LAWS(DLH)-2012-7-266

UPSC Vs. R K JAIN

Decided On July 13, 2012
UPSC Appellant
V/S
R K JAIN Respondents

JUDGEMENT

(1.) The present writ petition is directed against the decision of the Central Information Commission (hereinafter referred to as the "CIC") dated 12.01.2011 passed in Appeal No. CIC/WB/A/2009/001004- SM, preferred under Section 19 of the Right to Information Act, 2005, (hereinafter referred to as the "Act") whereby the petitioner has been directed to provide the relevant records in its possession as sought by the Respondent herein.

(2.) The respondent by an application filed under Section 6 of the Act, sought the following Information from the petitioner:

(3.) The Central Public Information Officer (CPIO) of the petitioner, however, declined to provide the same on the ground that the information sought pertained to the disciplinary case of Shri G. S. Narang, which was of personal nature, disclosure of which has no relationship to any public activity or interest. It further stated that the disclosure of the same may infringe upon the privacy of the individual and that it may not be in the larger interest. The petitioner, therefore, claimed exemption from disclosing the information under Section 8(1)(j) of the Act.