ANISH SEAL Vs. WEST BENGAL JOINT ENTRANCE EXAMINATION BOARD AND OTHERS
LAWS(CAL)-2018-7-225
HIGH COURT OF CALCUTTA
Decided on July 25,2018

Anish Seal Appellant
VERSUS
West Bengal Joint Entrance Examination Board And Others Respondents

JUDGEMENT

ARINDAM SINHA,J. - (1.) This writ petition has been listed under the heading 'To Be Mentioned' at instance of petitioner citing urgency. Affidavit-of-service is filed.
(2.) Mr. Chakraborty, learned advocate appears on behalf of petitioner who is a student seeking admission to undergraduate course having taken competitive entrance examination conducted by West Bengal Joint Entrance Examination Board. He submits, his client is an Other Backward Classes category student, specifically OBC-B category. While registering himself for taking competitive entrance examination, he by mistake indicated his reserved category as OBC-A category. Mr. Chakraborty submits, this happened because father of petitioner has certificate which does not mention category leading to him having presumed 'A' category as against 'B', incorrectly.
(3.) He refers to annexure 'P7' in the writ petition being his client's application to the Board. It appears he has been ranked first in OBC -A category. However, on production of certificate there was detection of mistake. Endorsement was made on his application, at the time of counselling held on 19th July, 2018; OBC-B status was verified. Further endorsement appears as 'not allowed'. Mr. Chakraborty refers to annexure 'P8', being his client's letter of that date, informing mistake to Registrar.;


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