UNION OF INDIA Vs. RAJESH BHATIA

JUDGEMENT

(1.) IN W.P(C) No. 2232/2012, the respondent ­ Mr. Rajesh Bhatia applied to the PIO in the Ministry of External Affairs, Passport Office, Jaipur seeking the following information:

(2.) THE PIO refused the information on the ground that the said information could be provided only to those to whom the information relates. The first appeal filed by the respondent having been dismissed, he approached the Central Information Commission (hereinafter referred to as the Commission) by way of a second appeal. The Commission vide the impugned order dated 31.1.2012 allowed the appeal and directed PIO to provide the desired information. Being aggrieved from the said order, the Union of India is before this Court by way of the present writ petition. In W.P(C) No.3421/2012, the respondent ­ Shiv Kumar applied to the PIO in the Ministry of External Affairs, Regional Passport Office, Kolkata and sought the following information in respect of the passport issued in favour of one Manvika Kaur Oberoi during the year 2008 -2009, 2009 -2010 or 2010 -2011:

(3.) IN W.P(C) No.8932/2011, the respondent ­ Praveen Vaid sought the following information from PIO, Passport Office, Ministry of External Affairs, Bhopal: