UNION OF INDIA (UOI) Vs. D.N. KAR

JUDGEMENT

(1.) In view of the decision of the Division Bench of this Court in Union Public Service Commission v. Shiv Shambhu, 2008 9 AD(Del) 289 the name of Respondent No. 1 is struck off from the array of parties. The cause title will now read as "Union of India v. D.N. Kar."

(2.) The present petition by the Union of India is directed against an order dated 3rd April 2008 passed by the Central Information Commission ('CIC') allowing the Respondent's appeal and directing the Petitioner to furnish to the Respondent relevant documents pertaining to the inclusion of his name in the "Agreed List" after due application of Section 10(1) of the Right to Information Act, 2005 ("RTI" Act).

(3.) The above instruction further provided as under: