REGISTRAR GENERAL Vs. K U RAJESEKAR

JUDGEMENT

(1.) THE Petitioner has preferred the instant Writ of Certiorari, praying for issuance of an order in calling for the records in Case No.40997/Enquiry/A/2011, dated 02.07.2012, on the file of the Tamil Nadu Information Commission, Chennai and quash the same.

(2.) EARLIER , the Tamil Nadu Information Commission, Chennai, while passing orders in Case No.40997/Enquiry/A/2011 on 02.07.2012 (filed by the Respondent) in Paragraphs 3 and 4, has observed as under:

(3.) THE Learned Counsel for the Petitioner urges before this Court that the impugned orders, dated 02.07.2012, have been passed by the Tamil Nadu Information Commission, Chennai, without considering the fact that the information sought for by the respondent is barred, as per the provisions of the Right to Information Act, 2005.