Tapabrata Chakraborty, J. - (1.) The petitioner prays for leave to implead the President of the West Bengal Council of Higher Secondary Education (in short, the said Council). Such prayer is considered and allowed. The learned advocate-on-record of the petitioner is directed to effect necessary correction in the cause title of the petition.
(2.) Pursuant to an order dated 23rd November, 2017 the Biology and Bengali papers of the petitioner pertaining to the Higher Secondary Examination, 2017 were placed before the concerned examiners by the respondent no. 3 and the said examiners filed their respective reports which have been placed before this Court.
(3.) In respect of the Biology paper the petitioner's contention was that though she had correctly answered question no. 1 (iii) in Biology (Part-A) and question no. 2 (h) in Biology (Part-B), she had not been given appropriate marks. The answers given to the said questions were checked by the concerned examiner and in respect of question no. 2 (h) it was observed "no change" and in respect of question no. 1 (iii) it was observed that: "1 mark may be increased. So total Marks will be 66-1/2 +1 = 67-1/2 = 68.";