SAROJ MEENA Vs. RAJASTHAN PUBLIC SERVICE COMMISSION

JUDGEMENT

(1.) HEARD Mr. Ram Rakh Sharma, learned counsel for the petitioner. For the order proposed to be passed, it is not considered necessary to issue formal notice to the respondent.

(2.) THE pleaded version of the petitioner, in short, is that in response to the advertisement for recruitment to the Rajasthan Judicial Service, the petitioners being eligible in terms thereof, offered his candidature where after, the Rajasthan Public Service Commission (for short, hereinafter referred to as 'the Commission') allowed him to participate in the related written examination conducted from 21.3.2013 to 24.3.2013. The petitioner was issued the admit card with Roll No. 201393 and he duly took the said examination. The results were declared on 14.6.2013, which disclosed that he was unsuccessful, having not scored the qualifying marks.

(3.) IT is submitted that despite the provisions of the Right to Information Act, 2005, the respondent is not providing him the copy of answer sheets etc. so as to enable them to make correct assessment of their performance and evaluation thereof. Instead, interview of the successful candidates has been scheduled to be held on 10.7.2013. The petitioner thus seeks judicial intervention for direction to the respondent to provide him to photocopy of the answer -sheet(s) or at least to permit him to inspect his answer -sheets.