SHARDA GEHLOT Vs. CHIEF INFORMATION COMMISSIONER AND ORS.

JUDGEMENT

(1.) This special appeal has been filed by the appellant against the order dated 3.2.2014 passed by learned Single Judge, whereby the writ I petition filed by the appellant against the order dated 19.7.2013 passed by Chief Information Commissioner in an appeal preferred by the respondent No. 4, has been dismissed.

(2.) Brief of the case are that respondent No. 4 - Ashok Kumar moved an application on 26.4.2011 under the Right to Information Act, 2005 (for short 'the Act of 2005' hereinafter) and sought certain informations from the Gram Panchayat Tikhi, Panchayat Samiti, Sayala, District Jalore. When the said informations were not supplied to him, he filed an appeal before the Chief Information Commissioner, while claiming that the appellant is not providing information to him pursuant to the application preferred by him under the Act of 12005. It was contended by the respondent No. 4 in the appeal before the Chief Information Commissioner that he moved an application for seeking certain j informations on 26.4.2011, however, the appellant has not provided the said information to him despite repeated requests. The Chief Information\Commissioner issued notices to the appellant, however, she did not respond to the, said notices and the Chief Information Commissioner, after considering the fact that the informations sought by the respondent No. 4 are not prohibited and he is entitiled to receive the informations free of cost, directed the appellant to supply information within 21 days through registered post and further imposed penalty of 25,000/- upon the appellant for causing delay in supplying the informations to the respondent No. 4.

(3.) Being aggrieved with the order dated 19.7.2013 passed by the Chief Information Commissioner, the appellant filed writ petition before this Court, which came to be dismissed by the learned Single Judge vide impugned order dated 3.2.2014.