Calcutta High Court (Appellete Side)
Abdur Rob & Ors vs The State Of West Bengal & Ors on 17 November, 2022
Author: Aniruddha Roy
Bench: Aniruddha Roy
100 17.11.2022
Sc Ct. no.22
WPA 17079 OF 2022
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Abdur Rob & Ors.
Vs. The State of West Bengal & Ors.
Mr. Dibyendu Chatterjee Mr. Pritam Majumdar Ms. Piyali Paul.
....For the Petitioners Mr. Arindam Chattopadhyay Ms. Lipika Chatterjee.
....For the State Mr. Nadeem Sulaiman ....For the Madrasah Service Commission Affidavit-of-service, filed in Court, is taken on record.
The petitioners were the aspiring candidates in the State Level Selection Test, 2013. The petitioners according to the relevant selection authority had not qualified and as such were not selected. The petitioners claimed the copies of the OMR-sheets.
In view of the information being provided to the petitioners by the West Bengal Madrasah Service Commission, available at page 33 to the writ petition, the petitioners claim that representations galore including requisition under the Right to Information Act have been made by the petitioner before the appropriate authority which are available at pages 33 onwards to the writ petition.
2In view of the above, the respondent no.3 shall take appropriate steps in accordance with law to furnish the photocopies of the OMR-sheets to the petitioners with a forwarding letter to be issued by the appropriate authority and to be signed by the respondent no.3.
This Court has not gone into the merits of the claim of the writ petitioners.
Since affidavits are not called for, the allegations made in the writ petition, are deemed not to have been admitted by the respondents.
With the above observation this writ petition, WPA 17079 of 2022 stands disposed of, without any order as to costs.
Photostat certified copy of this order, if applied for, be furnished expeditiously.
(Aniruddha Roy, J.)