M.S.MALIK Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) Denial of information to the petitioner who had invoked the provisions of Right to Information Act, 2005 (hereinafter to be referred as "the Act") has necessitated the filing of the instant writ petition.

(2.) The brief factual backdrop is that the petitioner is a retired IPS Officer having held the post of Director General of Police, Haryana. He had submitted an application dated 27.4.2009 under the provisions of the Act to the Director, CBI, New Delhi seeking the following information:

(3.) Suffice it to notice that such information had been sought by the petitioner against the backdrop that his name had not figured in FIR No.Chandigarh CBI, ACB, Chandigarh 2006 RCCHG2006A0017 dated 19.6.2006, but his name was added in the case at the last stage i.e. in the final report under Section 173 of the Code of Criminal Procedure submitted by the CBI before the trial Court at Ambala.