Rajasthan High Court - Jaipur
Ghanshyam Rathore vs State (Panchayati Raj Dep)Ors on 20 July, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.10657/2012 Ghanshyam Rathore versus State of Rajasthan & ors 20.7.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr Tanveer Ahmed for petitioner BY THE COURT:
It is stated that certain questions in the Rajasthan Teacher Eligibility Test (RTET) were containing wrong answers and aforesaid was realised by the respondent-Board of Secondary Education, Rajasthan, Ajmer, however, fresh mark sheet thereupon has not been issued thus writ petition may be disposed of with direction to the respondents for issuance of fresh mark sheet after ignoring the disputed questions.
I have considered the submission made. Looking to the limited prayer, this writ petition is disposed of with direction to the respondent Coordinator, RTET-2011, Board of Secondary Education, Rajasthan, Ajmer that if certain questions are found containing wrong answers and they have rectified the error then they should issue fresh mark sheet to the candidate(s) without delay so that he/they may know about his/their fate at the earliest.
This also disposes of the stay application.
(MN BHANDARI), J.
bnsharma All corrections made in the judgment/ order have been incorporated in the judgment/ order being emailed.
(BN Sharma) PS-cum-JW