B BHARATHI Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) The relief sought for in this writ petition is for a direction to direct the first respondent-Central Information Commission/Second Appellate Authority to pass separate order, imposing penalty on each and every complaint, after conducting the hearing meeting, as mentioned above, for the writ petitioner's willful denial of information under the Right to Information Act, 2005 in his presence and also pass orders to the fourth respondent/Registrar (Administration)-cum-Central Public Information Officer, Madras High Court to provide information to the writ petitioner that the information requested by him and subsequently, pass orders to the second respondent/ Secretary, Central Information Commission to grant and pay a sum of Rs. 5 crores to the writ petitioner as compensation for subjecting him to mental sufferings, humiliation and for gross violation of his rights.

(2.) The writ petitioner, appearing in person, articulated his grievances by stating that the questions/informations asked by him under the provisions of the Right to Information Act, 2005 had not been answered properly. The party-in-person, who is a retired Professor from Collegiate Education and, who is able to represent his case properly, inform this Court that, he is aggrieved from and out of the actions of the respondents and the informations sought for by the writ petitioner has not been provided in accordance with the provisions of the Right to Information Act, 2005.

(3.) The writ petitioner contended that a 'reply' has been given by the respondents in certain applications. However, the 'answers' warranted were not given. In other words, it is stated that the reply given by the respondents cannot be equated with the answers, which all are useful for the writ petitioner to initiate all further actions against the irregularities and illegalities committed by the Administrative Authorities.