TRITIYA VERG SHASKIYA KARMACHARI GRIH NIRMAN SAHKARI SAMITI MARYADIT Vs. CHHATTISGARH INFORMATION COMMISSION

JUDGEMENT

(1.) THE petitioner (Tritiya Verg Shaskiya Karmachari Grih Nirman Sahkari Samiti Maryadit) is a Society of Class III Government employees, registered under the provisions of the Chhattisgarh Co-operative Societies Act, 1960. THE petitioner challenges the legality and validity of the order dated 23rd June, 2008, passed by the Chhattisgarh Information Commission (for short 'the Commission') in Appeal Case No. 175/2008 to the extent of observation of the Commission that the provisions of the Right to Information Act, 2005 (for short 'the Act, 2005') are applicable to the petitioner-Society.

(2.) THE facts, in nutshell, are that the respondent No. 3 sought for certain information from the petitioner-Society. THE respondent No. 3 being aggrieved by non-supply of the documents by the Society preferred an appeal before the Commission. THE Commission, although dismissed the appeal, however observed that the provisions of the Act, 2005 are applicable to the petitioner-Society. Thus, this petition challenges the observation of the Commission to the extent of

(3.)