UPSC Vs. O.P. MEHRA

JUDGEMENT

(1.) THE respondent before this Court applied to the CPIO of the petitioner -Union Public Service Commission (for short 'UPSC') seeking information on as many as 40 points. The information, however, was declined by the CPIO on various grounds as contained in the reply dated 31.8.2010. Being aggrieved from such refusal the respondent preferred an appeal before the first appellate authority. The appeal having been rejected the respondent preferred a second appeal before the Central Information Commission (for short 'Commission'). Vide impugned order dated 25.7.2011, the Commission directed the PIO to provide information in relation to query Nos. 1.36 & 1.38. The aforesaid queries read as under:

(2.) AS regards query at serial No. 1.36 is concerned, I am in agreement with the learned counsel for the petitioner that the remarks, if any, of UPSC would be contained in the file notings and correspondence exchanged between the UPSC and the Department by which its advice was sought and, therefore, if the respondent is provided the copies of the notings and correspondence to the extent it is permissible, that would serve the purpose of the respondent.