PRIYANKA SARPAL Vs. PT DEEN DAYAL UPADHAYAY

JUDGEMENT

(1.) THE petitioners herein are interns associated and working in Pandit Deen Dayal Upadhayaya Institute for Physically Handicapped.

(2.) THE petitioners herein had moved as many as eight applications under the Right to Information Act, 2005. Most of the information was directed against Mr. G. Pandian, a lecturer and complaints made against him.

(3.) THE petitioners thereafter filed another application before the Central Information Commission with the following request:-