INDERJEET SINGH Vs. CENTRAL PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) The petitioner before this Court applied to CPIO of the National Consumer Redressal Commission seeking certain information. The said application was responded by the CPIO on 2.4.2012. The queries of the petitioner and their respective replies given by CPIO read as under:

(2.) Being aggrieved from the reply given by the CPIO, the petitioner preferred an appeal before the First Appellate Authority. The First Appellate Authority vide order dated 26.4.2012, inter alia, directed as under:

(3.) Being still aggrieved, the petitioner preferred an appeal before the Central Information Commission which vide the impugned order dated 4.6.2013 held that no intervention of the Commission was required in the matter.