JANAK RAJ SHARMA Vs. BHARAT COKING COAL LIMITED

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India for the following reliefs:

(2.) The brief facts of the case as per the pleading made in the writ petition which requires to be enumerated, read as under:

(3.) It is evident from the factual aspect that the petitioner while working as Project Officer in a particular colliery, the information seeker has made an application for information under Sec. 5 of the Right to Information Act, 2005 (hereinafter referred to as the Act, 2005). The petitioner at that time, was not posted as Project Officer of the concerned project, however, he was posted thereafter. The information as sought for by the information seeker was not provided by the Public Information Officer and as such, the first appeal was filed in view of the provision as contained under first proviso to Sec. 19 of the Act, 2005 but even then the information was not provided, hence, the second appeal under the provision of second proviso to Sec. 19 of the Act, 2005 was filed.