UNION OF INDIA Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) The grievance of the Union of India in this writ petition is that vide impugned order dated 30th October 2007 the Central Information Commission (CIC) has not confined the order to directing the furnishing of information to the Applicant i.e. the Respondent No. 2 herein, but has further required the Central Public Information Officer (CPIO) to institute within three months a system for centrally collecting, collating and monitoring list of Superintendents and Inspectors in sensitive postings in the Central Excise.

(2.) The impugned order is very innocuous. It merely requires the development of a system for centrally collecting and collating information concerning the postings of officers on sensitive posts. This cannot really prejudice the Petitioner at all. Even if it is not within the power of the CPIO to bring about a systemic change, such officer can certainly communicate the directions issued by the CIC to those under whom he works. It is for them to take steps to implement such order.

(3.) Viewed from any angle, the impugned order does not call for any interference.