- (1.) Petitioner, a contender for recruitment to the Rajasthan Judicial Service, for short hereinafter referred-to as 'the RJS' , seeks judicial intervention having been denied copies of his answer sheets of language papers viz; Hindi & English and Law Papers (I & II) by the Rajasthan Public Service Commission (for short hereinafter referred to as 'the Commission' ) under the Right to Information Act, 2005 (for short hereinafter referred-to as 'the Act' ).
(2.) Heard Ms Kshama Purohit, learned counsel appearing on behalf of the petitioner.
(3.) For the order proposed to be passed, it is not considered essential to issue formal notice.;