AMITH SUDHAKAR JIRGYALA Vs. DIRECTOR

JUDGEMENT

(1.) The petitioner who had made an application on 24/7/2020 at Annexure-B to respondent No.4/ Information Officer/ Executive Officer of the Taluk Panchayat of Athani is before this Court aggrieved of the inaction on the part of the respondent No.4/ Public Information Officer, the rejection of the appeal at the hands of the First Appellate authority namely the Chief Executive Officer of the Belagavi and inaction on the part of the State Executive Commissioner in not redressing the grievance of the petitioner.

(2.) Learned counsel for respondent No.4/ Information Officer, Executive Officer of Taluka Panchayat submits that the three informations are sought by the petitioner in his application dtd. 24/7/2020, namely, 1) the approval letters for appointment of the data entry operators in the Taluk, 2) Documents regarding publication of the notification calling for appointment of data entry operator and 3) The roster points considered for filling up of posts of data entry operators. Learned counsel would further submit that the information sought by the petitioner is generic in nature, since they did not pertain to a particular period. Moreover, a reply was immediately given by the respondent No.4 by way of forwarding a communication dtd. 12/8/2020 at Annexure-C which was a communication made by the Information Officer to all the Panchayat Development Officers of the Gram Panchayat situated within the Taluk. In the said communication the Panchayat Development Officers were informed that the petitioner had made an application seeking three information and all the three information were available with the concerned Gram Panchayat and they were required to furnish the information.

(3.) Per contra learned counsel for petitioner seeks to contend that in terms of the Government Order dtd. 10/9/2014, all the three information that were sought by the petitioner were available with the Executing Officer of the Taluk Panchayat and therefore the application was made by the petitioner to the Executing Officer of the Taluk Panchayat Information Officer/ respondent No.4.