Narendra Kumar Jain, J. - (1.) MR . Amit Singh Shekhawat, for the Petitioner.
(2.) LEARNED Counsel for the Petitioner submitted that in view of latest judgment of the Supreme Court regarding showing of answer sheets of a student, the Petitioner may be allowed to withdraw this writ petition with liberty to file representation before Rajasthan Public Service Commission, Ajmer with regard to his grievances, which have been urged in this writ petition and Rajasthan Public Service Commission, Ajmer may be directed to consider and decide the same as early as possible. Prayer is allowed.
(3.) WRIT petition is, accordingly, dismissed as withdrawn with liberty, as prayed for.;