Deepak Roshan,J. - (1.) Heard learned counsel for the parties through V.C.
(2.) The instant writ application has been preferred by the petitioner praying therein for quashing the order dated 04.05.2009, passed by the State Information Commissioner in appeal No.131 of 2009, whereby the petitioner was found guilty for not complying the order of Jharkhand State Information Commission, under the power vested under Section 20 of the Right to Information Act and accordingly imposed fine of Rs.25,000/- upon him to be deducted from his salary in five equal installments and has further directed the Department to initiate disciplinary proceeding against the petitioner.
(3.) Mr. Sunil Kr. Sinha, learned counsel for the petitioner draws attention of this Court towards the impugned order and submits that this order is bad in law on three grounds. (i) As per Section 6 of the Right to Information Act (in short RTI Act) only individual can demand required documents for his personal requirement and in the instant case, the information was sought by Coordinator, CCNI District Chapter, Gumla, which clearly transpires that it has not been asked for his personal ground. (ii) As per the Act itself after receiving the letter dated 25.10.2008 for required documents, an amount of Rs.1,00,000/- was asked from the information seeker being the cost of photocopy of the required documents which was almost fifty thousand pages which was never paid by him. (iii) The impugned order has been passed without affording any opportunity of hearing to this petitioner. ;