MD. ARSHAD Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The petitioner appeared in the Madhyamik Pariksha, 2020 conducted by the West Bengal Board of Secondary Education. He is dissatisfied by the marks awarded to him. He intends to file an application for post publication review of his answer scripts, but the instruction for the Post Publication Scrutiny and Post Publication Review of the written answer scripts of Madhyamik Pariksha (SE), 2020 issued by the Deputy Secretary (Examination), West Bengal Board of Secondary Education on 1st July, 2020 is standing on his way.

(2.) By the said instruction a successful candidate may apply for only Post Publication Scrutiny and an unsuccessful candidate may apply for Post Publication Review within fifteen days from the date of publication of the results through the head of the Institution upon submission of the review fees.

(3.) In case of Post Publication Review the answer script will be assessed but in case of Post Publication Scrutiny it is only confined to scrutiny and retotalling of the marks.