G. DEVADHAS, B.SC., B.L. Vs. THE PUBLIC INFORMATION OFFICER, PERSONNEL AND ADMINISTRATIVE REFORMS(Q)DEPARTMENT AND OTHERS

JUDGEMENT

(1.) The order passed by the Public Information Officer, declining to provide the informations regarding the note file to the petitioner as well as the Appellate order passed by the Tamil Nadu Information Commission on 17.09.2014 are under challenge in this writ petition.

(2.) The writ petitioner was employed as Under Secretary to Government in the Secretariat. The writ petitioner had submitted an application under the Right to Information Act, seeking certain informations and documents in respect of the disciplinary actions initiated against him. It is pertinent to note that the Information Officer rejected the informations on the ground that the informations sought for by the writ petitioner are in relation to note file and current file in the file bearing C.No.29054/Q/2008 and therefore, the same cannot be complied with. Challenging the said order, the writ petitioner approached the Tamil Nadu Information Commission. The Information Commission in paragraph 7 of the order has stated as follows:

(3.) In paragraphs 8, 9, 10 and 11, Information Commission has relied on certain judgments, which all are extracted hereunder: