JYOTIRMAY BHATTACHARYA,J. - (1.) Despite service of notice of this writ petition upon the respondents, none appears on behalf of the respondents, at the time when this writ petition is taken up for hearing. Under such circumstances, this writ petition is taken up for hearing ex parte against the respondents.
(2.) The petitioner is directed to file affidavit-of-service in course of the day.
(3.) Since the information which was sought for by the petitioner under the Right to Information Act, was not supplied to the petitioner by the concerned Public Information Officer by referring to the exemption provisions contained in section 8(1)(j), the writ petitioner preferred an appeal before the appellate forum. The said appeal which was registered as appeal No.CIC/SJ/A/2011/002237, was disposed of by the Central Information Commission by an order dated 23.11.2011, whereby the Public Information Officer was directed to provide the information as sought for in query No.3 to the appellant before 15.12.2011.;