RAJEEV KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) PRESENT writ petition has been filed challenging the order dated 31st August, 2012 passed by Central Information Commission (for short 'CIC') whereby petitioner's second appeal was dismissed. It is the case of petitioner that his second appeal was dismissed in violation of principles of natural justice inasmuch as no notice of date of hearing was given to him.

(2.) A perusal of the paper book reveals that two notices were sent by CIC in the name of the appellant but at the address of chamber of appellant's advocate. Due to the aforesaid mistake it seems that the petitioner never received intimation of the date of hearing.

(3.) KEEPING in view the aforesaid mistake, present writ petition is allowed and the impugned order is set aside only on the ground of violation of principles of natural justice. With the aforesaid observations, second appeal before the CIC is revived and the matter is directed to be listed for hearing on 22nd July, 2014. CIC is directed to decide the matter on its own merit without being influenced by any observation made by this Court. The rights and contentions of all the parties are left open.