CORNELIUS MARANDI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is under Article 226 of the Constitution of India whereby and whereunder order dated 17.08.2015 passed by the Information Commission, Jharkhand has been assailed whereby and whereunder the order has been passed directing the deemed Public Information Officer-cum-Electrical Executive Engineer, Electric Transmission Range, Dumka for making payment of compensation of Rs. 30,000/- in exercise of power conferred under Section 19(8)(b) of the Right to Information Act, 2005.

(2.) It is the case of the petitioner that the day when the application was filed by the information seeker, Respondent No. 5, he was not the Nodal Officer discharging the duties of the Public Information Officer and as such, no liability can be casted upon him as has been casted by virtue of Annexure-6.

(3.) Learned counsel for the petitioner has referred the communication dated 23.02.2016 whereby and whereunder, by making reference of the order dated 17.08.2015, direction has been passed by the Information Commission, Jharkhand for compliance of the aforesaid direction which, according to the petitioner, is the cause of action to invoke the jurisdiction of this Court under Article 226 of the Constitution of India.