P.ADHAVAN SERAL Vs. TAMILNADU INFORMATION COMMISSION

JUDGEMENT

(1.) This Writ Petition has been filed against the proceedings of the 1st respondent dtd. 19/11/2014 and for a direction to the 3rd respondent to provide the information sought for by the petitioner under the Right To Information Act, 2005 (hereinafter referred to as the 'the Act').

(2.) .The petitioner made an application under the Act, before the 3rd respondent on 27/8/2013 and sought for the following informations: 1 .'The name of the persons registered in the district employment office, Tiruvannamalai, Tiruvannamalai district under the special category of 'InterCaste Marriage' (ICM) during the months from March 2010 to May, 2010 and their respective registration number? 2 . Please furnish the certificates provided by the said persons in the course of their registration?'

(3.) .The 3rd respondent provided the information for the first query. Insofar as the 2nd query is concerned, the petitioner was informed that the certificates sought for by the petitioner cannot be given to him.