LALLU RAM SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition has been filed challenging the order dated 06.03.2019 passed by District Education Officer, Alwar. The petitioner has further prayed that the respondent be directed not to provide information regarding documents of the petitioner to private respondent as per Right to Information Act.

(2.) Counsel for the petitioner Mr. Abhishek Sharma submitted that the private respondent is nowhere concerned in any manner with the educational qualification possessed by the petitioner. Counsel submitted that the complainant himself is a person with criminal background and several cases have been filed against him and he in order to misuse the power provided under Right to Information Act, has initiated the entire process of seeking information with regard to personal issues including the qualification of the petitioner.

(3.) Counsel submitted that by the impugned order dated 06.03.2019, District Education Officer has directed Chief Block Education Officer, Panchayat Samiti, Rajgarh to give information as per rules. Counsel submitted that this kind of order to provide information as per rules itself could not have been passed by the District Education Officer. Counsel submitted that petitioner has submitted representation before the authority concerned and no decision has been taken so far and further the respondents are determined to pass order on the personal information about the educational qualification of the petitioner. Counsel for the petitioner submitted that as per Section 8 (J) of the Right to Information Act, the personal information which has no relationship to any public authority or interest, cannot be provided unless the larger public interest justify disclosure of information. Counsel submitted that the private respondent in no manner can insist for giving the information and there is no larger public interest involved in disclosure of information relating to educational qualification of the petitioner.