KALPNATH CHAUBEY Vs. INFORMATION COMMISSIONER

JUDGEMENT

(1.) Heard counsel for the petitioner, Sri R.B. Singhal, Senior Advocate, Assistant Solicitor General of India assisted by Sri R.R. Khan for respondent No. 1 and Sri S.K. Singh appearing for respondent No. 4.

(2.) The contesting parties are represented by their Counsels. No notice has been issued to respondent Nos. 2 and 3, who are only proforma parties. Looking to the nature of issues raised in this writ petition, with the consent of parties, we proceed to dispose of the writ petition finally.

(3.) By this writ petition, the petitioner has prayed for quashing the order dated 16th December, 2009 by which penalty of Rs. 25,000 has been imposed upon the petitioner as deemed Public Information Officer/Principal under Section 20(1) of the Right to Information Act, 2005.