VIJAY KUMAR GANGAJALIWALE Vs. STATE OF MP

JUDGEMENT

(1.) IN this petition filed under Article 227 of the Constitution, the petitioner has prayed for setting aside the order dated 30.7.2008 (Annexure P/1) passed by State Information Commission (Commission) to the extent the Commission has failed to impose penalty of Rs.25000/ - on respondent No.5.

(2.) SHRI Ankur Mody, learned counsel for the petitioner, submits that a plain reading of Annexure P/1 makes it clear that the Commission found that the petitioner was entitled to get information. Information is, admittedly, belatedly provided to the petitioner. In that case, as per Sections 6 and 20(1) of Right to Information Act (RTI Act), the penalty should have been imposed.

(3.) PRAYER is opposed by Shri N.S.Kirar, learned Panel Lawyer.