Rajasthan High Court - Jaipur
Kamal Singh Meena S/O Shri Ram Charan ... vs Union Of India Through Secretary, ... on 6 July, 2018
Author: Veerendr Singh Siradhana
Bench: Veerendr Singh Siradhana
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 13927/2018
Kamal Singh Meena S/o Shri Ram Charan Meena
----Petitioner
Versus
Union Of India Through Secretary, Ministry Of Home Affairs
----Respondent
For Petitioner(s) : Mr. Satyapal Chandoliya For Respondent(s) :
HON'BLE MR. JUSTICE VEERENDR SINGH SIRADHANA Order 06/07/2018 Learned counsel for the petitioners submits that they have moved an application under Right to Information Act, 2005, seeking information of the marks awarded to the petitioners as per contemplation of Corrigendum Notice dated 17 th May, 2017, contemplating minimum cut off marks 40% in each part of the paper.
According to learned counsel, application under Right to Information Act, 2005, has been instituted only a fortnight back.
Accordingly, matter be listed after three weeks. Petitioners would be at liberty to move necessary application seeking early listing of the case as soon as sought for, information is furnished to the petitioner.
(VEERENDR SINGH SIRADHANA),J Pcg/137 Powered by TCPDF (www.tcpdf.org)