- (1.) MR . Biswajit Dey appears for the State, let his appointment be regularized. The appellant was a student under West Bengal State University. She was undergoing Graduation Course in Geography Honours. She is unhappy with the result in Geography (Honours) Part -I Examination where she was given 22 marks out of 100 in one of the papers. According to her, there must be some tabulation mistake and it would be apparent looking at the marks, she obtained in other papers.
(2.) SHE approached the learned Single Judge by filing a writ petition. The learned Single Judge dismissed the same by observing that she should approach the authority under Right to Information Act. Hence this appeal.
(3.) MR . Arindam Banerjee, learned counsel appearing for the appellant strenuously contends that we should allow him to adduce additional evidence being the mock answer script where the appellant answered all the questions again and got it evaluated by a Geography Examiner who remains to be not named. 3. According to Mr. Banerjee, on conservative estimation the paper was evaluated giving 54 marks out of 100. This would justify her claim of tabulation mistake in her second paper. We fully appreciate her agony. However, we are constrained to say that we are a wrong forum. We do not have expertise to evaluate her answer script. We cannot direct the University to produce it before us for our evaluation.;