STATE PUBLIC INFORMATION OFFICER Vs. VINESH V. ARLEKAR

JUDGEMENT

(1.) Rule, made returnable forthwith. Mr. Bhobe, learned Counsel waives service on behalf of the contesting respondent no.1. Heard finally by consent of parties.

(2.) The challenge in this petition is to the common order dated 16.11.2018 passed by the Goa State Information Commission (Commission, for short) in Appeal Nos.161/2018/CIC and 162/2018/CIC and the subsequent common order dated 07.01.2019 in Review Appeal No.01/2018/CIC and Review Appeal No.2/2018/CIC.

(3.) The brief facts necessary for the disposal of the petition may be stated thus.