K.K.C. BALAGANESAN Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) The writ petition is for a Writ of Certiorarified Mandamus to call for the records pertaining to the proceeding of the third respondent dtd. 22/11/2013, quash the same and for a consequential direction to the first respondent to initiate appropriate departmental proceeding against the third respondent for his wilful refusal to provide information under the Right to Information Act, 2005 and pay compensation to the petitioner.

(2.) Heard Mr.S.M.Anantha Murugan, learned counsel for the petitioner and Mr.S.Deenadhayalan, learned Standing Counsel for the respondents.

(3.) Mr.S.M.Anantha Murugan, learned counsel for the petitioner would submit that the petitioner is a resident of Tuticorin Town. He had approached the third respondent seeking certain details about the electricity connection granted in favour of certain individuals. The third respondent without providing such information, by the impugned communication, had called upon the petitioner to provide documents to substantiate that he is the citizen of India. He would further submit that the Right to Information Act, 2005 (hereinafter referred to as 'the Act') does not require any such proof to be submitted.