NEELAM BHALLA Vs. UNION OF INDIA

JUDGEMENT

(1.) Present writ petition has been filed challenging the order dated 22nd August, 2013 passed by the Central Information Commission (for short 'CIC'). The relevant portion of the impugned order is reproduced hereibelow:-

(2.) Learned counsel for the petitioner submitted that despite categorical finding by the CIC that the provision of the Right to Information Act, 2005 (for short 'RTI Act') had been abused by the respondents for oblique purpose of justifying punitive transfer, the CIC erred in not recommending disciplinary action under Section 20(2) of RTI Act against respondent nos. 3, 4, 5, 8 and 9 as well as in not awarding compensation to the petitioner.

(3.) In support of his submission, learned counsel for petitioner relied upon the judgment of this Court in Mujibur Rehman Vs. Central Information Commission, W.P.(C) No. 3845/2007 decided on 28th April, 2009 wherein it has been held as under:-