ANIRBAN ROY Vs. ASSAM AGRICULTURAL UNIVERSITY

JUDGEMENT

(1.) This petition in public interest has been preferred by Shri Anirban Roy.

(2.) Pleadings in the petition indicate that petitioner is a professional journalist and is a resident of Guwahati. Pleadings further indicate that the petitioner studied 5-year course in Bachelor of Veterinary Science & Animal Husbandry in the College of Veterinary Science under the Assam Agricultural University between 1989 and 1994 at Khanapara in Guwahati. As a student, the petitioner was proud of the finest playgrounds provided by the University for the benefit of the students. The petitioner regularly played cricket. It has been highlighted that a number of good cricket players have been produced, including those who played Ranji Trophy. This was possible only because appropriate facilities were provided by providing the Cricket field, which was well maintained.

(3.) It has been pleaded that the petitioner sought information under the Right to Information Act being aggrieved by the ill maintenance of the playgrounds meant for football, cricket, lawn tennis, basket ball, volley ball, equestrian sports, etc. The petitioner, however, has not received any response under the Right to Information Act.