Calcutta High Court (Appellete Side)
Mousumi Maiti vs The State Of West Bengal & Ors on 20 January, 2026
20/01 In the High Court at Calcutta
2026
Constitutional Writ Jurisdiction
AD-11/24
266312
NANDY
Appellate Side
(OP)
WPA 28019 of 2025
MOUSUMI MAITI
Vs.
THE STATE OF WEST BENGAL & ORS.
Mr. Pallav Chatterjee, Advocate
Mr. Monajit Chakraborti, Advocate
......for the Petitioner
Mr. Vimal Kumar Shahi, Advocate
Ms. Sangeeta Roy, Advocate
......for the State
Mr. Nilotpal Chatterjee, Advocate
Mr. Satyaki Banerjee, Advocate
......for the University of Calcutta
Mr. Suhrid Sur, Advocate
......for the Respondent No. 6
1. Affidavit of service, as filed, be kept with the record.
2. The petitioner is aggrieved that the petitioner's evaluation in the 'Digital Signal Processing' has not been done to her satisfaction. The petitioner had applied for the evaluated answer-script on 13.01.2021 upon publishing the result. The application was made within a period of six months as submitted by the learned Counsel appearing for the petitioner.
3. Mr. Chatterjee, learned Advocate appearing for the University, seeks some time to take appropriate instruction in the matter.
4. Mr. Sur, learned Advocate appearing for the respondent no. 6, also prayed for some time to enable him to take appropriate instruction from the College as to whether the application has been duly forwarded within the stipulated time.
5. Let this matter appear in the list for further consideration on 09.02.2026.
(Reetobroto Kumar Mitra, J.) Page |2