(1.) The Petitioner has filed this Writ Petition praying for issuance of Writ of Certiorari as against the order dated 22.05.2012 in Case No.11224/Enquiry/A/2012 passed by the 2nd Respondent/Tamil Nadu Information Commission, Chennai.
(2.) The 2nd Respondent/Tamil Nadu Information Commission, Chennai, while passing the order in Case No.11224/Enquiry/A/2012 dated 22.05.2012, has, among other things, observed that 'it is contended on behalf of Public Information Officer that even though this order passed on administrative side by the Hon'ble High Court Judge, the same is concerned with Judicial Department and further that the 1st Respondent/Petitioner has been permitted to peruse/inspect this order and to that effect, a letter dated 28.04.2011 has been sent. Also, the 1st Respondent/Petitioner has informed that he has seen the order but not able to remember the date of inspection/perusal and also stated that the said order relates to Judiciary and more so, it is a judicial order and as such, he requires a copy of the same. For obtaining copy of the said order from the Court, through filing of a copy petition, the 1st Respondent/Petitioner is advised to obtain the same and accordingly, the case has been closed'.
(3.) The Learned Counsel for the Petitioner/Registrar General, High Court, Madras submits that the impugned order dated 22.05.2012 in Case No.11224/Enquiry/A/12 passed by the 2nd Respondent/Tamil Nadu Information Commission, Chennai is illegal and void ab initio and further, the same has been passed in violation of the provisions of the Right to Information Act, 2005.
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