VICTOR ROBINSON Vs. STATE INFORMATION COMMISSION

JUDGEMENT

(1.) This civil writ petition has been filed under Article 226/227 of the Constitution of India, praying for issuance of a writ in the nature of mandamus, directing the Respondents to supply information to the Petitioner in terms of Section 7 of the Right to Information Act, 2005 (for short, 'the Act').

(2.) Learned Counsel contends that the Petitioner made an application seeking information under Annexure P-1. The Petitioner made deposit of the amount required to be deposited and the application was in accordance with the Act and Rules. Respondent No. 3 i.e. State Public Information Officer, Office of Commissioner & Director General, School Education, failed to supply the information as provided under Section 7 of the Act. Constrained with the circumstances, the Petitioner preferred an appeal under Section 19 of the Act. Copy of grounds of appeal has been placed on record as Annexure P-4. Petitioner, however, did not receive any response to his appeal. In such circumstances, the Petitioner approached Respondent No. 1 i.e. State Information Commission, Haryana, vide Complaint dated 30.7.2010 (Annexure P-6). Till date, the Petitioner has not received any intimation even from the State Information Commission. Learned Counsel contends that statutory authorities have failed in discharge of their functions and therefore, a writ in the nature of mandamus is required to be issued.

(3.) I have considered the contentions of learned Counsel.