RAJESH SHANKAR,J. - (1.) The present writ petition has been filed for quashing the order dated 18.11.2016, communicated vide Memo no. 28483 dated 13.12.2016, passed by the Chief Information Commissioner, Jharkhand, Ranchi in Appeal No. 2527 of 2011, whereby the said appeal filed by the petitioner has been disposed of.
(2.) Learned counsel for the petitioner submits that the petitioner filed an application on 28.03.2011 under the Right to Information Act 2005 (In short to be referred as R.T.I. Act) before the respondent no. 4 being the Public Information Officer(P.I.O.) seeking certain information with regard to the raising of wrong electrical bills to the petitioner. However, the said information was not provided to the petitioner within the statutory period and the petitioner preferred First Appeal before the respondent no. 3, but the information sought by the petitioner was also not provided by the first appellate authority. The petitioner thereafter filed Appeal No. 2527 of 2011 before the State Information Commission. According to the petitioner, the said appeal was heard on several dates, but the information sought by the petitioner was not provided by the respondent nos. 3 and 4. Learned counsel for the petitioner thus submits that the Chief Information Commissioner hurriedly disposed of the Appeal No. 2527 of 2011 without considering the fact that the information sought by the petitioner was not made available to him.
(3.) Learned counsel for the respondent-J.U.V.N.L. submits that the impugned order passed by the Chief Information Commissioner is completely justified and the same needs no interference by this Court, as the petitioner himself did not comply the order passed by the Chief Information Commissioner, Jharkhand on 23.08.2016 in the said appeal.;