UOI Vs. D.S. MEENA

JUDGEMENT

(1.) The present Writ Petition (Civil) has been filed under Article 226 of the Constitution of India, assailing the order dated 28.02.2011 passed by the Central Information Commission, New Delhi (hereinafter referred to as "CIC") in appeal No. CIC/AD/A/2009/001513. Through the said order CIC directed the petitioner to show the Annual Confidential Reports (ACRs) of third party to the respondent.

(2.) The facts as borne out from the present petition are that on 01.02.2009, respondent resorted to the Right to information Act (hereinafter referred to as "the Act") and requested the petitioner for the following information:

(3.) On 27.02.2009, the petitioner rejected the request of the respondent on the following grounds: