RABINDRA KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Since the identical issues are involved in aforementioned writ petitions, these are being heard together and are being disposed of by this common judgment.

(3.) The petitioner has approached this Court with a prayer for quashing the order dtd. 14/7/2011, passed in Appeal Case No. 2716 of 2010 (in W.P.C. No. 6095 of 2011); order dtd. 8/7/2011, passed in Appeal Case No. 2062 of 2011 (in W.P.C. No. 6110 of 2011); order dtd. 8/7/2011, passed in Appeal Case No. 2685 of 2011 (in W.P.C. No. 6108 of 2011); passed by learned Information Commissioner, State Information Commission, Jharkhand, Ranchi, whereby a sum of Rs.25,000.00 each of the aforesaid three cases has been imposed upon the petitioner as penalty for not providing the required information to respondent No. 3 of the aforesaid cases.