ER. MINJOM PADU Vs. ARUNACHAL PRADESH INFORMATION COMMISSION

JUDGEMENT

(1.) Heard Mr. D. Panging, learned counsel for the petitioner and Mr. R. Saikia, learned Standing Counsel for respondent No. 1. Also heard Ms. P.Pangu, learned Junior Govt. Advocate for respondent No. 2. None has appeared for respondent No.3.

(2.) This writ petition has been filed challenging the impugned order dated 03.10.2011 (Annexure-14 to the writ petition) passed by the State Information Commissioner-the respondent No. 1 herein, in Case No.APIC-287/2011 (Shri Neelam Topu-vs-PIO/EE PWD Yazali) in a proceeding under Section 18 of the Right to Information Act, 2005 whereby the State Information Commissioner has directed the writ petitioner/ PIO to pay a sum of Rs.50,000/- to the complainant/ respondent No. 3 Shri Neelam Topu under Section 19 (8) (b) for loss or other detriment suffered in appearing all together 8 hearings within a period of 3 weeks from the date of the order. The State Information Commissioner by the aforesaid order further directed that in the event of failure to pay within the stipulated period, the Chief Engineer (Central Zone) PWD, Itanagar will deduct an amount of Rs.50,000/- from the personal salary of Er. Minjom Padu/ the writ petitioner herein and the same be deposited to the Deputy Registrar, APIC, Itanagar for onward payment to the complainant Shri Neelam Topu and non compliance of the order would attract for recommending of disciplinary action against both the officials under relevant service rules.

(3.) The facts leading to filing of the present writ petition is stated as follows:-.