SHAIL SAHNI Vs. VALSA SARA MATHEW

JUDGEMENT

(1.) THE petitioner before this Court submitted an application to the CPIO of Delhi Cantonment Board on 25.11.2011 seeking certain information. According to the petitioner, no reply to the said application was received by him within the prescribed period and, therefore, he preferred an appeal before the First Appellate Authority on 26.12.2011. The grievance of the petitioner is that the aforesaid appeal is still pending with the First Appellate Authority, since 26.12.2011. The petitioner submitted yet another application to the CPIO, Delhi Cantonment Board on 5.1.2012, seeking information. Vide letter dated 7.2.2012, the petitioner was asked to collect the aforesaid information on payment of Rs.846/ -. According to the petitioner, he prepared cheque of Rs.846/ - and submitted the same to CPIO on 18.4.2013 for supplying the aforesaid information. The petitioner states that the aforesaid cheque, however, has not been encahsed by CPIO and the desired information has not been supplied to him. Being aggrieved from the failure of the respondent to supply the information pursuant to his application dated 25.11.2011 and 5.1.2012, the petitioner is before this Court seeking the following reliefs:

(2.) A similar issue came up for consideration before this Court in another writ petition being W.P(C) No.3500/2013 filed by the petitioner Mr. Shail Sahni and vide order dated 5.7.2013, the following view was taken:

(3.) AS regards the grievance of the petitioner that his appeal dated 26.12.2011 has not been decided by the First Appellate Authority, the writ petition is disposed of with a direction to First Appellate Authority to decide the appeal of the petitioner received vide Diary No.9823 on 26.12.2011 within a period of four (4) weeks of receipt of a copy of this order. There shall be no orders as to cost.