Punjab-Haryana High Court
Principal -Cum- Public Information ... vs State Information Commission And ... on 20 August, 2009
Author: Jasbir Singh
Bench: Jasbir Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH.
CIVIL WRIT PETITION NO. 12704 OF 2009
DATE OF DECISION : August 20, 2009.
Parties Name
Principal -cum- Public Information Officer and another
...PETITIONERS
VERSUS
State Information Commission and others
...RESPONDENTS
CORAM: HON'BLE MR. JUSTICE JASBIR SINGH
PRESENT: Mr. ADS Jattana,
Advocate, for the petitioner.
JASBIR SINGH, J. (oral)
ORDER:
It is contention of counsel for the petitioners that as per orders, passed by the State Information Commission on April 20, 2009, what-ever information was available, the same has been provided to the complainant. By making reference to the show cause notice, counsel states that the petitioners have again been directed to supply that very information as demanded by the complainant (respondent No. 3) in his complaint Annexure P-1. This Court is of the view that the statement made is neither correct nor justified. The petitioners are supposed to supply information, as has been directed by the State Information Commission in para No. 3 of the order dated April 20, 2009. The petitioners may file reply to the show cause notice and make take all objections, which they have taken in this writ CIVIL WRIT PETITION NO. 12704 OF 2009 -2- petition. Beyond that, no directions can be issued at their instance in this writ petition. Disposed of accordingly.
( Jasbir Singh ) Judge August 20, 2009.
DKC