Rajasthan High Court - Jaipur
Naval Kishore Mourya vs R P S C Ajmer And Ors on 6 September, 2012
Author: Mn Bhandari
Bench: Mn Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN JAIPUR BENCH, JAIPUR ORDER SB Civil Writ Petition No.13288/2012 Naval Kishore Mourya versus RPSC & ors 6.9.2012 HON'BLE MR. JUSTICE MN BHANDARI Mr Gajendra Singh Rathore for petitioner BY THE COURT:
This writ petition has been filed without approaching the respondents by filing representation or serving notice for demand of justice. It is alleged that questions were having incorrect answers.
I find that the aforesaid issue can be considered by the respondents thus liberty is given to the petitioner to make representation and to support the contention by supplying material. In case of representation, respondents are directed to consider and decide the same within fifteen days of its receipt.
With the aforesaid, writ petition so as the stay application are disposed of. (MN BHANDARI), J.
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