SKIL INFRASTRUCTURE PRIVATE LIMITED Vs. STATE INFORMATION COMMISSIONER

JUDGEMENT

(1.) Rule.By consent heard forthwith.

(2.) The Respondent No. 1 had under an application applied for information with the Chief Information Officer of Respondent No.3 under the Right to Information Act, which hereinafter shall be referred to as the Act. The original Authority, passed an order directing disclosure of some of the information asked for. The Respondent No.4 being aggrieved preferred an Appeal before the First Appellate Authority. The First Appellate Authority without giving notice to the petitioners herein directed disclosure of some other information, namely the Articles of Association.

(3.) The Respondent No.4 thereafter preferred an Appeal before the Second Appellate Authority. The Second Appellate Authority without giving notice of hearing to the petitioner passed the impugned order directing disclosure of other information as set out in its order dated 26th October, 2009. The petitioners are aggrieved by the these actions.