KERALA PUBLIC SERVICE COMMISSION Vs. STATE INFORMATION COMMISSION

JUDGEMENT

(1.) This writ petition is filed challenging Ext.P7 order passed by the State Information Commission directing the Kerala Public Service Commission to furnish the marks obtained by candidates who were included in the rank list for the post of High School Assistant (Sanskrit), Education Department, Palakkad. The 2nd respondent, Mr.M.Krishnanunni, submitted Ext.P1 application dtd. 4/7/2008 before the 2nd petitioner, the State Public Information Officer, to furnish the above information under The Right to Information Act, 2005 (for short "Act, 2005"). The same was rejected by the 2nd petitioner as per Ext.P2 dtd. 16/7/2008. Subsequently, Ext.P3 appeal was filed before the 3rd petitioner, who is the appellate authority and Additional Secretary (Recruitment) of the Kerala Public Service Commission. Ext.P3 appeal was also rejected as per Ext.P4 order. Thereafter, the 2nd respondent filed Ext.P5 appeal before the 1st respondent, the State Information Commission. Based on that appeal, Ext.P7 order was passed by the State Information Commissioner directing the petitioners to furnish the marks obtained by the candidates in the written examination and the interview. Aggrieved by Ext.P7, this writ petition is filed.

(2.) Heard Adv.P.C. Sasidharan, the learned Standing Counsel for the petitioners, and Adv.M.Ajay, the learned Standing Counsel for the 1st respondent. Even though notice was issued to the 2nd respondent, there was no appearance on his behalf.

(3.) When this writ petition came up for consideration, the counsel for the petitioners submitted that in the light of the circular bearing No.08/11 dtd. 4/3/2011 issued by the Kerala Public Service Commission, the answer sheets and other details of the candidates were already destroyed after six months mentioned in it and as on today, the details mentioned in Ext.P7 cannot be furnished. Moreover, there was no appearance for the 2nd respondent in this writ petition. The request in Ext.P1 was to get the marks obtained by the candidates included in the rank-list for the Post of High School Assistant (Sanskrit), which was published by the Kerala Public Service Commission with effect from 11/7/2007. Since the 2 nd respondent has not appeared in this writ petition, it is clear that he is not interested in getting the details now. Moreover, the mark sheets were also destroyed by the petitioners in the light of the circular bearing No.08/11 dtd. 4/3/2011 issued by the Kerala Public Service Commission. In such circumstances, the directions in Ext.P7 order of the 1st respondent cannot be implemented. Consequently, Ext.P7 can be quashed.