PUBLIC INFORMATION OFFICER Vs. ABDUL KALIM QURESHI

JUDGEMENT

(1.) By way of this petition, the petitioner is questioning the legality and propriety of the order dtd. 18/8/2015 (Annexure P/1) passed by the Chhattisgarh State Information Commission, Raipur in Appeal No.94/2011, whereby the second appeal preferred by the respondent No.1 under Sec. 19(3) of the Right to Information Act, 2005 (In short "the Act of 2005") has been dismissed, but has awarded compensation to him to the tune of Rs.500.00 payable by the petitioner-the Public Information Officer, High Court of Chhattisgarh, Bilaspur within a period of 30 days.

(2.) From perusal of the record, it appears that the respondent No.1-Abdul Kalim Qureshi has moved an application on 21/8/2008 (Annexure P/2) while addressing to Hon'ble the Chief Justice, High Court of Chhattisgarh by submitting inter alia, while referring to the principles laid down by the Supreme Court in the matter of Om Prakash Jaiswal vs D.K. Mittal and Another, reported in AIR 2000 S.C. 1136, that since the stay order passed on 25/8/2001 in W.P.No.5814 of 2000 has not been complied with by the petitioner of the said writ petition, namely, Ranveer Singh Chane nor by his legal representatives and that by bringing the said fact, has prayed for a suitable advice as under:-

(3.) After filing of the aforesaid application, he moved another application on 17/11/2008 (Annexure P/3) while invoking the provision prescribed under sub-sec. (1) of Sec. 6 of the Act of 2005, before the Public Information Officer of the High Court of Chhattisgarh for taking an action on his abovementioned application dtd. 21/8/2008, as under:-