STATE OF GUJARAT Vs. PANDYA VIPULKUMAR DINESHCHANDRA

JUDGEMENT

(1.) RULE. Mr. Jani learned Counsel waives service of notice of rule for private respondent, and Mr. Anjariya learned Counsel waives service of notice of rule for the Chief Information Commissioner.

(2.) WITH the consent of the learned Counsel appearing for both the sides, the matter is finally heard today. The only question to be considered, is whether the Chief Information Commissioner, after recording conclusion that the information is to be provided, and certain informations were wrong, could exercise power for directing transferring authority to revoke the transfer order or not?

(3.) THE facts of the case appear to be that certain informations were demanded under Right to Information Act 2005 (hereinafter referred to as the 'act' ). The matter was processed at different level, and ultimately, the order came to be passed by the respondent No. 2, Chief Information Commissioner in Complaint No. 701 of 06-07 where he concluded as under: