(1.) The question for consideration in the instant writ petition is whether the petitioner-Chandigarh University is a "public authority" within the meaning of Section 2(h) of the Right to Information Act, 2005 (hereinafter to be referred to as the "RTI Act"). The State Information Commission, Punjab has, by an order dated 14.12.2012, answered such question in the affirmative. It is this order dated 14.12.2012, passed by the State Information Commission, Punjab that has been impugned before this Court.
(2.) Learned counsel appearing for the petitioner would, at the very outset, concede that the petitioner-University is a creation by law made by the State Legislature i.e. the Punjab University Act, 2012 of the State of Punjab (Act No.7 of 2012).
(3.) Learned counsel for the petitioner has been heard at length.