THE RAIL COACH FACTORY EMPLOYEES PRIMARY COOP CONSUMER STORE LTD. Vs. THE STATE INFORMATION COMMISSION PUNJAB AND OTHERS

JUDGEMENT

(1.) The petitioner challenges the order dated 07.04.2015 (Annexure P/6) passed by respondent No.1-State Information Commission. Vide its impugned order, the Commission has directed the respondent to provide the complete information on all 4 points to the appellant, respondent No.2 herein, before the next date of hearing.

(2.) The said order was stayed by this Court while issuing notice of motion on 18.05.2015 keeping in view the judgment of the Apex Court in case Thalappalam Service Cooperative Bank Ltd. and others Vs. State of Kerala and others, 2013(4) R.C. R. (Civil) 912.

(3.) It is not disputed that respondent No.2 had approached the Public Information Officer of the petitioner's society vide application dated 12.08.2014 (Annexure P/1) seeking information regarding number of members in the RCF, Employees Primary Co-operative Consumer Store Ltd., Hussainpur, Kapurthala and procedure to enroll new members, procedure for expelling the membership of a member in the above Consumer Store, remedy with the member who is expelled against Act and Rules of the Cooperative Department along with copy of relevant rules.