Calcutta High Court (Appellete Side)
2859W/2014 on 11 February, 2014
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1
014. W.P. No.2859 (W) of 2014
Mr. Samiran Mondal.
.....For the petitioner.
Mr. Asish Kumar Guha.
.....For the State.
Affidavit of service filed in court today be kept with the record.
This writ petition is filed by the petitioner for reassessment of the answer
scripts of Physics in respect of Higher Secondary Examination, 2013 conducted
by the West Bengal Council of Higher Secondary Education.
After hearing the learned advocates for the respective parties as also after
considering the facts and circumstances of this case, I find that the petitioner got
16 marks in the above subject. Subsequently, the petitioner applied for supply of
true copy of her answer scripts under the Right to Information Act. According to
the petitioner, she found that proper assessment of her above answer scripts was
not done.
The examiner concerned was the best person to assess the above answer
scripts. No specific allegation is available with regard to the decision making
process of the respondent authorities in awarding 16 marks to the petitioner. The
only ground for challenging the above decision of the respondent council is that the petitioner obtained good marks in the above subject in Maddhyamik Examination.
2That apart, it is not in dispute that though the petitioner was eligible for submitting an application for review of answer scripts, she had not availed of the opportunity.
In view of the observations made hereinabove, the writ application stands dismissed.
There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, shall be given to the parties as expeditiously as possible.
(Debasish Kar Gupta, J.)