JASMEET KAUR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) The case of the petitioner before this Court is that her husband (respondent No. 8) is seeking personal information of the petitioner under Right to Information Act, 2005 (in short "RTI Act"), and these information are being given to him by the concerned authority. The contention of the petitioner before this Court is that the information sought by her husband are not covered under the RTI Act, as the information being sought are relating to her salary, posting etc., which are personal in nature.

(2.) Petitioner is a teacher in a Government Primary School in Udham Singh Nagar. She was married to respondent No. 8 in the year 2005 out of this wedlock was born a child but later her relation with her husband got strained. She is living separately and alleged cruelty, torture and demand of dowry at the hand of her husband and in-laws.

(3.) Heard Mr. Mani Kumar, learned counsel for the petitioner, Mr. P.C. Bisht, learned Standing Counsel for the State of Uttarakhand and perused the records.