Bombay High Court
Laxman S/O Vishram Surduse vs State Information Commissioner, ... on 4 May, 2019
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 405WP3577.19.odt
FARAD CONTINUATION SHEET
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
APPELLATE SIDE,
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.3577 OF 2019
LAXMAN S/O VISHRAM SURDUSE
VS
STATE INFORMATION COMMISSIONER, MAHARASHTRA STATE AND
ANOTHER
Office Notes, Office Memorandum of Court's or Judges Order
Coram appearances, Court's orders or
directions & Registrar's orders.
Shri N. D. Khamborkar, Advocate for the petitioner.
CORAM: A.S. CHANDURKAR J.
DATED : 4th MAY, 2019.
By referring to the decision in Canara Bank vs. C. S.
Shyam and anr. 2018 (1) ALL MR 456, it is submitted that since
the information sought by the respondent No.2 was in relation to
other employees and thus personal in nature, there was exemption from disclosing the same.
It is further submitted that copy of the approval to the appointment of Shri R. R. Motghare would be placed on record by the petitioner by the returnable date.
Issue notice returnable on 21-6-2019. ::: Uploaded on - 04/05/2019 ::: Downloaded on - 05/05/2019 04:43:54 ::: 2 405WP3577.19.odt In the meanwhile no coercive steps be taken to implement the impugned order.
JUDGE /Muley/ ::: Uploaded on - 04/05/2019 ::: Downloaded on - 05/05/2019 04:43:54 :::