RAJINDER JAINA Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) MR . Rajinder Jaina-petitioner seeks issue of Writ of Certiorari forquashing of Order dated 2nd March, 2009 passed by the CentralInformation Commission (hereinafter referred to as CIC, for short)directing disclosure of the following information :-

(2.) LEARNED counsel for the petitioner submitted that disclosure of information mentioned above is an unwarranted invasion on the right to privacy of the petitioner and is contrary to Section 8(1)(j) of the Right to Information Act, 2005 (hereinafter referred to as Act, for short).

(3.) SECTION 8(i)(j) of the Act, stands interpreted by Ravindra Bhat, J. in The CPIO, Supreme Court of India, Tilak Marg, New Delhi v. Subhash Chandra Agarwal & Anr., (Writ Petitin No. 288/2009) decided on 2nd September, 2009. It has been held as under:-