V. SARAVANAN Vs. THE COMMISSIONER, TAMIL NADU STATE INFORMATION COMMISSION, NO.2, THIYAGARAJAR ROAD, TEYNAMPET, CHENNAI

JUDGEMENT

(1.) By consent, the writ appeal is taken up for final disposal as the arguments to be advanced in the vacate stay petition is the arguments in the main writ appeal itself.

(2.) The appellant is the petitioner in W.P.(MD)No. 3144 of 2014. The appellant/writ petitioner, aggrieved by the order of the first respondent/State Information Commission, dated 31.01.2014, in and by which, he was directed to pay a compensation of Rs. 3,000/- to the second respondent with the further direction to recover the same from his salary and also with regard to the initiation of the departmental proceedings.

(3.) The original applicant before the Public Information Commission though served, did not appear and the learned Single Judge after hearing the standing counsel appearing for the first respondent/State Information Commission, has dismissed the writ petition filed by the appellant/writ petitioner along with W.P.(MD)Nos. 3142 and 3143 of 2014 filed by one Mr. Udhaya Sankar. The petitioner, aggrieved by the dismissal of the writ petition, came forward to file this writ appeal.