S.K. CHANDOLA Vs. UTTARAKHAND INFORMATION COMMISSION

JUDGEMENT

(1.) HEARD Mr. P.C. Bisht, Brief Holder for the Petitioner and Mr. Vipul Sharma, Advocate appearing on behalf of the Respondents.

(2.) BY means of this petition, the Petitioner has sought a writ in the nature of certiorari, quashing the impugned order dated 6 -7 -2010 passed by Information Commission, Uttarakhand in Appeal No. A(D) 2529 of 2010, contained in annexure No. 1 to the writ petition, whereby a penalty of Rs. 5,000/ - was imposed upon the Public Information Officer/Petitioner.

(3.) IN view of above, the Petitioner is given liberty to file reply of show cause notice before the Information Commissioner. The learned Information Commissioner, after considering the reply/explanation filed by the Petitioner/Public Information Officer, shall pass a fresh order.