Rajasthan High Court - Jodhpur
Om Prakash Choudhary vs State Of Raj. & Ors on 5 April, 2013
Author: Vijay Bishnoi
Bench: Vijay Bishnoi
S.B.CIVIL WRIT PETITION NO.3102/2013
Om Prakash Choudhary vs. State of Rajasthan & Anr.
Date of Order : 05.4.2013
HON'BLE MR JUSTICE VIJAY BISHNOI
Mr Ramesh Dewasi, for the petitioner Mr G.R.Punia-AAG-Sr. Advocate assisted by Mr Mahendra Choudhary for the respondents Issue notice.
Mr G.R.Punia-learned Additional Advocate General-Senior Advocate assisted by Mr Mahendra Choudhary accepts notice on behalf of the respondents.
It is stated at bar and agreed by the learned Additional Advocate General that the controversy involved in the present writ petition is covered by a decision of this Court at Jaipur Bench dated 19.12.2012 passed in S.B.Civil Writ Petition No.20508/2012 (Sushil Kumar & Ors. vs. State of Rajasthan & Ors.). The said writ petition was disposed of as under:
"Accordingly, writ petition is disposed of with liberty to the petitioner(s) to make a representation to the respondents giving out details of the questions which are having wrong answers. The representation may be supported by the material in support thereof. In case of representation, respondents are expected to consider the same by themselves and, if need be, to constitute an independent expert committee to examine the matter. Respondents are expected to do the needful at the earliest, if possible, within a month from the date of receipt of representation, so as to avoid further complication in the matter."
The present writ petition is also disposed of in the same terms as above.
(VIJAY BISHNOI),J.
Babulal 173