CPIO Vs. C.J. KARIRA

JUDGEMENT

(1.) The petitioner has filed the present petition impugning an order dated 31.10.2012 passed by the Central Information Commission (hereafter 'CIC') whereby CIC had directed the petitioner to provide the information as sought by the petitioner.

(2.) It is the case of the petitioner that Central Bureau of Investigation (hereafter 'CBI') is included in the second schedule to the Right to Information Act, 2005 (hereafter 'the Act') and, by virtue of section 24(1) of the Act, is exempt from the purview of the Act.

(3.) The respondent disputes the above contention and claims that, by virtue of the proviso to section 24(1) of the Act, the information sought by him is not exempt from disclosure. The petitioner controverts the aforesaid contention and contends that the information sought by the petitioner does not fall within the proviso to Section 24(1) of the Act.