MANTIPHRANG LYNGDOH KIRI Vs. PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) The petitioner has prayed for mandamus so as to command the respondents to pay an amount of Rs. 25,000/- as compensation after recovering the same as penalty from Public Information Officer under Section 20 of the RTI Act with a further prayer to direct the respondent to provide the information to the petitioner including inspection of record as has been sought vis-a-vis item Nos. 4, 5 and 6 of the application dated 19.11.2016 otherwise, to direct an enquiry through an independent agency about the original score sheet. Background of the case:

(2.) The Meghalaya Energy Corporation Limited (MeECL) vide advertisement notice dated 15.06.2011 invited application from Indian citizens for the post of Jugali, amongst others, the petitioner had also applied and competed for the post.

(3.) (Physical Test-long distance running) of all Garo candidates was held on 25th, 26th and 27th July 2012 at MP Stadium, Dakopgre by the Selection Committee as was constituted.