Calcutta High Court (Appellete Side)
Kamal Debnath vs The State Of West Bengal & Ors on 1 April, 2024
01.04.2024
Item No.32
Court No.18
AJ.
IN THE HIGH COURT AT CALCUTTA
CONSTITUTIONAL WRIT JURISDICTION
W.P.A. 21855 of 2023
Kamal Debnath
-Vs-
The State of West Bengal & Ors.
Mr. Sanjib Das.
......for the petitioner.
Dr. Sutanu Kumar Patra,
Ms. Supriya Dubey.
......for the WBCSSC.
Affidavit of service filed on behalf of the petitioner
be kept with the record.
The petitioner participated in the 12th Regional Level
Selection Test(AT), 2011 (12th RLST(AT), 2011 in short) for
recruitment of Assistant Teachers in Government
Sponsored/Aided Schools in the subject History (Pass) but he
was unsuccessful. He applied under the Right to Information
Act, 2005 to get his result and the answer script (OMR) in
the said selection Test.
The West Bengal Central School Service
Commission supplied the said information sought for along
with the copy of the OMR.
Mr. Das, learned Advocate for the petitioner
complains that the information so supplied is defective
inasmuch as instead of information regarding 12th
RLST(AT), 2011, information is provided regarding 12th
RLST(AT), 2016.
Mr. Das, referring to different orders of the Co-
ordinate Bench further submits that the petitioner should be
2
given additional marks in respect of wrong questions in the
said Test.
Dr. Patra, learned Counsel for the West Bengal
Central School Service Commission submits that mentioning
of the 12th RLST(AT), 2016 in the information supplied to
the petitioner is a typographical error.
Having heard the learned counsel for the parties and
on perusal of the record, it appears that the mentioning of the
12th RLST(AT), 2016 in the information supplied to the
petitioner is a mere typographical error as it would appear
from the copy of the OMR annexed with the said
information.
Moreover, no case for grant of additional marks for
wrong questions in the said Test has been made out in the
writ petition.
WPA 21855 of 2023, for the aforesaid reasons, is
dismissed without any order as to costs.
It is made clear that since no affidavit has been
invited, the allegations made in the said writ petition are
deemed to have been denied by the respondents.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties subject to compliance with all requisite formalities.
(Biswajit Basu, J.)