ST. JOSEPHS COLLEGE Vs. JHARKHAND STATE INFORMATION COMMISSION

JUDGEMENT

(1.) This appeal is under Clause 10 of the Letters Patent directed against the order dtd. 2/5/2024 passed by the learned Single Judge of this Court in writ petition being W.P.(C) No. 6689 of 2016 whereby and whereunder the writ petition has been dismissed by declining to interfere with the order dtd. 30/9/2016 passed in Appeal Case No. 334/16 contained in memo dtd. 7/10/2016 by the Jharkhand State Information Commission.

(2.) The brief facts of the case as per the pleading made in the petition needs to be refer herein which reads as under: The appellant college has been established under the aegis and control of a society registered under the Societies Registration Act, 1860 and the respondent no.2 was a professor of the appellant college who sought certain information vide his application dtd. 14/9/2015 from the college (writ petitioner/appellant herein). The Respondent No. 2, Professor Akshay Kumar Rai made an application before the Principal cum Public Information Officer under the Right to Information Act, 2005 seeking information regarding the appellant-college. The Respondent No. 2 had sought some information under the RTI Act, 2005 which reads as under:

(3.) But the aforesaid required information was not provided, by the college/writ petitioner. Thereafter, the Respondent No. 2 approached the Chief Information Commissioner stating inter alia that the information required by him with regard to the appellant-college has not been provided to him and thus filed Second Appeal before the Jharkhand State Information Commission on 1/2/2016 which was registered as Appeal Case No. 334 of 2016.