RATAN LAL Vs. HINDU COLLEGE & ORS

JUDGEMENT

(1.) The petitioner has preferred the instant petition for seeking the relief as under:-

(2.) Brief facts of the case are that vide advertisement dated 10.10.2017, online applications were invited for the post of Principal in Hindu College, University of Delhi, New Delhi. Accordingly, on 10.11.2017, the petitioner submitted his completely filled online application form for the said post.

(3.) On 15.01.2018, pre- screened data for the aforesaid post was declared wherein List-I contained names of the eligible candidates on the basis of the API Scores but, without API Score against the names. List-II contained names of the ineligible candidates with their respective API Scores and reason for ineligibility. Since the name of the petitioner was not in the eligible candidates, therefore, he sought information under Right To Information Act, 2005 (herein after referred to as RTI Act, 2005) regarding the pre-screened data for the post of Principal released on 15.01.2018.