NARESH KUMAR Vs. CENTRAL INFORMATION COMMISSION AND ORS.

JUDGEMENT

(1.) The present batch of writ petitions has been filed for remanding the proceedings back to the Central Information Commission (CIC) to consider passing orders under Sec. 20(2) of the RTI Act. The petitioner, who appears in person, states that the Central Information Commissioner vide order dated 17th October, 2013, despite recording that she was of the distinct opinion that the UTS -I division of the Ministry of Home Affairs was stonewalling the disclosure of information, did not direct initiation of the disciplinary action under Sec. 20(2) of the RTI Act.

(2.) He also states that subsequently in some of the matters, the Coordinate Bench of CIC only directed the respondents to provide information to the petitioner on certain points as well as the right to inspect the relevant files, but did not allow his prayer for initiation of disciplinary action under Sec. 20(2) of the RTI Act.

(3.) He further states that his written submissions were not taken on record on this point. According to him, the subsequent Commissioner had not kept in mind the observations made by the previous Commissioner.