Calcutta High Court (Appellete Side)
4341W/2014 on 26 February, 2014
Author: Ashoke Kumar Dasadhikari
Bench: Ashoke Kumar Dasadhikari
1 26th February, 2014 (Sm) W. P. 4341 (W) of 2014 Mr. Ekramul Bari, Mr. S. S.Mondal.
...for the petitioner.
Mr. Pradyot Kr. Das.
.....for the State.
Learned counsel appearing for the writ petitioner submits that writ petitioner made application for reviewing his answer scripts. He also prayed for copies by filing application under Right to Information Act. He submits that writ petitioner collected copies of the papers after moving an application much later. Learned counsel submits that the answer scripts were not properly assessed by the examiners and as such he prays for assessment of the papers.
Heard learned counsel for both sides and considered the materials on record. It is not in dispute that petitioner applied for review, therefore, the papers should be reviewed by the University. Accordingly University authorities are directed to carry out the review of the answer scripts in VIII and IX of 3rd Year B.Sc. (Hons) in Physics within six weeks from the date of communication of this order.
Mr. Das, learned counsel appearing for the State is to communicate this order.
Accordingly this writ petition is disposed of. There will be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocates for the parties. 2 (Ashoke Kumar Dasadhikari, J.)