TELECOM REGULATOORY AUTHORITY OF INDIA Vs. YASH PAL

JUDGEMENT

(1.) THE respondent Yashpal applied to the CPIO of the petitioner - Telecom Regulatory Authority of India (TRAI), seeking the following information: -

(2.) TWO issues primarily arise for consideration in this petition; the first being as to whether the information sought by the respondent, if available with the Service Provider can be accessed by the petitioner in exercise of the powers conferred upon it by Section 12(1) of TRAI Act and secondly whether the information sought by the respondent is exempt from disclosure under Section 8(1)(j) of the Right to Information Act.

(3.) EVEN if I proceed on the assumption that the information which the respondent had sought from the petitioner can be obtained by TRAI from the Service Provider in exercise of the power conferred upon it by Section 12(1) of the Act, being personal information of the subscriber, who is a third party, and its disclosure having no relationship to any public activity or interest of the subscriber and also because its disclosure would cause unwarranted invasion of the privacy of the subscriber, it is exempt from disclosure under Section 8(1)(j) of the Right to Information Act.