SHOBHA VIJENDER Vs. CHIEF INFORMATION COMMISSIONER & ORS

JUDGEMENT

(1.) The petitioner who was at the material time a Councillor of Municipal Corporation of Delhi has filed the present petition impugning an order dated 13.05.2016 (hereafter 'the impugned order') passed by the Central Information Commission (hereafter 'CIC'). The petitioner's grievance is that although she was not a party to the proceedings before the CIC, directions have been issued by the CIC against Area Counselors and their political parties, without affording them an opportunity to be heard. The petitioner also claims that the directions issued by the CIC in the impugned order are without jurisdiction.

(2.) The principal controversy involved in the present petition is whether the directions issued by the CIC in the impugned order are beyond its jurisdiction and without authority of law.

(3.) Briefly stated, the relevant facts are that the North Delhi Municipal Corporation (hereafter 'NDMC') granted senior citizenship pension to the wife of respondent no.5 (who was the appellant before the CIC) for a period of three months, that is, from April, 2014 to June, 2014. Thereafter, the NDMC discontinued disbursal of pension to respondent no.5's wife.