PUSHPALATA ARLEKAR Vs. GOA STATE INFORMATION COMMISSION

JUDGEMENT

(1.) HEARD the learned Government Advocate on behalf of the petitioners and respondent no. 2 in person.

(2.) THIS Writ Petition is directed against the orders dated 30/03/2007 and 27/06/2007 of the Goa State Information Commission. This petition is filed by the petitioners who are the Deputy Director of Administration and Principal Chief Engineer, PWD, Panaji-Goa. Petitioner No. 1 was stated to be the Assistant Public Information Officer, but, Shri Rivonkar, the learned Government Advocate concedes that there is no such authority under the scheme of the Act (Right to Information Act, 2005 ).

(3.) AS regards the order dated 27/06/2007, the learned Goa State Information Commission has held respondent no. 2 (petitioner no. 1, herein) and respondent no. 3 (the Public Information Officer, Superintending Surveyor of Works, PWD), Panaji as persons responsible for delay in not providing complete information to the appellant (respondent no. 2, herein) within the time limit specified in sub-section (1) of Section 7 of the Act and proceeded to impose a penalty of Rs. 10,000/-on respondent no. 2 (petitioner no. 1, herein) and Rs. 5,000/-on Shri A. Parulekar, the Public Information Officer and Superintending Surveyor of Works, PWD, Altinho, Panaji. The said Public Information Officer, Shri Parulekar has not challenged the said order imposing penalty of Rs. 5,000/- upon him.