- (1.) With the consent of the parties the appeal is also taken up for hearing along with the application.
(2.) The plight of a student who had appeared on her Philosophy (Honours) but complained of lack of proper evaluation of her answer-script was the subject matter of challenge in a writ petition being W.P. 5105 (W) of 2011 in which the impugned order was passed.
(3.) It appears that the learned Single Judge initially had directed the Calcutta University to produce answer script in relation to the said subject, namely, Philosophy (Honours) and it was found that the calculation of the marks appearing on the answer script are correct.;