Calcutta High Court (Appellete Side)
Sahanaj Sultana vs The State Of West Bengal & Ors on 8 September, 2015
Author: Tapabrata Chakraborty
Bench: Tapabrata Chakraborty
1
W. P. No.21521 (W) of 2015
Sahanaj Sultana
v.
The State of West Bengal & Ors.
08.09.15
SL-17 Md. Mokaram Hossain ... for the petitioner.
(S.R.)
Mr. Santanu Kumar Mitra ... for the State.
Mr. Achinta Kumar Banerjee
Mr. R.N. Chakraborty ... for the University.
Mr. Hossain, learned advocate appearing for the petitioner submits that pursuant to the earlier direction of this Court, the Principal of Jamalpur Mahavidyalaya (hereinafter referred to as the said college) supplied the proforma review application to the petitioner and she duly filled up and submitted the same before the University authorities along with requisite fees. The University authorities duly accepted such application for review along with the requisite fees on 7th September, 2015.
Accordingly, the writ application is disposed of directing the University authorities to review the answer scripts of the petitioner and to publish the review result, as expeditiously as possible, preferably within four weeks from the date of communication of this order.
There shall be no order as to costs.
Urgent certified photocopy of this order, if applied for, be supplied as expeditiously as possible.
(Tapabrata Chakraborty, J.)