ALLA RAM PRATHAP Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Government Pleader for General Administration.

(2.) This Writ Petition is filed to issue a Writ, Order or direction, more particularly a Writ of Mandamus declaring the order passed by the 2nd respondent vide letter No.1425/V&E/D1/RTI/2022, dtd. 12/10/2022 in rejecting the request of the petitioner to furnish the copy of the vigilance report No.86 (1764/V&E/D1/2020) and 863/V&E/D1/2022, dtd. 19/7/2022 by invoking Sec. 8(1)(h) of RTI Act, 2005, though the report was submitted after completing the investigation and the investigation was not in process, as illegal, arbitrary, abuse of process of law and is a clear case of violation of principles of natural justice and contrary to rules and the provisions of Right to Information Act, 2005 and set aside the order passed by the 2nd respondent vide letter No.1425/V&E/D1/RTI/2022, dtd. 12/10/2022 by further directing the 2nd respondent to furnish copy of the vigilance report No.86 (1764/V&E/D1/2020) and 863/V&E/D1/2022, dtd. 19/7/2022 submitted by the 3rd respondent to the Government.

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