STATE OF CHHATTISGARH Vs. INDER CHAND SONI

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 06/06/2012 passed by the State Information Commission whereby the petitioner is directed to provide the information which has been sought by the respondent No.1 as per Annexure-P/2 and further has also penalize the Public Information Officer (In short PIO ) under Section 19-8-B with a fine " " of Rs. 500/- for not providing the information to the respondent No.1 and also force him to prefer an appeal before the State Information Commission.

(2.) The notices in this case were issued to the respondent No.1 who in spite of proper service has chosen not to contest the case on merits. Hence, this Court proceeds to decide the appeal with the available materials on record and also assistance provided by the counsel appearing for the petitioner as well as the respondent No.

(3.) For proper adjudication of the present Writ Petition, it would be relevant at this juncture to refer to the information which has been sought for by the respondent No.1 from the PIO which for ready reference is reproduced herein under:-