VIJAY DHEER Vs. STATE INFORMATION COMMISSION, PUNJAB

JUDGEMENT

(1.) TEJINDER SINGH DHINDSA.J The instant writ petition is directed against the order dated 17.1.2013 passed by the State Information Commission, Punjab, whereby the appeal preferred by respondent no.3 has been partly allowed and the Public Information Officer, office of Additional Deputy Commissioner (Development), Roop Nagar has been directed to divulge certain information pertaining to the petitioner. Brief facts would require notice.

(2.) THE petitioner is working as Assistant Project Officer in the office of Additional Deputy Commissioner (Development), Roop Nagar. Respondent no.3 invoked the provisions of Right to Information Act, 2005 (hereinafter referred to as the Act) and submitted an application dated 19.5.2012 seeking the following information as regards the petitioner: -

(3.) THE submissions raised by learned counsel appearing for the petitioner and the validity of the impugned order dated 17.1.2013 passed by the State Information Commission, Punjab would require examination in the light of the relevant statutory provisions contained in the Act. Section 2 sub clause (f) defines "Information" and such term means material in any form including records, documents, memos, e -mails, opinions, advises etc. held in any electronic form and information relating to any private body, which can be accessed by a public authority under any of the law for the time being enforced. "Right to Information" has been defined under Section 2 (j) and means the Right to Information accessible under this Act, which is held by or under the control of any public authority. Under Section 3 all citizens of the country have been vested with the right to have information subject to the provisions of the Act itself. Section 6 regulates a request made for obtaining information. Under Section 6 sub clause (2) the applicant making a request for information is not required to give any reason for requiring the information or to furnish any other personal details except those that would be necessary for contacting him. Section 8 provides for exemptions from disclosure of information. Section 8 clause (1) sub clause (j) would be relevant for the present case and reads in the following terms: -