PRABHAKAR MIRDHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) No one appears for the State inspite of repeated calls. The respondent State Information Commission has also not taken interest in the matter and no counter-affidavit has been filed inspite of the indulgences given to it earlier. Notice was issued to the private respondent No. 4, which had been validly served in the year 2017 itself, but the respondent No. 4 has also not appeared in spite of notice.

(3.) The petitioner is aggrieved by the impugned order dated 24.03.2015 passed by the Acting Chief Information Commissioner, Jharkhand, in Appeal No. 239/2013, communicated vide memo No. 3979 dated 27.04.2015, as contained in Annexure-4 to the writ application, whereby the penalty of Rs.25,000/- has been imposed upon the petitioner, being the Public Information Officer, for not supplying the information to respondent No. 4 within time.