DR SHIV KUMAR S/O SRI PADAM SINGH, PUBLIC INFORMATION OFFICER, EMPLOYEES PROVIDENT FUND ORGANIZATION Vs. CENTRAL INFORMATION COMMISSIONER AND; RAMESH CHANDRA SAINI S/O PRABHU DAYAL

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari quashing the order dated 30-8-2010 (Annexure-1) passed by respondent No. 1, whereby the appeal of respondent No. 2 was allowed and the petitioner-Public Information Officer was directed to provide complete information as per the records to respondent No. 2 before 20th September 2010 and a notice was also issued to the petitioner under Section 20(1) of the Right to Information Act, 2005 (for short the Act) to show cause why penalty be not imposed against the petitioner for not supplying the complete required information to the respondent No. 2 within 30 days as required by law.

(3.) Learned Counsel appearing for the petitioner has contended that the information sought by the respondent No. 2 is a third party information and the same cannot be supplied in view of Sections 8(1)(j) and 11 of the Act.