JULEKHA WAHIDA AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Shyam, learned amicus curiae. Also heard Mr. M.R. Pathak, learned standing counsel for the Education Department. Submissions have also been heard from the learned Counsels representing the private Respondents.

(2.) The Petitioner a post graduate (M. Sc.) in Zoology offered her candidature for the post of subject teacher in provincialized Higher Secondary School(s) in Assam in pursuant to the advertisement dated 22.6.1992. In the Select List dated 12.10.1995 prepared by the State Selection Board (S.S.B.), the name of the Petitioner was enlisted at Sl. No. 47 in order of merit whereas vacancies advertised in the subject of Zoology was 20 in number.

(3.) 1 The Petitioner having learnt that persons below her in merit and some whose names did not figure at all in the select list were appointed against the advertised vacancies, she initiated steps under the Right to Information Act, 2005 ('the RTI Act') to seek further information on the matter. As requisite information were not supplied and concerned file was stated to be missing, the matter was taken to the Assam State Information Commission, which directed the officials of the Education Department to locate the missing file and to furnish the information sought by the Petitioner.