- (1.) THESE writ petitions involve common question. Hence, they have been heard together and shall be governed by this common judgment.
(2.) ALL the three petitioners appeared in the Joint Entrance examination, 2009 (hereafter the said Examination) conducted by the West bengal Joint Entrance Examinations Board (hereafter the Board ).
(3.) SOUMYA, the petitioner in W. P. No. 9795 (W) of 2009, secured the ranks 1329 and 5587 in Medical and Engineering Streams respectively. According to the petition case, he reasonably expected to secure a rank within 400 in the Medical Stream. Feeling aggrieved by the result, he has invoked the writ jurisdiction of this Court for production of the answer scripts and for re-examination thereof by appointing an expert.;