SHWETA SADYAL Vs. STATE OF H.P. AND ORS.

JUDGEMENT

(1.) THE petitioner has prayed for the following substantive relief: - -

(2.) MINIMAL but necessary facts which require mention are given below.

(3.) THE respondent No. 2 conducted a screening test for short -listing the candidates, whereafter only the qualified candidates were called for interview. The final select list was declared on 29.4.2013 wherein the name of the petitioner did not find place. The petitioner, therefore, sought information under the Right to Information Act (for short, RTI).