PUBLIC INFORMATION OFFICER Vs. SUDHIR SOPAN TONPE

JUDGEMENT

(1.) Heard finally by consent of learned Counsel appearing for the parties.

(2.) Pursuant to an application seeking information under the provisions of Right to Information Act, 2005 (for short "the Act"), moved by respondent no.1, the First Appellate Authority passed an order on 22.10.2010, directing the petitioner, who was Public Information Officer, to supply the relevant information within a period of 10 days. Since such information, as directed, was not supplied, respondent no.1 filed an appeal under Section 19 of the Act. The State Information Commission on 30.10.2014, allowed that appeal and again directed the petitioner to supply demanded information. It also issued show cause to the petitioner as to why penalty of Rs.25,000/- should not be imposed. The petitioner however, on 06.02.2015, preferred a review application praying that the order dated 30.10.2014 be reconsidered.

(3.) The State Commission on 24.09.2015, proceeded to pass further order confirming the imposition of penalty. That order has been challenged in this Writ Petition.