MAHNAZ KHANAM Vs. PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and Learned Government Pleader for School Education.

(2.) This writ petition is filed to issue a writ, order or direction more in the nature of Mandamus declaring the orders passed by the 3rd respondent in Appeal No.1619/SICSPR/ 2010, dtd. 28/8/2013 for dropping the action for nonimplementation of the orders passed by the 3rd respondent in Appeal No.1619/SIC-SPR/2010, dtd. 29/6/2012 is illegal, arbitrary and in violation of Articles 16 and 21 of the Constitution of India and contrary to the law laid down by the Hon'ble Supreme Court of India reported in Civil Appeal No.6454 of 2011, dtd. 9/8/2011 and consequently, declare that the petitioner is entitled for Xerox copy of the OMR answer sheet as per the directions issued by the 3rd respondent dtd. 29/6/2012.

(3.) The case of the petitioner, in brief, is as follows: