EHTESHAM QUTUBUDDIN SIDDIQUE Vs. CPIO, INTELLIGENCE BUREAU

JUDGEMENT

(1.) The petitioner has filed the present petition under Article 226 of the Constitution of India, inter alia, impugning the order dated 26.03.2018 (hereafter the impugned order) passed by the Central Information Commission (hereafter CIC).

(2.) By the impugned order, the CIC rejected the second appeal preferred by the petitioner under Section 19(3) of the Right to Information Act , 2005 (hereafter the RTI Act ). The petitioner had sought information from the Intelligence Bureau (hereafter IB), which was denied on the ground that the IB is excluded from the purview of the RTI Act and the information sought by the petitioner does not relate to allegations of human rights violation or corruption.

(3.) The petitioner disputes the above and claims that the information sought by him relates to allegations of human rights violation. Thus, the controversy to be addressed is whether the information sought by the petitioner relates to allegation of violation of human rights.