Madras High Court
The Public Information Officer vs The Tamil Nadu State Information ... on 9 September, 2022
W.P(MD)No.10614 of 2013
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED: 09.09.2022
CORAM
THE HON'BLE MR.JUSTICE R.VIJAYAKUMAR
W.P(MD)No.10614 of 2013
and
M.P(MD).No.1 of 2013
The Public Information Officer,
Regional Transport Office,
583, Ethamozhi Road,
Pattasalianvilai, Nagercoil,
Kanyakumari District. ... Petitioner
Vs.
1.The Tamil Nadu State Information Commission,
Teynampet,
Chennai.
2.The President,
Tirunelveli District Consumer Disputes,
Redressal Forum, Tirunelveli District.
3.Bramma @ Piramanayagam ... Respondents
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying this Court to issue a Writ of Certiorari, to call for the
records relating to the order passed by the second respondent in CC.No.
121/2012 dated 16.04.2013 and quash the same as illegal.
For Petitioner : Mr.B.Saravanan
Additional Government Pleader
For Respondents : K.K.Senthil (For R1)
1/4
https://www.mhc.tn.gov.in/judis
W.P(MD)No.10614 of 2013
No appearance (for R2 & R3)
ORDER
The present petition has been filed challenging an award
passed by the District Consumer Disputes Redressal Forum, Tirunelveli.
The petitioner is a Public Information Officer of Regional Transport
Office, Kanyakumari District. In the present writ petition, the award
passed by the District Consumer Disputes Redressal Forum as against a
Public Information Officer is under challenge.
2. The learned Counsel for the petitioner relied upon a judgment
rendered by National Consumer Disputes Redressal Commission
reported in 2015 SCC OnLine NCDRC 2. In Paragraph No.25 of the
said judgment, the National Consumer Disputes Redressal Forum
Commission has held as follows:
“25.For the reasons stated hereinabove, we hold that
(i) the person seeking information under the provisions of
RTI Act cannot be said to be a consumer vis-a-vis the Public
Authority concerned or CPIO/PIO nominated by it and (ii) the
jurisdiction of the Consumer Fora to intervene in the matters
arising out of the provisions of the RTI Act is barred by
necessary implication as also under the provisions of Section
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W.P(MD)No.10614 of 2013
23 of the said Act. Consequently no complaint by a person
alleging deficiency in the services rendered by the CPIO/PIO
is maintainable before a Consumer Forum.”
3. In view of the aforesaid judgment, a District Consumer Disputes
Redressal Forum has no jurisdiction, whatsoever to entertain a consumer
complaint as against the Public Information Officer. However, without
jurisdiction, District Consumer Disputes Redressal Forum has accepted
the complaint and passed an award on 16.04.2013. The award is without
jurisdiction.
4. Hence, the impugned award is set aside. This writ petition is
allowed. No costs. Consequently, connected Miscellaneous Petition is
closed.
09.09.2022
Index : Yes / No
Internet : Yes / No
vsg
https://www.mhc.tn.gov.in/judis
W.P(MD)No.10614 of 2013
R.VIJAYAKUMAR ,J.
vsg
Order made in
W.P(MD)No.10614 of 2013
Dated:
09.09.2022
https://www.mhc.tn.gov.in/judis
