STATE OF UTTARAKHAND Vs. UTTARAKHAND INFORMATION COMMISSION DEHRADUN

JUDGEMENT

(1.) This writ petition has been filed by the State of Uttarakhand/petitioners against the judgment and order dtd. 27/10/2025, whereby the Public Information Officer of the Forest Department of the State was directed to supply the requisite information within a period of seven days, as well as against the judgment and order dtd. 3/11/2025, whereby the review application filed by the Public Information Officer was rejected and the order dtd. 27/10/2025 was affirmed.

(2.) The respondent no. 2, who was facing disciplinary proceedings, sought certain information under the Right to Information Act, 2005 (for short, "the Act, 2005"). The application seeking information, annexed to the writ petition, is dtd. 17/4/2025. By this application, the petitioner sought the following information:-

(3.) Vide order dtd. 24/4/2025, passed by the Public Information Officer (Annexure-5 to the writ petition), the information was not supplied on the ground that it was covered under Sec. 8(1)(b) of the Act, 2005. The said order was challenged in the first appeal before petitioner no.1/appellate authority, and the first appeal was dismissed, affirming the order passed by the Public Information Officer.