YUDHISTER Vs. STATE INFORMATION COMMISSION, HARYANA AND OTHERS

JUDGEMENT

(1.) The petitioner exercises the powers of Public Information Officer. He has questioned the legality and propriety of order dated Feb. 17, 2016 (Annexure P-10), by virtue of which penalty of Rs. 25,000.00 has been imposed upon him and disciplinary proceedings have been ordered to be initiated against him for having not, putting in appearance before the State Information Commissioner.

(2.) It has been explained on behalf of the petitioner that on account of Jat agitation in the State, he was not able to appear before the above said Authority.

(3.) It is informed that the sum of Rs. 25,000.00 has already been recovered from the petitioner.