Central Information Commission
Mr. Subhash Chandra Agrawal vs Supreme Court Of India on 9 July, 2013
Central Information Commission, New Delhi
File No.CIC/SM/A/2013/000053, 468 & 683
Right to Information Act2005Under Section (19)
Date of hearing : 09/07/2013
Date of decision : 09/07/2013
Name of the Appellant : Sh. Subhash Chandra Agrawal,
1775, Kucha Lattushah, Dariba, Chandni
Chowk, Delhi 110006
Name of the Public Authority : Central Public Information Officer,
Supreme Court of India,
New Delhi
The Appellant was present.
On behalf of the Respondent, the following were present:
(i) Smt. Smita V Sharma, CPIO,
(ii) Shri Devdatt Kamat, Advocate
Chief Information Commissioner : Shri Satyananda Mishra
2. We heard both the parties.
3. In all these three cases, the Appellant had sought a variety of information out of which, for the purpose of the second appeal, he highlighted the following items of information and demanded that the CPIO should disclose these:
CIC/SM/A/2013/000053, 468 & 683 i. The number of existing posts and the designation of the staff appointed separately in the office and the residence of the Chief Justice of India and all other judges of the Supreme Court;
ii. the copies of the letters written by Justice JS Verma, the former Chief Justice of India, to the President of India and the Prime Minister during his entire tenure as the Chief Justice, if available, along with the related file noting subject to not only the exemption provisions of the Right to Information (RTI) Act but also to various directions given by the courts regarding the disclosure of such information;
iii. the copy of the file noting concerning the letter written by the Chief Justice of India to the Chief Justices of the High Courts regarding setting up of fasttrack courts to deal with crime against women. iv. the copy of any guideline or instruction issued by the competent authority for placing news reports before the Chief Justice of India and the other judges of the Supreme Court.
4. We direct the CPI O to provide the above information to the Appellant within 10 working days of receiving this order, free of charge.
5. The appeals are disposed off accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) CIC/SM/A/2013/000053, 468 & 683 Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SM/A/2013/000053, 468 & 683