UNION OF INDIA Vs. O.P. NAHAR

JUDGEMENT

(1.) THESE are two writ petitions placed before me. The first writ petition; being W.P.(C) No. 3616/2012, assails the order dated 5.12.2011, passed by the Central Information Commission (in short the CIC). In the second writ petition, being W.P. (C) No. 405/2014, a challenge has been laid to order dated 26.6.2013, passed by the CIC.

(2.) THERE are two issues which, according to the learned counsels for the parties, arise for consideration of this court. These are as follows: -

(3.) THE matter has reached this court in the background of the following facts: