SANGEETA CHANDRA,J. - (1.) This writ petition has been filed making the following prayers:- "(I) to issue a writ, order or direction in the nature of certiorari quashing the order dated 31.12.2014 passed by the Central Public Information Officer (Annexure No.7 to the writ petition) and the order dated 23.6.2015 passed by the appellate authority of the Ministry of Finance, Department of Financial Services, Government of India, New Delhi i.e. respondent no.3 (Annexure No.12 to the writ petition); (II) to issue a writ, order or direction in the nature of mandamus commanding and directing the respondent nos. 2 and 3 to comply with the order dated 15.12.2014 passed by the Central Information Commissioner within a reasonable period as specified by this Hon'ble Court and provide requisite information in true and tabular format to the petitioner; (III) to issue a writ, order or direction in the nature of mandamus commanding and directing the respondent no. 1 to decide the representation dated 5.1.2015 filed by the petitioner (Annexure No.9 to the writ petition) and impose the penalty upon the respondent no.3 under Section 19(8)(b) and 20 of the Right to Information Act, 2005. (IV) to issue a writ, order or direction in the nature of mandamus commanding and directing the respondent no.2 to decide the appeal / representation dated 9.1.2015 and 5.6.2015 (Annexure No.8 and Annexure No.11 to the writ petition respectively) filed by the petitioner in compliance of the order dated 15.12.2014 passed by the Central Information Commissioner and the order dated 28.5.2015 passed by this Hon'ble Court in Writ Petition No. 32690 of 2015 (Hakeem Parwaz Uloom Vs. Central Information Commission and others)"
(2.) Heard the petitioner in person.
(3.) Learned standing counsel for the respondents is not present even in the revised call.;