PREM LATA Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) The petitioner by the present writ petition under Articles 226 and 227 of the Constitution of India, assails the following orders of the Chief Information Commission (hereinafter referred to as the "CIC"):

(2.) The petitioner in the present petition was the Chief Public Information Officer (CPIO), Trade Mark Registry, Intellectual Property Office, New Delhi, at the relevant time. She was also holding the position of Assistant Registrar of Trade marks.

(3.) By order dated 24.11.2011 in CIC/SS/A/2011/000973, the CIC directed that disciplinary action be taken against the petitioner, under Section 20 (2) of the Right to Information Act, 2005 (hereinafter referred to as the "Act") for persistently failing to supply information on various occasions, including the present one.