LAWS(MAD)-2020-9-927

TAMIL NADU PUBLIC SERVICE COMMISSION Vs. P.MUTHIAN

Decided On September 07, 2020
TAMIL NADU PUBLIC SERVICE COMMISSION Appellant
V/S
P.Muthian Respondents

JUDGEMENT

(1.) The Writ Petition has been filed, challenging the order of the respondent passed in Case No.6109/Enquiry/2009 on the file of the Tamil Nadu Information Commission dated 20.11.2009, by which the information sought for by the respondent herein was directed to be supplied free of cost within three weeks.

(2.) It was the case of the Tamil Nadu Public Service Commission (hereinafter referred to as the 'TNPSC'), represented by its Secretary that TNPSC is a Constitutional Body, created under Article 315 of the Constitution of India to carry out several functions and duties enumerated under Article 320 of the Constitution of India. The main duty of TNPSC is to conduct examinations and make selections to the services of the State in addition to the allied functions of extension of consultation in respect of disciplinary matters, recruitment methods, etc. 2.1. It was the further case of TNPSC that the respondent herein addressed a letter dated 06.10.2008 to Public Information Officer, Chennai seeking for the following information:

(3.) Heard the learned Senior Counsel for the Petitioner-TNPSC. There is no representation for the respondent, despite his name being printed in the cause list.