- (1.) Notice for final disposal was issued under the order dated 21st August, 2013.
(2.) Heard the learned counsel for the Petitioner and the learned AGP for the Respondent Nos.1, 3 and 4. The Respondent No.2 is a formal party as the Petitioner by this present Petition has prayed for the implementation of the order dated 18th August, 2011 passed by the Respondent No.2. Hence, notice to the said Respondent is dispensed with.
(3.) The case in hand is a classic example, as to how the Government officers for protecting their fellow officers tend to frustrate the basic intention of the legislature behind the enactment of the Right to Information Act, 2005.;