JYOTI TRIVEDI Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The petition challenges the impugned order dtd. 8/11/2018 by which the Central information Commission (CIC) had directed disclosure of the information to the Right to Information (RTI) applicant and had also imposed a penalty of Rs.15,000.00 on the Petitioner who was officiating as a Central Public Information Officer (CPIO).

(3.) The impugned order was a second appeal under Sec. 19(3) of the Right to Information Act, 2005 before the CIC challenging the disposal of the appeal by the First Appellate Authority (FAA). In the first appeal, vide order dtd. 11/1/2017, the FAA had disposed of the appeal with the following decision: