MADAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This review petition has been filed by the petitioners qua the order dtd. 9/7/2019 passed by this Court in S.B. Civil Writ Petition No. 7551/2019, whereby, the writ petition filed by the petitioners have been rejected holding as under:-

(2.) It is submitted that during course of submissions, it could not be pointed out that though the model answer key (Annex.4) was published on 21/7/2016, and the final answer key, based on which marks were awarded, was issued by the respondents on 26/4/2019, which is evident from the document Annex.REV/1.

(3.) It is submitted that as the order dtd. 9/7/2019 indicates that challenge was made by the petitioners after 2 1/2 years after issuance of the final answer key and, therefore, they were not entitled to any relief, on account of the above fact, the matter requires a review.