Calcutta High Court (Appellete Side)
Sajal Kumar Das vs The State Of West Bengal & Ors on 22 April, 2024
Author: Biswajit Basu
Bench: Biswajit Basu
Ml 299 Dt.01.04.24 sandip Ct. 18 22.04.2024
W.P.A. 21954 of 2022 Sajal Kumar Das Vs. The State of West Bengal & Ors. Mr. Gopa Biswas, Ms. Payel Shome, Ms. Sampriti Saha, Ms. Purba Mukherjee, Mr. Arijit ;Kar, Ms. Mohona Das ... For the petitioner. Dr. Sutanu Kumar Patra, Ms. Supriya Dubey, Ms. Debalina Chakraborty ... For the WBCSSC. The petitioner participated in the 12th Regional Level Selection Test, 2011 for Assistant Teachers at Northern Region.
The petitioner is alleging that assessment of the answer scripts in his Bengali paper was erroneous, consequently, he has not been declared eligible in the said selection test, he is praying re-evaluation of his said answer scripts. Dr. Patra, learned advocate for the Commission submits that the panel since has expired long back, the prayer of the petitioner is not entertainable, he however prays leave to file a report on the issue. Prayer is allowed, let such report be filed on the next date of hearing.
Matter be included in the Combined Monthly List of June 2024.
The issue of maintainability of the writ petition is kept open.
Parties to act on the server copy of this order duly downloaded from the official website of this Court. 2 (Biswajit Basu, J.)