- (1.) The petitioner had sought the following information under the provisions of Right to Information Act:- 1. Copy of order issued by you, appointment order No. 19/19-83-ESM(S) dated 07.09.1989 of math teacher; 2. Serial No. 243 and Roll No. 4854 of Harbhajan Singh in above said order. Which Category (Quota) is applied by Harbhajan Singh. The copy of the application applied by him; 3. Is Harbhajan Singh applies for the seats of handicapped quota If yes, then, the copy of handicapped certificate and 4. In this appointment of new teachers, for handicapped quota, how much percentage of handicapped is required at least necessary."
(2.) In response, thereto, he received Annexure P5 which may also be extracted here below:- "In reference to the above said subject, it is informed with regard to the information required by you under the RTI Act that for the direct recruitment of handicapped quota, the instructions are issued by the department of Welfare Punjab. At present 3% posts are reserved by the direct recruitment for the handicapped. Secretary, Department of Welfare, Punjab may contact for its copy."
(3.) The petitioner then preferred an appeal where he was informed that the hearing would take place on 13.06.2013 and the respondent was at liberty to file his written reply to the complaint made by the petitioner. The matter, however, was disposed off on 13.06.2013. On 13.06.2013 the respondent did not come present and the State Information Commissioner passed a one line order that the information has been supplied to the petitioner thereby disposing off the complaint.;