KUSUM DEVI Vs. CENTRAL INFORMATION COMMISSION AND ORS.

JUDGEMENT

(1.) THE petitioner -Ms. Kusum Devi has challenged orders dated 24th August, 2006 and 5th September, 2006 passed by the Chief Information Commissioner.

(2.) THE petitioner had made an application under Right to Information Act, 2005 (hereinafter referred to as the Act, for short) with Public Information Officer of DDA. Not satisfied, she filed the first statutory appeal and then approached the Central Information Commission. The appeal was disposed of on 17th August, 2006 by the Chief Information Commissioner. The Chief Information Commissioner recorded unhappiness in the manner in which the Public Information Officers had dealt with several matters pertaining to admission of students in Delhi schools under EWS category and the following observations were made:

(3.) THE grievance of the petitioner, as stated above, is against two subsequent orders dated 24th August, 2006 and 5th September, 2006 whereby the Chief Information Commissioner has awarded compensation of Rs. 520/ - towards conveyance charges against the DDA to be paid to the petitioner. The petitioner prays that the respondent -DDA should be asked to pay penalty/damages of Rs. 1,720/ -. It may be relevant here to reproduce below the information which was asked by the petitioner in his application under the Act: