DEEPENDRA KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner is an unsuccessful candidate for the Lekhpal Recruitment-2015. He has preferred this writ petition for a direction commanding the respondent no. 3 to provide/ declare the cut-off of O.B.C. category of Lekhpal Recruitment Examination-2015 to the petitioner.

(2.) From the record it appears that the petitioner had moved an application under the Right to Information Act, 2005 seeking information regarding his marks and some other information. In response to the said application the information officer has furnished him an information that he has got 63.2 marks in written examination and 8 marks in the interview, vide order dated 24.4.2017. He has preferred an appeal under the Right to Information Act before the State Information Commission, which is still pending. In the meantime the petitioner has instituted this writ petition for the same relief.

(3.) I have heard learned counsel for the petitioner and the learned Standing Counsel.