S.PUGAZHENDI Vs. DY.SUPERINTENDING ENGINEER

JUDGEMENT

(1.) This writ petition has been filed challenging the order dated 26. 12. 2011 passed by the 4th respondent and consequentially, direct the first respondent to furnish forthwith the information sought for by the petitioner in the RTI application dated 05. 08. 2011.

(2.) It is the case of the petitioner that he made a request under the RTI Act , 2005 to the first respondent on 17. 06. 2011 requesting him to furnish details of the First Class Contractors registered with the Highways Department within the territorial limits of the Madurai District According to the petitioner, he received a reply dated 19. 07. 2011 from the first respondent and he was informed that he had to pay a sum of Rs. 348/- for obtaining the list of First Class Contractors However, it is his case that the reply dated 19. 07. 2011 sent by the first respondent did not contain any whisper about the information or details sought for by the petitioner under the RTI Act .

(3.) It is the case of the petitioner that subsequently on 05. 08. 2011, he submitted another application under the RTI Act , 2005 to the first respondent requesting him once again to give the details of the list of First Class Contractors registered with the Highways Department within the territorial limits of the Madurai District The petitioner had also requested the copies of all the documents, which were submitted by the First Class Contractors to the Highways Department at the time of the registration and the petitioner had also undertaken to pay the necessary charges/fees for furnishing the copies of the same.