AJAY KUMAR GULATI Vs. PUSHPENDER NATH PANDEY

JUDGEMENT

(1.) The petitioner before this Court submitted an application dated 3010.2008 to the CPIO of the respondent-State Bank of Bikaner and Jaipur seeking the following information:

(2.) Vide reply dated 08.6.2009, the CPIO informed the petitioner that the information at serial No. 1, 8, 10, 11, 15 and 16 was not available in material form and, therefore, cannot be provided. Regarding information at Serial No. 9, 10, 13 and 14, the petitioner was informed that the information sought by him pertains to third persons and their bank accounts and, therefore, being governed by Section 8(1), (d), (e) and (j) was exempt from disclosure. The aforesaid communication dated 08.06.2009, according to the petitioner, was sent after intervention of the Central Information Commission.

(3.) Vide application dated 30.10.2009, the petitioner sought the following information from the CPIO