UTTARAKHAND PUBLIC SERVICE COMMISSION HARIDWAR DISTRICT HARIDWAR THROUGH ITS SECRETARY Vs. SALINI DADAR

JUDGEMENT

(1.) HEARD Sri B.D. Pande, Advocate appearing on behalf of the petitioner.

(2.) BY means of this petition the petitioner has sought a writ, order or direction in the nature of certiorari quashing the order dated 2 -7 -2012 passed by Information Commissioner, Uttarakhand contained in Annexure No.1 to the writ petition, whereby direction was given to the petitioner to supply the copies of Answer Books to the respondent, in compliance of order of 1st Appellate Court.

(3.) ACCORDING to petitioner examination Assistant Prosecuting Officer was conducted by the petitioner and its final result was declared on 26 -6 -2012. Thereafter respondent filed application under R.T.I. Act seeking photocopies of his all the answer books. The Public Information Officer of the petitioner institution passed order dated 23 -3 -2012 by which the respondent was intimated to inspect the answer books in the office and copies of answer books cannot be issued to him.