Public Information Officer vs Shri Hitesh Bhandiya
2022 Latest Caselaw 5346 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Writ Petition No.4681/2016

Public     Information     Officer-Cum-Commissioner                     Through       Its
Commissioner, Hawa Mahal Zone East, Jaipur, Hawa Mahal Zone
West, Nagar Nigam, Jaipur
                                                                          ----Petitioner
                                     Versus
Shri Hitesh Bhandiya
                                                                     ----Respondent

For Petitioner(s) : Mr.Brij Kishore Sharma, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

01/08/2022

Learned counsel for the petitioner submitted that the

impugned order dated 09.06.2015 has been passed by the

Rajasthan State Information Commission, Jaipur imposing penalty

under Section 20 of the Right to Information Act, 2005 without

finding the Officer guilty in any respect of not furnishing the

requisite information.

Learned counsel for the petitioner submitted that by

letter dated 06.05.2015, due intimation was sent to the

Information Commission of providing the requisite information to

the non-petitioner.

Learned counsel submitted that in spite of such fact

being brought into the notice of the Chief Information

Commission, the impugned order dated 09.06.2015 has been

passed.

(2 of 2) [CW-4681/2016]

Learned counsel for the petitioner places reliance on a

judgment passed by the Apex Court in the case of Manohar Vs.

State of Maharashtra reported in [(2012)13 SCC 14].

Issue notice of the writ petition as well as stay

application, returnable on 23.08.2022. Notices be given 'dasti', as

prayed.

(ASHOK KUMAR GAUR), J

Himanshu Soni/4

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