AVTAR SINGH Vs. STATE INFORMATION COMMISSION

JUDGEMENT

(1.) Denial of information to the petitioner under the provisions of the right to Information Act, 2005 (for short 'the Act') has led to the filing of the instant writ petition.

(2.) Brief facts of the case are that the petitioner had submitted two applications of even date i.e. 11.12.2012 under Section 6(1) of the Act to the Public Information Officer, Shiromani Gurudwara Prabandhak Committee (SGPC), Amritsar. The precise information sought by the petitioner as would be discernible from the applications placed on record as Annexures P1/1 and P1/2 was in the following terms: <FRM>JUDGEMENT_192_AIR(P&H)_2013_1.html</FRM>

(3.) The Public Information Officer, SGPC in terms of communication dated 23.2.2013 declined the information. The petitioner submitted two complaints under Section 18 of the Act before the State Information Commission, Punjab respondent No.1 seeking its intervention in the matter and for supply of the requisite information. The complaints stand dismissed by the State Information Commission vide separate but identical orders of even date i.e. 17.4.2013, Annexures P4/1 and P4/2. It is such orders passed by the State Information Commission, Punjab, both dated 17.4.2013 that have been impugned in the present writ petition.