ELA SAHA Vs. WEST BENGAL COUNCIL OF HIGHER SECONDARY EDUCATION
LAWS(CAL)-2019-12-44
HIGH COURT OF CALCUTTA
Decided on December 19,2019

Ela Saha Appellant
VERSUS
WEST BENGAL COUNCIL OF HIGHER SECONDARY EDUCATION Respondents

JUDGEMENT

SUBRATA TALUKDAR,J. - (1.) This is a writ petition of 2007.
(2.) The writ petitioner appeared for the Higher Secondary Examination (for short the H.S. Examination) in 2007 conducted by the West Bengal Council of Higher Secondary Education (for short the Council).
(3.) The writ petitioner claims to have secured below her expected performance of marks in Chemistry, Mathematics and Statistics papers.;


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