RAKESH KUMAR GHATAK Vs. UNIVERSITY OF CALCUTTA

JUDGEMENT

(1.) This mandamus appeal is directed against the judgment and order passed by a learned Single Judge of this Court on 4th March, 2014 in W.P. 5575 (W) of 2014 at the instance of the writ petitioner/appellant. By the impugned order, the writ petition filed by the appellant was dismissed by the learned Trial Judge as the learned Trial Judge found that the University scrutinized the paper and found no change in the result of the petitioner. His Lordship further held that since there was no Rule for reexamination of the answer script, the appellant's prayer for re -examination of his answer script cannot be allowed.

(2.) The legality of the said judgment and/or order is under challenge before us.

(3.) Let us now consider the merit of this appeal in the facts of the present case.