- (1.) Respondent no.2 filed an application under the Right to Information Act, 2005 (hereinafter referred as the Act) requesting the Public Service Commission, U.P. (hereinafter referred as the Commission) to supply a photocopy of the mathematics Ist paper of P.C.S. Mains Examination, 2007. The Public Information Officer of the Commission gave a reply intimating respondent no.2 that he had already inspected the answer book and since there was no provision of revaluation of the answer book,as such photocopy of the answer book of the relevant paper could not be supplied.
(2.) Respondent no.2, being aggrieved by the response given by the Public Information Officer, filed an appeal before the Ist Appellate Authority, which was rejected by an order dated 29.11.2012.
(3.) Respondent no.2 thereafter preferred a second appeal before the State Information Commission, who, after considering the matter, passed an order dated 12.11.2013 directing the Commission to furnish a photocopy of the answer sheet of the mathematics Ist paper. The Commission, being aggrieved by the said order, filed a review application, which was rejected by an order dated 28.11.2013. The Commission, being aggrieved, has filed the present writ petition.;