- (1.) The petitioner challenges order dated 13.9.2012 (Annexure P/7) passed by the State Information Commission, Punjab whereby her appeal has been disposed of.
(2.) A perusal of the said order would go on to show that information available with the respondent department had been provided to the petitioner. As regards remaining information an affidavit has been filed that no such information was available on record and it was directed that therefore, no further action is required.
(3.) Counsel for the petitioner has vehemently submitted that respondent no.3 is under obligation to provide information which was asked for and therefore, provisions of Section 20(1) of the Right to Information Act, 2005 (hereinafter referred to as "the Act") should have been invoked by the Commission and penalty should have been imposed upon respondents no.2 to 5.;