SHASHI BHUSHAN MEHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The present writ petition has been filed for quashing order dtd. 9/5/2011 passed by the Jharkhand State Information Commission in Appeal Case No. 77/2011 issued vide memo no. 5495 dtd. 10/5/2011 under the signature of the Under Secretary of the Commission, whereby penalty of Rs.25,000.00 has been imposed upon the petitioner to be recovered from his salary in five equal monthly installments. The responsibility of compliance of the said order has been fixed upon the Principal Secretary, Department of Welfare, Government of Jharkhand, the Deputy Commissioner, Giridih as well as the District Treasury Officer, Giridih.

(2.) No one appears on behalf of the respondent no. 3, despite service of notice upon him.

(3.) Heard learned counsel for the petitioner, learned counsel for the respondent no. 1 as well as the respondent no. 2 and perused the materials available on record.