VIMLESHWARI DEVI Vs. CENTRAL INFORMATION COMMISSION AND ORS.

JUDGEMENT

(1.) By means of the present writ petition, the petitioner seeks to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 6.10.2015 (annexure -5), passed by respondent No. 1 in File No. CIC/SH/A/2014/002357/KY. Certain informations were sought for by the respondent No. 3, which informations were related to the name of nominee nominated by his late brother in his PF and Gratuity etc. (retiral benefits). Respondent No. 3 is the real brother of late Shri Vinod Kumar alias Rajkumar. Respondent No. 3 wanted to know the name of the nominee, nominated by his brother in his PF and Gratuity Account. The matter was finally decided by the Central Information Commissioner vide impugned order dated 06.10.2015 as below:

(2.) It is the submission of learned counsel for the petitioner that such informations have been sought by respondent No. 3 to settle personal score with the petitioner. It is also the submission of learned counsel for the petitioner that such an information shall be used by respondent No. 3 in a civil suit pending in Hathras, and in another matter pending before the Hon'ble High Court of Judicature at Allahabad in its Bench at Lucknow, therefore, such informations should not be given to respondent No. 3.

(3.) This Court is unable to accept such contention of learned counsel for the petitioner for the following reasons: