CENTRAL INFORMATIION COMMISSION Vs. DEPARTMENT OF POSTS

JUDGEMENT

(1.) As we have condoned the delay, we are inclined to take up the appeal for final disposal. On consent of the learned Counsel for the parties, it is finally heard.

(2.) The present intra-court appeal is directed against the order dated 19th August, 2010 passed by the learned single Judge in W.P.(C) No. 11576/2009 whereby the learned single Judge has modified the order dated 3rd August, 2009 passed by the Central Information Commission ("CIC for short) wherein a penalty of Rs. 25,000/- was levied on the Central Public Information Officer(CPIO) and reduced the same to Rs. 5,000/-.

(3.) While dealing with the application for condonation of delay on 1st November, 2010, the following order was passed: