- (1.) Heard Sri. Samir Sharma, Advocate, for petitioners and Sri. Kunal Ravi Singh, Advocate, for respondents.
(2.) This writ petition has been filed by Sri. Shamshad Ahmed, District Judge, Ghazipur (earlier working as Additional District Judge, Court No. 11, Etah, nominated as Central Public Information Officer) being aggrieved by orders dated 03.04.2014 and 16.10.2014 passed by State Information Commission in Complaint No. 5-2/3302(C)/2012.
(3.) One Lokendra Dwivedi filed an application dated 19.03.2012 in the Office of Central Public Information Officer, High Court, Allahabad (hereinafter referred to as "CPIO, HC") seeking following reliefs: "1. The certified photocopies may kindly be provided, of all the letters through which the District Court, Etah had sought permission from the Hon'ble High Court with respect to whichever recruitments of officers and employees may have been held at the District Court, Etah from 1988 till today by way of examination or direct recruitment? 2. The total numbers of writ petitions filed before the Hon'ble High Court against the recruitments held at the District Court, Etah in the year 1989, may kindly be provided, including petitioners' names and the dates of their disposal. 3. If the said writ petitions are pending, the certified copies may kindly be provided if any action has been taken against the plaintiffs/defendants responsible for keeping the said writ petitions pending. 4. The name and address of the institution selected by the District Court, Etah in compliance of Hon'ble High Court's Circular Order No. 111/Unnavisesai/2005 dated May 25, 2006 may kindly be provided along with the name and address of the responsible officer of such institution. 5. The certified copy of the order dated 12th July, 2006 passed by the Ld. District Judge and Chairman, District Legal Services Authority, Etah for referring the cases under section 89 of CPC to "Free Legal Aid Committee" in compliance of letter No. 1081/SLSA52/1006 dated 08th May, 2008 issued by the State Legal Services Authority in pursuance of letter No. 98/Unnavisesai Memo/2006 dated 25th May, 2006 of the Hon'ble High Court Legal Services Committee." (English Translation by Court);