STATE BANK OF INDIA Vs. MOHD SAHJAHAN

JUDGEMENT

(1.) The challenge in this intra-court appeal is to the order dated 9th July, 2010 passed by the learned Single Judge in a writ petition filed by the petitioner impugning the order dated 19th May, 2009 passed by the Central Information Commissioner (CIC) in the appeal filed by the respondent herein directing the Central Public Information Officer of the appellant to provide certain information. Vide the impugned order dated 9th July, 2010, the learned Single Judge has dismissed the writ petition and directed the information sought by the respondent to be disclosed by the appellant which is with regard to dis aggregate marks awarded to him in the promotion process.

(2.) The facts as noted by the learned Single Judge are in paras 5 and 6 to 10 of the impugned order. For expediency, we extract the same hereunder :

(3.) We may note that though, as noted in the impugned order in para 6 above, the respondent had sought information in terms of serial no.(IV) above, regarding written, interview marks and marks obtained in PAF of the Promotion Examinations of four backward OBC candidates organised on 30th Dec., 2007. During the course of submissions before this court, learned counsel for the respondent, on instructions from the respondent who is present in person states that the respondent confines his request to his own marks.