Samapti Chatterjee, J. - (1.) This Court has already decided the above-mentioned issues in the judgment delivered on 27th July, 2018 in W.P No.23006 (W) of 2017 and others. In the said matter this Court initially on passed an interim order thereby appointing the Vice Chancellor of Visva Bharati to examine correctness of the 11 numbers of question of JGB Question Booklet series by the experts and filed the report of the expert to that effect.
(2.) Accordingly, this Court in the order dated 27th July, 2018 directed the Vice Chancellor of Visva Bharati University to appoint expert in the relevant subject for examining the correctness of the key answers which will be binding upon all parties as agreed by the parties.
(3.) Accordingly I direct the the Secretary, West Bengal Board of Primary Education to award marks to the petitioner/petitioners who attempted the wrong question/options in the key answers of JGB question booklet series. After awarding marks if it is found that the petitioner/petitioners is/are other wise eligible to give appointment to the post of Assistant Teacher/Teachers then the Secretary is further directed to take steps to give appointment to the petitioner/petitioners in accordance with law.;