VIRENDER KUMAR Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The Petitioner asked for certain information from the Prime Minister's Office, New Delhi. The said application was transferred to the Secretary, Department of Road Transport and Highways, New Delhi since it related to that office. Thereafter the said application again transferred to the General Manager (Admn.) & CPIO, National Highways Authority of India, New Delhi on 17.4.2009. On 27.4.2009 the DGM (Admn.) & CPIO of the National Highways Authority of India directed that information as required be supplied and if the information could not be supplied reasoned order be passed.

(2.) The present Petitioner filed an appeal before the First Appellate Authority of the National Highways Authority of India praying that penalty be imposed upon the CPIO and PIO for the delay in supplying the information which had still not been supplied to him. The First Appellate Authority passed an order on 12th June, 2009 and came to the conclusion that a reply had been filed to the applicant and there was no delay in providing the reply to the applicant.

(3.) Thereafter, the present Petitioner filed an appeal before the Central Information Commission and the appeal was disposed of vide order dated 23rd December, 2009 with the following directions: