Calcutta High Court (Appellete Side)
Sn Piyali Bairagi vs West Bengal Cenral on 10 September, 2013
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
126 10.9.13 W.P.27008(W)of 2013
sn PIYALI BAIRAGI VS. WEST BENGAL CENRAL
SCHOOL SERVICE COMMISSION & ORS.
Mr. Anuran Samanta
.. for the petitioner
Mr. Avijit Ganguly
..for the Commission
This writ application is filed by the petitioner
for a direction upon the respondent no.1 to review
her answer scripts of 12th Regional Level Selection Test (Assistant Teacher), 2011.
The petitioner was not satisfied with her result of the above examination. She submitted an application dated August 23, 2013 to the respondent no.3 under the Right to Information Act, 2005 for obtaining true copies of her answer scripts.
Having heard the learned Counsel appearing for the respective parties as also after considering the fact and circumstances of this case, I find that no ground is made available before this Court to show any irregularity or illegality with regard to the decision making process of the respondent authority in assessing the answer scripts of the petitioner. So, the prayer of the petitioner for review of her answer scripts cannot be allowed in this writ application. However, the petitioner has not yet received the copies of the answer scripts on the basis of her application under the Right to Information Act, 2005 and the application submitted by the petitioner in this regard is still pending though the same had not yet been submitted to the appropriate authority. The respondent no.5 is directed to transfer the above application of the petitioner to the appropriate authority under the Right to Information Act, 2005 in connection with the provision of sub-section 3 of Section 6 of the above Act, 2005 for supplying the above copies to the petitioner as also to take necessary steps for supplying the same within 30 days from the date of receipt of the application of the petitioner subject to compliance of all formalities in accordance with law.
This writ petition stands disposed of. There will be, however, no order as to costs.
Urgent Photostat certified copy of this order, if applied for, be given to the parties on priority basis.
(Debasish Kar Gupta,J)