STATE OF ANDHRA PRADESH Vs. C P SARATHY

JUDGEMENT

(1.) The plaintiffs filed a suit against defendants 1 to 5 for recovery of a sum of Rs. 15,321-20 Ps. During the pendency of the suit, the plaintiffs filed an application for production of the report submitted by the then Secretary Sri Dilsuk Ram. That was ordered on 26-3-1984. The order reads as follows :

(2.) Subsequently, summons have been taken and the document has not been produced. Ultimately the Secretary to Government. Education Department, Government of Andhra Pradesh, filed an affidavit claiming privilege over the document under Section 124 of the Indian Evidence Act. The affidavit reads as follows :

(3.) On this the Court below passed an elaborate order rejecting the claim of the Government. Aggrieved against the said order, the Government filed the present revision petition.