Calcutta High Court (Appellete Side)
Pratistha Chakraborty vs University Of Calcutta & Ors on 3 February, 2015
Author: Dipankar Datta
Bench: Dipankar Datta
1
03.02.2015
Item No.34
SB
W.P. 3099 (W) of 2015
Pratistha Chakraborty
Vs.
University of Calcutta & Ors.
Mr. S. Santra.....................for the petitioner.
Dr. M. Saha Roy...............for the university.
The petitioner has approached this Court with a grievance that
because of improper assessment of her answer script pertaining to paper
- VII of B.A. Part - III (Three Years Honours) Examination, 2014 in
English, she has fallen short of retaining Honours by three (3) marks.
The exact grievance of the petitioner is detailed in paragraph - 9 of the
writ petition.
Having regard to the limited scope of judicial review in academic
matters, it is not open to this Bench to disrespect the assessment made
by the examiner and to hold in the petitioner's favour.
However, it appears from page 21 of the writ petition that the
petitioner had deposited Rs.110/- for review of the relevant answer
script. The answer script is yet to be reviewed.
Dr. Saha Roy, learned advocate appearing for the University does not
seriously oppose the prayer of Mr. Santra, learned advocate appearing
for the petitioner for review of the answer script of paper - VII.
Accordingly, this writ petition stands disposed of with a direction
upon the Controller of Examinations, respondent no.4 to review the
answer script of paper - VII in accordance with law as early as possible, 2 but not later than three weeks from date of receipt of a copy of this order.
In the event the original answer script has not been preserved, necessary action to comply with this order shall follow, upon taking into consideration the photocopy of the answer script which is part of the writ petition.
There shall be no order for costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties as early as possible.
(DIPANKAR DATTA, J.)