ANITA J GURSAHANI Vs. CHIEF INFORMATION COMMISSIONER

JUDGEMENT

(1.) THE petitioners herein have been convicted under Prevention of Corruption act, 1988 and their appeal against conviction is pending before the Bombay High court.

(2.) THE petitioners herein had also filed an application under the Right to information Act, 2005 seeking the following information:-

(3.) THE said application was filed before the CPIO of the Cotton Corporation of india Limited, the employer of petitioner No. 1. The information was denied and the two petitioners filed second appeal before the Central Information commission. The appeal was disposed of vide order dated 26th September, 2007 observing that the CPIO had already furnished one of the four documents which had originated from his office, but with regard to other documents which have originated from Central Bureau of Investigation the procedure prescribed under section 11 (1) of the Right to Information Act, 2005 should be followed. The central information Commission observed and directed:-