UNION OF INDIA Vs. CENTARL INFORMATION COMMISSIONER

JUDGEMENT

(1.) CLAIMING exemption from disclosure of information under section 8 (1), (e), (g) and (h) of the Right to Information Act, 2005 (hereinafter referred to as Act of 2005), the petitioner, Union of India, through its General manager, West Central Railway Jabalpur calls in question the legality of the order dated 1. 6. 2009 passed by the Central Information Commission in a second Appeal preferred by respondent No. 2.

(2.) THE following information on 1. 12. 2008 was sought by the respondents No. 2, who has been subjected to a departmental enquiry on the alleged misconduct, formulated on the basis of the investigation report by the Chief Vigilance Officer:

(3.) THE respondent vide letter dated 10/12/2008 was informed about item No. 1. 8 and 1. 9 as under: