Calcutta High Court (Appellete Side)
5426W/2012 on 19 March, 2013
Author: Prasenjit Mandal
Bench: Prasenjit Mandal
1
19.03.2013
35
aa
W.P. 5426(W) of 2012
Mr. Partha Pratim Roy
... for the petitioner
Dr. S. K. Patra
...for the University
Having heard the learned advocates of both the sides and
on perusal of the materials on record, I am of the view that since
the prayer is for re-examination of the answer script of the Term
End Examination of 2009 for M.A in History. As the matter
being an old one, there is no scope for re-examination of the said
answer script.
Dr. Patra, learned advocate appearing for the
respondent/University has submitted that the records of the
answer script of the writ petitioner has been checked by the Authority and found that the marks have been properly recorded in the marksheet.
However, this application can also be disposed of by passing the following orders:-
a. That the petitioner is at liberty to take appropriate steps under the provision of R.T.I. Act, 2005 to have a photostat copy of the answer script in accordance with law.
There will be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be given to the learned Advocate for the parties upon compliance of all requisite formalities.
( Prasenjit Mandal, J. ) 2