DHIRUBHAI RANAHAI BHANDERI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) BY way of this petition, the petitioner has prayed to direct the respondents-authorities to supply the information, which are sought by the petitioner vide application dated 05. 12. 2005 and 06. 01. 2006.

(2.) THE brief facts of the case are that the petitioner is the President of Vivekanand Vikas Mandal situated at Nana Kotda Village and is running an educational institution since last so many years. However, as one District Education Officer was unnecessarily interfering in the affairs of the management of the institution, the petitioner on 04. 09. 2002 made a complaint against the said Officer.

(3.) HEARD learned counsel for the respective parties and perused the documents on record. The learned AGP for the respondent, states at bar that in view of the subsequent development, if the petitioner approaches the respondent-authority, the information sought for by the petitioner will be supplied. In view of the statement made by the learned AGP, the petitioner will approach the respondent-authority within a period of 15 days from today. If the petitioner approaches the respondent-authority within the time stipulated, the respondent-authority will supply the necessary information within a period of 30 days thereafter.