- (1.) Heard Sri Abdul Razzaque Khan learned counsel for petitioner as well as Sri Shikhar Anand for respondent No.1 and nobody appears for respondent No.3.
(2.) We have gone through the petition and heard the arguments. Under the circumstances, we feel that the matter can be decided even without the presence of the opposite party No.3.
(3.) The petitioner has challenged an order dated 30.4.2008 passed by Uttar Pradesh Rajya Suchana Ayog, the opposite party No.1 to the writ petition. By this order, the Information sought by opposite party No.3 with regard to a third person who is an employee of petitioner has been given. The petitioner has submitted that not apart from this case, in several other cases, such information has been given by the Information Commissioner.;