Mrs. Pushpa W/O Devendra Sood And ... vs Maha. State Information ...
2017 Latest Caselaw 1855 Bom

 wp5829.15.J.odt                                                                                                 1/3



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR

                          WRIT PETITION NO.5829 OF 2015

 1]        Mrs. Pushpa w/o Devendra Sood,
           Aged about 55 years, Occupation - Service.

 2]        Devendra s/o Hansraj Sood,
           Aged about 55 years, Occupation - Business,
           Both residents of 918-B, Thaper Marg,
           Clarke Town, Nagpur - 440 004.      ....... PETITIONERS

                                           ...V E R S U S...

 1]        The Maharashtra State Information Commission
           through State Information Commissioner & Second
           Appellate Authority, Bruhanmumbai, 13th Floor,
           New Adminstrative Building, Madam Cama Road,
           Hutatma Rajguru Chowk, Near Mantralaya,
           Mumbai - 400 032.

 2]        State Public First Appellate Authority,
           Directorate of Medical Education and
           Research, 4th Floor, Government Dental
           College Building, St. George's Hospital
           Compound, Near C.S.T., P. Demelo Road, 
           Fort, Mumbai - 400 001.

 3]       State Public Information Officer,
          Directorate of Medical Education and
          Research, 4th Floor, Government Dental
          College Building, St. George's Hospital
          Compound, Near C.S.T., P. Demelo Road,
          Fort, Mumbai - 400 001.                            ....... RESPONDENTS
 -------------------------------------------------------------------------------------------
          Mrs. P.D. Sood, Petitioner No.1 in-person.
          Shri S.B. Bissa, AGP for Respondent No.1.
          Shri N.S. Khandewale, Advocate for Respondent Nos.2 and 3.
 -------------------------------------------------------------------------------------------

                      CORAM:  R.K. DESHPANDE, J. 

th APRIL, 2017.

                      DATE:      19




  wp5829.15.J.odt                                                                                                 2/3

 ORAL JUDGMENT



 1]                   Rule,   made   returnable   forthwith.   Heard   finally  the

petitioner No.1 appearing in person, Shri Bissa, the learned A.G.P.

appearing for respondent No.1 and Shri Khandewale, the learned

counsel appearing for respondent Nos.2 and 3.

2] The petitioner by her application dated 24.11.2014

addressed to the respondent No.3 asked for certain information

under the Right to Information Act. The information was sought

as to what action is taken by the office of the Secretary, Medical

Education and Drugs Department on the application/notice dated

23.07.2014 submitted by the petitioner for voluntary retirement

from service. The petitioner submitted notice of voluntary

retirement to the Secretary, Medical Education and Drugs

Department through proper channel. She also forwarded advance

copy of such notice to the office of the Secretary, Medical

Education and Drugs Department. In this background, the

information was sought as to what action the office of the

Secretary, Medical Education and Drugs Department has taken

upon on her application for voluntary retirement. Reply was given

on 06.12.2014 that no action was taken on the advance copy of

wp5829.15.J.odt 3/3

the notice of voluntary retirement. In my view, this has satisfied

the claim for supply of information made by the petitioner.

Hence, there is no need to interfere in the order. The writ petition

is dismissed.

JUDGE

NSN