R RENUKA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS petition is directed against the order dated 30.04.2012 passed by the Central Information Commission (CIC). The petitioner is aggrieved by the order passed as it imposes a penalty of Rs. 25000/ - on her, which as per the impugned order, was directed to be recovered from the salary of the petitioner at the rate of Rs. 5000/ - per month. The employer of the petitioner, at the relevant point in time, was Andhra Bank. The petitioner, I am told, since then, has opted for voluntary retirement from service.

(2.) THE impugned order, it appears, came to be passed in view of the petitioner denying information to respondent no.2 on the ground that the information pertained to a matter which was subjudice before the Civil Judge at Dwarka, New Delhi. In the petition it is averred that the father of the petitioner was involved in the litigation pending before the aforementioned Judge.

(3.) IT appears, respondent no.2 had sought information with regard to installation of ATMs at rented premises, and also, specific information regarding ATMs installed at Shop No. 7 and 8, located at Rama/Rana Market, Munirka Village, New Delhi 67. As indicated above, this information was denied by the petitioner vide order dated 04.10.2011.