VISHWAS BHAMBURKAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY this application in the nature of a public interest litigation, the petitioner, claiming to be actively using the Right to Information Act, 2005, has highlighted few illegalities and irregularities allegedly committed by the respondent authority with respect to the appointment of one Dr. Rajiv Kumar Gupta, an I.A.S from 1986 batch, as the Private Secretary to the then Minister of Textiles, Union of India, Shri Shankarsinh Vaghela, for the period between 8th June, 2004 and 3rd December, 2004.

(2.) THE case made out by the petitioner in his petition may be summarized as under:-

(3.) STANCE of the respondents Nos. 2 and 3: