Madhya Pradesh High Court
Deepak Singhal vs The State Of Madhya Pradesh on 6 March, 2017
WP-2827-2015
(DEEPAK SINGHAL Vs THE STATE OF MADHYA PRADESH)
06-03-2017
Shri Vivek Sharan, counsel for the petitioner.
Shri Rohit Mangal, GA for the respondent / State.
Shri V.P. Khare, counsel for respondent no. 2. The petitioner has filed this present writ petition seeking direction to the respondent/s to supply a copy of the OMR Sheet and the model answer sheet to the petitioner.
The respondent has filed return stating that OMR sheet and model answer sheet pertaining to the Tax Assistant Examination , 2010 have been destroyed, therefore, no relief can be granted to the petitioner in this petition.
However, Shri V.P. Khare, submits that name of the petitioner is still in waiting list and under consideration.
In view of the aforesaid, present writ petition is dismissed as infructuous.
C c as per rules.
(VIVEK RUSIA) JUDGE