Amitava Roy, C.J. - (1.) HEARD Ms. Nidhi Khandelwal, learned counsel for the petitioner. For the order proposed to be passed, it is not considered necessary to issue formal notice.
(2.) THE pleaded version of the petitioner, in short, is that in response to the advertisement for recruitment to the Rajasthan Judicial Service, the petitioner being eligible in terms thereof, offered his candidature whereafter, the Rajasthan Public Service Commission (for short, hereinafter referred to as 'the Commission') allowed him to participate in the related written examination conducted from 21.03.2013 to 24.03.2013. The petitioner was issued the admit card with Roll No. 200200 and he duly took the said examination. The results were declared on 14.06.2013, which disclosed that he was unsuccessful. He was declared to have failed in the examination for not having been able to secure minimum qualifying marks as prescribed by the relevant Rules. According to the petitioner, he has been grossly under evaluated, as he had performed very well in the examination.
(3.) THUS , being aggrieved, he submitted application with the Commission for providing his question booklets, answer booklets and answer keys in all the four papers and to permit inspection thereof, so as to enable him to make correct assessment of his performance and evaluation thereof. His grievance is that his request has not been acceded to. The petitioner thus seek judicial intervention for direction to the respondents to provide him question booklets, answer booklets and answer -keys in all four papers and/or permit her to inspect the answer -sheets in all the subjects. Learned counsel for the petitioner, to buttress his arguments, has placed reliance on the order dt. 26.08.2013 passed by coordinate Bench of this Court in D.B. Civil Writ Petition No. 10419/2013 (Priyanka Sharma v. Rajasthan Public Service Commission, Ajmer & Anr.).;