UNION OF INDIA Vs. CENTRAL INFORMATIC COMMISSION

JUDGEMENT

(1.) WITH the consent of the learned counsel for the parties, the matter is taken up for final disposal.

(2.) MR. Sudeep Kumar Jain, the respondent No. 2 herein had filed an application under Right to Information Act, 2005 (hereinafter referred to as the Act, for short) seeking information in respect of disciplinary proceedings initiated against him.

(3.) THE respondent No. 2 was working as Office superintendent at Diesel Loco Modernization Works, Patiala. Departmental proceedings were initiated against him on the ground that during the period 1st may, 1992 to 10th February, 1995, he had misappropriated Rs. 52,500/- from the sale proceeds of tender documents. Accordingly, charge sheet dated 31st July, 1995, on 8 charges, was served.