Calcutta High Court (Appellete Side)
Maharshi Ghosh vs The West Bengal University on 2 May, 2018
Author: Arindam Sinha
Bench: Arindam Sinha
1
295 02.05.18
ddas W.P. 4971 (W) of 2018
Ct.4
Maharshi Ghosh
Versus
The West Bengal University
of Health Sciences & Ors.
Ms. Sreyanshi Majumdar
... ...For the petitioner
Mr. Debki Nandan Maiti
Mr. Supratic Roy
,,, ,,,For the respondents
Ms. Majumdar, learned advocate appears for the petitioner and submits, her client seeks review of answer scripts of Theory Paper- I and Theory Paper- II in Medicine of M.B.B.S. 3rd Professional Part-II, Examinations, 2018 taken by him.
Mr. Maiti, learned advocate for the respondents appears and submits, though there is no provision for review but the University will appoint an examiner to review the answer scripts upon payment of fees therefor put in by petitioner. Ms. Majumdar submits, her client on intimation will do so.
The University will inform petitioner the quantum of fees to be deposited by 4th May, 2018. The fees are to be put in by 8th May, 2018. Upon review of the answer scripts the result should be made known to petitioner by 18th May, 2018.
Since no affidavits were called for, respondents cannot be deemed to have admitted the allegations made.
Writ petition is disposed of.
( Arindam Sinha, J. ) 2