THAKARSHIBHAI BHURABHAI JAJAL Vs. GUJARAT STATE INFORMATION COMMISSIONER

JUDGEMENT

(1.) The original petitioner since deceased, is represented by his legal heirs.

(2.) The present writ petition has been filed for the following reliefs:

(3.) Learned advocate Mr.Soni appearing for the petitioners (i.e. legal heirs of the deceased petitioner-Thakarshibhai Bhurabhai Jajal) has submitted that in fact the respondent No.5 is not implementing the order dtd. 7/3/2019 passed in Appeal No.A-0292-2018 passed by the State Chief Information Commissioner-respondent No.1. He has submitted that as per the aforesaid order, the respondent No.5 was supposed to give information with regard to service of the deceased petitioner however, the same is not done. Thus, he has submitted that as per the provisions of Sec. 20(2) of the Right to Information Act , 2005 (the RTI Act ) the record of the deceased petitioner, which has been illegally destroyed, appropriate penalty may be imposed upon the respondent No.5.