RAVINDER KUMAR Vs. CENTRAL INFORMATION COMMISSIONER AND ORS.

JUDGEMENT

(1.) THE petitioner was facing disciplinary proceedings. He applied under the Right to Information Act, 2005 seeking information and copy of the file notings by officers resulting in initiation of disciplinary proceedings against him. Information Commissioner in the second appeal has rejected the said request of the petitioner after noting that it will be against public interest to disclose information and views of various officers, who had contributed to the process of initiation of disciplinary proceedings against the petitioner. The information is accordingly being denied to the petitioner under Section 8(1)(j) of the Right to Information Act, 2005.

(2.) LEARNED Counsel for the petitioner submits that file notings are part of information and covered by the Right to Information Act, 2005 and in this connection has relied upon decision of Central Information Commissioner in the case of the petitioner dated 25th April, 2007. In the said decision, the Chief Information Commissioner has observed and held that file notings are information within the meaning of Section 2(f) of the the Right to Information Act, 2005 but whether the file notings have to be furnished and made available to an applicant will depend upon facts of each case and whether the said information can be denied under any of the clauses of Section 8(1) of the Right to Information Act, 2005.

(3.) IN view of the above, I do not find any merit in the present writ petition and the same is dismissed.