SAROJ KUMAR DASH Vs. STATE CHIEF INFORMATION COMMISSIONER

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Order dtd. 4/2/2011 (Annexure-4) passed by the Odisha Information Commission, Bhubaneswar (for brevity 'the Commission') in Second Appeal No.92 of 2008 is under challenge in this writ petition, whereby the Petitioner has been imposed with a penalty of Rs.25,000.00 for causing delay of more than hundred days in supplying the information.

(3.) Mr. Moharana, learned counsel for the Petitioner submits that one, Siba Prasad Naik filed two applications in Form-A on 7/1/2008 with the Public Information Officer (PIO), Directorate of Industries, Odisha, Cuttack seeking information on three points relating to Roster Register of Accountants of DICs relating to 2007 and his transfer etc. Both the applications seeking for information were made on the same day, i.e., on 7/1/2008. The applications were forwarded to the referral PIOs and the Joint Director of Industries vide letter No.376 dtd. 9/1/2008 and Letter No.409 dtd. 10/1/2008 respectively for providing the required information. As no information was furnished by the referral PIOs, they were reminded vide letter Nos.1362 and 1368 dtd. 31/1/2008 to supply the information within the stipulated time. As no response was made by the PIOs, the applicant filed First Appeal in Form-D. The First Appeal was also not disposed of within the disputed period. Hence, the applicant preferred Second Appeal No.92 of 2008. In the meantime, the information has been supplied to the applicant.