SANJAY KUMAR PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr.Sachin Kumar, the learned counsel appearing for the petitioner and Mr. Sanjoy Piprawal, the learned counsel appearing on behalf of the respondent-State Information Commission and Mr. Vikram Nath Shahdeo, the learned counsel appearing for the respondent-State.

(2.) Inspite of valid service of notice, respondent no.3 has not appeared.

(3.) The petitioner has preferred this writ petition for quashing the order dated 19.08.2013 passed by the State Information Commission in Appeal No.1155 of 2012 whereby a sum of Rs.25,000/- has been imposed as penalty on the petitioner.