PUBLIC INFORMATION OFFICER Vs. GAJANAN HALDANKAR

JUDGEMENT

(1.) HEARD Mrs. A. Agni, learned counsel appearing for the petitioner and Mr. G. Sardessai, learned Amicus Curiae for respondent no.1. Respondent no.1 present in person.

(2.) THE above petition inter-alia seeks for Writ of Certiorari to quash and set aside the order dated 03.10.2008 passed by the State Commission in Appeal No. 55/2007.

(3.) MRS . Agni, learned counsel appearing for the petitioner has pointed out that while disposing of the appeal, the Commission has directed the petitioner to furnish the information to respondent no.1 with regard to the information at item nos. 1, 2 and 5. The learned counsel further pointed out that as far as item no.1 is concerned, the same deals with furnishing the names of the examiner and the answer papers which the Commission in the body of the impugned order has come to the conclusion that respondent no.1 is not entitled to such information. The learned counsel has thereafter taken me through item nos. 2 and 5 and pointed out that the contest therein do not disclose any information to be furnished to respondent no.1. The learned counsel has further submitted that the question of directing the petitioner to furnish information of the documents which were not available with the petitioner would not arise. The learned counsel further submits that the impugned order has been passed without any application of mind and as such the same deserves to be quashed and set aside. The learned counsel further submits that as far as the mark sheets are concerned, respondent no.1 has been given copies thereof as demanded. The learned counsel as such submits that the impugned order deserves to be quashed and set aside.