Rajesh Shankar, J. - (1.) Heard the petitioner who appeared in-person, whereas no one appears on behalf of the respondents.
(2.) Despite the order dated 20.2018, no counter-affidavit has been filed on behalf of the respondents.
(3.) The present writ petition has been filed for quashing the order dated 21.8.2017 (Annexure-8 to the writ petition) passed by the Chief Information Commissioner, Jharkhand State Information Commission in Appeal No. 26 of 2015, whereby the petitioner has been debarred from appearing in-person in future before the Jharkhand State Information Commission.;