T. ARUL KUMAR Vs. TAMIL NADU

JUDGEMENT

(1.) The proceedings of the first respondent-Tamil Nadu Information Commission dtd. 10/10/2017, is sought to be quashed in the present writ petition.

(2.) The petitioner states that he was appointed as an Executive Officer Grade II and he was working as an Executive Officer at Mangalampettai Town Panchayat. He was posted as an Executive Officer In-charge at Pennadam Town Panchayat.

(3.) During the relevant point of time, an Information Seeker submitted an application seeking information regarding the application submitted by him for Building Plan Approval. Since the said application was not responded in consonance with the Right to Information Act, 2005, the unsatisfactory Information Seeker preferred an appeal before the Tamil Nadu Information Commission.