Calcutta High Court (Appellete Side)
Abhiram Chowdhury vs The State Of West Bengal And Others on 14 December, 2016
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S/L. 8.
December 14, 2016.
MNS.
W. P. No. 26521(w) of 2016
Abhiram Chowdhury
Vs.
The State of West Bengal and others
Mr. Debabrata Acharya,
Mr. Sk. Samsul Arefin,
Mr. Sital Samanta
...for the petitioner.
Mr. Abhijit Gangopadhyay,
Ms. Supriya Dubey,
Mr. Gopal Chatterjee
...for the Commission.
Affidavit-of-service filed in Court today is taken on record.
Heard the learned counsel for the petitioner as well as the learned counsel for the Commission.
The petitioner has appeared in the Regional Level Selection Test for the post of assistant teacher in
general category in the year 2011 but on declaration of the result he was not satisfied with the marks on the
questions, which he has answered and as such he submitted an application for reassessment of the
answerscript but the same was not acceded to.
Being aggrieved in not reassessing the answerscript, the instant writ petition has been preferred for a
direction to the respondents concerned to get the answerscript reassessed by a fresh examiner of the subject to
which the learned counsel for the Commission submits that there is no provision for reassessment of any answerscript and further he also states that the questions, which have been attempted by the petitioner are subjective in nature and it is the satisfaction of the examiner, who examine the answerscript and according to his opinion the marks, which had been awarded to the answers, are rightly assessed.
In view of the above, the writ petition is devoid of any merit and the same is dismissed. I make no order as to costs.
The Registry is directed to supply photostat certified copy of this order to the applicant, if applied for, on urgent basis.
(Rajiv Sharma, J.) 2