Calcutta High Court (Appellete Side)
Minor Gopanggona Chakraborty vs The State Of West Bengal & Ors on 23 July, 2013
Author: Debasish Kargupta
Bench: Debasish Kargupta
1
23.07.2013.
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W.P. No. 926 (W) of 2013
Minor Gopanggona Chakraborty
Versus
The State of West Bengal & Ors.
Mr.Shaikh Kamaluddin ... For the Petitioner.
Mr. Pingal Bhattacharya
... For the Respondents No. 1,2&3
This writ application is filed by the petitioner for a direction upon the West Bengal Board of Secondary Education to review the answer scripts of the petitioner in geography, history and mathematics so far as her Madhyamik Pariksha (Secondary Examination), 2012 is concerned.
It is submitted by Mr. Pingal Bhattacharya, learned counsel appearing on behalf of the respondent‐board, on instruction, that after review the marks of the petitioner in geography and history have been increased from 83 to 85 and 66 to 72 respectively. According to him, after review the marks in mathematics has not been increased.
Since the respondent‐board has already reviewed the answer scripts of the petitioner and relief has also been granted partially, I find that there is no further scope to examine the decision of the expert authority so far as the awarding of marks is concerned.
In view of the above, the respondent authority is directed to issue the fresh mark sheet to the petitioner giving effect to the result of review.
The writ petition, is, thus, disposed of.
However, there will be no order as to costs.
Urgent photostat certified copy be supplied to the parties, if applied for, on priority basis.
( Debasish Kar Gupta, J. ) 2