K.REVATHY Vs. STATE INFORMATION COMMISSIONER

JUDGEMENT

(1.) The petitioner seeks information about one S.Palaniyammal, who is an employee of the fourth respondent.

(2.) The petitioner states that she had filed a RTI application requesting for information in relation to the aforesaid public servant. By letter dtd. 20/9/2019, she was informed that the requested information would be provided after obtaining the employment register. Therefore, the petitioner filed a first appeal before the District Collector, Karur. Thereafter, the appellate authority by order dtd. 31/10/2019 directed the Block Development Officer to provide the information. In such c i r c u m s t a n c e s , t h e p e t i t i o n e r f i l e d a s e c o n d a p p e a l b e f o r e t h e f i r s t respondent. By order dated 6. 10.2020, the first respondent directed that the information requested for be provided on or before 8/11/2020 and, in the event of default, the petitioner was permitted to re-approach the first respondent. Once again, such information was not provided. Therefore, after submitting a representation dtd. 2/11/2020 and reminder dtd. 7/5/2021, the present writ petition is filed.

(3.) Mr.K.K.Senthil, learned counsel, accepts notice on behalf of the first respondent and Mr.P.Subbaraj, learned counsel for the State, accepts notice on behalf of respondents 2 to 4.