STATE BANK OF INDIA Vs. MOHD SHAHJAHAN

JUDGEMENT

(1.) The State Bank of India ('SBI') is aggrieved by an order dated 19th May, 2009 passed by the Central Information Centre ('CIC') in the appeal filed by the Respondent directing Central Public Information Officer ('CPIO') to provide within ten working days the following information: "(i) clear and specified information on how his applications dated 25th January, 2007, 9th April and 8th May, 2008 had been processed and dealt with by the competent authority, (ii) the disaggregated marks awarded to him in the promotion process and (iii) information in respect of the bills submitted by him as stated in his original application for information.

(2.) By the impugned order, the CIC also directed the CPIO to explain why the penalty proceedings under Section 20 of the Right to Information Act, 2005 (RTI Act.) should not be initiated against him for not providing the information sought by him.

(3.) By an order dated 6th July, 2009, this Court while directing notice to issue in this writ petition stayed the operation of the impugned order subject to the Petitioner depositing Rs. 10,000/- towards litigation costs for the Respondent.