DAV COLLEGE Vs. PUNJAB STATE INFORMATION COMMISSION

JUDGEMENT

(1.) Case taken up through video conferencing.

(2.) Petitioner DAV College, Abohar, District Fazilka through its Principal has approached this Court by way of filing the instant Civil Writ Petition under Article 226 of the Constitution of India, praying for issuance of a writ in the nature of certiorari for quashing of order dtd. 1/6/2021, copy Annexure P7 vide which petitioner has been directed to supply information before the next date of hearing without deciding the issue involved in the appeal and by passing an interim order in an illegal and arbitrary manner.

(3.) In this writ petition, the petitioner has impleaded Punjab State Information Commission, Sh.Nishan Setia and First Appellate Authority, office of Registrar, Panjab University, Chandigarh as respondents.