THDC INDIA LIMITED Vs. T. CHANDA BISWAS

JUDGEMENT

(1.) THE petitioner impugns an order dated 29.04.2014 passed by the Central Information Commission (hereafter 'CIC') allowing the respondent's appeal and directing the petitioner to provide information relating to the proceedings of the Departmental Promotional Committee (hereafter 'DPC') for the years 2006, 2007 and 2009.

(2.) THE controversy to be addressed is whether the petitioner can be compelled to disclose the minutes of the DPC proceedings held for promotion to the post of AGM.

(3.) THE CPIO responded to the said application and declined to provide the information with respect to the DPC minutes as well as the interview marks obtained by candidates, whose promotion was considered by the DPC. However, the other information as sought for was provided to the respondent.