SAURAV DAS Vs. CENTRAL PUBLIC INFORMATION OFFICER

JUDGEMENT

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

(2.) The subject matter of this writ petition is the 'Aarogya Setu' Application, which has been launched by the Government post the outbreak of the COVID-19 pandemic. The Petitioner is an RTI activist who had filed RTI applications with various Government authorities including the National Informatics Centre (hereinafter, "NIC"), the Ministry of Electronics and Information Technology (hereinafter, "MEITY"), and the National EGovernance Division (hereinafter, "NeGD"), seeking various documents and information about the 'Aarogya Setu' Application.

(3.) The Petitioner's grievance is that despite approaching various authorities, each and every authority continued to evade responding to the application and failed to provide the information sought for. The Petitioner then approached the Central Information Commission (hereinafter, "CIC"). After, he approached the CIC, NeGD replied to him stating that it does not possess any information qua the queries/information sought by the Petitioner, as the said information does not relate to the NeGD.