CHANDRA VADAN DHRUV Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under Article 226 of the Constitution of India, in the nature of a public interest litigation, the petitioner, a journalist by profession, seeks to challenge the order dated 4th September 2012 passed by the State Information Commission in exercise of its powers under Section 18 of the Right to Information Act, 2005 (for short, the Act 2005 ), by which the Commission dismissed the complaints lodged by the petitioner with respect to the duty of the public authority under the Act, 2005 to provide for proactive disclosure of the information maintained in its records. Although the State Information Commission refused to entertain the complaints filed by the petitioner, yet thought fit in exercise of its powers under Section 25 (5) of the Act 2005 to issue directions to the various public authorities under the Act to ensure that there is due compliance of the provisions of Section 4 (1), (a), (b), Section 4 (2), Section 4 (3) and Section 4 (4) of the Act, 2005.

(2.) It appears from the materials on record that the petitioner in person filed as many as 739 applications addressed to the various public information officers of the various departments of the State Government praying for a certified copy of the proactive disclosure published as the information under the provisions of the Act 2005.

(3.) Such applications which were filed by the petitioner in person were rejected on the following grounds: