HARDICON LTD. Vs. MADAN LAL

JUDGEMENT

(1.) The petitioner impugns a decision dated 21.04.2011 (hereafter the 'impugned order') of a Full Bench of the Central Information Commission (hereafter the 'CIC'). The CIC, by a majority opinion, held the petitioner to be a public authority within the meaning of Section 2(h) of the Right to Information Act, 2005 (hereafter 'the RTI Act'). The controversy to be addressed in the present petition is limited to the question whether the petitioner is a public authority as defined under Section 2(h) of the RTI Act.

(2.) Briefly, stated the relevant facts are as under:-

(3.) The constituent shareholding pattern of the petitioner is as under:-