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Kar HC | Whether a candidate who has appeared for the examination conducted by Public Service Commission can as a matter of right under the RTI Act, seek for copies of his evaluated answer scripts? HC elaborates

Karnataka High Court: Suraj Govindaraj J., while allowing the present petition made significant remarks related to the application of RTI Act, 2005 and Right to seek information as a facet to Fundamental Right to freedom.

Brief Facts

This writ petition is filed under Articles 226 and 227 of Constitution of India praying to quash the Order dated 18-06-2020 passed by the respondent 2, Karnataka Information Commission and consequently dismiss the said case filed by the respondent 1.

 Issue

 Observations

With respect to each of the aforementioned issued, the Court categorically answered as follows;

 Para 66. “The right to information is a cherished right. Information and right to information are intended to be formidable tools in the hands of responsible citizens to fight corruption and to bring in transparency and accountability. The provisions of the RTI Act should be enforced strictly and all efforts should be made to bring to light the necessary information under clause 9(b) of Section 4(1) of the Act which relates to securing transparency and accountability in the working of public authorities and in discouraging corruption. But in regard to other information (that is, information other than those enumerated in Sections 4(1)(b) and (c) of the Act), equal importance and emphasis are given to other public interests (like confidentiality of sensitive information, fidelity and fiduciary relationships, efficient operation of Governments, etc.,)”

      Institute of Companies Secretaries of India v. Paras Jain, 2019 SCC Online SC 764; “Thus it is clear that the avenue for seeking certified copies as well as inspection is provided both in the Right to Information Act as well as the statutory guidelines of the Appellant.”

The Court in addition to the above-cited precedents cited relevant provisions of the RTI Act, 2005.

Decision

While allowing the present petition in part, the Court held that an applicant under RTI Act, 2005, seeking information related to himself, shall have an unqualified right against the same and the precedent set by the Angesh Kumar case should be interpreted in consonance with the facts and circumstances of the case at hand.[Karnataka Public Service Commission v. Vinay Kumar Ramaiah, 2020 SCC OnLine Kar 1636, decided on 26-08-2020]


Sakshi Shukla, Editorial Assistant has put this story together

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