ST. JOSEPHS COLLEGE Vs. JHARKHAND STATE INFORMATION COMMISSION

JUDGEMENT

(1.) Heard the parties.

(2.) This Writ Petition has been filed under Article 226 of the Constitution of India with a prayer to issue of appropriate writ(s), order(s), direction(s) to quash the order dtd. 30/9/2016 passed in Appeal Case No.334 of 2016 contained in Memo No.23354 dtd. 7/10/2016 by the Jharkhand State Information Commission whereby and where under, Jharkhand State Information Commission has directed the petitioner to furnish details and communicate the information asked from the petitioner under Right to Information Act, 2005 by the respondent no.2.

(3.) It is the case of the petitioner that the petitioner is neither a 'public authority' as defined under Sec. 2 (h) of Right to Information Act, 2005 nor the information sought by the respondent no.1 was required to be furnished by the petitioner in view of Sec. 8 of Right to Information Act, 2005. A declaration was also sought to the effect that the petitioner-college is not liable to furnish any information as asked by the respondent no.1 vide the said order dtd. 30/9/2016.