Altamas Kabir, J. - (1.) In the writ application, which was moved on 10th March, 1994, by the writ petitioner in person, the only relief prayed for was for a direction upon the concerned respondents to produce the petitioner's answer-scripts for the English, Life Science, Physical Science and Logic papers in respect of the Madhyamik Pariksha for the year 1993, so that the same could be examine for tire purpose of re-assessment of the marks awarded for the said papers.
(2.) On the sard date, directions were given to the West Bengal Board of Secondary Education, hereinafter referred to as the "Board", to produce the petitioner's answer scripts in respect of the aforesaid papers, to enable the petitioner to examine the same and to ascertain whether marks had been properly awarded by the examiners in respect thereof.
(3.) An appeal was preferred by the Board against the aforesaid order, being F.M.A.T. No. 1131 of 1994, and the same was disposed of on 26th August, 1994, upon modification of the order of the learned Single Judge 1 to the extent that the Court and not the petitioner would look into the answer-scripts to see whether marks had been properly awarded by the examiners.;