Rakesh Hooda vs State of Punjab and Others

Ajai Lamba, J.—Learned Counsel for the petitioner contends that the petitioner sought certain information from the respondents. Information in the following terms was not given; "(1) Mark-sheets of both the Roll Nos. alongwith the Answer-sheets. (2) All the four keys for the answer duly approved by the secy., H.S.S.C. and which of the two keys adopted in calculating my both papers solved." on the ground that the Commission had not declared the result so far and the recruitment process would be affected if the information is given (running page 27).

It seems that the petitioner not being satisfied, approached the State Information Commission. The State Information Commission vide Annexure P-5 dated 11.6.2010 passed the order in the following terms:

Respondents shall furnish point wise information in writing to the appellant in respect of his above two applications within 25 days of declaration of final result. The appellant is entitled to confirm the information furnished by the respondents in case he so desires by visiting respondent''s office and inspecting the documents within 40 days of declaration of result. The respondents shall file compliance report with the Commission within 50 days of declaration of result against both category 27 and 28.

Respondents shall not destroy the relevant answer sheets for the above two categories of examination for a period of 90 days of declaration of result in terms of guidelines formulated by the respondents in the regard.

Learned Counsel for the petitioner states that final result has been declared on 9.9.2010 and therefore, the respondents are required to furnish information, however, they are still reluctant.

This petition is disposed of with direction to respondent No. 1 i.e. Haryana Staff Selection Commission, Bays No. 67-70, Sector-2, Panchkula (Haryana), to supply information to the petitioner in accordance with order dated 11.6.2010 (Annexure P-5) passed by the State Information Commission, Haryana, positively within a period of 30 days of receipt of a certified copy of this order.

In case the petitioner is not satisfied, he would be at liberty to approach the State Information Commission again.