KHURSHIDUR RAHMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the petitioner Sri Ashok Kumar Tiwari has appeared for respondents No. 1 to 4 and Sri B.N. Singh has appeared for respondent No. 5.

(2.) By this writ petition the petitioner has prayed for quashing the order dated 17.9.2009 passed by respondent No. 4 and the order dated 22.11.2010 passed by Central Information Commission, respondent No. 2 rejecting the appeal filed by the petitioner. The petitioner under right to information Act has made an application on 30.05.2009 seeking certain information with regard to general election of Lok Sabha held in the year 2009. The petitioner again has made an application on 24.6.2009 seeking certain information. It is useful to record the prayer made in the application.

(3.) The said application was considered and petitioner was informed that the information sought is nothing but seeking advise and the question amounts to tendering advice to the private person which cannot be done. The petitioner filed an appeal under the Right to Information Act which was heard and rejected by the appellate authority vide order dated 17.9.2009. The petitioner approached the Central Information Commission by filing a second appeal which has been rejected by order dated 22nd November, 2010