R.C.VASUKI Vs. TAMIL NADU INFORMATION COMMISSION

JUDGEMENT

(1.) There is no representation on behalf of the third respondent.

(2.) The above writ petition has been filed for a Writ of Certiorari to quash the order passed in Case No.SA7408/D/2017 dtd. 7/11/2017 by the first respondent.

(3.) The petitioner, who is the Public Information Officer of A.P.C. Mahalaxmi College for Women, has approached this Court to quash the order passed by the first respondent dtd. 7/11/2017, aggrieved by the fact that the first respondent had not considered the explanation offered by her, but has sought to impose a punishment directing her to pay compensation.