Munishwar Nath Bhandari, J. - (1.) LEARNED counsel submits that petitioner appeared for selection in Rajasthan State & Subordinate Combined Competitive Examination, 2010 and, thereupon, result was declared. An application was made by the petitioner to the respondents for giving copy of the answer sheet but the same has been denied. Accordingly, this writ petition has been filed. Learned counsel submits that instead of giving copy of the answer sheet, petitioner may be permitted to make a representation to permit inspection of the answer sheet and a direction may accordingly be given to consider the same as inspection of answer sheet has been allowed by this Court in catena of judgments in various cases and, recently, Hon'ble Apex Court has already taken the same view in the case of "Central Board of Secondary Education & Anr. vs. Aditya Bandopadhyay & Ors., reported in : 2011 DNJ (SC) 822.
(2.) IN view of the prayer made, this writ petition so as the stay application are disposed of with liberty to the petitioner for making a representation to the respondents to allow inspection of the answer sheet. If any representation is made, respondents are directed to consider the same in the light of catena of judgments of this Court permitting inspection of answer sheet instead of grant of copy. Necessary consideration may be made within a period of one month from the date of receipt of copy of this order.;