LAKSHMI NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) This writ petition has been filed on behalf of the petitioner challenging order dated 21-7-2008 (Annexure-6) by which the State Information Commissioner. Patna (respondent No. 3) imposed a fine of Rs. 25,000 against the petitioner and asked the Director, Primary Education Bihar (respondent No. 5) to take action against the petitioner in accordance with law and to inform the State Information Commission, Patna (respondent No.2) about the same by 31-10-2008.

(2.) The petitioner is Block Education Extension Officer, Kauakol Block in the dis-trict of Nawadah. Learned counsel for the petitioner submitted that during his posting he received a letter from the Commission dated 22-1-2008 (Annexure-2) directing him to give all the required informations to respondent No. 7, who was applicant before the Commission, by 8-2-2008 and fixing the next date for hearing the case bearing Case No. 3063 of 2007-08 on 12-2-2008 on which date the petitioner was directed to be present in Court.

(3.) Learned counsel for the petitioner further submitted that the petitioner learnt that although respondent No. 7 had never filed any application for any information required by him before the petitioner and he straightway filed the aforesaid Case No. 3063 of 2007-08 on 14-7-2007 (Annexure-1) before the Commission for seeking the required information. However, in compliance of the said order of the Commissioner, the petitioner supplied the required information to respondent No. 7 (applicant before the Commission) vide his letter dated 6-2-2008 (Annexure-3).