A A PARULEKAR Vs. G G KAMBLI

JUDGEMENT

(1.) Heard the petitioner and the State. None for the other respondents. Perused petition and the annexures therewith.

(2.) The petitioner, the then superintend-ent Engineer, Public Works Department, State of Goa is seeking quashing of the or-ders dated 30.3.2007 in Appeal No. 72/2006 and dated 27.6.2007 passed in Penalty Case No. 28/2006 in the said appeal by Goa State Information Commissioner upon holding him guilty of mala fidely withholding the disclo-sure of the information to the respondent No. 2 - Joao Caldeira under section 20 of the Right to Information Act, 2005 (hereinafter referred to as the Acf), in this petition.

(3.) Facts leading to this petition, which substantially are not in dispute, are required to be reiterated for the purposes of under-standing the issue as under :