PUBLIC INFORMATION OFFICER Vs. STATE INFORMATION COMMISSION

JUDGEMENT

(1.) The Public Information Officer of the Calicut University and the Appellate Authority in relation to the Calicut University, under the Right to Information Act are the petitioners. They challenge an order passed by the State Information Commission, the 1st respondent, on an appeal filed by the 2nd respondent.

(2.) By Ext. P1 application which is seen to have been preferred on 09/06/2008, under S.6(1) of the Right to Information Act (hereinafter referred to as 'the Act'), the 2nd respondent herein sought for the following information, regarding the revaluation of the answer paper of one Kumari P. Deepa, English Literature, Government Arts and Science College, Kozhikode, for the year 2001-02.

(3.) By Ext. P2 communication dated 25/06/2008, the Assistant Public Information Officer of the University informed the 2nd respondent that the details requested can be considered only after getting the willingness from Kumari Deepa, since the matter is connected with her and the information is confidential. It was also pointed out that the University had issued to Deepa her original certificate after the settlement of revaluation process on her request.