Allahabad High Court
Public Information Officer (P.I.O.) ... vs State Information Commissioner , U.P. ... on 1 October, 2019
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 31831 of 2019 Petitioner :- Public Information Officer (P.I.O.) Office Of Chief Engineer And Another Respondent :- State Information Commissioner , U.P. State Information Commission And Another Counsel for Petitioner :- Ankit Saran Counsel for Respondent :- Kunal Ravi Singh Hon'ble Prakash Padia,J.
Heard Sri Ankit Saran, learned counsel for the petitioner. Sri Kunal Ravi Singh, learned counsel accepted notice on behalf of respondent No.1.
The petitioner has preferred the present writ petition challenging the order dated 20.07.2018 passed by respondent No.1/State Information Commission, Lucknow.
A preliminary objection has been raised by Sri Kunal Ravi Singh, learned counsel for respondent No.1 that by the order impugned, penalty has been imposed upon the District Inspector of Schools Sonbhadra, not against the petitioner.
This fact is also admitted by Sri Ankit Saran, learned counsel for the petitioner. No other infirmity has been brought on record by the counsel for the petitioner.
In view of the same, the writ petition is not maintainable on behalf of the present petitioner and no further order is required to be passed in this petition.
Consigned to record.
Order Date :- 1.10.2019 saqlain