- (1.) Heard Shri Rakesh Kumar Chaudhary, learned Counsel for the petitioner and Shri Shikhar Anand, learned Counsel for the respondent No.2-State Information Commission.
(2.) Uttar Pradesh State Warehouse Corporation, the petitioner herein, has challenged the order dated 1.6.2007 passed by the respondent No.2-State Information Commission, Uttar Pradesh passed in Appeal No. S-1-106(C)/07 contained in Annexure No.1 to the writ petition, whereby respondent No.2 has directed the petitioner to dispose off the matter of respondent No.1-Sri Rajnath Tripathi within a month, failing which, proceedings with regard to imposition of punishment against the petitioner would be taken.
(3.) Shorn off unnecessary details, the relevant facts for determination of the present petition are that vide letter dated 16.11.2006, respondent No.1-Sri Rajnath Tripathi sought an information with regard to the payment of the Transfer Allowance Bill of June, 2002, which was submitted by him on 20.3.2003, under Right to Information Act, 2005 (hereinafter referred to as "2005 Act"). In pursuance to the letter of the respondent No.1 dated 16.11.2016, the Public Information Officer inquired the matter and Mr. P.R. Gautam, General Manager, Finance was appointed as Inquiry Officer for internal inquiry. The Inquiry Officer, after due inquiry, has submitted its report dated 30.5.2007, stating therein that the respondent No.1 was not transferred from Deoria to Orai, whereas at the relevant time, he was placed under suspension and attached with the Regional Office at Orai, therefore, he cannot claim Transfer Allowance from Deoria to Orai and the Transfer Allowance Bill was found to be forged.;