ASHOK KUMAR Vs. STATE OF HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner had invoked the provisions of the Right to Information Act, 2005 and had submitted application dated 07.04.2011 before the Public Information Officer, Haryana Staff Selection Commission, Panchkula seeking certain information. Denial of information, ultimately led to the filing of a second appeal under Section 19(3) of the Right to Information Act, 2005 before the State Information Commission, Haryana. Vide order dated 05.10.2012, the second appeal preferred by the petitioner was disposed of by the Commissioner in the following terms :

(2.) The petitioner preferred CWP No. 24655 of 2012 in this Court which was permitted to be withdrawn on 12.12.2012 with liberty to approach the State Information Commission in the light of order dated 05.10.2012 (Annexure P-6).

(3.) Apparently, the petitioner thereafter approached the State Information Commission by filing application dated 13.12.2012 (Annexure P-8). Acting upon such application, The State Information Commission, Haryana in the month of February, 2013 issued directions to the State Public Information Officer, Haryana Staff Selection Commission, Panchkula to submit a compliance report in respect of the order dated 05.10.2012 that had been passed by the Commissioner along with assigning reasons for delay.