RAHUL TULSIANI Vs. RAJ TECHNICAL UNIVERSITY, KOTAAND ANR

JUDGEMENT

(1.) Petitioner is a student of Bachelor of Technology and his grievance is that he submitted application under Right to Information Act for inspection of certain answer-book but that came to be rejected vide order dt. 22.12.2011 (Ann.3) 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. 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:

(2.) However, as informed, respondent-University took decision in the light of judgment of the Supreme Court in CBSE vs. Aditya Bandopadhyay , the State Government vide order dt. 28.02.2012 granted approval and in furtherance thereof, order dt. 12.03.2012 came to be issued by respondent-University granting permission to the students to inspect their evaluated answer-books of University Examination w.e.f. Odd semester examinations of academic Session-2011-12 on the prescribed application form alongwith non-refundable fees of Rs. 1000/- per answer book. Order dt. 12.03.2012 reads ad infra:

(3.) In view of decision of the State Government & University dt. 12.03.2012, rejection of petitioner's application vide order dt. 22.12.2011 (Ann.3) does not hold good. In the light of order dt. 12.03.2012 of the Rajasthan Technical University, Kota, the writ petition is disposed of with the direction to the respondent-University to permit the petitioner to inspect answer book as prayed for within one month on payment of prescribed fee per answer book. However, after inspection of the answer book, petitioner, if feels aggrieved, will at liberty to avail of remedy under the law.