Calcutta High Court (Appellete Side)
Pg (Soumik Choudhury vs The West Bengal Council Of on 29 August, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
1 09 29.08.2014
W.P.36004(W) of 2013 pg (Soumik Choudhury vs. The West Bengal Council of Higher Secondary Education & Ors.) Mr. Srikanta Datta...............for the petitioner Mr. Biswaroop Bhattacharya Mr. Tanoy Chakraborty...........for the West Bengal Council of Higher Secondary Education Mr. Bhattacharya, learned advocate appearing for the Council has produced before the Court a purported explanation for not undertaking the exercise of re-examination on the answer script of the petitioner.
Although there is no apparent statutory sanction for the exercise undertaken by the Council, I do not wish to examine the matter further having regard to the admitted position that re-examination of the petitioner's answer script in the manner prescribed by the relevant regulations of the Council has not been undertaken. The writ petition, accordingly, stands disposed of with a direction upon the Council to have the answer script of the petitioner on the paper of biology pertaining to Higher Secondary Examination, 2013 duly re-examined in accordance with its regulations within a month from date, whereafter the result shall be communicated to him without any delay.
There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties expeditiously.
(DIPANKAR DATTA,J.)