PUBLIC INFORMATION OFFICER Vs. V CHAUDHARY

JUDGEMENT

(1.) The petitioner (PIO) has filed the present petition under Article 226 of the Constitution of India impugning the order dated 20.01.2014 (hereafter 'the impugned order') passed by the Central Information Commission (hereafter 'CIC').

(2.) By the impugned order, the CIC allowed the second appeal preferred by the respondent under Section 19(3) of the Right to Information Act, 2005 (hereafter 'RTI Act') by directing the petitioner to enable inspection of the relevant files by the respondent and to provide the photocopies of the relevant documents pertaining to the information, as requested in the respondent's RTI application dated 27.08.201

(3.) The petitioner claims that the impugned order is contrary to the view expressed by the CIC in an order passed on 05.07.2013 in respect of an appeal arising from another RTI application dated 26.11.2011. Factual Background