KASHINATH J SHETYE Vs. PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) RULE, returnable forthwith. Heard with consent of the parties.

(2.) THE third person of whom the information has been directed to be supplied by the Information Officer, has filed this writ petition challenging that order.

(3.) A few facts may be narrated as follows : the petitioner is working as Junior Engineer in Electricity Department. The respondent No. 4, a citizen applied to Public Information Officer to supply the information in respect of the petitioner on the following counts :