Rajasthan High Court - Jaipur
Surendra Kumar Poonia vs R P S C Ajmer on 30 May, 2012
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR O R D E R S.B. CIVIL WRIT PETITION NO.6380/2012 SURENDRA KUMAR POONIA Vs. RAJASTHAN PUBLIC SERVICE COMMISSION, AJMER DATE:30.05.2012 HON'BLE MR. JUSTICE NARENDRA KUMAR JAIN-I Mr. Anil Poonia, for the petitioner. Ms. Shikha Parnami on behalf of Mr. S.N. Kumawat, for the respondent.
**** Ms. Shikha Parnami, Counsel on behalf of Mr. S.N. Kumawat, appears for the respondent. Heard learned counsel for the parties.
Only prayer made by the petitioner in the writ petition is that respondent may be directed to show the Answer Key of written examination of petitioner as well as O.M.R. Sheet to him. Learned counsel for the respondent has no objection to it.
Therefore, the writ petition as well as stay application, both, are disposed off with a direction to respondent that in case, petitioner approaches the respondent RPSC, then the Answer Key of written examination of petitioner as well as O.M.R. Sheet will be shown to him. (NARENDRA KUMAR JAIN-I),J.
/KKC/ Certificate:
All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. KAMLESH KUMAR P.A