LAWS(DLH)-2011-12-314

UNION PUBLIC SERVICE COMMISSION Vs. N SUGATHAN

Decided On December 12, 2011
UNION PUBLIC SERVICE COMMISSION Appellant
V/S
N Sugathan Respondents

JUDGEMENT

(1.) Notices of the appeals were issued. None of the respondents appear inspite of service; however in LPA 797/2011 a letter dated 1 st December, 2011 has been received from the respondent stationed at Kerala informing that he is unable to appear because of ailments; in LPA 810/2011 a counter affidavit has been filed by the respondent. It is not expedient to await the respondents any further and we have heard the counsel for the appellant UPSC.

(2.) These intra appeals, though against separate orders and different respondents, are taken up together since all entail the same question of exemptions available to the appellant UPSC under the Right to Information Act, 2005. LPA 797/2011.

(3.) LPA 797/2011 is preferred against the order dated 4 th May, 2011 of the learned Single Judge dismissing W.P.(C) No. 2918/2011 preferred by the appellant UPSC. The said writ petition was preferred impugning the order dated 14 th February, 2011 of the Central Information Commission (CIC) directing the appellant UPSC to disclose to the respondent therein the list of shortlisted candidates for the post of Senior Instructor (Fishery Biology) along with their experience and educational qualifications.