HOLY FAMILY HOSPITAL Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) THIS is a writ petition, which is directed against the order dated 28.11.2014 passed by the Central Information Commission (hereinafter referred to as CIC). The CIC by the impugned order has directed the petitioner to provide the information sought by respondent no.4, upon following third party procedure, as provided in Section 11(1) of the Right to Information Act, 2005 (in short the RTI Act).

(2.) AS would be apparent, on reading the aforesaid extract, the Directorate adverted to two aspects in its communication to respondent no.4. First, that the information sought by him could not be given as it was medico -legal in nature, till such time, it was sought for by a court. Second, that the petitioner was covered under the RTI Act.

(3.) RESULTANTLY , the petitioner was aggrieved, and, accordingly, it approached this court by way of the instant petition. Notice, in this petition, was issued by me, on 05.01.2015. Since then, all respondents have been served, including respondent no.1.