SOMENATH BHOWMICK Vs. STATE OF WEST BENGAL
LAWS(CAL)-2019-7-78
HIGH COURT OF CALCUTTA
Decided on July 05,2019

Somenath Bhowmick Appellant
VERSUS
STATE OF WEST BENGAL Respondents




JUDGEMENT

Arindam Mukherjee, J. - (1.)The minor son of the writ petitioner, namely, Joydeep Bhowmick (hereinafter also referred to as the candidate) appeared in the Madhyamik Pariksha (Examination) held in 2016 and was successful in the said exam. The writ petitioner complains about the evaluation of the answer scripts of his son in three (3) subjects i.e. Bengali, History and Geography and prays for re-evaluation of the same and awarding of correct marks upon such evaluation.
(2.)It is a case of the writ petitioner that his son is a very good student and was a rank holder in his School. After getting the mark sheet the writ petitioner's son found that the marks awarded to the writ petitioner's son in Bengali, History and Geography was much lower than that the writ petitioner's son expected. The writ petitioner's son, therefore, applied for scrutiny of his answer scripts in Bengali, History and Geography as permissible under the rules. On post publication scrutiny, the marks of the petitioner's son in the said three subjects remained unchanged. On finding that the marks have remained unchanged in the post publication scrutiny, the petitioner's son applied for inspection of the answer scripts and for supplying certified true copy of such answer scripts of Bengali, History and Geography. The petitioner's son was given inspection of the answer scripts in the said three subjects and was also provided with the certified true copy of the answer scripts in respect of the said three subjects.
(3.)On inspection and receipt of the certified true copy of the said three answer scripts, it appeared to the petitioners' son that his answer scripts in the said three subjects were not properly evaluated and as such the marks which he would have ordinarily received on a proper evaluation of the answer scripts were not given to him. Thus, the prayer for re-evaluation has been made.


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