MD. NASIRUDDIN Vs. HONBLE HIGH COURT AT CALCUTTA

JUDGEMENT

(1.) Pursuant to an advertisement dated April 16, 2014, inviting applications for Group 'D' posts in this High Court as well as in the West Bengal Judicial Academy the petitioner applied for the same. Subsequently, an admit card was issued in his favour by the High Court administration and he appeared in the written test. Since, the petitioner could not know the result for a pretty long time he made an application on Feb. 11, 2015 under the Right to Information Act, 2005 (the Act, for short), seeking certain information about the selection process.

(2.) The petitioner alleges that the Deputy Registrar (Administration) and the State Public Information Officer (SPIO, for short), High Court, Calcutta i.e., the respondent no. 2 by a communication, dated March 9, 2015, informed him that since the selection process for the examination had not yet been completed due to its postponement no information pertaining to his queries could be supplied. After this reply, he submitted a further application on April 3, 2015 to the appropriate authority with further queries in respect of the matter. By a further communication dated April 16, 2015, the respondent no. 2 gave the same answer as before.

(3.) These two successive denials of the information sought by him made the unrelenting petitioner make a 3rd application before the Chief Information Commissioner, i.e., the respondent no. 4 herein, complaining of the incomplete information received from the respondent no. 2. The respondent no. 4 also did not take any steps in respect of the 3rd application made by the petitioner.