SAIYED HUSSAIN ABBAS RIZWI Vs. STATE INFORMATION COMMISSION

JUDGEMENT

(1.) The petitioner had sought information under the Right to Information Act, from the Bihar Public Service Commission in relation to examination conducted for appointment of State Examiner of Questioned Documents in Police Laboratory in CID, Government of Bihar, Patna. Petitioner in particular wanted the marks obtained by the applicants for the said examination, the name and address of officials, who were in the interview panel, who interviewed. On application being made, the Public Information Officer of the Bihar Public Service Commissi on conveyed that so far as marks and merit list are. concerned, they are being supplied but so far as name and addresses of the interview panel is concerned, they were refused to be supplied in terms of Section 8(1)(j) of the Right to Information Act.

(2.) Petitioner filed an appeal before the State Information Commission. Notices were issued but after hearing the parties the State Information Officer of the State Information Commission rejected the appeal stating that all information that could be given has been given.

(3.) Petitioner is aggrieved by non-disclosure of name and addresses of interview panelist. He asserts that in some other interviews, department had furnished the name and addresses. Thus, the question for consideration is, whether personal details of persons can be disclosed or not. The second question: that has been raised is whether the State Information Commission had the jurisdiction to pass an order which could be said to be an order of the State Information Commission in appeal.