Calcutta High Court (Appellete Side)
Munmun Roy Chowdhury & Ors vs State Of West Bengal & Ors on 8 February, 2022
Author: Amrita Sinha
Bench: Amrita Sinha
49 08.02.2022
d.p.
In The High Court At Calcutta Constitutional Writ Jurisdiction Appellate Side W.P.A 1465 of 2021 IA No. CAN 1 of 2021 CAN 2 of 2021 CAN 3 of 2022 (Via Video Conference) Munmun Roy Chowdhury & Ors.
-versus State of West Bengal & Ors.
Mr. Arabinda Chatterjee, Mr. Lalmohan Basu, Mr. Pradyot Kumar Mandal, Mr. Arkadipta Sengupta.
...For the Petitioners.
Mr. Ratul Biswas.
...For the Board.
Mr. Suman Dey.
...For the State.
The Court by an order dated 19th January, 2021 directed the Board to file a report in the form of affidavit indicating whether the petitioners were eligible for six marks for attempting the disputed questions in the TET 2014 examination.
The report has not been filed till date.
On the prayer of the learned advocate appearing for the Board, time to file the report in the form of affidavit is extended for a period of eight weeks. Reply, if any, be filed within a fortnight thereafter.
2Learned advocate appearing for the petitioners shall provide the learned advocate for the Board the roll numbers of all the candidates whose names appear in the cause title of the writ petition.
It is made clear that without the roll number, it will not be possible for the Board to prepare a comprehensive report.
Let the other applications appear in the list along with the main matter at the time of hearing.
Leave is granted to the petitioners to apply for obtaining the digitized OMR sheet in respect of the TET 2014 examination.
On receipt of the application from the respective candidates, the Board shall take steps to supply digitized OMR data sheet to the candidates upon payment of the requisite charges.
Liberty to mention.
( Amrita Sinha, J.)