RAMKANDEY MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is filed against the order under Article 226 of the Constitution of India for issuance of writ in the nature of certiorari for quashing the order dated 25.11.2016 passed in appeal no. 822 of 2015 by the State Information Commission, Ranchi, Jharkhand, by which, the information has been refused to be supplied information pertaining to the other candidates who have participated in the Primary Untrained Teacher Recruitment Examination, 2002-03.

(2.) It is the case of the petitioner as has been pleaded in the writ petition that he has participated in the process of selection for consideration of his candidature of selection as untrained teacher, in which, he has been declared to be unsuccessful candidate and thereafter he has made an application under the provision of Section 6 of the Right to Information Act, 2005, seeking therein information of the successful candidates under the unreserved category (General) along with the other candidates who have secured maximum and minimum marks, as also the marks secured by a candidate bearing Roll No. 180906103 (Annexure-1), the Public Information Officer vide communication dated 22.09.2014 (Annexure-1/1), has not furnished the information on the pretext that the same is not available in the office of the Commissioner, however, information pertaining to the Clause No. 2 has been furnished showing therein that the said candidate has secured 63 marks.

(3.) The petitioner being aggrieved with the non-supply of the information as sought for, has approached before the First Appellate Authority, who has closed the proceeding on the ground that the information permissible to be supplied, has been supplied which prompted the petitioner to approach before the Second Appellate Authority who has declined to interfere with the orders passed by the Public Information Officer (First Appellate Authority), against which, the present instant writ petition has been filed.