Madras High Court
Mrs.B.Mangaiyarkarasi vs The Tamil Nadu State Information ... on 19 April, 2022
Author: M.Govindaraj
Bench: M.Govindaraj
WP NO.16504 OF 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 19 / 04 / 2022
CORAM:
THE HON'BLE MR.JUSTICE M.GOVINDARAJ
WP NO.16504 OF 2014
AND MP NOS.1 AND 2 OF 2014 AND WMP NO.10223 OF 2017
Mrs.B.Mangaiyarkarasi
Rep. by her husband and Power of Attorney
B.Bharathi ... Petitioner
Vs.
1.The Tamil Nadu State Information Commission
Rep. by its Secretary
Tamil Nadu Information Commission
No.2, Theyagaraya Road, Teynampet,
Chennai - 600 018.
2.The First Appellate Authority
Registrar
Tamil Nadu Information Commission
No.2, Theyagaraya Road, Teynampet,
Chennai - 600 018.
3.The Public Information Officer
Assistant Registrar - I
Tamil Nadu Information Commission
No.2, Theyagaraya Road, Teynampet,
Chennai - 600 018. ... Respondents
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WP NO.16504 OF 2014
PRAYER: Writ Petition filed under Article 226 of the Constitution of India
praying for issuance of Writ of Certiorarified Mandamus, to call for the
records on the file of the third respondent relating to Order / Letter
No.6212/PIO/13-1, Public Information Officer, TNSIC dated 23.04.2013 and
quash the same and direct the first respondent to release a compensation of
not less than Rupees 40 Lakhs to Mr.B.Bharathi, Husband and Power of
Attorney of Mrs.Mangaiyarkarsi.
For Petitioner : Ms.B.Bharathi
Party - in - Person
For Respondents : Mr.Niranjan Rajagopalan
for M/s.G.R.Associates
ORDER
It is an yet another case filed by the petitioner invoking the provisions of Right to Information Act, 2005.
2.Right to Information Act, 2005 (Shortly "the Act") has been enacted with the highest objects of providing information to every citizen, the transparency and good administration of Government Departments and in order to promote transparency and accountability in the working of every 2/22 https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014 Public Authority, the constitution of a Central Information Commission and State Information Commissions and for matters connected therewith and transparency of information which are vital to its functioning and also to contain corruption and to hold Governments, efficient operations of the Governments, optimum use limited fiscal resources and the preservation of confidentiality of sensitive information. The Act provides for information asked by any citizen without assigning any reason subject to certain exemptions. But, it has become an order of the day for everyone to sparing the Public Authorities with battery of questions whether relevant or irrelevant.
3.It is a peculiar and interesting case of an Officer of the highest cadre constituted for this purpose for rescue. It is interesting to read the order passed by the State Information Commission dated 02.06.2012, which is as under:
"TAMIL NADU INFORMATION COMMISSION No.2, Theagarayar Salai, Near Aalai Amman Koil, Teynampet, Chennai - 600 018.
Phone: 044 - 24312841 Fax: 044-24357580 3/22 https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014 Order No.20854/A/2012 Dated: 02.06.12 ORDER Present : Thiru K.S.SRIPATHI, I.A.S., (Retd.) State Chief Information Commissioner Dr.R.Perumalsamy, M.A., M.Phil., Ph.D., State Information Commissioner Thiru T.Srinivasan, Msc., State Information Commissioner **** During the sitting of the Commission the Registrar brought to the notice of the Commission that an appellant by name Thiru B.Bharathi, 57 Kavi Kuil Street, Ashok Nagar, Lawspet, Puducherry has been presenting appeal petition after appeal petitions (more than 50 petitions) to the Commission against many of the Public Authorities within a span of three months. He has also not spared this Commission and the High Court.
He met the Chief Information Commissioner a few weeks back and represented that he has filed several appeals and that they could be disposed of very quickly. He was assured of early disposal depending upon the number of 4/22 https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014 appeals which came up before the Commission. He had on a subsequent day called on State Information Commissioner Thiru T.Srinivasan and conducted himself in a rude and offensive way.
After a few days, he has written a letter to the Commission stating that meeting with Chief Information Commissioner itself was not of any avail, and has questioned the decision of the Commission on a few petitions. Subsequently he had been visiting the office of the State Information Commission very frequently as also calling on telephone different officials including the Private Secretaries of the State Information Commissioners and Chief Information Commissioner. It has been brought to the Commission's notice that during these visits and telephone calls he was using intemperate, offensive and foul language with the officials of the Commission. His written appeals also contain unparliamentary and offensive language which can be taken as slander tantamounting to contempt of Court.5/22
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2)Perusing the appeal petition, the notes submitted by the staff and officers of the Commission as also their oral complaints the Commission considers that the action of the individual is highly reprehensible, condemnable and would fall within the definition of criminal contempt. He has willfully caused disturbance and intimidation to the Commission which is performing a Judicial function as far as the Right to Information Act is concerned.
3)Section 18(3) of the RTI confers the status of Civil Court to the State Information Commission. The action of the above individual in the past few weeks has been to continually disturb the Commission's functioning. This action and language of the individual is offensive, intimidatory and scurrilous, beyond condonable limits, amounting to scandalizing the 'court'.
The Commission has therefore passed the following orders:
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1) The Registrar of the Tamil Nadu Information Commission is directed not to entertain any appeal / petition/ letter from this individual henceforth.
2) The Registrar shall also ensure that the individual does not gain entry into the premises of the Tamil Nadu Information Commission, as he has been found to be interfering with the functioning of staff and officers.
3) The Registrar is also directed to instruct the officers and staff concerned not to entertain him in future even on telephone.
4) The Registrar is also directed by the Commission to initiate contempt proceedings as delineated in chapter XXVI of the Code of Criminal Procedure, 1973 read with Section 228 I.P.C should the individual continue in his act in future."7/22
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4.The matter does not stop with this. The petitioner had gone further and sparing questions to the Commission repeatedly through his wife. His wife was informed that the information sought for pertains to third party and no public interest was involved and rejected her letter under Section 8(1)(i) of the Act. The said reply dated 23.04.2013 of the State Information Commission is put under challenge before this Court.
5.For illustration, the repeated appeals filed by the petitioner reads as under:
"SENIOR CITIZEN - REQUEST FOR CONSIDER MY COMPLAINT UNDER PRIORITY BASIS BB/COMPLAINTS/ SIC-TAMIL NADU /1/ 2013 - DATED 9.2.2013 From To Mrs.B.Mangaiyarkarasi, The Chief Information Commissioner, 57 Kavi Kuil Street, Tamil Nadu Information Commission, Ashok Nagar, Lawspet, State Information Commission, Puducherry - 605 008. No.2, Thegaraya Salai, 0413 - 2251150, 7598309319 Near Alaiamman Koil Street, Teynampet, Chennai - 600018.
9th February 2013 Complaint against: The Public Information Officer cum Assistant Registrar I, State Information Commission, No.2, Thegaraya Salai, Teynampet, Chennai - 600018.8/22
https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014 Dear Sir/Madam, Complaint: I submit the following complaint against the Public Information Officer, cum Assistant Registrar I, State Information Commission, No.2, Thegaraya Salai, Near Alaiamman Koil Street, Teynampet, Chennai - 600018 for not providing me the information sought within 30 days as per sub section (1) of section 7 and malafidely denied my request for information.
S. No Particulars Details
1. Date of submission 3.11.2012 posted on 20.11.2012 of application
2. Date of receipt of No reply was received from the Public Information reply from the PIO Officer of the State Information Commission so far.
3. Details of PIO The Public Information Officer, cum Assistant Registrar I, State Information Commission, No.2, Thegaraya Salai, Near Alaiamman Koil Street, Teynampet, Chennai - 600018.
4. Complaint against i. The PIO did not provide me the information within the CPIO thirty days by PIO as per sub section (1) of section 7 ii. The PIO suppressed the information.
iii. The PIO malafidely denied the information sought.
5. My grievances I am put hardship because the information sought is not provided. My health is affected.
6. Relief Sought The information sought by me is available in the office of PIO.So, it should be provided to me immediately without any delay at the cost of the PIO.
The mental agony and the delay caused should be adequately compensated in terms of money vide sub section (b) of section 19. The hearing should be conducted immediately.
7. Penalty tobe The PIO should be penalized for denying and providing imposed misleading information under appropriate act of RTI ACT 2005 under section 20 (1) and (2).
I request the Chief Information Commissioner/ Information Commissioner of Central Information Commission to take appropriate action for providing me information for imposing penalty for not providing information and for compensation.9/22
https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014 SENIOR CITIZEN - REQUEST FOR CONSIDER MY COMPLAINT UNDER PRIORITY BASIS BB/COMPLAINTS/ SIC-TAMIL NADU /2/ 2013 - DATED 9.2.2013 From To Mrs.B.Mangaiyarkarasi, The Chief Information Commissioner, 57 Kavi Kuil Street, Tamil Nadu Information Commission, Ashok Nagar, Lawspet, State Information Commission, Puducherry - 605 008. No.2, Thegaraya Salai, 0413 - 2251150, 7598309319 Near Alaiamman Koil Street, Teynampet, Chennai - 600018.
9th February 2013 Complaint against: The Public Information Officer cum Assistant Registrar I, State Information Commission, No.2, Thegaraya Salai, Teynampet, Chennai - 600018.
Dear Sir/Madam, Complaint: I submit the following complaint against the Public Information Officer, cum Assistant Registrar I, State Information Commission, No.2, Thegaraya Salai, Near Alaiamman Koil Street, Teynampet, Chennai - 600018 for not providing me the information sought within 30 days as per sub section (1) of section 7 and malafidely denied my request for information.
S. No Particulars Details
1. Date of submission of 3.11.2012 posted on 20.11.2012 application
2. Date of receipt of No reply was received from the Public Information reply from the PIO Officer of the State Information Commission so far.
3. Details of PIO The Public Information Officer, cum Assistant Registrar I, State Information Commission, No.2, Thegaraya Salai, Near Alaiamman Koil Street, Teynampet, Chennai - 600018.
4. Complaint against the i. The PIO did not provide me the information CPIO within thirty days by PIO as per sub section (1) of section 7 ii. The PIO suppressed the information.
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WP NO.16504 OF 2014
S. No Particulars Details
iii. The PIO malafidely denied the information sought.
5. My grievances I am put hardship because the information sought is not provided. My health is affected.
6. Relief Sought The information sought by me is available in the office of PIO.So, it should be provided to me immediately without any delay at the cost of the PIO.
The mental agony and the delay caused should be adequately compensated in terms of money vide sub section (b) of section 19. The hearing should be conducted immediately.
7. Penalty to be imposed The PIO should be penalized for denying and providing misleading information under appropriate act of RTI ACT 2005 under section 20 (1) and (2).
I request the Chief Information Commissioner/ Information Commissioner of Central Information Commission to take appropriate action for providing me information for imposing penalty for not providing information and for compensation.
SENIOR CITIZEN - REQUEST FOR CONSIDER MY COMPLAINT UNDER PRIORITY BASIS BB/COMPLAINTS/ SIC-TAMIL NADU /3/ 2013 - DATED 9.2.2013 From To Mrs.B.Mangaiyarkarasi, The Chief Information Commissioner, 57 Kavi Kuil Street, Tamil Nadu Information Commission, Ashok Nagar, Lawspet, State Information Commission, Puducherry - 605 008. No.2, Thegaraya Salai, 0413 - 2251150, 7598309319 Near Alaiamman Koil Street, Teynampet, Chennai - 600018.
9th February 2013 11/22 https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014 Complaint against: The Public Information Officer cum Assistant Registrar I, State Information Commission, No.2, Thegaraya Salai, Teynampet, Chennai - 600018.
Dear Sir/Madam, Complaint: I submit the following complaint against the Public Information Officer, cum Assistant Registrar I, State Information Commission, No.2, Thegaraya Salai, Near Alaiamman Koil Street, Teynampet, Chennai - 600018 for not providing me the information sought within 30 days as per sub section (1) of section 7 and malafidely denied my request for information.
S. No Particulars Details
1. Date of submission 3.11.2012 posted on 20.11.2012 of application
2. Date of receipt of No reply was received from the Public Information reply from the PIO Officer of the State Information Commission so far.
3. Details of PIO The Public Information Officer, cum Assistant Registrar I, State Information Commission, No.2, Thegaraya Salai, Near Alaiamman Koil Street, Teynampet, Chennai - 600018.
4. Complaint against i. The PIO did not provide me the information within the CPIO thirty days by PIO as per sub section (1) of section 7 ii. The PIO suppressed the information.
iii. The PIO malafidely denied the information sought.
5. My grievances I am put hardship because the information sought is not provided. My health is affected.
6. Relief Sought The information sought by me is available in the office of PIO.So, it should be provided to me immediately without any delay at the cost of the PIO. The mental agony and the delay caused should be adequately compensated in terms of money vide sub section (b) of section 19. The hearing should be conducted immediately.
7. Penalty to be The PIO should be penalized for denying and imposed providing misleading information under appropriate act of RTI ACT 2005 under section 20 (1) and (2).12/22
https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014 I request the Chief Information Commissioner/ Information Commissioner of Central Information Commission to take appropriate action for providing me information for imposing penalty for not providing information and for compensation.
SENIOR CITIZEN - REQUEST FOR CONSIDER MY COMPLAINT UNDER PRIORITY BASIS BB/COMPLAINTS/ SIC-TAMIL NADU /4/ 2013 - DATED 9.2.2013 From To Mrs.B.Mangaiyarkarasi, The Chief Information Commissioner, 57 Kavi Kuil Street, Tamil Nadu Information Commission, Ashok Nagar, Lawspet, State Information Commission, Puducherry - 605 008. No.2, Thegaraya Salai, 0413 - 2251150, 7598309319 Near Alaiamman Koil Street, Teynampet, Chennai - 600018.
9th February 2013 Complaint against: The Public Information Officer cum Assistant Registrar I, State Information Commission, No.2, Thegaraya Salai, Teynampet, Chennai - 600018.
Dear Sir/Madam, Complaint: I submit the following complaint against the Public Information Officer, cum Assistant Registrar I, State Information Commission, No.2, Thegaraya Salai, Near Alaiamman Koil Street, Teynampet, Chennai - 600018 for not providing me the information sought within 30 days as per sub section (1) of section 7 and malafidely denied my request for information.
S. No Particulars Details
1. Date of submission 3.11.2012 posted on 20.11.2012 of application
2. Date of receipt of No reply was received from the Public Information reply from the PIO Officer of the State Information Commission so far.
3. Details of PIO The Public Information Officer, cum Assistant Registrar I, State Information Commission, 13/22 https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014 S. No Particulars Details No.2, Thegaraya Salai, Near Alaiamman Koil Street, Teynampet, Chennai - 600018.
4. Complaint against i. The PIO did not provide me the information within the CPIO thirty days by PIO as per sub section (1) of section 7 ii. The PIO suppressed the information.
iii. The PIO malafidely denied the information sought.
5. My grievances I am put hardship because the information sought is not provided. My health is affected.
6. Relief Sought The information sought by me is available in the office of PIO.So, it should be provided to me immediately without any delay at the cost of the PIO.
The mental agony and the delay caused should be adequately compensated in terms of money vide sub section (b) of section 19. The hearing should be conducted immediately.
7. Penalty to be The PIO should be penalized for denying and imposed providing misleading information under appropriate act of RTI ACT 2005 under section 20 (1) and (2).
I request the Chief Information Commissioner/ Information Commissioner of Central Information Commission to take appropriate action for providing me information for imposing penalty for not providing information and for compensation."
6.Even before coming to this Court, the petitioner appeared to have made 16 appeals and complaints under Section 19 of the Act. The respondent / Commission issued a reply as per the directions of this Court on 10.02.2022. It is also relevant to note the details of applications made by the petitioner, which reads as under:
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https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014 Sl. Case No. Name P 10 Address Date of Date of Date of No. appeal Receipt Desposed 1 27288 Bharathi B O/o the Deputy Commissioner of Police 07.06.2012 15.06.2012 08.12.2015 2 27283 Bharathi B O/o the Deputy Commissioner of Police (CCB) 07.06.2012 15.06.2012 08.12.2015 3 24200 Bharathi B O/o the Assistant Commissioner of Police, Anti 20.05.2012 21.05.2012 08.12.2015 Dowry Cell.
4 15853 Bharathi B O/o the Assistant Commissioner of Police, Anti 27.03.2012 09.04.2012 08.12.2015 Dowry Cell.
5 15853A Bharathi B O/o the Assistant Commissioner of Police, Anti 27.03.2012 09.04.2012 08.12.2015 Dowry Cell.
6 18580 Bharathi B O/o the Deputy Commissioner of Police, Anna 16.04.2012 27.04.2012 08.12.2015 Nagar 7 24206 Bharathi B O/o the Deputy Commissioner of Police, Anna 20.05.2012 21.05.2012 08.12.2015 Nagar 8 27289 Bharathi B O/o the Deputy Commissioner of Police, Anna 07.06.2012 15.06.2012 08.12.2015 Nagar 9 27290 Bharathi B O/o the Deputy Commissioner of Police, Anna 07.06.2012 15.06.2012 08.12.2015 Nagar 10 24198 Bharathi B O/o the Deputy Commissioner of Police (CCB), 20.05.2012 21.05.2012 08.12.2015 O/o the Assistant Commissioner of Police, Anti Dowry Cell 11 24202 Bharathi B O/o the Deputy Commissioner of Police (CCB), 20.05.2012 21.05.2012 08.12.2015 O/o the Assistant Commissioner of Police, Anti Dowry Cell 12 27278 Bharathi B O/o the Deputy Director of Prosecution 07.06.2012 15.06.2012 08.12.2015 13 27285 Bharathi B O/o the Deputy Director of Prosecution 07.06.2012 15.06.2012 08.12.2015 14 27277 Bharathi B O/o the Deputy Director of Prosecution 07.06.2012 15.06.2012 08.12.2015 15 27284 Bharathi B O/o the Deputy Director of Prosecution 07.06.2012 15.06.2012 08.12.2015 16 27276 Bharathi B O/o the Chief Metropolitan Magistrate Court 07.06.2012 15.06.2012 30.11.2015 17 24197 Bharathi B O/o the Director of Prosecution 20.03.2012 21.03.2012 30.11.2015 18 24212 Bharathi B O/o the Director of Prosecution 20.03.2012 21.03.2012 30.11.2015 19 24213 Bharathi B Office of the State Commission for Women 19.03.2012 21.03.2012 30.11.2005 20 27267 Bharathi B O/o the State Public Prosecutor, High Court 07.06.2012 15.06.2012 30.11.2015 21 24211 Bharathi B O/o the Deputy Director of Prosecution 20.05.2012 21.05.2012 30.11.2015 22 18575 Bharathi B O/o the Additional Public Prosecutor, Chief 27.03.2012 09.04.2012 30.11.2015 Metropolitan Magistrate Court 23 15856 Bharathi B O/o the Additional Public Prosecutor, Chief 27.03.2012 09.04.2012 30.11.2015 Metropolitan Magistrate Court 24 24210 Bharathi B O/o the Additional Public Prosecutor, Chief 27.03.2012 09.04.2012 30.11.2015 Metropolitan Magistrate Court 15/22 https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014 Sl. Case No. Name P 10 Address Date of Date of Date of No. appeal Receipt Desposed 25 16922 Bharathi B O/o the Additional Public Prosecutor, Chief 27.03.2012 09.04.2012 30.11.2015 Metropolitan Magistrate Court 26 17198 Bharathi B O/o the Additional Public Prosecutor, Chief 27.03.2012 09.04.2012 30.11.2015 Metropolitan Magistrate Court 27 16911 Bharathi B O/o the Deputy Director of Prosecution 04.04.2012 16.04.2012 30.11.2015 28 17197 Bharathi B O/o the Deputy Director of Prosecution 14.04.2012 17.04.2012 30.11.2015 29 18576 Bharathi B O/o the State Public Prosecutor, High Court 16.04.2012 27.04.2012 30.11.2015 30 18206 Bharathi B O/o the Advocate General of Tamil Nadu, High 16.04.2012 27.04.2012 30.11.2015 Court 31 18578 Bharathi B O/o Inspector of Police, All Women Police Station 16.04.2012 27.04.2012 30.11.2015 Anna Nagar (W7) 32 18577 Bharathi B O/o Inspector of Police, All Women Police Station 16.04.2012 27.04.2012 30.11.2015 Anna Nagar (W7) 33 11053 Bharathi B O/o Inspector of Police, All Women Police Station 06.03.2012 09.03.2012 30.11.2015 Anna Nagar (W7) 34 24191 Bharathi B O/o the Deputy Commissioner of Police, Anna 20.05.2012 21.05.2012 30.11.2015 Nagar 35 24205 Bharathi B O/o the Deputy Commissioner of Police, Anna 20.05.2012 21.05.2012 30.11.2015 Nagar 36 24207 Bharathi B O/o the Deputy Commissioner of Police, Anna 20.05.2012 21.05.2012 30.11.2015 Nagar 37 24194 Bharathi B O/o the Deputy Commissioner of Police, Central 20.05.2012 21.05.2012 30.11.2015 Crime Branch - II 38 24195 Bharathi B O/o the Deputy Commissioner of Police, Central 20.05.2012 21.05.2012 30.11.2015 Crime Branch - II 39 24196 Bharathi B O/o the Deputy Commissioner of Police, Central 20.05.2012 21.05.2012 30.11.2015 Crime Branch - II 40 27282 Bharathi B O/o the Deputy Commissioner of Police, Central 07.06.2012 15.06.2012 30.11.2015 Crime Branch - II 41 27291 Bharathi B O/o the Deputy Commissioner of Police, Central 07.06.2012 15.06.2012 30.11.2015 Crime Branch - II 42 24199 Bharathi B O/o the Assistant Commissioner of Police, Anti 07.06.2012 15.06.2012 30.11.2015 Dowry Cell 43 24201 Bharathi B O/o the Assistant Commissioner of Police, Anti 07.06.2012 15.06.2012 30.11.2015 Dowry Cell 44 11058 Bharathi B O/o the Assistant Commissioner of Police, Anti 06.03.2012 09.03.2012 30.11.2015 Dowry Cell 45 20855 Bharathi B O/o the Assistant Commissioner of Police, Anti 02.05.2012 08.05.2012 30.11.2015 Dowry Cell 16/22 https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014 Sl. Case No. Name P 10 Address Date of Date of Date of No. appeal Receipt Desposed 46 14948 Bharathi B Office of the Chief Minister's Special Cell 02.05.2012 08.05.2012 30.11.2015 47 20853 Bharathi B Office of the Chief Minister's Special Cell 02.05.2012 08.05.2012 30.11.2015 48 24190 Bharathi B Office of the Chief Minister's Special Cell 02.05.2012 08.05.2012 30.11.2015 49 27257 Bharathi B Office of the Chief Minister's Special Cell 07.06.2012 15.06.2012 30.11.2015 50 27260 Bharathi B Office of the Chief Minister's Special Cell 07.06.2012 15.06.2012 30.11.2015 51 27261 Bharathi B Office of the Chief Minister's Special Cell 07.06.2012 15.06.2012 30.11.2015 52 27262 Bharathi B Office of the Chief Minister's Special Cell 07.06.2012 15.06.2012 30.11.2015 53 27265 Bharathi B Office of the Chief Minister's Special Cell 07.06.2012 15.06.2012 30.11.2015 54 27275 Bharathi B O/o the Director of Vigilance and Anti-Corruption 07.06.2012 15.06.2012 30.11.2015 55 27259 Bharathi B Home Department, Secretariat 07.06.2012 15.06.2012 30.11.2015 56 27255 Bharathi B Home Department, Secretariat 07.06.2012 15.06.2012 30.11.2015 57 24193 Bharathi B Home Department, Secretariat 20.05.2012 21.05.2012 30.11.2015 58 11055 Bharathi B Chief Minister's Special Cell 06.03.2012 09.03.2012 30.11.2015 59 10219 Bharathi B Chief Minister's Special Cell 28.02.2012 06.03.2012 30.11.2015 60 24204 Bharathi B Chief Minister's Special Cell 28.02.2012 06.03.2012 30.11.2015 61 27263 Bharathi B Chief Minister's Special Cell 07.06.2012 15.06.2012 30.11.2015 62 27264 Bharathi B Chief Minister's Special Cell 07.06.2012 15.06.2012 30.11.2015 63 15855 Bharathi B Home Department, Secretariat 27.03.2012 09.04.2012 30.11.2015 64 27253 Bharathi B Home Department, Secretariat 07.06.2012 15.06.2012 30.11.2015 65 18584 Bharathi B Home Department, Secretariat 16.04.2012 27.04.2012 30.11.2015 66 18585 Bharathi B Home Department, Secretariat 16.04.2012 27.04.2012 30.11.2015 67 18586 Bharathi B Home Department, Secretariat 16.04.2012 27.04.2012 30.11.2015 68 27254 Bharathi B Home Department, Secretariat 07.06.2012 15.06.2012 30.11.2015 69 27258 Bharathi B Home Department, Secretariat 07.06.2012 15.06.2012 30.11.2015 70 27256 Bharathi B Home Department, Secretariat 07.06.2012 15.06.2012 30.11.2015 71 24193A Bharathi B Home Department, Secretariat 27.03.2012 29.03.2012 30.11.2015 72 27252 Bharathi B Home Department, Secretariat 07.06.2012 15.06.2012 30.11.2015 73 18583A Bharathi B O/o the Director General of Police (Intelligence) 16.04.2012 27.04.2012 30.11.2015 74 18583B Bharathi B O/o the Director General of Police (Intelligence) 16.04.2012 27.04.2012 30.11.2015 75 24209 Bharathi B The Director General of Police 20.05.2012 21.05.2012 30.11.2015 76 18579 Bharathi B O/o Commissioner of Police 16.04.2012 27.04.2012 30.11.2015 77 18582 Bharathi B O/o the Director General of Police 16.04.2012 27.04.2012 30.11.2015 78 27286 Bharathi B O/o the Director General of Police 07.06.2012 15.06.2012 30.11.2015 17/22 https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014 Sl. Case No. Name P 10 Address Date of Date of Date of No. appeal Receipt Desposed 79 27287 Bharathi B O/o the Director General of Police 07.06.2012 15.06.2012 30.11.2015 80 18583 Bharathi B O/o the Director General of Police (Intelligence) 07.06.2012 15.06.2012 30.11.2015 81 18205 Bharathi B O/o the Director General of Police (Intelligence) 18.04.2012 27.04.2012 30.11.2015 82 24214 Bharathi B O/o the Additional Director General of Police 18.04.2012 27.04.2012 30.11.2015 83 27287A Bharathi B O/o the Director General of Police 18.04.2012 27.04.2012 30.11.2015 84 10205 Bharathi B O/o the Additional Director General of Police 29.02.2012 06.03.2012 30.11.2015 85 10208 Bharathi B O/o the Additional Director General of Police 29.02.2012 06.03.2012 30.11.2015 86 10209 Bharathi B O/o the Additional Director General of Police 29.02.2012 06.03.2012 30.11.2015 87 10210 Bharathi B O/o the Additional Director General of Police 29.02.2012 06.03.2012 30.11.2015 88 18581 Bharathi B O/o the Director General of Police 16.04.2012 27.04.2012 30.11.2015 89 18581A Bharathi B O/o the Director General of Police 16.04.2012 27.04.2012 30.11.2015 90 18575 Bharathi B O/o the Additional Public Prosecutor 16.04.2012 27.04.2012 30.11.2015 91 18576 Bharathi B O/o the Additional Public Prosecutor 16.04.2012 27.04.2012 30.11.2015 92 24210 Bharathi B O/o the Additional Public Prosecutor 16.04.2012 27.04.2012 30.11.2015 93 16922 Bharathi B O/o the Additional Public Prosecutor 05.04.2012 16.04.2012 30.11.2015 94 17198 Bharathi B O/o the Additional Public Prosecutor 05.04.2012 17.04.2012 30.11.2015 95 24193 Bharathi B Home Department, Secretariat 20.05.2012 21.05.2012 30.11.2015 96 24208 Bharathi B The Registrar (Administration) 20.05.2012 21.05.2012 30.11.2015 97 24208A Bharathi B The Registrar (Administration) 20.05.2012 21.05.2012 30.11.2015 98 24208B Bharathi B The Registrar (Administration) 20.05.2012 21.05.2012 30.11.2015 99 24208C Bharathi B The Registrar (Administration) 20.05.2012 21.05.2012 30.11.2015 100 24208D Bharathi B The Registrar (Administration) 20.05.2012 21.05.2012 30.11.2015 101 24208E Bharathi B The Registrar (Administration) 20.05.2012 21.05.2012 30.11.2015 102 24215 Bharathi B The Registrar (Administration) 20.05.2012 21.05.2012 30.11.2015 103 27268 Bharathi B The Registrar (Administration) 07.06.2012 15.06.2012 30.11.2015 104 27269 Bharathi B The Registrar (Administration) 07.06.2012 15.06.2012 30.11.2015 105 27270 Bharathi B The Registrar (Administration) 07.06.2012 15.06.2012 30.11.2015 106 27255 Bharathi B Home Department, Secretariat 07.06.2012 15.06.2012 30.11.2015 107 27259 Bharathi B Home Department, Secretariat 07.06.2012 15.06.2012 30.11.2015 108 24193 Bharathi B Home Department, Secretariat 27.03.2012 29.03.2012 30.11.2015 18/22 https://www.mhc.tn.gov.in/judis WP NO.16504 OF 2014
7.The conduct of the petitioner is demonstrated from his own applications filed under the Act. It is nothing but abuse of process of law and particular statute, which was enacted for achieving transparency with regard to administration. Thousands of questions raised by the citizens taking undue advantage of the Act will result in hanging the system and efficient administration. It will disproportionately divert the manpower of the administration from discharging the normal duties of their office. Such attempt shall not be encouraged even though the Act provides for no limitations.
8.Therefore, the writ petition is dismissed. This is a fit case for imposing heavy costs. However, considering the petitioner's plight, this Court restrain itself from doing so. No costs. Consequently, connected miscellaneous petitions are closed.
19 / 04 / 2022
Internet : Yes/No
Speaking / Non-speaking order
TK
19/22
https://www.mhc.tn.gov.in/judis
WP NO.16504 OF 2014
To
1.The Secretary
Tamil Nadu State Information Commission
Rep. by its Secretary
Tamil Nadu Information Commission
No.2, Theyagaraya Road, Teynampet,
Chennai - 600 018.
2.The First Appellate Authority
Registrar
Tamil Nadu Information Commission
No.2, Theyagaraya Road, Teynampet,
Chennai - 600 018.
3.The Public Information Officer
Assistant Registrar - I
Tamil Nadu Information Commission
No.2, Theyagaraya Road, Teynampet,
Chennai - 600 018.
20/22
https://www.mhc.tn.gov.in/judis
WP NO.16504 OF 2014
21/22
https://www.mhc.tn.gov.in/judis
WP NO.16504 OF 2014
M.GOVINDARAJ, J.
TK
WP NO.16504 OF 2014
19 / 04 / 2022
22/22
https://www.mhc.tn.gov.in/judis