SAJJAN SINGH Vs. STATE PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) THE petitioner has challenged the orders dated 25.01.2006, 28.03.2006 and 12.10.2006 whereby he was denied copies of certain pages contained in the Yatinder Singh, Removal of Pay Anomaly Committee Report. According to the letter dated 25.01.2006, the said copies were denied on the following grounds:

(2.) AGGRIEVED from the letter dated 25.01.2006, the petitioner had filed an appeal before the Additional Chief Secretary and Development Commissioner and Appellate Authority under the Right to Information Act, 2005 ('the Act', for short). But, vide order dated 28.03.2006, his appeal was dismissed. Subsequently, he filed a second appeal before the Rajasthan Information Commission. However, vide order dated 12.10.2006, the Chief Information Commissioner dismissed the second appeal. Hence, this petition before this Court.

(3.) WE have heard the learned Counsel for the petitioner and perused the impugned orders.