DINESH PAL VERMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Sri Shikhar Anand for the State Information Commission.

(2.) The petitioner is an Executive Engineer from whom, the respondent No.4 is alleged to have sought certain information in respect of the tenure of one Sri Gopal Gupta Assistant Engineer, as is evident from the information sought vide letter dated 08.06.2011, a copy whereof, is Annexure No.5.

(3.) The petitioner states that in response thereto, the petitioner had got the entire compilation made available and for that a letter was sent to the petitioner on 04.07.2011 and again on 04.08.2011 informing the petitioner that in spite of the demand made in the estimate since the requisite fee was not deposited, the information which was already available, could not be tendered to the petitioner as per Rules. Secondly the letter that were sent had been returned with endorsements of not-availability of the respondent No.4.