Rajasthan High Court - Jaipur
Prem Kumari And Anr vs Secretary Rural Develop Anr on 14 September, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Writ Petition No.14073/2012 (Prem Kumari & Anr. Vs. State of Rajasthan & Ors.) Date of Order : 14th September, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Rajesh Gadwal, for the petitioners. BY THE COURT:
It is stated by learned counsel that petitioners would be satisfied if they are given liberty to submit a representation to inspect their question paper, OMR sheet and answer key in the light of the judgment of the Hon'ble Apex Court in the case of Central Board of Secondary Education & Anr. Vs. Aditya Bandopadhyay & Ors. in Civil Appeal No.6454/2011 decided on 09.08.2011, but then the respondents may be directed to consider and decide the representation of the petitioners. With the aforesaid, the writ petition may be disposed of.
In view of prayer aforesaid, the writ petition so as the stay application are disposed of with liberty as prayed for. If any representation is submitted by the petitioners, the respondents are expected to consider and decide the same in the light of the judgment of the Hon'ble Apex Court referred to above within a period of one month from the date of submission of representation as well as certified copy of this order.
(M.N. BHANDARI), J.
S/No.233 Preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed.
Preety Asopa Jr.P.A.