UPSC Vs. SUSHIL KUMAR

JUDGEMENT

(1.) The respondent before this Court sought the following information from the petitioner:

(2.) Aggrieved from the non-supply of information, the respondent preferred an appeal before the first appellate authority which disposed of the appeal with the following order:

(3.) Being still aggrieved the respondent preferred a second appeal before the Central Information Commission, which vide impugned order dated 11.6.2010 inter alia directed as under: