P.N. MOHANADASAN Vs. THE STATE INFORMATION COMMISSION,

JUDGEMENT

(1.) Aggrieved by the judgment of the learned Single Judge dated 18th November, 2009 dismissing the writ petition filed by the appellant herein, the present writ appeal is filed.

(2.) The appellant who is now working as Administrative Assistant in the office of the District Medical Officer of Health, Wayanad was the designated State Public Information Officer in the office of the District Medical Officer of Health, Pathanamthitta. After such appointment, the third respondent herein submitted an application on 17.8.2008 under the Right to Information Act, 2005, hereinafter referred to as 'the Act', and requested for certain information. On receipt of the application, the appellant intimated the applicant/third respondent by letter dated 4.9.2008 to furnish certain details regarding his organization, the registration number and other details and also to prove that he is an Indian citizen. Sensing the delaying tactics and bona fides of the appellant in not giving the information and delaying it, the third respondent filed a complaint before the State Commission under Sec. 18(1) of the Act and after detailed consideration, the State Commission found that there was refusal of access to the information and not given a response to the request for information, and therefore, allowed the complaint and imposed a penalty as per Ext.P4 order for a sum of Rs. 18250/ - calculated at the rate of Rs. 250/ - per day for a period of 73 days.

(3.) Aggrieved by the same, the writ petition was filed. The learned Single Judge declined to interfere with the well considered order (Ext.P4) and dismissed the writ petition. Hence the present writ appeal.