PUSHPENDRA SINGH BHATI,J. - (1.) The petitioner has preferred this writ petition claiming the following reliefs: " (I) By appropriate writ order or direction, the respondents may kindly be directed to provide the copy of OMR sheet for the Sanskrit and GK subjects to the petitioner. 2. By appropriate writ order or direction, the remark in the marksheet for the examination as 'Not selected' may kindly be quashed and set aside. 3. By appropriate writ order or direction, the respondents may kindly be directed to recheck the OMR sheets for the Sanskrit and GK subjects. 4. By appropriate writ order or direction, the respondents may kindly be directed to declare the petitioner as selected for further selection process. 5. By appropriate writ order or direction, the respondents may kindly be directed to aford the petitioner appointment on the post of in accordance with preference and merit will all consequential benefits. 6. Any other order or direction, which this Hon'ble Court deemed just and proper be passed in favour of the petitioner."
(2.) Brief facts of this case, as noticed by this Court, are that the respondents issued an advertisement dated 13.07.2016 initiating selection process for recruitment to the post of Teacher Grade-II under the Rajasthan State Education Service Rules, 1971 and Rules of 2014 framed thereunder. The petitioner appeared in the examination on 30.06.2017, result whereof was declared on 23.02.2018.
(3.) The limited prayer of the petitioner is that the petitioner had moved an application on 19.02.2018 under the Right to Information Act, 2005 requesting for furnishing a copy of her OMR sheet for the subjects Sanskrit and GK but the same has been refused by order dated 15.03.2018.;