RTI penalty is unsustainable without a reasoned finding of deliberate and mala fide withholding.

The petitioner was serving as the Public Information Officer-cum-Secretary of Gram Panchayat, Devrani, Block Bamnhidih, District Janjgir-Champa.

Respondent No. 4 sought, under Section 6(1) of the Right to Information Act, 2005 (“RTI Act”), information relating to the Gram Panchayat’s Grant Register for the period 1 April 2012 to 31 March 2019.

The petitioner initially failed to provide the information, resulting in a first appeal before the Chief Executive Officer, Janpad Panchayat. Pursuant to the First Appellate Authority’s order, the petitioner supplied the requested information to respondent No. 4.

Despite this, respondent No. 4 filed a delayed second appeal before the Chhattisgarh State Information Commission. The Commission imposed the maximum penalty of ₹25,000 on the petitioner under Section 20(1) of the RTI Act by order dated 8 June 2023, allegedly without recording a finding of deliberate or mala fide withholding of information.

Section 20(1) of the RTI Act governs the imposition of penalties upon a Public Information Officer for refusal, delay, or other specified defaults in furnishing information.

The Court held that imposition of such penalty requires a categorical finding, supported by cogent reasons, that the information was withheld or delayed due to the Public Information Officer’s deliberate and mala fide conduct.

Mere presumption or inference by the Information Commission, without an express and reasoned finding satisfying the statutory precondition, is insufficient.

The Court also considered the principles relied upon by the petitioner from the Division Bench judgment in WA No. 215 of 2020 and the order in WPC No. 5304 of 2026.

The Court found that although the petitioner had initially failed to furnish the information, the requested documents were subsequently supplied after the First Appellate Authority’s order.

The State Information Commission nevertheless imposed the maximum penalty of ₹25,000 without recording reasons establishing that the delay resulted from a deliberate, conscious, or mala fide act of the petitioner.

Applying Section 20(1), the Court held that the Commission could not rely merely on an inference from the delay or surrounding circumstances; it was required to make an explicit and reasoned finding regarding deliberate and mala fide withholding.

Since the impugned order contained no such finding and did not adequately address the subsequent supply of information, the statutory basis for imposing the penalty was absent.

Accordingly, the order dated 8 June 2023 was set aside to the extent that it imposed the penalty of ₹25,000 on the petitioner. The writ petition was finally disposed of.