PUBLIC INFORMATION OFFICER, DR. SHRIKANT RUPRAO PAJANKAR Vs. STATE INFORMATION COMMISSIONER STATE INFORMATION COMMISSION

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. Heard finally by consent of parties. None appeared for Respondent Nos. 1 and 2, though served.

(2.) Both the above Writ Petitions raise a common issue pertaining to the privacy appended to Section 8(1)(j) of the Right to Information Act, 2005. The parties are common. The impugned orders are both dated 07.10.2016 and have been received by the Petitioners on 25.01.2017.

(3.) The Petitioners have challenged the above two orders, dated 07.10.2016 passed by Respondent No.1-State Information Commissioner, Nagpur Bench, Nagpur, inter alia, directing the Petitioners to furnish the entire gamut of information sought for by Respondent No.2, from the Petitioners. The challenge in the Petitions to the aforesaid orders is on the ground that they have been passed without taking into account the settled law laid down by the Hon'ble Apex Court in the case of Girish Ramchandra Deshpande v. CIC and Ors. reproted in (2013) SCC 212 and as being contrary to the provisions of Government Resolution dated 17.10.2014.