BHASKAR SINGH CHILWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) CM No.25003/2020 (for exemption)

(2.) The application is disposed of W.P.(C) No.7494/2020 & CM No.25002/2020 (for interim directions)

(3.) The 23 petitioners, being personnel of the respondents No.3&4 Central Reserve Police Force (CRPF), of the rank of Inspectors/SubInspectors, have filed this petition (i) impugning the orders dated 11th May, 2020 and 7th July, 2020 whereby the respondent No.2 Indo-Tibetan Border Police Force (ITBP) has rejected the request of the petitioners, under the Right to Information Act, 2005 (RTI Act), seeking certified copies of their answer sheets of Paper III of the Limited Departmental Competitive Examination (LDCE) held on 2nd February, 2020, on the ground that the respondent No.2 ITBP is exempted under Section 24(1) of the RTI Act, to provide the same; and, (ii) seeking mandamus directing the respondent No.2 ITBP to either provide the certified copies of the answer sheets or in the alternative to re-evaluate the answer sheets of Paper III of the LDCE held on nd February, 2020 and consequently re-declare the result of all candidates who appeared in the said examination.