SYNDICATE BANK Vs. JAYALAXMI AND ORS.

JUDGEMENT

(1.) The learned counsel for the respondent seeks time to file objections. The instant petition is of the year 2011 and the consideration to be made is only the grievance or otherwise relating to the order impugned at Annexure- "A" on the legal issues, which has been raised in this petition. There is no factual determination required. Therefore, the adjournment to file objections is rejected.

(2.) Learned counsel for the parties are heard.

(3.) The petitioner is assailing the order dated 19-8-2011 passed by respondent No. 2, impugned at Annexure-"A" to the petition. Respondent No. 1 herein at the first instance had filed an application seeking information from the Public Informatioin Officer of the petitioner Bank. The information sought was rejected by the Information Officer against which an appeal was filed to the First Appellate Authority, who has also rejected the informatioin sought under the application. The Information Officer and the Appellate Authority have while declining the information referred to Sections 8(1)(e), 8(1)(h) and 8(1)(j) of the RTI Act, 2005, indicating their disability to furnish such information. It is against such decision taken by the Information Officer and the Appellate Authority of the petitioner Bank, respondent No. 1 approached respondent No. 2 in appeal in CIS/SM/A/2011/000001/14171. Respondent No. 2 by the order impugned has rejected the contention of the petitioner herein and while allowing the appeal has directed the Public Information Officer of the petitioner to provide the complete information to respondent No. 1 herein before 10-9-2011.