SHAIK FAREED Vs. SECRETARY TO GOVT MINORITY

JUDGEMENT

(1.) The petitioner is a businessman in Guntur. THE petitioner is stated to have pointed out irregularities in leasing out lands by the Andhra Pradesh State Wakf Board and made representation to the Chairman, Hon'ble House Committee of Andhra Pradesh Legislative Assembly, Andhra Pradesh, in that regard. Now, the petitioner is aggrieved by a note dated 9.9.2011 of the Secretary to Government (Minority Welfare) to the Chief Executive Officer of Andhra Pradesh State Wakf Board and consequential circular dated 14.9.2011, given by Chief Executive Officer of Andhra Pradesh State Wakf Board to the staff members working in that office, whereby the Chief Executive Officer and consequently the staff of Wakf Board respectively were directed not to allow the petitioner to enter the premisis of Wakf Board in any matter not concerning to the said individual. It is made clear therein that if the petitioner has any personal issue, he can be permitted to meet Chief Executive Officer of Wakf Board only and that he shall not be allowed to mingle with staff of the Wakf Board or to make representations on matters not concerning or relating to him. THE said note as well as the circular are internal circulations of the officers and the office. It is stated by the petitioner's Counsel that the petitioner obtained copies of the said note and circular by applying under the Right to Information Act.

(2.) Insofar as permission allowed to the petitioner for entering into premisis of the Wakf Board and meeting the Chief Executive Officer in relation to personal issues are concerned, there cannot be any dispute. Similarly, the petitioner cannot have any grievance against restrictions imposed on the staff members of the Wakf Board from allowing the petitioner to enter into the premisis of the Wakf Board. The petitioner cannot enter the permisis of the Wakf Board to meet staff members, as it amounts to disturbance the public office. If the petitioner has got any work or grievance, he can meet Chief Executive/ Officer and also give an application to the Information Officer under the Right to Information Act.