- (1.)Shri Vasudeo Bhatt, learned Counsel for the Petitioner.
(2.)Petitioner by way of present petition calls in question the legality of order dated 14-9-2009 passed by the Appellate Authority under Right to Information Act, 2005; whereby, the appeal preferred by the Petitioner against an order dated 2-6-2008 passed by District Education Officer/District Information Officer, whereby the Information sought by the Petitioner regarding the entire personal/service record of Shri M.S. Parihar, Sankul Pracharya has been turned down.
(3.)The case of the Petitioner is that he filed an application under Section 6(1) of Right to Information Act, 2005 on 1-5-2008 for supplying him 'certified copy' of complete service book and personal file of Shri M. S. Parihar, Sankul Pracharya, Karri.