OLIVIA MUKHERJEE Vs. VIDYASAGAR UNIVERSITY

JUDGEMENT

(1.) The subject-matter of challenge in this writ application is the assessment of answer script of the Petitioner in "Banking Laws with Negotiable Instrument Act (Paper-XXIX)" in respect of 5th Semester Examination held in 2007.

(2.) The brief history of the case is this the Petitioner appeared in the examination of 5th Semester Examination LL.B. (3-year course) of 2007 from the Midnapore Law College affiliated under the Vidyasagar University. The Petitioner applied for scrutiny of her answer scripts in respect of two subjects, namely, "Law of Evidence" (Paper-XXVI) and "Banking Laws including Negotiable Instruments Act". The number in respect of the subject of "Law of Evidence" increased but the number in respect of "Banking Laws including Negotiable Instruments Act" remained same after scrutiny. The Petitioner filed an application under the Right to Information Act, 2005. Subsequently, the Petitioner filed this writ application.

(3.) In course of hearing of this case, this Court directed production of the answer script of the Petitioner in "Banking Laws including Negotiable Instruments Act" (hereinafter referred to as the said answer script) before the Court. Pursuant to such direction the said answer script is produced before this Court today by the learned Counsel appearing for the Respondent-University. Let a true copy of the said answer script be kept on record.