KARNATAKA INFORMATION COMMISSIONER Vs. STATE PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) Delay condoned.

(2.) This petition filed by Karnataka Information Commissioner for setting aside order dated 15.6.2012 passed by the Division Bench of the Karnataka High Court in Writ Appeal No.3255/2010 (GM-RES) titled Karnataka Information Commission v. State Public Information Officer and another cannot but be described as a frivolous piece of litigation which deserves to be dismissed at the threshold with exemplary costs.

(3.) Respondent No.2 filed an application under Section 6(1) of the Right to Information Act, 2005 (for short, 'the Act') and sought certain documents and information from the Public Information Officer - Deputy Registrar (Establishment) of the High Court of Karnataka (respondent No.1). His prayer was for supply of certified copies of some information/documents regarding guidelines and rules pertaining to scrutiny and classification of writ petitions and the procedure followed by the Karnataka High Court in respect of Writ Petition Nos.26657 of 2004 and 17935 of 2006.