AMAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Issue notice.

(2.) The petitioner has preferred the present petition to seek a direction to the respondent authorities to provide him adequate police protection.

(3.) The case of the petitioner is that he has gathered information under the Right to Information Act from the different departments of the Government regarding S.N. Sharma, Government Inter College, Sultanpur, Bazpur, Udham Singh Nagar, which point to serious corruption and irregularities being committed in the said college. He claims that his other applications under the said Act, are still pending response. The petitioner claims that on account of the aforesaid exercise, he is receiving threats from the private respondents, namely, respondent Nos. 4 to 12, so as to dissuade him from unearthing further information, or utilizing the same for exposing them. He further claims that some cases have also been registered against him.