Calcutta High Court (Appellete Side)
Kumari Nivedita Dalui vs The State Of West Bengal & Ors on 1 April, 2010
Author: Biswanath Somadder
Bench: Biswanath Somadder
1
01. 4.2010.
ap W.P. 14795 (W) of 2009.
Kumari Nivedita Dalui Vs. The State of West Bengal & Ors.
Mr. Nilratan Banerjee ... For the W.B.C.H.S.E. None appears in support of the instant writ petition even at the time of second call, although the learned advocate appearing on behalf of the West Bengal Council of Higher Secondary Education is present.
In terms of the earlier order passed on 16th November, 2009, learned advocate representing the West Bengal Council of Higher Secondary Education has produced the relevant answer scripts of the writ petitioner.
Upon perusing the same, it appears that the evaluation of the answer scripts have been correctly made by the examiners and there is no mistake in totalling of marks. The assessment of the answer scripts having been made fairly, reliefs as sought for in the instant writ petition cannot be granted.
The instant writ petition is thus liable to be dismissed and is hereby dismissed. The original answer scripts are returned to the learned advocate representing the West Bengal Council of Higher Secondary Education.
Urgent photostat certified copy of this order, if applied for, be given to the learned advocate for the parties.
(Biswanath Somadder, J.) 2 3