REGENT COMPUTRONICS PVT. LTD.

UNION OF INDIA Appellant

V/S

CENTRAL INFORMATION COMMISSION Respondents

Referred Judgements :-

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, Union of India, seeking the quashing of the order/judgment dated 8th August, 2006 passed by respondent no.1, Central Information Commission, directing the production of the document/correspondences, disclosure of which was sought by respondent no.2, Shri C. Ramesh, under the provisions of the Right to Information Act, 2005.

(2.) The brief facts of the case are that the respondent no.2, Shri C. Ramesh, by way of an application under Section 6 of the Right to Information Act, 2005 sought the disclosure from the Central Public Information Officer (hereinafter referred to as CPIO?) of all the letters sent by the former President of India, Shri K.R. Narayanan, to the then Prime Minister, Shri A.B. Vajpayee, between 28th February, 2002 to 15th March, 2002 relating to Gujarat riots?.

(3.) The CPIO by a communication dated 28th November, 2005 denied the request of respondent no.2 on the following grounds:-

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UNION OF INDIA Vs. CENTRAL INFORMATION COMMISSION

Referred Judgements :-

JUDGEMENT

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