UNION OF INDIA Vs. PRAMOD KUMAR JAIN

JUDGEMENT

(1.) Both the above-referred petitions involve interpretation of Section 8 (1) (i) of the Right to Information Act, 2005, which reads as under:

(2.) In the present petitions, the respondents before this Court by way of separate applications sought the following information from the CPIO of the Department of Personnel & Training:

(3.) The aforesaid information was declined by the CPIO on the ground that the information sought by them formed part of Cabinet papers including record of deliberations of Secretaries and other officers