ARIJIT BANERJEE,J. - (1.) The petitioner has filed this application primarily for enforcing an order dated 15 December, 2009 passed by the West Bengal Information Commission (in short the 'Commission') (respondent No. 2) whereby the Home (Political) Department of the State of West Bengal was directed to pay compensation of Rs. 50,000/ - to the petitioner for the detriment and harassment caused to him. The petitioner also prays for a direction on the Commission to supply information to him under the Right to Information Act, 2005, (in short 'RTI Act') after disposing of the pending appeals preferred by him under Sec. 19(3) of the Said Act.
(2.) The petitioner had written a letter dated 23 May, 2006 to the then Chief Minister of West Bengal making allegations of corrupt/irregular/illegal practices on the part of certain IPS and IAS officers of the State.
(3.) On 4 June, 2007, the petitioner made an application under the RTI Act requesting the State Public Information Officer (in short 'SPIO') and Joint Secretary, Home (RTI) Department of the State Government primarily relating to actions taken, if any, against the State Government officers mentioned in the petitioner's letter addressed to the Chief Minister.;