DIGANTA CHOUDHURY Vs. STATE OF ASSAM AND ORS.

JUDGEMENT

(1.) Heard Mr. U.K. Das, learned counsel representing the writ petitioner as well as Mr. M. Choudhury, learned counsel representing respondent Nos. 1 & 2. Also heard Mr. C. Choudhury, learned counsel representing respondent Nos. 3 & 4 and Ms. D. Borgohain, learned counsel representing respondent no. 5.

(2.) Another College, namely Bajali College, Pathsala had initially issued an Advertisement on 29.7.2009, inviting applications for certain posts of Lecturers including that of Physics. Although no selection process was initiated pursuant to the said Advertisement dated 29.7.2009 as well as in terms of the subsequent Advertisement dated 27.2.2010, however, pursuant to another Advertisement dated 29.4.2011, a selection process was duly initiated. According to the petitioner, he had applied against the post of Physics and also appeared before the Interview held on 22.6.2011 before the Selection Committee constituted for the purpose.

(3.) On 23.7.2011, the petitioner made application before the Public Information Officer, Bajali College, Pathsala under the Right to Information Act, 2005 seeking information and documents, more particularly, the consolidated statement of marks along with individual marking sheets pertaining to the selection in question. The complete information and documents sought for was made available to the petitioner only on 29.8.2011.