UNION PUBLIC SERVICE COMMISSION Vs. MAHESH MANGALAT

JUDGEMENT

(1.) THE present Writ Petition has been filed assailing the order dated 20.07.2011 passed in Appeal No. CIC/SM/A/2011/000270/SG by the Central Information Commission, New Delhi (hereinafter referred to as 'CIC'). Through the said order CIC directed the petitioner's Public Information Officer (hereinafter referred to as 'PIO') to provide complete information sought by the appellant/respondent (Dr. Mahesh Mangalat) as per available records, which included the Names, designation and address of the members of the Selection Committee.

(2.) THE facts as borne out from the present petition are that respondent vide letter dated 24.04.2010 sought certain information under the Right to information Act, 2005 (hereinafter referred to as 'RTI Act') from the Petitioner. The queries raised by the respondent included the following request specifically:

(3.) AGAINST the aforementioned order, the respondent filed a second appeal on 08.09.2010 under Section 19(3) of the RTI Act before the CIC. Vide impugned order dated 20.07.2011, CIC allowed the appeal of the respondent. In compliance with the Order dated 20.07.2011 of CIC the petitioner herein provided the requisite information as sought by the respondent in his RTI Application dated 24.04.2010 excluding item No. 5 (the specific issue mentioned above) from the RTI application of the respondent again.