STATE OF TRIPURA Vs. RANA PRATAP NATH BHOWMIK

JUDGEMENT

(1.) This petition is filed by the State Government to challenge an order dated 5th December, 2016 passed by the State Chief Information Commissioner directing to supply an audit report to the original information seeker under Right to Information Act, 2005 (hereinafter for short 'RTI Act').

(2.) Brief facts are that the respondent herein who was an employee of Tripura State Rifles(TSR), was facing a departmental inquiry. He had moved an application before the authorities for supplying him certain documents under RTI Act by filing application in proper proforma on 18th August, 2016. Out of 4 documents he had asked for, he was suitably replied in relation to 3 documents and it is, therefore, not necessary for us to note his demand for these 3 documents. However, the 4th document which is at the centre of controversy and which the respondent wanted copy of was as under :

(3.) Since the competent authority did not provide this document despite the respondent having paid the requisite fees, he preferred appeal before the State Chief Information Commissioner. Such appeal was decided on 5th December, 2016 in following manner :