Calcutta High Court (Appellete Side)
Abdullah Sulaiman vs Union Of India & Ors on 28 July, 2025
Author: Aniruddha Roy
Bench: Aniruddha Roy
Court No. 2 IN THE HIGH COURT AT CALCUTTA
28.7.2025 Constitutional Writ Jurisdiction
Appellate Side
(Item No. 23)
(AB)
W.P.A. 9698 of 2025
Abdullah Sulaiman
VS
Union of India & Ors.
Mr. Rabiuddin Ahmed
Mr. Amanul Islam
Mr. Sarjil Ahmed
.... For the petitioner
Mr. Rananjay Chatterjee
Ms. Tapasi Sinha Palit
.... For Union of India
Affidavit of service filed in Court today, is
taken on record.
Upon urgency being pleaded and since the
determination of the Regular Bench has been
assigned before this Court, this writ petition has been
taken up for consideration by publishing in the daily
cause list.
Referring to page 11 to the writ petition Mr.
Rabiuddin Ahmed, learned advocate submits that, the
petitioner has been awarded 00 out of 80 in Physics
theoretical written examination for Class -XII
Board. The petitioner has challenged this.
The answering respondents are respondent
nos. 2 and 3. They are not represented despite notice.
Ms. Tapati Sinha Palit, learned advocate led by Mr. Rananjay Chatterjee, learned advocate appears for respondent no. 1/Union of India. 2 In absence of respondent nos. 2 and 3 this Court thinks another opportunity should be given to explain their stand. The respondent nos. 2 and 3 shall bring the relevant records relating to the petitioner in the light of the mark sheet at page 11 to the writ petition when the matter shall be taken up next.
However, the question of maintainability of this writ petition is also kept open which shall be decided first on the next day.
The petitioner shall also make his submission whether review of the answer script is permitted under the relevant law.
The matter shall appear before the Regular Bench.
Petitioner shall be at liberty to mention this matter before the Regular Bench upon notice to the respondents.
The petitioner shall serve a copy of today's order upon respondent nos. 2 and 3 and file an affidavit of service when the matter shall be taken up next.
(Aniruddha Roy, J.)