AMRESH SHARMA Vs. DIRECTOR GENERAL, BORDER SECURITY FORCE

JUDGEMENT

(1.) The challenge in this writ petition is to an order dated January 06, 2014 passed by the Central Information Commission (CIC, in short) whereby the CIC has allowed the appeal filed by the petitioner herein partially inasmuch as it has directed the CPIO of the respondent Organization to provide the documents at point No. (i), (ii) and (vi) to the petitioner herein and denied the documents at point No. (iii), (iv) and (v) on the ground that the same attracts Section 8(1)(j) of the RTI Act, 2005.

(2.) Suffice it to state that the information, which was sought by the petitioner from the CPIO of the respondent Organization were the following:-

(3.) There is no dispute that the respondent had complied with the directions of the CIC with regard to documents at (i), (ii) and (vi) above. The only issue which needs to be considered is, whether the rejection of the information sought by the petitioner with regard to documents at point (iii), (iv) and (v) above, on the ground that the same attracts Section 8(1)(j) of the RTI Act, 2005, is justified.