S. DORAI RAJ Vs. DIVISIONAL PERSONNEL OFFICER & NODAL PUBLIC INFORMATION OFFICER, SOUTHERN RAILWAY, MUDURAI

JUDGEMENT

(1.) Present petition has been received by post on 28.12.2012. Thereafter, Petitioner has not appeared till date. However, petitioner had sent an application stating that he is unable to appear before this Commission and may be allowed to file its written submissions. Accordingly, petitioner has sent its written submissions by post which was received on 30.4.2013.

(2.) We have gone through the record as well as written submissions sent by the petitioner.

(3.) Petitioner/Complainant had filed a Consumer Complaint before District Consumer Disputes Redressal. Forum, Collectorate Campus, Coimbatore-18 (for short, 'District Forum') alleging deficiency of service on the part of Respondent No. 1/opposite party, as it has failed to provide information sought by him in his application dated 7.3.2012, under Right to Information Act, 2005.