CANARA BANK Vs. P.N. SHUKLA AND ORS.

JUDGEMENT

(1.) Present writ petition has been filed challenging the order dated 5th March, 2007 passed by the Central Information Commission as well as the order dated 1st June, 2007 whereby the Central Information Commission had asked the petitioner to file its response within ten days with regard to the issues raised in the said letter. Learned Counsel for petitioner states that the information directed to be released by the Central Information Commission vide the impugned order dated 5th March, 2007 is exempt from disclosure under Sec. 8(1)(j) of the Right to Information Act, 2005.

(2.) It is pertinent to mention that the Central Information Commissioner in the impugned order has held that when a citizen seeks information about his own case, the same cannot be denied to him under Sec. 8(1)(j) of the Right to Information Act, 2005.

(3.) In fact, the issue raised in the present writ petition is no longer res integra. A Coordinate Bench of this Court in State Bank of India v/s. Mohd. Shahjahan,, 170 (2010) DLT 640 : W.P. (C) 9810/2009 while dealing with a similar issue has held as under: