Debasish Kar Gupta, J. - (1.) AFFIDAVIT -of -service filed on behalf of the petitioner in Court today be kept with the record. This writ petition is filed by the writ petitioner upon the respondent No. 1 to allow him to participate in the ensuing higher secondary examination.
(2.) ACCORDING to the petitioner, he appeared in the test examination (class - XII), 2013. He got loss marks in English, Chemistry and Mathematics. As a result, he was declared "failed" in the above examination by the respondent No. 4. His name was not forwarded to the respondent No. 1 to participate in the aforesaid examination. It is submitted on behalf of the petitioner that in view of provisions of Regulation 9(1) and (2)(b) of the West Bengal Council of Higher Secondary Education (Examination) Regulation, 2006 inter -changing of compulsory elective subject and optional elective subject was permissible in case of the petitioner. According to the petitioner, in the event, the aforesaid interchange was allowed to the petitioner his name should have been forwarded to the respondent -council for allowing him to participate in the ensuing higher secondary examination.
(3.) DRAWING the attention of this Court towards Regulations 9 and 20 of the West Bengal Council of High Secondary Education (Examination) Regulation, 2006 as also Regulation 14 of the West Bengal Council of Higher Secondary Education (Admission and Allied Matters) Regulation, 2006 it is submitted by Ranjit Chatterjee that the petitioner was not entitled for interchanging the subject for the purpose of participation in the ensuing higher secondary examination.;