PREM LATA Vs. CENTRAL INFORMATION COMMISSION AND ORS.

JUDGEMENT

(1.) This intra-court appeal impugns the order dated 26th April, 2012 of the learned Single Judge of this Court, of dismissal of W.P.(C) No.2458/2012 preferred by the appellant.

(2.) The writ petition from which this appeal arises, was filed impugning the order dated 24th November, 2011 (the said order, on the first page bears the date of decision as 25th October, 2011 but is signed on 24th November, 2011) and three orders, all dated 7th February, 2012, of the Central Information Commission (CIC) under the Right to Information Act, 2005 (RTI Act), in exercise of powers under Section 20(2) of the RTI Act, recommending disciplinary action against the appellant in her capacity as the Central Public Information Officer (CPIO) of the Trade Marks Registry, Delhi and in exercise of powers under Section 20(1) imposing penalty of Rs.25,000/- on the appellant and further issuing notices to show cause under Section 20(1) of the Act to the appellant.

(3.) The appeal came up before this Court first on 31st May, 2012 when the same was admitted for hearing and the order of the CIC in so far as recommending disciplinary action against the appellant was stayed. As far as the order imposing penalty of Rs.25,000/- on the appellant was concerned, we were on that date informed that a sum of Rs.10,000/- had already been deducted from the salary of the appellant. We accordingly ordered that there shall not be any further deduction from the salary of the appellant. The said interim order has continued in force. The appeal was vide order dated 21st January, 2013 ordered to be listed in the category of "Regulars" as per its turn. The appellant filed CM No.13772/2014 for expeditious hearing of the appeal pleading,