VIVEK MITTAL Vs. B.P. SRIVASTAVA AND ORS.

JUDGEMENT

(1.) THERE is no appearance on behalf of the respondent No. 1, who had filed an application under the Right to Information Act, 2005 (Act for short), in spite of service. The writ petition is accordingly taken up for hearing and final disposal.

(2.) THE present writ petition has been filed by Mr. Vivek Mittal for setting aside order dated 28th November, 2006 passed by the Chief Information Commissioner imposing penalty of Rs. 5,250/ - for delay in supplying information to respondent No. 1.

(3.) THE respondent Nos. 2 and 3 in their counter affidavit have submitted that the Administrative Officer (Central Zone) was the Nodal Officer at the project building, Lajpat Nagar and the CPIO. The two class IV employees mentioned in the order passed by the Chief Information Commissioner were entrusted with the work to collect documents from the concerned officers and handover the same to the CPIO/Administrative Officer (Central Zone). Thus, the two class -IV officials were working under and assisting the CPIO i.e. the Administrative Officer (Central Zone).