Calcutta High Court (Appellete Side)
Manami Biswas vs West Bengal Board Of Madrasa Education & ... on 28 September, 2016
Author: Arijit Banerjee
Bench: Arijit Banerjee
1
28 28.09. W.P. 26997 (W) of 2012
SD
2016
Manami Biswas.
Versus
West Bengal Board of Madrasa Education & Ors.
Mr. Sardar Amjad Ali (Sr. Advocate)
Mr. Masum Ali Sardar
....for the Petitioner
Mr. Usof Ali Dewan
...for the Madrasah
Service Commission
It appears from the RTI information that
there is some obvious error/irregularity in the
matter of allotting marks to the successful
candidates. The successful candidates appeared
to have been given more marks in the Computer
Proficiency Test than the full marks. Thus, the
candidate who secured 59.649 marks has been
awarded 14.01 for Computer Proficiency Test
whereas the total marks allotted for that is 10.
This is an obvious anomaly. In the affidavit-in-
opposition the respondent nos. 1, 2 and 3 have
taken a stand that it was only a clerical error and the marks to be given for Computer Typing 2 Test were erroneously recorded under Computer Proficiency Test.
I am of the opinion that the true picture will appear from the records of the concerned examination. Accordingly, the respondent no.2 is directed to produce the marksheets and all relevant records pertaining to the examination in question which is the subject matter of the writ petition.
List this matter on November 3, 2016.
(Arijit Banerjee, J.)