MAHIPAL OMALOTI Vs. PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) In this writ petition the petitioners have sought for the following reliefs.

(2.) I have heard learned counsel for the petitioners and learned HCGP for respondents and perused the impugned order including the material on record.

(3.) The material on record discloses that on 17/6/2020, petitioner filed an application under the Right To Information Act requesting respondent No.1 to furnish / provide wound certificate to which the respondent No.1 gave a reply on 25/6/2020 and 10/7/2020. Subsequently, the petitioner No.1 made one more application dtd. 1/9/2020 followed by a representation to respondent No.3-The Chairman, informing them about the inaction of the respondents No.1 and 2 as well as the representation to the Hon'ble Governor on 19/9/2020 and to the Chief Minister on 22/9/2020. On 8/10/2020 the respondent No.1 informed the petitioners that it was not possible for him to provide the wound certificate aggrieved by which the petitioners have preferred an appeal which is pending before the respondent No.4.