(1.) The University of Kerala and its officers have filed this appeal impugning the judgment of the learned Single Judge in W.P.(C) No.18118/17. The appellants herein have filed the said writ petition challenging Ext.P1 order passed by the second respondent directing that the information sought for be furnished after realizing charges as are provided under the Right to Information Act and the Rules framed thereunder and not in terms of the Regulations framed by the University. By the judgment under appeal, the learned Single Judge repelled the challenge specifically making reference to the law laid down by this court in the judgment in Kerala Public Service Commission v. State Information Commission, Kerala and others, 2011 2 KHC 87. It is this judgment, which is under challenge.
(2.) We heard the counsel for the appellants and the learned Standing Counsel appearing for the second respondent.
(3.) The contention raised by the counsel for the appellants was that the University has framed the Regulations prescribing the fees that is payable for obtaining information from it and that, therefore, even if the application is made under the Right of Information Act, the applicants are liable to make payment of such fees. According to him, the judgment of this court referred to by the learned Single Judge should be understood as one rendered in the context of the information disclosed by the Public Service Commission in response to a query made under the Right to Information Act.