H.C.MISHRA, J. - (1.) Heard the learned counsel for the petitioner and the learned counsel for the respondents.
(2.) The petitioner is aggrieved by letter dated 5.8.2014 issued by the Civil Surgeon-cum-Chief Medical Officer, Garhwa, addressed to the In-charge Medical Officer, Primary Health Center, Meral, Garhwa, bearing Memo No. 1710 dated 05.8.2014, which was also communicated to the petitioner under Memo No. 351 dated 09.8.2014 by the In-charge Medical Officer, Primary Health Center, Meral, Garhwa, asking the petitioner to produce the documents with respect to her appointment and educational qualifications, for giving the information which was sought for under the R.T.I. Act. The said letter has been brought on record as Annexure-3 to the writ application.
(3.) The letter contained in Annexure-3 shows that one Sabir Ansari had filed an application under the RTI Act for seeking information about the appointment and educational qualification of the petitioner, who was working as A.N.M in the Health Center, Meral. The said information could not be furnished to the person, who had sought for the information and accordingly, the Civil Surgeon-cum-Chief Medical Officer, Garhwa, by the impugned letter dated 05.8.2014 asked the In-charge Medical Officer, Primary Health Centre, Meral, Garhwa to make available the information, as sought for under the RTI Act. The said letter was communicated to the petitioner by the In-charge Medical Officer, Meral Garhwa, asking her to make available the documents relating to her appointment and the educational qualification, as sought for.;