KISHAN CHAND Vs. STATE INFORMATION COMMISSIONER & ANOTHER

JUDGEMENT

(1.) Respondent no. 2 sought certain information from the petitioner under the Right to Information Act. Petitioner failed to supply the information sought within the time prescribed under the Right to Information Act and admittedly the information was supplied belatedly.

(2.) Considering that the petitioner has given the information belatedly without there being any specific reason for the delay, this Court is of a considered view that the State Information Commissioner has rightly exercised his power under Section 20 of the Right to Information Act by imposing a penalty of Rs.25,000/- (Rupees Twenty Five Thousand Only) vide order dated 24.10.2016 on the petitioner.

(3.) Consequently, no interference is called for by this Court in matter.