- (1.) Heard learned counsel for the parties and perused the record.
(2.) The petitioner claims to be a meritorious student and she had obtained 57% marks in High School Examination, 2008. She has moved an application under the Right to Information Act for providing photocopy of answer copies to her.
(3.) The grievance of the petitioner is that she has not been provided photocopy of answer copies of her High School Examination as requested by her vide application dated 27- 6-2008 (Annexure-3 to the writ petition). She also requested to provide information in respect of her marks obtained by her in the subjects of Hindi, Maths, English, Science, Social Science and Arts in which she had appeared in 2008, hence this writ petition. This information regarding marks obtained by her was sought by the petitioner vide application dated 11-11-2008 appended as Annexure-4 to the writ petition.;