CANARA BANK Vs. CENTRAL INFORMATION COMMISSION DELHI

JUDGEMENT

(1.) A nationalised bank, viz. , canara Bank, challenges the order of the central Information Commission directing the bank to furnish the information requested for by the 2nd respondent employees of the bank. Ext. P8 is the said order.

(2.) The information requested for were the following :

(3.) The first contention of the petitioner is that Section 4 of the Act lays down the obligations of the public authorities. Under section 4 (b) every public authority has to publish the information enumerated therein. In respect of the employees of such public authority, only those informations enumerated in sub-section (x) of Section 4 (b) is required to be published and therefore, no other information is compulsorily required to be furnished by any public authority in respect of the employees of that public authority.