RAVINDRA KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner and perused the writ petition. Learned counsel for the petitioner submits that he may be granted liberty to submit a representation to the respondent RPSC, Ajmer with the prayer to inspect his OMR Sheet, Answer key sheet and Question Booklet of Competitive Examination -2011 for the post of Accountant/Junior Accountant (Advertisement dated 6th September, 2011) in the light of the judgment of the Hon'ble Apex Court in the case of Central Board of Secondary Education Anr. Versus Aditya Bandopadhyay & Ors. in Civil Appeal No. 6454/2011 decided on 09.08.2011.

(2.) IN view of the submissions made by the learned counsel for the petitioner, the writ petition as also the stay application are disposed of with liberty as prayed for. It is directed that in the event any representation is submitted by the petitioner, on the aforesaid count, the respondent RPSC, Ajmer would consider and decide the same in the light of the judgment of the Hon'ble Supreme Court referred hereinabove within a period of one month from the date of submission of representation alongwith a certified copy of this order.