CELSA PINTO Vs. GOA STATE INFORMATION COMMISSION

JUDGEMENT

(1.) RULE returnable forthwith.

(2.) HEARD by consent.

(3.) THE petitioner is Public Information officer appointed as such under the Right to information Act, 2005. She has challenged the order dated 27. 7. 2007 passed by the Goa information Commission holding her responsible for furnishing incorrect, incomplete or misleading information to the respondent No. 2 and also for providing false information.