S.KRISHNAN Vs. STATE INFORMATION COMMISSIONER TAMIL NADU.

JUDGEMENT

(1.) This Writ Petition has been filed challenging the Order passed by the 1st respondent through proceedings dtd. 29/1/2015, wherein the 1st respondent has directed for initiation of departmental proceedings against the petitioner in exercise of its jurisdiction under Sec. 20 (2) of the Right To Information Act (hereinafter referred to as 'the Act').

(2.) The 3rd respondent submitted a petition on 10/3/2012, seeking for certain information. There was a delay in providing the information. Hence, penalty proceedings were initiated against the petitioner under Sec. 20 of the Act. An explanation was sought for from the petitioner and the petitioner also submitted his explanation on 2/1/2015. On receipt of the same, the 1st respondent passed the impugned Order dtd. 29/1/2015, directing initiation of departmental proceedings against the petitioner in exercise of his jurisdiction under Sec. 20 (2) of the Act. Aggrieved by the same, the present Writ Petition has been filed before this Court.

(3.) Heard Mr.S.Vijayakumar, learned counsel for the petitioner, Mr.Niranjan Rajagopalan, learned counsel for R1, Mr.Tippusulthan, learned Government Advocate for R2 and Mr.MA.P.Thangavel, learned counsel for R3.