THDC INDIA LIMITED Vs. T. CHANDRA BISWAS

JUDGEMENT

(1.) The petitioner, which is a public sector undertaking has laid a challenge to a common order dated 3.3.2010 passed by the Central Information Commission (in short CIC) to the extent it directs provision of minutes of the Departmental Promotion Committee (in short DPC), pertaining to promotions made from grade E-6 to E-7 with respect to the year 2006, and grade E-7 to E-7A, for the years 2007 and 2009.

(2.) The respondent in the first instance, filed an application dated 14.7.2009, with the petitioner, seeking information with regard to two aspects: First part pertained to her Annual Confidential Report (in short ACR) for the period spanning from 2004 to 2008. In particular, the periods towards which the query of the respondent was directed, was as follows:-

(3.) Being aggrieved, the captioned writ petition was filed by the petitioner, when on the very first date of hearing i.e. on 16.4.2010, the impugned order was stayed. The said order was made absolute on 06.7.2011.