VISHWANATH SWAMI Vs. TAMIL NADU INFORMATION COMMISSION

JUDGEMENT

(1.) THE petitioner, as a party-in-person has filed this writ petition for a direction to the first respondent to forthwith ensure compliance of the provisions of the Right to Information Act, 2005 by the second and third respondents by ensuring that all the information sought by him including the documents to be supplied by the second and third respondents are provided to him and further direct the first respondent to proceed further with the show cause notice issued for imposition of penalty, compensate him and initiate such other steps as are provided under the provisions of the Right to Information Act, 2005, including initiation of departmental proceedings against the person (s) responsible for denying the information sought by him.

(2.) THE case of the petitioner is, as follows:

(3.) THE first respondent, in his counter has specifically denied the averment made by the petitioner that the Commission has passed orders on 09. 11. 2006 imposing penalty. It is stated that since the Public Information Officer sought adjournment on 09. 11. 2006 to have interaction with her superior due the sensitive nature of the case, the Commission merely adjourned the matter to 14. 11. 2006 and on 14. 11. 2006, the Commissioner of Police appeared before the Commission and sought exemption for production of certain records under Section 8 (1) (h) of the Right to Information Act, 2005, and after hearing the matter, the Commission passed a detailed order on 14. 11. 2006.