M. SUDHAKAR Vs. STATE INFORMATION COMMISSIONER TAMIL NADU

JUDGEMENT

(1.) The present writ petition has been filed challenging an order passed by the Public Information Officer refusing to furnish information as sought for by the writ petitioner.

(2.) The writ petitioner had sought for information from the third respondent herein on 7/3/2014. In the said application, information were sought for with regard to the four categories. Since the Information Officer did not provide with the information, the petitioner had filed an appeal before the first respondent authority. While the appeal was pending, the Public Information Officer has chosen to answer all the queries except the first item.

(3.) The petitioner herein had approached the State Information Commission. The State Information Commission by an order dtd. 20/1/2015 has directed the Public Information Officer to provide information as far as it is within the provisions of law. Thereafter, the third respondent has passed the present impugned order on 10/3/2015 refusing to furnish information with regard to the first query raised by the writ petitioner. Hence, the present writ petition.