- (1.) HEARD learned counsel for the petitioner, learned counsel for the respondents, learned Standing counsel for the State and perused the record.
(2.) THIS petition has been filed by the petitioner for issuance of direction in the nature of mandamus commanding the respondents not to take any action against the petitioner under the Right to Information act, 2005 for not providing information sought by respondent No. 6 in the aforesaid act.
(3.) SHANTI Niketan inter College, Barhi district Ghazipur is recognized institution. The provisions of High School and Intermediate Education Act as well as Payment of Salaryies Act to the Teachers and Other staff, 1971 are applicable to it. Respondent no. 6 has sought certain information under the Right to Information Act, which is being resisted by the institution on the ground that the said Act is not applicable and the institution is not bound to give information to respondent No. 6.;