HIMENDER KUMAR Vs. CHIEF INFORMATION COMMISSIONER

JUDGEMENT

(1.) This order shall dispose of CWPs No. 3003 and 3004 of 2018 as the point in issue raised in both the cases is common in nature.

(2.) In CWP No. 3003 of 2018, the petitioner assails the order dtd. 28/3/2018 passed by the State Information Commission, Himachal Pradesh, only to the limited extent that no cost has been imposed upon the Public Information Officer for the delay in supplying the information to the petitioner, while in the second case (CWP No. 3004 of 2018), he assails another order of the State Information Commission dtd. 3/2/2018 whereby also, the Public Information Officer has been directed to be careful in future on the question of delay in supplying the information and has been advised to be prompt in dealing with RTI.

(3.) We have heard the petitioner in person and gone through the record including the nature of information sought by him.