UNION OF INDIA Vs. HARDEV SINGH

JUDGEMENT

(1.) Vide application filed on 27.9.2011, the respondent sought certain information from PIO of the Ministry of External Affairs, Regional Passport Office, Bhikaji Cama Palace, New Delhi with respect to passport number B 5131321 issued to one Shri Beant Singh on 28.6.2001. The said application was replied by the CPIO on 9.11.2011. The following were the queries and their replies: <FRM>JUDGEMENT_2091_ILRDLH23_2013_1.html</FRM>

(2.) Being aggrieved from the reply, the respondent preferred an appeal before the First Appellate Authority. The first appeal was dismissed on 16.12.2011. The respondent thereafter preferred a second appeal to the Central Information Commission, under Section 19 of the Right to Information Act. Vide order dated 14.3.2012, the Commission directed the PIO to provide complete information as per the available record to the respondent. Being aggrieved from the order passed by the Commission, the petitioner is before this Court.

(3.) As regards the queries numbers 1,3 and 6, the requisite reply was furnished by the CPIO to the respondent.