LAWS(DLH)-2014-12-310

ADESH KUMAR Vs. UNION OF INDIA AND ORS.

Decided On December 16, 2014
ADESH KUMAR Appellant
V/S
Union of India And Ors. Respondents

JUDGEMENT

(1.) The petitioner impugns an order dated 16.04.2014 passed by the Central Information Commission (hereafter 'CIC') rejecting the petitioner's appeal against an order dated 14.11.2012 passed by the First Appellate Authority (hereafter 'FAA'). The FAA had, by an order dated 14.11.2012, rejected the appeal filed by the petitioner against the decision of the CPIO denying the information as sought by the petitioner under the provisions of the Right to Information Act, 2005 (hereafter the 'Act').

(2.) The CPIO had denied the information as sought for by the petitioner claiming that the same was exempt from disclosure under Section 8(1)(h) of the Act.

(3.) Briefly stated, the relevant facts necessary to consider the controversy are as under: