Madras High Court: While stating that Central Information Commission has only made recommendations, which cannot by any stretch of imagination be taken as a statute so as to give effect, the Division Bench of Munishwar Nath Bhandari, CJ and D. Bharatha Chakravarthy, J., dismissed the petition.
Present petition was filed for seeking a direction on the respondents for giving effect to the recommendation made by the Central Information Commission, one of the recommendations was to affix the postal stamp on the RTI application in the place of India Postal Order of Demand Draft.
Petitioner wants the Court to conduct a roving and fishing enquiry as to what steps were taken by the respondents based on the recommendation of the CIC.
Decision
High Court held that it cannot act as a post office to collect and exchange information.
Bench added that it is for the authorities concerned to decide what action should be taken based on the recommendation of the Central Information Commission.
In view of the above, petition was dismissed. [S.P. Muthu Raman v. Department of Personnel and Training, 2022 SCC OnLine Mad 1268, decided on 17-3-2022]
Advocates before the Court:
For the Petitioner: Mr S.Muthuvairam for M/s R. Anand