JAYSHREE DUBEY Vs. CENTRAL INFORMATION COMMISSIONER

JUDGEMENT

(1.) This petition is filed being aggrieved of order dtd. 24/6/2024 P(Annexure P-5) passed by the Central Information Commission refusing certain information as sought by the petitioner under Right to Information Act on the ground that such information is hit by the provisions contained in Sec. 8(1)(j) of the Right to Information Act, 2005 and so also by the provisions contained in Sec. 11 of the said Act.

(2.) It is mentioned in the impugned order that information related to third party cannot be provided as denied by the third party and this information cannot be provided under Sec. 8(1)(h) of the RTI Act, 2005. It is further mentioned that information related to third party cannot be provided under Rule 11 of the RTI Act, 2005.

(3.) Shri Dhananjay Mishra, learned counsel for the respondents admit that the authority which passed the order has wrongly mentioned 'Rule 11' whereas it is 'Sec. 11'.