VIRENDRA YADAV Vs. CENTRAL PUBLIC INFORMATION OFFICER (CPIO)

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 29.04.2014 passed by the Central Information Commission (in short CIC).

(2.) EVIDENTLY vide an application filed under the Right to Information Act, 2005 (in short RTI Act), dated 21.01.2013, the petitioner, sought information with regard to Chairpersons of Indian Bank Association (IBA), who were appointed to the said organization since 01.01.2000.

(3.) THE petitioner , preferred an appeal against the order of the CPIO which met the same fate and was, consequently, rejected vide order dated 08.04.2013. This is how the second appeal was preferred with the CIC. The CIC in its order provided briefly the following rationale in declining the relief sought for by the petitioner: