CHANAKYA LAW COLLEGE THROUGH ITS MANAGER, RAVINDRA SINGH BISHT, CHANAKYA SOCIETY OF LEGAL STUDIES Vs. STATE CHIEF INFORMATION COMMISSIONER, UTTARAKHAND INFORMATION COMMISSION,

JUDGEMENT

(1.) BY means of this writ petition, moved under Article 226 of Constitution of India, the petitioner has sought following reliefs:

(2.) HEARD .

(3.) THE issue involved in this writ petition was directly in issue in Writ Petition No. 2038 of 2009 Asian Education Charitable Society v. State of Uttarakhand and Ors., and other connected writ petitions. Bunch of said writ petitions has already been decided by this Court on merits vide its order dated 09.02.2010, passed in aforesaid writ petition no, 2038 of 2009 (M/S) along with the connected matters. In said judgment, this Court after hearing the parties, has settled the issue and it has been held that private individuals or private institutions (which is not aided by the Government), are not public authority and can not be compelled to comply provisions contained in Right to Information Act, 2005. It has been held in said case that 'Right to Information' which is defined in Section 2(j) of the Act clearly provides that the Right to Information is a right to information accessible under that act.