GURU KULA MITRA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The 2nd respondent i.e., Andhra Pradesh Commission for Backward Classes refused to furnish a report of the sample survey which was got done by the Commission of Indian Statistical Institute, Hyderabad Branch, by stating that the document sought for does not fall within the purview of Regulation-I of the (APCBC) Regulations for supply of certified copies. Further, the Commission by a majority held that the same was meant for the use of the Commission and should not be made public. Hence, this Writ Petition.

(2.) Heard both the learned Counsel.

(3.) It is seen that the Commission addressed a letter to the Government stating that in order to decide the Social Backwardness of the Castes/Classes random socio-economic survey covering educational and economic backwardness is required. Accordingly he has sent the proposals to the Government to sanction the entrustment of conducting sample survey to the Directorate of Economics and Statistics. The Government after careful consideration, have decided to entrust the conduct of sample survey to the Indian Statistical Institute, Hyderabad Branch in collaboration with Bureau of Economics and Statistics, Hyderabad, vide G.O.Ms.No. 25, Dt. 12-8-1998. Now the petitioner wants a copy of that report and the same was rejected as it does not fall in any of the categories under Regulation-I of the Regulations for supply of certified copies and also on the ground that this report is meant for the use of the members but not for public use.