UPSC Vs. PINKI GANERIWAL

JUDGEMENT

(1.) Vide application dated 12.09.2008, the respondent sought the following information from the CPIO of the petitioner-UPSC:-

(2.) The information (a) and (b) above has already been provided to the respondent. As regards information at (c) above, the petitioner has already provided the list of the recommended candidates along with their inter se seniority-cum-merit and the same is available at page 43 of the paper book. The petitioner, however, has declined to provide information such as date of birth, institution and year of passing graduation, field experience, marks obtained in interview and the caste of the selected candidates.

(3.) The Central Information Commission vide impugned order dated 07.06.2010, while dealing with the plea of the petitioner that being personal information of the selected candidates, the aforesaid information is exempt from disclosure under Section 8(1)(j) of the Right to Information Act, inter alia, held as under:-