MOHD. VIQAR AHMED Vs. PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) Heard the Learned Counsel for the Petitioner and Government Pleader for Home.

(2.) This Writ Petition is filed to issue a Writ of Mandamus declaring the action of the respondents particularly respondent NoS.1 and 2 herein in not implementing the orders dtd. 3/9/2022 passed in complaint No.14734/CIC/2021, by the Telangana State Information Commission Hyderabad as illegal, arbitrary and unconstitutional besides in gross violation of the provisions of the Right to Information Act, 2005 consequently direct the respondent no. 1 and 2 herein to provide/furnish the complete information as sought by the petitioner in his RTI application dtd. 3/4/2018 by implementing the orders dtd. 3/9/2022 passed in complaint no.14734/CIC/2021, by the Telangana State Information Commission Hyderabad and penalty may be imposed as per Sec. 20 of the Right to Information Act, 2005.

(3.) The case of the Petitioner, in brief, is as follows: