Arun Kumar Mishra, C.J. - (1.) THERE is delay of 40 days in filing the appeal. For the reasons stated in the application, delay in filing appeal is condoned. Application under Sec. 5 or the Limitation Act stands disposed off.
(2.) CERTAIN informations were sought under the Right to Information Act, 2005 (hereinafter referred to as 'the RTI Act'). The Rajasthan Information Commission, vide order dt. 13.06.2008, directed Information No. 1 to 5 to be furnished by the appellants. Chief Information Commissioner, with respect to Information No. 1, for how many posts of Lecturer in Geography interviews were held, directed that same be disclosed. With respect to Information No. 2 relating to how many general women candidates, who were called for interview, their names and educational qualification, the Chief Information Commissioner directed that roll number and their educational qualification except names can be disclosed.
(3.) INFORMATION No. 3 was with respect to names, addresses and educational qualification of successful women candidates of 'General' category.;