HIGH COURT OF KARNATAKA Vs. KARNATAKA INFORMATION COMMISSION

JUDGEMENT

(1.) Challenge in these writ petitions is to an order passed in Case No. KIC/6117/PTN/2010, dated 17-1-2011 by the Karnataka State Information Commission (for short, 'the Commission'). The material facts and circumstances which have given raise to these writ petitions can be summarised as follows:

(2.) Sri S.S. Naganand, learned Senior Advocate, contended that:

(3.) Sri G.B. Sharath Gowda, learned Advocate for respondent 1, on the' other hand, submitted that statement of objections was not filed to the complaint lodged before the Commission by respondent 2 and in the circumstances, the Commission is justified in allowing the complaint and directing the furnishing of a copy of the service register of the employee, who is a public servant. Learned Counsel further submitted that in the facts and circumstances of the case, no interference with the impugned order is warranted.