PUBLIC INFORMATION OFFICER Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) The Public Information Officer (Registrar (Administration) ), High Court, Madras is the writ petitioner. This Writ Petition is filed challenging the order passed by the Central Information Commission, New Delhi (first respondent herein), dated 23.1.2013, whereby the first respondent has directed the petitioner to furnish the information as sought for by the second respondent herein, insofar as six appeals are concerned. In respect of other 47 complaints are concerned, the first respondent-Commission directed the petitioner to send statement of particulars regarding those complaints.

(2.) The case of the petitioner is as follows:

(3.) Out of those six queries made by the second respondent, queries (i) and (v) relate to the complaint made by the second respondent against the Chief Metropolitan Magistrate, Egmore, Chennai. Queries (ii) and (iii) relate to the selection and appointment of Registrar General of High Court.