CHATTAR SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The petitioner appears to have an axe to grind against private respondents, officers of the Civil Administration at Paonta Sahib as well as some officials of the Municipal Council, Paonta Sahib. He has sought various types of information under the Right to Information Act, 2005 and has been relentlessly writing to all the authorities, up to the highest level in the Whether reporters of Local Papers may be allowed to see the judgment country, asking for action against the officials, who are allegedly involved in the financial irregularities.

(2.) Illustratively, it is to point out that the Public Information Officer of Municipal Council, Paonta Sahib replied to the petitioner's query vide memo dtd. 31/5/2018 (Annexure P-16) informing that the duration of 'Holi Festival' was not extended from 8/3/2018 to 12/3/2018, hence the Municipality did not earn any income out of the festival during that period and obviously no resolution for extending the Holi Festival was also passed. The petitioner was asked to file appeal if he was dissatisfied with the reply. Instead of filing appeal, petitioner shoot up another letter, this time asking the local police officers to inform as to how many Inspectors, Sub Inspectors, Assistant Sub Inspectors, Head Constables, Constables and Home Guard Volunteers were deployed during the Holla Mohalla Fair at Paonta Sahib. The petitioner has not disclosed as to how he is affected by the Holi Festival organized by the Local Administration or that public at large has suffered on account of such events.

(3.) There was another complaint by the petitioner regarding mis-utilization of gravel and laying of R.C.C. pipelines.