KEWAL SINGH GAUTAM Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) In these two petitions, questions which arise for determination and adjudication are common relating to petitioners' right to information under Right to Information Act, 2005 (hereinafter referred to as "the Act of 2005").

(2.) The factual background in these two petitions are quite similar. The relief prayed for in these petitions is that the orders passed by the Chief Information Commissioner, affirming the order of the Appellate Authority & Public Information Officer, be set aside and respondents be directed to provide certified copy of answer-sheets of the petitioner. The individual facts in each of the petitions, giving rise to the litigation before this Court are summarized as below-

(3.) In both the cases, the reasons which have been assigned and the provisions of the Act of 2005, taking recourse to which the application has been rejected and the grounds of which appeal has been rejected by 1st and 2nd Appellate Authority are also identical.