A. PAVITRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The question requiring consideration of this Court, in the present writ petition, is as to whether "The Council for Indian School Certificate Examinations", (hereinafter referred to as the 'Board') is a public authority, in terms of Section 2(h) of the Right to Information Act, 2005, (hereinafter referred to as the 'Act') ?, and whether it is obliged, in law, to provide the information sought by the students, who have appeared in the examination conducted by the Board ?

(2.) The petitioners are students, who are dissatisfied with the marks awarded to them by the Board, in the examinations conducted by the said Board. Applications were, accordingly, moved under the Right to Information Act with the prayer that petitioners be supplied copies of the answer scripts, which was not bestowed any consideration, and consequently, the present writ petition has been filed for a direction upon the Board, to provide the information sought under the RTI Act.

(3.) I have heard Mrs. Swati Agrawal and Sri Atul Kumar Tiwari, learned counsel for the petitioners; Sri J. Nagar, learned Senior Counsel, assisted by Sri Pratik J. Nagar, learned counsel for the respondent nos.2 and 3, and have also gone through the materials brought on record.