Calcutta High Court (Appellete Side)
Tumpa Pal vs The State Of West Bengal & Ors on 21 February, 2020
Author: Rajarshi Bharadwaj
Bench: Rajarshi Bharadwaj
1
21.02.2020
A.Deb
Sl. 09
Ct. 25
W.P No. 23480 (W) of 2019
Tumpa Pal
Vs.
The State of West Bengal & Ors.
Mr. Bikram Banerjee
Mr. Arka Nandi
Ms. Tanushre Ray
......for the Petitioners
Mr. Malay Kumar Singh
Mr. Rajaram Banerjee
...for the State
Dr. Sutana Kumar Patra
Ms. Supriya Dubey Chakraborty
..for the SSC
Affidavit-of-service filed in Court today be kept on record.
Learned Counsel appearing for the petitioner submits that
pursuant to an advertisement for recruitment of Assistant Teacher in 1st
State Level Selection Test, 2016 for Class 11 and 12, the petitioner
participated in the 1st State Level Selection Test, 2016. After declaration
of the result of the written examination of 1st SLST 2016, the petitioner
made an application under Right to Information Act, 2005 before the
concerned respondents for obtaining the copy of OMR sheet, answer key
and other information and came to understand that several questions being question nos. 8, 14, 27, 44 and 54 of the subject education have been wrongly assessed and/or having wrong answer key which were 2 provided in respect of those questions by the West Bengal Central School Service Commission.
Learned Counsel prays for an award of full marks in question nos. 8, 14, 44 and 54 in the subject education.
Learned Counsel appearing for the State submits that an expert opinion should be sought before coming to a conclusion. Learned Counsel appearing for the West Bengal Central School Service Commission prays leave to file a report. Leave is granted.
Let the report be filed within 4 (four) weeks. Let this matter again appear in the monthly list of April, 2020 under the heading " Adjourned Motion".
Urgent photostat certified copy of this order, if applied for, be given to the parties on the usual undertakings.
(Rajarshi Bharadwaj, J.)