SHAMSHER SINGH Vs. STATE INFORMATION COMMISSIONER & OTHERS

JUDGEMENT

(1.) By way of present petition, petitioner has prayed for the following reliefs:-

(2.) Close scrutiny of material available on record suggests that the petitioner is aggrieved with order dated 26.05.2016, passed by the State Information Commissioner, Himachal Pradesh, Shimla, whereby his appeal filed against order dated 24.12.2015, passed by the First Appellate Authority-cum-Inspector General of Police, Police Training College, Daroh, District Kangra, H.P., has been dismissed. Perusal of Annexure P-2, i.e., order dated 05.11.2015, issued by the Public Information Officer-cum-Superintendent of Police, Police Training College, Daroh, District Kangra, H.P., suggests that present petitioner applied under Right to Information Act, 2005 (hereinafter referred to as the RTI Act), for supply of scanned copy of his answer sheet of examination conducted by the Board duly constituted under PTC Manual. However, fact remains that vide aforesaid communication dated 05.11.2015, his request for supply of scanned copy was rejected and he was only allowed to inspect the answer sheet on any working day after giving three days' advance intimation to the office with requisite fee, as prescribed under the RTI Act.

(3.) Petitioner being aggrieved and dissatisfied with the aforesaid order passed by the Public Information Officercum-Superintendent of Police, Police Training College, Daroh, District Kangra, H.P., filed First Appeal under Section 19 of the RTI Act, before the Appellate Authority, who vide order dated 24.12.2015, reiterated the stand taken by the Public Information Officer and rejected the appeal.