KULDEEP SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This civil writ petition has been filed under Article 226/227 of the Constitution of India, praying for issuance of a writ in the nature of certiorari, quashing Order dated 29.3.2010 (Annexure P-4) passed by the State Information Commission, Punjab (for short, 'Commission').

(2.) It seems that petitioner, Kuldeep Singh, made two applications, Annexure P-1 and P- 2 seeking information in relation to certain activities of Chaudhary Balbir Singh Senior Secondary Public School, Arya Samaj Road, Hoshiarpur (for short, 'School'). The information was not given and therefore, the matter was carried to the Commission.

(3.) The Commission has held that access to information in relation to the said School cannot be allowed under the Right to Information Act, 2005 (for short, 'Act') as it is an unaided private body. The scope of the Act does not cover such a body.