UDHAYA SANKAR Vs. TAMIL NADU STATE INFORMATION COMMISSION

JUDGEMENT

(1.) The present writ appeal is directed against the order passed in W.P.(MD)No.3142 of 2014, dated 14.07.2014, in dismissing the writ petition filed by the appellant herein challenging the order passed by the Tamil Nadu State Information Commission imposing a compensation of Rs. 3,000/- payable by the appellant to the applicant, who is the second respondent before us, for the delayed furnishing of the information sought for by the second respondent under the Right to Information Act, 2005.

(2.) The learned Judge passed a common order by dismissing other two writ petitions as well, filed in W.P.(MD)Nos.3143 and 3144 of 2014. In both those cases also, a compensation of Rs. 3,000/- and Rs. 25,000/- respectively was ordered to be paid by the respective petitioners therein, for the delayed furnishing of the information sought under the Right To Information Act by the respective applicants therein.

(3.) The learned Judge, after observing that the Commission considered the explanation offered by the petitioners, had found that they did not comply with the directions issued by the Commission, within the time stipulated. The learned Judge, after noticing that the first respondent has afforded full and effective opportunity to the writ petitioners and recorded a clear finding that the writ petitioners have grossly delayed in furnishing the information, dismissed the writ petition.