NARINDER SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) The present writ petition is directed against the order dated 3.2.2012 (Annexure P-2), whereby information sought by the petitioner was denied and also the appellate order dated 20.7.2012 (Annexure P-3), whereby appeal of the petitioner was dismissed. Notice of motion was issued and pursuant thereto, written statement has been filed on behalf of respondent No. 1.

(2.) Learned counsel for the petitioner relies on a Division Bench judgment dated 28.4.2011 passed by this Court in LPA No. 744 of2011 (First Appellate Authority cum Additional Director General of Police and another v. Chief Information Commission, Haryana and another), to contend that the present case is squarely covered by the Division Bench judgment (Annexure P-4). He further submits that the petitioner was being treated in the most arbitrary manner, while denying him the requisite information which he sought under the Right to Information Act, 2005 ('RTI Act' for short). He prays for setting aside the impugned orders, by allowing the present writ petition.

(3.) Per contra, learned counsel for respondent No. 1 submits that the organisation namely Border Security Force was a security organisation, it has been exempted under Section 24 of the RTI Act from providing any information, except the information pertaining to allegation of corruption and human rights violation. The information sought by the petitioner was rightly denied to him. Since the appeal of the petitioner was misconceived, it was rightly dismissed by the Central Information Commission. He further submits that the judgment relied upon by the petitioner is not applicable to the facts of the present case. He prays for dismissal of the writ petition.