SANJAY KUMAR MISHRA Vs. PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) THIS revision petition has been filed by the petitioner/complainant against the order dated 16.07.2012 passed by the State Consumer Disputes Redressal Commission, UT, Chandigarh (in short, 'the State Commission ') in Appeal No. 191 and 201/2012 - Sanjay Kumar Mishra Vs. Public Information Officer (PIO) and Anr. by which, while dismissing both the appeals, order of District Forum dismissing complaint was upheld.

(2.) BRIEF facts of the case are that complainant/petitioner filed complaint before District Forum for a direction to OP/respondent to provide him parawise information and grant of compensation which complaint was dismissed by District Forum and upheld by learned State Commission.

(3.) HEARD the petitioner in person and Counsel for the respondent and Union of India.