SUPRIYA DAS Vs. STATE OF TRIPURA AND ORS.

JUDGEMENT

(1.) BY means of this writ petition, the petitioner has prayed for various reliefs, but at this stage, we are only dealing with the issues which relate to the Right to Information Act, 2005 (hereinafter referred to as 'the RTI Act'). Briefly stated the facts of the case are that the petitioner along with many others applied for being appointed as Jr. Physical Instructor on 15th March, 2010. It appears that she was interviewed by the Board, but the result was not declared. Therefore, on 29th November, 2013, the petitioner filed an application under Section 6 of the RTI Act to the State Public Information Officer (hereinafter referred to as 'the SPIO') of the Department concerned to supply her with the entire copy of the file. This application was filed on 29th November, 2013. The document asked for was as follows: - -

(2.) ON 10th December, 2013, the SPIO communicated the following order to the petitioner: - -

(3.) AGGRIEVED by this order, the petitioner approached the Tripura Information Commission and she has received the following communication from the Tripura Information Commission: - -