SHUBHDEEP SHARMA Vs. RAJ TECHNICAL UNIVERSITY KOTA

JUDGEMENT

(1.) PETITIONER is a student of Bachelor of Technology and his grievance is to inspect certain answer script for which application was also submitted by him under Right to Information Act but was rejected vide order dt.08.02.2012 (Annx.7 & 8) on the premise that under Ord.157-A-16 of University of Rajasthan, which has been adopted by respondent-Rajasthan Technical University, Kota, it could not be made available for inspection.

(2.) COUNSEL submits that the controversy raised herein has been set at rest by Apex Court in CBSE Vs. Aditya Bandopadhyay, (2011 (8) SCC 497), Operative part thereof reads ad infra :