Calcutta High Court (Appellete Side)
(Sukanta Das vs The State Of West Bengal & Ors.) on 25 September, 2014
Author: Dipankar Datta
Bench: Dipankar Datta
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25.09. 2014 rrc W. P. 26544 (W) of 2014 (Sukanta Das Vs. The State of West Bengal & Ors.) Mr. Soumen Kumar Dutta Mr. Subhas Jana ......For the petitioner Mr. Monoranjan Jana .....For the State Mr. Dutta, learned advocate for the petitioner submits that the petitioner has fallen short of the cut off marks of 24 (twenty four) by only 1 (one) mark on declaration of result by the School Service Commission. However, he has sought to demonstrate before the Court on the basis of a report of the Assistant Professor, Department of Mathematics, Bidhannagar College that the petitioner may obtain at least 2 (two) more marks I am afraid, the point sought to be agitated by Mr. Dutta cannot be examined in course of a writ litigation. The Court is not an expert on Mathematics and whether or not the petitioner's answers ought to have fetched more than what have been awarded cannot be adjudicated in exercise of writ jurisdiction. The petitioner may pursue the alternative remedy provided by the ordinary laws of the country.
The writ petition stands dismissed, with liberty as aforesaid. There shall be no order as to costs.
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Urgent photostat certified copy of this order, if applied for, be given to the parties as expeditiously as possible.
( Dipankar Datta, J. )