PARDEEP Vs. DIRECTOR GENERAL

JUDGEMENT

(1.) This petition has been filed by the petitioner praying for a direction to the respondents to provide copies of examination result pertaining to the petitioner.

(2.) It is the case of the petitioner that the petitioner was discharged from services as Constable in the Railway Protection Force, without any reason, though he had performed his duties from 5/8/2020 to 14/8/2020. When the petitioner challenged the said order of discharge by way of a writ petition being WP(C) No.7645/2020, the respondents stated that the petitioner could not qualify even in the second attempt of the examination. Though the petitioner objected to the said statement and categorically submitted that he never appeared in the second attempt of the examination and even the marks of the first examination were not disclosed to him, the said writ petition was dismissed by this Court. The petitioner thereafter applied under the Right to Information Act, 2005 (hereinafter referred to as the "Act') seeking answer sheets of the examinations as well as register by which the petitioner performed his duties at Gorakhpur from 5/8/2020 to 14/8/2020, however, the respondents by one or other reasons have not provided the same.

(3.) The learned counsel for the petitioner reiterates that the petitioner had not appeared in the second attempt of the examination and therefore, the respondents should be directed to produce the answer sheets of the said alleged examination. He submits that the petitioner apprehends that the said record may be destroyed with the efflux of time.