R K JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner assails the order dated 22.04.2010 passed by the Central Information Commissioner (CIC) upholding the order of the First Appellate Authority, and rejecting the petitioners application under the Right to Information Act,2005 (RTI Act, for short) by relying upon Section 8(1)(j) of the RTI Act.

(2.) It is the petitioner's case that upon complaints of corruption against Ms. Jyoti Balasundaram, Member, CESTAT, the President of the CESTAT - a former Chief Justice of a High Court, made some adverse entries in the Annual Confidential Report (ACR) of Ms. Jyoti Balasundaram for the year 2000-01. The petitioner also alleges that subsequently, Ministry of Finance, Department of Revenue opened a file with the subject "Follow-up action on the integrity in the ACR for the year 2000-01 in respect of Ms. Jyoti Balasundaram, Member, (Tech), CESTAT". According to the petitioner, proper action was not taken in the matter and the file was closed in favour of Ms. Jyoti Balasundaram.

(3.) The petitioner filed an application under the RTI Act on 07.10.2009 seeking inspection and copies of the note-sheets and correspondence pages of PF File NO. 27/3/2002-AD.IC relating to Ms. Jyoti Balasundaram.