LAWS(CAL)-2026-3-38

JIAUL MOMIN Vs. STATE OF WEST BENGAL

Decided On March 23, 2026
Jiaul Momin Appellant
V/S
STATE OF WEST BENGAL Respondents

JUDGEMENT

(1.) Let affidavit-of-service and photocopy of the OMR answer sheet, as produced before this Court, be kept on record.

(2.) The instant writ petition has been filed by the petitioner alleging that their marks have not been properly allotted despite rightly answering the questions.

(3.) Mr. Bandopadhyay, learned senior Advocate appearing for the West Bengal Central School Service Commission has produced the photocopy of the original OMR answer sheet to show that some answers were incorrectly shaded. He submits that the computer has failed to read such answers correctly.