MANOHAR SINGH Vs. N T P C

JUDGEMENT

(1.) THIS appeal is directed against the order dated 22. 11. 2007 passed by the learned Single Judge dismissing the writ petition filed by the appellant herein. The appellant seems to be aggrieved by the response he received from the ntpc Limited pursuant to the order passed by the Central Information Commission (CIC ).

(2.) THE appellant herein sought for the documents on the basis of which an order was passed by the Chairman and Managing Director (CMD ). The said order was passed pursuant to a meeting of the appellant with the CMD on 5th December, 2000. A communication thereafter was issued to the appellant on 3rd January, 2001 whereby the appellant was informed that the Chairman-cum-Managing Director did a scrutiny of all the issues raised by the appellant in his meeting with him and he got himself apprised of the details concerning the grievances raised by the appellant. By the said communication the appellant was further informed that after full and thorough consideration of all the issues, it was decided by the CMD that the relief could not be granted to the appellant.

(3.) RELYING on the aforesaid communication the appellant has stated that while taking the aforesaid decision the CMD must have received certain documents and has prepared certain copies which could be furnished to him in terms of the provision of the Right to Information Act. The aforesaid request was considered at various levels. Even the Information Commissioner, Central information Centre was moved by the appellant who passed an order on 15th february, 2007. The decision reads as follows:-