(1.) In this Writ Petition, the petitioner challenges the order of the first respondent dated 12.06.2009 directing the petitioner to supply the information to the second respondent.
(2.) It is the case of the petitioner that the petitioner is an aided College and is not a public authority. The second respondent submitted a letter dated 28.04.2008, seeking information in respect of as many as 14 items that too from 1991. As the Right to Information Act came into force from 2005, the second respondent is not entitled to call for information earlier to that period and therefore the documents were not given to the second respondent. The second respondent preferred an appeal before the first respondent and without hearing the petitioner the first respondent passed an impugned order directing the petitioner to supply the materials asked by the second respondent and that order is challenged in this writ petition.
(3.) Mr. G.R. Swaminathan, learned Counsel for the petitioner that the second respondent requested certain documents from 1991 and Right to Information Act came into effect only in the year 2005 and therefore the second respondent has no right to call for certain documents which came in to existence prior to 2005. He further submitted that the first respondent without giving an opportunity to the petitioner, immediately on receipt of the petition by the second respondent directed the petitioner to furnish all those documents requested by the second respondent and therefore the order is liable to be set aside.