NARENDER KUMAR Vs. CHIEF INFORMATION COMMISSIONER

JUDGEMENT

(1.) IN the present petition, order under challenge is dated 10.9.2013 passed by Chief Information Commissioner, whereby a penalty of Rs. 25,000/ - was imposed against the petitioner under Section 20 (1) of the Right to Information Act, 2005 for providing delayed information to respondent no. 2, herein.

(2.) BRIEF facts of the present case, inter alia, are that respondent no. 2, a practicing Advocate, moved an application on 19.7.2012, Annexure No. 2 to the petition, before the petitioner, herein, who, at the relevant time, was Executive Officer of Municipal Board, Rudrapur, Udham Singh Nagar, to provide certain informations as sought in the application dated 19.7.2012. Undisputedly, informations sought at Sr. Nos. 2 & 3 of the Annexure No. 2 to writ petition were supplied to respondent no. 2, herein, on 2.7.2013.

(3.) UNDISPUTEDLY , on the date fixed before respondent no. 2 in appeal, none appeared on behalf of the appellant. It seems that appellant/respondent no. 2, herein, was not interested in pursuing the appeal in view of the fact that information sought had already been supplied to him. Even then, respondent no. 1 proceeded with the appeal and observed that information was supplied with delay, therefore, penalty of Rs. 25,000/ - was imposed upon the petitioner. Section 20 of the Right to Information Act, 2005 reads as under :