UOI Vs. RAKESH MEHROTRA

JUDGEMENT

(1.) The respondent before this Court vide application dated 30.3.2011 sought the following information from the Central Public Information Officer(CPIO) in Department of Personnel and Training (DOPT):-

(2.) Some information was disclosed to the respondent vide communication dated 11th April, 2011. The respondent, however, was not satisfied with the information supplied to him and therefore preferred an appeal which came to be dismissed by the First Appellate Authority, vide order dated 18th May, 2011. The respondent thereupon preferred a second appeal before the Central Information Commission which, by impugned order dated 28.2.2012 directed as under:-

(3.) Though, when examined on a standardize basis, the application filed by the respondent under RTI Act does not seem to be disclosing the precise information which he had supplied. It is quite apparent from the response given by CPIO in the light of 7 note sheets which he had made available to one Mr. Sudhikar under RTI Act that the petitioner knew what precisely was the information which the respondent was to give. A perusal of the impugned order would show that the only information which is being withheld from the respondent are ACC papers pertaining to appointment of Member in Telecom Regulatory Authority of India(TRAI). The petitioner is seeking to deny the aforesaid papers to the respondent on the ground that the information in question is exempt from disclosure under Section 8(1)(i) of RTI Act and also under Article 74(2) of the Constitution.