ANJALI BHARDWAJ Vs. CPIO, SUPREME COURT OF INDIA

JUDGEMENT

(1.) The Petitioner seeks to challenge the Order dtd. 30/3/2022, passed by a single Judge of this Court in Anjali Bhardwaj v. CPIO, Supreme Court of India,W.P.(C) 4129/2022, by which the learned Single Judgedismissed the writ petition which had been filed challenging the Order dtd. 16/12/2021 passed by the Central Information Commission in a Second Appeal No.CIC/SCOFI/A/2019/642099.

(2.) The facts, in brief, leading to the present appeal are as follows:-

(3.) Mr. Prashant Bhushan, learned counsel for the Petitioner, places reliance on a Resolution dtd. 3/10/2017, wherein the Collegium resolved that decisions taken by the Collegium indicating the reasons would be put on the website of the Supreme Court. The relevant portion of the Resolution dtd. 3/10/2017 has been reproduced as under:-