ANURAG PANDEY Vs. STATE INFORMATION COMMISSION AND ANR

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, Sri Shikhar Anand, learned Counsel for the respondent no. 1 and learned Standing Counsel for the respondent no. 2.

(2.) By means of this writ petition, the petitioner has assailed the order dated 19.11.2015 passed by the State Information Commission in complaint Case No. S-3/1837/C/2014 whereby the information tendered to the petitioner in response to his application has been found to be sufficient compliance of the Right to Information Act, 2005 and accordingly the complaint case was consigned to record.

(3.) From the perusal of writ petition, it is gathered that the petitioner was appointed on contract basis as lecturer of physical education and consequent upon the selection of a regularly selected candidate through the commission, his services came to an end.