NAVNITLAL BABULAL NAYAK Vs. GUJARAT INFORMATION COMMISSION

JUDGEMENT

(1.) The present petition is filed by the petitioner under Articles 14, 16, 226 and 227 of the Constitution of India and the The Right to Information Act 2005, (for short "the Act") with the prayer interalia for issuing appropriate writ, mandamus order or directions quashing and setting aside the impugned order dated 28.2.2006, passed by the Chief Information Commissioner, Gujarat Information Commission, Gandhinagar, in complaint No. 339/2006-2007 dated 28.2.2006 at Annexure I on the ground stated in the memo of the petition.

(2.) Heard Shri H.S. Munshaw, learned advocate for the petitioner and Shri H.S. Sanjanwala, learned Senior Counsel for the respondent.

(3.) Shri Munshaw, learned advocate has referred to the document of facts and submitted that the petitioner was posted as Taluka Development, Officer, by the State at Harij Taluka Panchayat. Under the frame work of the Right to Information Act 2005, Assistant Taluka Development Officer is appointed as Public Information Officer and Taluka Development Officer is appointed as Appellate Officer and are required to maintain separate record.