SHARMILA SINHA CHOWEDHURY Vs. UNIVERSITY OF BURDWAN

JUDGEMENT

(1.) This is again one of those cases based on self estimation of the petitioner attempting to convert this Court virtually into an office of the University for enhancement of marks by an unsuccessful candidate who has a grievance that she could have got better marks. Paragraph 8 of the Writ Petition bears testimony to her expectations. Under the circumstances, this Court is not inclined to interfere. The writ petition is dismissed. However, dismissal of the Writ Petition will not prevent the petitioner from approaching the appropriate forum under the Right to Information Act subject to the application being eligible of all counts.

(2.) If urgent certified copy of this Order, duly photocopied, is applied for by the parties, the same should be given expeditiously.