B D MISAL Vs. PRAVIN PADURANG SHINDE

JUDGEMENT

(1.) THE Respondent in person has tendered submissions which are taken on record. The Appellant is a Public Information Officer in the department of Technical Education, who is aggrieved by the order passed by the District Consumer Disputes Redressai Forum, Pune in Consumer Complaint N o.291/2011, whereby the Forum directed the Appellant to provide necessary information under the Right to Information Act 2005 within six weeks and also to pay compensation of Rs. 15,000/ - to the Respondent/original Complainant

(2.) FACTS which are material to this appeal are as under:

(3.) AFTER hearing the parties, the Forum came to pass the impugned order. Aggrieved thereby the Information Officer is before us.