HARKRISHAN DAS NIJHAWAN Vs. SATYAVIR KATAR

JUDGEMENT

(1.) The petitioner by the present petition seeks quashing of order dated 29.12.2017 whereby the application of the petitioner under Sec. 20(1) of the Right to Information Act, 2005 (hereinafter referred to as the Act) has been rejected. The petitioner further seeks initiation of disciplinary inquiry against the respondent no. 1 to 4 in response to show cause notice under Sec. 20(1) of the Act.

(2.) The petitioner had sought certain information from the respondents under the Act. The information was denied. The petitioner aggrieved there from filed an application under Sec. 20(1) of the Right to Information Act, 2005. The proceedings initiated under Sec. 20(1) of the Act have been closed vide the impugned order dated 29.12016.

(3.) It is an admitted position that the information has already been furnished to the petitioner. The CIC had directed that redacted information be provided. The petitioner has already received un-redacted information in a public interest litigation filed by the petitioner.