HAR KISHAN Vs. PRESIDENT SECRETARIATT

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The present petition has been filed challenging the impugned order dated 17th July, 2020, passed by Central Information Commission (hereinafter, CIC ) by which, the second appeal filed by the Petitioner bearing no. CIC/ PRSEC/A/2018/168355-BJ, against the response of the Presidential Secretariat dated 24th August 2018, to his RTI application, has been decided in the following terms:

(3.) The brief background of this petition is that the Petitioner sought information on 6th August, 2018 under the Right to Information Act, 2005 (hereinafter, RTI Act ), in respect of certain appointments made for MultiTasking Staff at the Presidential Estate, Rashtrapati Bhawan. The following was the information which was sought by the Petitioner, as per the said RTI application: