UNION OF INDIA Vs. H.C.SHARATCHANDRA

JUDGEMENT

(1.) THE respondent before this Court vide his application dated 31.1.2011 sought the following information from the CPIO of the Prime Ministers Office):

(2.) THE said application was transferred by the CPIO to his counterpart in PMO on the ground that ACC matters were handled in the said department. The respondent preferred an appeal before the First Appellate Authority which directed the CPIO to write again to the respondent and provide available information. In compliance of the said decision of the First Appellate Authority, the CPIO in PMO vide communication dated 18.5.2012 supplied certain information to the respondent. The learned counsel for the petitioner submits that information at point numbers 1 and 2 was supplied vide communication dated 18.5.2012.

(3.) AS regards copies of the supporting documents, based on which PMO had decided on the proposal submitted to him, the Commission was of the view that the documents which form part of the Cabinet papers should be disclosed after the decision is taken and implemented and the matter is over. The CPIO was accordingly directed to send the copies of those papers.