PATHERYA,J. - (1.) By this writ petition, the petitioner seeks consideration of his representation dated 10th March, 2011. Although pursuant to an order passed in a writ petition filed, the petitioner was allowed to participate but his result is not known. Therefore, the petitioner ought to have made an application either under the Right to Information Act, 2005 with the authorities to know about his result or ought to have submitted his Roll Number in the Website of the respondent No.3. Not having done so, no order can be passed on this writ petition.
(2.) This, however, will not prevent the petitioner from seeking information from the authorities concerned.
(3.) In view of the aforesaid, this writ petition is disposed of.;