Calcutta High Court (Appellete Side)
Arup Kumar Shaw vs State Of West Bengal & Ors on 30 January, 2014
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30.01.2014.
mb/as
F.M.A. 1051 of 2011
Arup Kumar Shaw
Vs.
State of West Bengal & Ors.
None appears to prosecute the matter.
The writ petition was filed for production of answer scripts of
the petitioner in respect of papers VI and VIII of B. Com. Part-III (3
year Honours) Examination, 2008. The respondent was directed to
produce the answer scripts of the petitioner before the Court. The Single Bench was satisfied that there was no error in calculating the total marks. The Single Bench observed that re-examination of answer scripts could not have been done by the Court in exercise of writ jurisdiction and as such, the writ petition was dismissed.
In our opinion, the order is appropriate. The Court is not an expert in such academic matter. The writ petition had rightly been dismissed by the Single Bench. Even otherwise, it appears that the matter has become of academic importance by efflux of time.
Resultantly, the appeal stands dismissed.
(Joymalya Bagchi, J.) (Arun Mishra, Chief Justice)