(1.) THE petitioner is before this Court praying for quashing the order dated 30. 06. 2006 at Annexure 'g'.
(2.) THE brief facts of the case leading to the filing of the writ petition may be stated as under: the Respondent No. 3 who is a retired Statistical Inspector made an application-dated 17. 03. 2006 (Annexure-B) to the 1st Respondent to furnish copy of Assets and Liabilities statement of the petitioner for the period 2002-03, 2003-04 and 2004-05. The petitioner filed his objections to the application. The Respondent No. 1, considering the statement of objections filed by the petitioner, rejected the application by an order at Annexure 'e'. Feeling aggrieved by the order of the Respondent No. 1, the Respondent No. 3 filed an appeal under Section 19 (8) of the Right to Information Act, 2005 before the Respondent No. 2/appellate Authority. The respondent No. 2/ Appellate Authority allowed the appeal and set aside the order of the Respondent No. 1 and directed the petitioner to furnish the details sought for by the Respondent No. 3. Therefore, the petitioner is before this Court praying for quashing the impugned order at Annexure 'g' on the file of Respondent No. 2.
(3.) LEARNED Counsel for the petitioner submits that the Respondent No. 3 had no locus-standi to seek the details of petitioner's Assets and Liabilities statement and the personal information of the petitioner sought for is not pertaining to public affair of the public authority. But, the Respondent No. 2/appellate Authority erred in setting aside the order made by Respondent No. 1 and directing the petitioner to furnish the information as sought for by the Respondent No. 3.