- (1.) Instant petition is directed against order dt.13/06/2008 (Ann.6) passed by Chief Information Commissioner, Rajasthan, Jaipur on application filed by respondent-1 whereby the petitioner (RPSC) has been directed to provide relevant information desired by respondent-1 being under obligation to furnish as contemplated under Right to Information Act, 2005 ("RTI Act").
(2.) Petitioner (Public Service Commission) being constitutional functionary created by Govt.of Rajasthan U/Art.315 & 316 is discharging its functions as per powers conferred U/Art.320 of Constitution of India and is indeed a public authority being covered U/s 2(h) of RTI Act.
(3.) Ms Monica Sharma daughter-in-law of Respondent-1 participated in the process of selection held on January 15, 2008 for the post of Lecturer (Geography) College Education and after having remained unsuccessful, an application was filed by him in the Office of Public Information Officer of petitioner (RPSC) on 06/02/2008 demanding certain informations with reference to process of selection held by RPSC for the post in question. It is relevant to quote six informations desired by respondent-1 ad infra: "1.????? ????? 08 ?? ?? ???? ???? ? ?? ??? ????? ??? ?????? ? ??? ???? ??? ? 2.???? ? I??? ?? ??? ????? ?O??? ? ????? ?? ?? ? ??? ????????? ? ??? ???? ??? ? ?? ??? ? ?? ????? ?? ?? 3.???? ? I??? ?? ??? ?O??? ? ????? ?? ??? ? ?? ??? ??? ??? ? ??? ? ?? ??? ?? ??? ? ????? ? 4.????O ???? ? I??? ?? ?O??? ? ????? ?? ???? ?O????? ??[ ??? H?U ?? ????? ?O????? ???? ??? ??? ??.??.?? ???? ?? ? 5.?? ? ??? ???? ???? ? ? ??? ???? ???? ? I??? ?? ?O??? ? ????? ?? T??? ??? ? ?? ????[ ??? ??? ??? ? ?? ?????[ T??? O??? ??? ??? ? ?? ???? ? ??? ? ?????? ??? ?O??? ? ????? ?O?? ? 6.H?? ?????? ??????? ?? ??? ? ?? ?? ???? ? ??? ?";