RAKESH HOODA Vs. STATE OF PUNJAB AND ORS

JUDGEMENT

(1.) Learned Counsel for the petitioner contends that the petitioner sought certain information from the respondents. Information in the following terms was not given; "(1) Mark-sheets of both the Roll Nos. alongwith the Answer-sheets. (2) All the four keys for the answer duly approved by the secy., H.S.S.C. and which of the two keys adopted in calculating my both papers solved." on the ground that the Commission had not declared the result so far and the recruitment process would be affected if the information is given (running page 27).

(2.) It seems that the petitioner not being satisfied, approached the State Information Commission. The State Information Commission vide Annexure P-5 dated 11.6.2010 passed the order in the following terms:

(3.) Learned Counsel for the petitioner states that final result has been declared on 9.9.2010 and therefore, the respondents are required to furnish information, however, they are still reluctant.