UNION OF INDIA Vs. MANJIT SINGH BALI

JUDGEMENT

(1.) Mr. Sinha, who appears for the petitioner, assails the order of the Central Information Commission (in short "CIC") to the extent that the Department of Post (in short "DOP") has been directed to furnish to the respondent, copies of the file notings/correspondence relating to sanction accorded qua his prosecution.

(2.) Mr. Sinha says that insofar as the order according sanction for prosecution is concerned, the same was already furnished to the respondent.

(3.) A perusal of the order passed by the CPIO would show that the defence taken by the petitioner to deny access to the documents, information and/ or correspondence with the CBI was that it would impede the prosecution/departmental action contemplated against the respondent.