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Judgment
By way of the present writ petition, petitioner has challenged order dated 21.01.2020, issued by the Information Officer of the respondents, wherein he has been denied copy of the answer booklet, as the selection process for recruitment of 2018-19 is under way.
In considered opinion of this Court, remedy by way of appeal under the provisions of Right to Information Act, 2005 is available to the petitioner, and thus, entertaining a writ petition against the communication dated 21.01.2020, would not be appropriate.
I, therefore, refuse to exercise my jurisdiction under Article 226 of the Constitution of India on account of availability of remedy of appeal.
Petitioner may prefer an appeal against the order dated 21.01.2020, in accordance with law.
In case, the appeal is preferred within a period of one month, the appellate authority shall appropriately consider the time lapsed during the pendency of the writ petition (from 29.06.2020 till the date of this order).
Stay petition stands dismissed accordingly.