LAWS(APH)-2025-8-50

REHANA BEGUM Vs. CHIEF INFORMATION COMMISSIONER

Decided On August 14, 2025
REHANA BEGUM Appellant
V/S
CHIEF INFORMATION COMMISSIONER Respondents

JUDGEMENT

(1.) Heard Sri S.V. Maruthi Sankar, Ld. Counsel appearing on behalf of Sri T. Balaswami, Ld. Counsel for the Writ Petitioner and Sri P. Ravikanth, Ld. Asst. Government Pleader for Government Administration.

(2.) The present Writ Petition is filed seeking the following relief:

(3.) The Writ Petitioner is working as State Information Commissioner. She had applied for availing Casual Leave for attending a programme in the United States of America. It is submitted that the Writ Petitioner is originally a Seasoned Media Professional with over two decades of experience on frontline journalism across the Country and abroad including coverage of conflict zones, political and humanitarian disasters. She has been invited to a prestigious International Visitor Leadership Programme (IVLP), sponsored by United States Department of State in recognition of her distinguished professional background.