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LAWS(SC)-2007-9-8

SECRETARY WEST BENGAL COUNCIL OF HIGHER SECONDARY EDUCATION Vs. AYAN DAS

Decided On September 28, 2007
SECRETARY WEST BENGAL COUNCIL OF HIGHER SECO Appellant
V/S
AYAN DAS Respondents

Referred Judgements :-

KANPUR UNIVERSITY VS. SAMIR GUPTA:SAMIR GUPTA [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
PRAMOD KUMAR SRIVASTAVA VS. CHIRMAN BIHAR SERVICE COMMISSION PATNA [REFERRED TO]
PRESIDENT BOARD OF SECONDARY EDUCATION VS. D SUVANKAR [REFERRED TO]

JUDGEMENT

(1.) Leave granted.

(2.) The challenge in this appeal is to the order passed by the Division Bench of the Calcutta High Court directing re- examination of answer script of respondent No.1 in English Paper 1.

(3.) The brief facts in nut shell are as follows:

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ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..

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