PUNJAB NATIONAL BANK Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) The petitioner-Punjab National Bank, a body corporate, by filiing the instant writ petition, cast under Articlle 226/227 of the Constitution of India, has thrown a challenge to order dtd. 30/12/2020 (Annexure P-1), passed by thhe Central Information Commisssioner (respondent No.1).

(2.) Perusal of the impugned ordeer reflects that Sh. Binod Kummar Dobhal and Sh. Sunil Khullar, as per Sec. 20(1) of the Right to Informatiion Act, 2005 (hereinafter to be referred as the 'Act of 2005'), were found to be liable, beingg negligent in duty and has deliberately and malafidely delayed in supplying the information sought under the Act of 2005. Consequenttly, through the impugned order, a penalty off Rs.10,000.00 each, was imposed. Furthermoree, a direction was passed to dedduct the penalty amount from thheir

(3.) This Court, at the first instance, has posed a specific query to learned counsel for the petitioner, who has caused appearance through virtual platform, ass to how, the Bank can maintaiin the instant writ petition, for the wrongs commmitted by the CPIO concerned, designated under the Act of 2005, to which, learned counsel for the petitioner answered that they are the officiials of the Bank, therefore, it is the duty of the Bank, to protect them. She further submits that even the said officials have been transferred, and therefore, the instant writ petition has been filed by the Baank.