Gujarat High Court
Chandusinh Keshaji Darbar vs Mamlatdar on 21 June, 2018
Author: Bela M. Trivedi
Bench: Bela M. Trivedi
C/SCA/7106/2018 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 7106 of 2018
FOR APPROVAL AND SIGNATURE:
HONOURABLE MS.JUSTICE BELA M. TRIVEDI Sd/-
==========================================================
1 Whether Reporters of Local Papers may be allowed to YES
see the judgment ?
2 To be referred to the Reporter or not ? YES
3 Whether their Lordships wish to see the fair copy of the YES
judgment ?
4 Whether this case involves a substantial question of law NO
as to the interpretation of the Constitution of India or any
order made thereunder ?
==========================================================
CHANDUSINH KESHAJI DARBAR
Versus
MAMLATDAR
==========================================================
Appearance:
HCLS COMMITTEE(4998) for the PETITIONER(s) No. 1
MR. SHRIJIT G PILLAI(7937) for the PETITIONER(s) No. 1
MS. JYOTI BHATT, AGP, ADVANCE COPY SERVED TO
GOVERNMENT PLEADER/PP(99) for the RESPONDENT(s) No. 3
==========================================================
CORAM: HONOURABLE MS.JUSTICE BELA M. TRIVEDI
Date : 21/06/2018
ORAL JUDGMENT
1. The petitioner claiming to be a social activist, has filed the present petition for holding the Mamlatdar, Viramgam (Public Page 1 of 13 C/SCA/7106/2018 JUDGMENT Information Officer) guilty of not performing his duty, and to penalize him for his willful default in performing his duty and for non- compliance of the order passed by the State Chief Information Commissioner.
2. At the outset, it is required to be stated that this is one of the gross cases of misuse of the Right to Information Act, 2005 (hereinafter referred to as 'the said Act'). The petitioner had applied on 05.08.2016 to the respondent Mamlatdar, the Public Information Officer for providing the information in respect of 25 issues, which are as follows : -
"(૩) જરરી માિહતીની િવગતો નીચે મુજબ છે .
મુદા નં.૧ :- િવરમગામ તાલુકા સેવા સદન કચેરી કમપાઉનડમાં કે ટલા પીટીશન રાઈટરો છે ? તેઓના નામ, સરનામા તથા મોબાઈલ નંબર સાથેની યાદી આપવી. મુદા નં. ૨ :- િવરમગામ તાલુકા સેવા સદન કચેરી કમપાઉનડમાં બેસતા પીટીશન રાઈટરોની કાયરસૂચી શું છે ? તેની િવસતૃત માિહતી આપવી. તેમજ પીટીશન રાઈટરોને કોની પરમીશનથી તાલુકા સેવા સદન કમપાઉનડમાં બેસાડવામાં આવેલ છે , તેના પરમીશન લેટરની નકલ આપવી.
મુદા નં. ૩ :- િવરમગામ તાલુકા સેવા સદનના પીટીશન રાઈટરો અરજપતક, સોગંદનામા, ફોમર ભરવા તથા પીટીશનરને લગતું કામ કરવા અંગેના ભાવપતકની પમાિણત નકલ આપવી.
મુદા નં. ૪ :- િવરમગામ તાલુકા સેવા સદન કચેરીમાં સટાફમાં કે ટલા કમરચારીઓ છે અને જ તે કોનટર ાકટ પર હોય તો તે કોનટર ાકટની નકલ અથવા તો સરકારી કમરચારી હોય તો તેઓનો એલોટમેનટ લેટરની નકલો આપવી.
મુદા નં. ૫ :- િવરમગામ તાલુકા સેવા સદનમાં બીજ ગેરકાયદેસર તથા િબનઅિધકૃ ત વયિકતઓ જેવા કે લાયસનસ વગર કે ટલા છે તેની માિહતી આપવી અથવા લાયસનસ હોય તો તેની સટીફાઈડ નકલો આપવી. મુદા નં. ૬ :- િવરમગામ શહે રમાં સટે મપ વેનડરો કે ટલા છે અને તે સટે મપ વેનડરોની જે તે જગયા ફાળવી હોય તે જગયાની માિહતી તથા તેઓના લાયસનસની પમાિણત નકલો અને હાલ તાજેતરમાં કઈ જગયાએ બેસે છે તેની માિહતી આપવી.
Page 2 of 13C/SCA/7106/2018 JUDGMENT મુદા નં. ૭ :- િવરમગામ તાલુકા સેવા સદનમાં પુરવઠા િવભાગમાં રે શનીગકાડર નવા તથા અલગ રે શનીગ કાડર કરવાની કાયરવાહી કરે છે તેમાં નવા રે શનીગ કાડર કઢાવવાનું શું ચાજર છે ? તથા અલગ રે શનીગ કાડર કઢાવવાનું શું ચાજર છે ? તથા તેની કાયરવાહી કે ટલા િદવસમાં થાય છે અને તેનું કે ટલા િદવસમાં િનકાલ થાય છે તેનું સંપૂણર સરકારી પરીપત આપવો. મુદા નં. ૮ :- અરજદારોએ માિહતી અિધકાર અિધિનયમ-૨૦૦૫ કરે લ માિહતી આજ સુધી આપવામાં આવતી નથી અને તેઓને ધકા ખવડાવવામાં આવે છે , તો તે કયા કારણસર માિહતી આપવામાં િવલંબ કરે લ છે ? તે માિહતી ન આપવા બદલ કાયદેસરનો દંડ કે મ ન કરવો જઈએ ?
મુદા નં. ૯ :- િવરમગામ તાલુકા સેવા સદનમાં એજનટો તથા દલાલોનો રાફડો ફાટો છે તેની કોની પરવાનગીથી તથા કોની રહે મરાહે ફરી રહા છે અને તેઓ વચેટીયા તરીકે પબલીકને બેરોકટોક રીતે લુટ ં ે છે તેની િવસતૃત માિહતી આપવી.
મુદા નં.૧૦:- િવરમગામ તાલુકા સેવા સદનમાં કમરચારીઓ છે તે કે ટલા વાગે આવે છે અને સાંજ ે પરત કે ટલા વાગે જય છે તેની િવસતૃત માિહતી આપવી અને તેઓ દરે ક કમરચારીઓના પરીપત તેમજ હાજરી પતક આપવા જ કમરચારીઓના અંગુઠા લેવામાં આવતા હોય તો સવારે કે ટલા વાગે લેવામાં આવે છે અને સાંજ ે કે ટલા વાગે લેવામાં આવે છે ? િવરમગામ તાલુકા સેવા સદનના કમરચારીઓને કે ટલા કવાટસર ફાળવેલ છે અને કે ટલા કવાટસર ખાલી પડે લ છે ? અને કે ટલા કમરચારીઓ િવરમગામમાં વસવાટ કરે છે તેની િવસતૃત માિહતી આપવી. મુદા નં.૧૧:- િવરમગામ તાલુકા સેવા સદનમાં વગર-૧ થી વગર-૪ સુધીના દરે ક કમરચારીઓના પરીપતની સટીફાઈડ નકલ આપવી. મુદા નં.૧૨:- િવરમગામ શહે રમાં આવેલ મામલતદારને રહે ણાંક માટે કવાટસર કઈ તારીખથી ફાળવવામાં આવેલ છે તેની માિહતી આપવી. હાલમા હે ડ કવાટર ર કયાં છે તેની માિહતી આપવી તથા હાલમાં તેઓ કયા સરનામે રહે છે ? હાલમાં જયાં રહે છે તે મકાન માિલકીનું છે કે ભાડાપટે રહે છે તેની િવસતૃત માિહતી આપવી. જ ભાડાપટે રહે તા હોય તો ભાડા કરારની સટીફાઈડ નકલ આપવી. મુદા નં.૧૩:- િવરમગામ શહે રમાં આવેલ મામલતદાર મુળ કઈ જગયાએ પોસટીગ હતું ? અને હાલમાં િવરમગામમાં ટર ાનસપોટીંગ ખચર કે ટલો લે છે તેની માિહતી આપવી. મુદા નં.૧૪:- તાલુકા સેવા સદન, િવરમગામમાં હાલમાં િદવસ દરમયાન તેમજ રાતીના સમયે જે વોચમેનને રાખવામાં આવેલ હોય તે વોચમેનનું પગારધોરણ અને તે પગાર પણ કયા ફંડમાંથી અથવા તો કયા ખાતામાંથી ચુકવવામાં આવે છે ? અને કે ટલા સમયથી ચુકવવામાં આવે છે ? અને વોચમેનનું નામ સરનામા િવશેની માિહતી આપવી તેમજ જ કોનટર ાકટ બેઝ હોય તો તેના પરીપતની પમાિણત નકલ આપવી.
મુદા નં.૧૫:- િવરમગામ તાલુકા સેવા સદન ખાતે આવેલ સબ-રજસટર ાર ઓફીસમાં ખાનગી જમીનના દલાલો જે બેસાડવામાં આવે છે એ દલાલો મારફત ઉચા રિપયાની અિધકારીઓ સાથે સાંઠગાંઠ રાખીને દસતાવેજ કરવામાં આવે છે . સબ-
Page 3 of 13C/SCA/7106/2018 JUDGMENT રજસટર ારમાં સરકારી કમરચારી કે ટલા અને કોનટર ાકટ પર કે ટલા તેની નામ, સરનામા સાથેની માિહતી આપવી.
મુદા નં.૧૬:- િવરમગામ તાલુકાના ૬૮ ગામો વષર ૨૦૧૩ થી ૨૦૧૬ માં જમીન માિલકનો જે બોજ લેવામાં આવે છતાં આજ િદન સુધી કોઈપણ ખેડુતોને ખરીદી પમાણપત કે મ ઈશયુ કરવામાં આવેલ નથી ? તથા આજ િદન સુધી કુ લ કે ટલા નમૂના નં.૯ ના સટી ઈશયુ કરે લ છે તેની સંપૂણર માિહતી આપી તે દરે કની પમાિણત નકલો આપવી.
મુદા નં.૧૭:- કયા કારણોસર આજ િદન સુધી નમૂના નં.૯ નું સટી ઈસયુ કરવામાં આવેલ નથી તે અંગેની સંપૂણર માિહતી આપવી.
મુદા નં.૧૮:- વષર ૨૦૧૪ થી ૨૦૧૬ સુધીમાં પ.સ.પ.માંથી જુ ની શરતની, નવી શરતમાંથી બીન ખેતી કરવા માટે ની કુ લ કે ટલી અરજઓ આવેલ તે કુ લ અરજઓમાંથી કુ લ કે ટલી અરજઓનો િનકાલ કરવામાં આવેલ તેની સંપૂણર માિહતી આપી તેની તમામની પમાિણત નકલો આપવી. મુદા નં.૧૯:- હાલમાં પ.સ.પ.માંથી જુ .શ. કરવા માટે ની કુ લ કે ટલી અરજઓ પેનડીગ છે તથા કયા કારણોસર અરજઓ પેનડીગ છે તથા કયા કારણોસર અરજઓ પેનડીગ રાખવામાં આવેલ છે તે અંગેની સંપૂણર ખુલાસાવાર માિહતી આપી તેની પમાિણત નકલ આપવી.
મુદા નં.૨૦:- વષર ૨૦૧૪ થી ૨૦૧૬ સુધીમાં જમીનમાં કયા િવષયના અનુસંધાને સુધારા કરવા અંગેની અરજઓ કે ટલી આવેલ ? તે અરજઓમાંથી કુ લ કે ટલા સુધારા હુકમ કરવામાં આવેલ તેની માિહતી આપવી તથા હાલમાં કુ લ કે ટલી સુધારા કરવાની અરજઓ પેનડીગ પડે લ તે કયા કારણોસર અરજઓ પેનડીગ રાખવામાં આવેલ છે તે અંગેની સંપૂણર માિહતી આપી તે દરે કની પમાિણત નકલો આપવી.
મુદા નં.૨૧:- વષર ૨૦૧૪ થી ૨૦૧૬ સુધીમાં કુ લ કે ટલી િવધવા સહાય, રાષર ીય કુ ટું બ સહાય મેળવવાની અરજઓ આવેલી, તે અરજઓમાંથી કે ટલી અરજઓનો િનકાલ કરવામાં આવેલ છે તે તમામ અરજઓની માિહતી આપવી તથા કે ટલી અરજઓ પેનડીગ પડે લ તે અરજઓ કયા કારણોને લીધે પેનડીગ પડે લ છે તે અંગેની સંપૂણર માિહતી આપી તે પમાિણત નકલો આપવી. મુદા નં.૨૨:- કોઈ પણ યુવાનના લીવીગ સટીફીકે ટમાં િપતાની જગયાએ માતાનું નામ ચાલતું હોય તેવા િકસસામાં જિતનો દાખલો નીકળે કે નહી ? ના નીકળે તો કયા પરીપતને આધારે ના નીકળે તે પરીપતની પમાિણત નકલ આપવી. (SC, ST, OBC) મુદા નં.૨૩:- આવકના દાખલામાં માંગવામાં આવતું આવકનું સોગંદનામું કોના હુકમથી અને કયા પરીપતના આધારે માંગવામાં આવે છે તે હુકમની નકલ અને પરીપતની પમાિણત નકલ આપવી.
મુદા નં.૨૪:- ગુજરાત સરકારશીના હસતકની ખેતમજુ રી અિધકારીશીની કચેરી દારા ખેતમજુ રને અકસમાત િવમા યોજના સંદભે આપવામાં આવતી િવમા સહાય Page 4 of 13 C/SCA/7106/2018 JUDGMENT યોજનામાં િવરમગામ તાલુકામાં કે ટલા ખેતમજુ રોને અકસમાત િવમા યોજનામાં માનનીય મામલતદારશી દારા ખેડુત નથી તેવું પમાણપત આપવામાં આવેલ છે તો ૨૦૦૯ થી ૨૦૧૬ સુધીમાં કુ લ કે ટલા પમાણપતો આપવામાં આવયા તેની પમાિણત નકલ આપવી.
મુદા નં.૨૫:- ગુજરાત સરકારશીના હસતકની ખેતમજુ રી અિધકારીશીની કચેરી દારા ખેતમજુ રને અકસમાત િવમા યોજના સંદભે આપવામાં આવતી િવમા સહાય યોજનામાં િવરમગામ તાલુકામાં કે ટલા ખેતમજુ રોને અકસમાત િવમા યોજનામાં અતયારે હાલ કુ લ કે ટલા લાભાથીઓને પમાણપતો નથી આપવામાં આવયા તેનો ખુલાસાવાર જવાબની પમાિણત નકલ આપવી.
3. As could be seen from the aforestated application, the so called "information" sought for was not only huge in quantity but was vague, incomprehensible and frivolous. It appears that since the petitioner was not provided the said information, as sought for by him within the prescribed time limit, he had approached the Appellate Authority by filing the First Appeal on 14.09.2016. The Appellate Authority and the Assistant Collector, Viramgam Prant, Viramgam had directed the Public Information Officer by the order dated 25.01.2017 to provide the information as sought for by the petitioner within 15 days of the receipt of the order. Since the Public Information Officer had not fully complied with the said order within prescribed time limit, the petitioner had preferred Second Appeal before the respondent No. 3 - Commissioner. When the Second Appeal was listed on board on 18.01.2018 by the respondent No. 3, the petitioner did not remain present and the respondent No. 3 passed the Page 5 of 13 C/SCA/7106/2018 JUDGMENT order observing that the petitioner had sought the information in bulk on various issues, out of which the Public Information Officer has already provided the information in part, and the other information being not possible to be provided, has not been provided. However, the respondent No. 3 passed the order directing the respondent No. 1 to provide the information, if not provided by him to the petitioner vide the order dated 18.01.2018. According to the petitioner, the respondent No. 1 Public Information Officer thereafter had not provided any information, and therefore, the present petition has been filed seeking action against the respondent No. 1.
4. It is sought to be submitted by the learned advocate for the petitioner, who is appointed by the High Court Legal Aid Committee, that there was disobedience and laxity on the part of the respondent No. 1 in not providing all the information sought for by the petitioner in his application dated 05.08.2016, though directed by the respondent No. 3 - Commissioner, and therefore, appropriate action is required to be taken against him in the said Act.
5. Having regard to the submissions made by the learned advocate for the petitioner in light of the provisions of the said Act, it is required to be noted that as per Section 3 of the said Page 6 of 13 C/SCA/7106/2018 JUDGMENT Act, the citizens have right to the information that has been defined under Section 2(f) of the said Act, which reads as under:
"2(f) - "information" means any material in any form, including records, documents, memos, e-mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, reports, papers, samples, models, data material held in any electronic form and information relating to any private body which can be accessed by a public authority under any other law for the time being in force;
6. What is "Right to Information" has been defined under Section 2 (j) of the said Act, which reads as under : -
"2 (j) "right to information" means the right to information accessible under this Act which is held by or under the control of any public authority and includes the right to-
(i) inspection of work, documents, records;
(ii) taking notes, extracts or certified copies of documents or records;
(iii) taking certified samples of material;
(iv) obtaining information in the form of diskettes, floppies, tapes, video cassettes or in any other electronic mode or through printouts where such information is stored in a computer or in any other device;"
7. The obligations of the public authorities have been enumerated in Section 4 of the said Act.
Page 7 of 13 C/SCA/7106/2018 JUDGMENT
8. Upon the bare perusal of the aforestated
provisions, it clearly transpires that the
citizens would have right to such information, which is included in the definition of the "information" contained in Section 2(f) of the said Act. The said information is subject to the exemptions under Section 8 of the said Act. The Supreme Court while interpreting the provisions of the said Act in the case of Central Board of Secondary Eduction and Another versus Aditya Bandopadhyay and Others reported in (2011) 8 SCC 497, has held as under : -
"63. At this juncture, it is necessary to clear some misconceptions about the RTI Act. The RTI Act provides access to all information that is available and existing. This is clear from a combined reading of Section 3 and the definitions of "information" and "right to information" under clauses (f) and (j) of Section 2 of the Act. If a public authority has any information in the form of data or analysed data, or abstracts, or statistics, an applicant may access such information, subject to the exemptions in Section 8 of the Act. But where the information sought is not a part of the record of a public authority, and where such information is not required to be maintained under any law or the rules or regulations of the public authority, the Act does not cast an obligation upon the public authority, to collect or collate such non-available information and then furnish it to an applicant. A public authority is also not required to furnish information which require drawing of inferences and/or making of assumptions. It is also not required to provide "advice" or "opinion" to an applicant, nor required to obtain and furnish any "opinion" or "advice" to an applicant.Page 8 of 13
C/SCA/7106/2018 JUDGMENT The reference to "opinion" or "advice" in the definition of "information" in Section 2(f) of the Act, only refers to such material available in the records of the public authority. Many public authorities have, as a public relation exercise, provide advice, guidance, and opinion to the citizens. But that is purely voluntary and should not be confused with any obligation under the RTI Act."
9. Further in case of Institute of Chartered Accounts of India versus Shaunak H. Satya and Others reported in (2011) 8 SCC 781, the Supreme Court considering the safeguards built into the Act in the light of the objects of the Act, observed as under : -
"23. The information to which RTI Act applies falls into two categories, namely,
(i) information which promotes transparency and accountability in the working of every public authority, disclosure of which helps in containing or discouraging corruption, enumerated in clauses (b) and (c) of section 4(1) of RTI Act; and (ii) other information held by public authorities not falling under section 4(1)(b) and (c) of RTI Act. In regard to information falling under the first category, the public authorities owe a duty to disseminate the information widely suo moto to the public so as to make it easily accessible to the public. In regard to information enumerated or required to be enumerated under section 4(1)(b) and (c) of RTI Act, necessarily and naturally, the competent authorities under the RTI Act, will have to act in a pro-
active manner so as to ensure accountability and ensure that the fight against corruption goes on relentlessly.
But in regard to other information which do not fall under Section 4(1)(b) and (c) of the Act, there is a need to proceed with circumspection as it is necessary to find out whether they are exempted from Page 9 of 13 C/SCA/7106/2018 JUDGMENT disclosure.
24. One of the objects of democracy is to bring about transparency of information to contain corruption and bring about accountability. But achieving this object does not mean that other equally important public interests including efficient functioning of the governments and public authorities, optimum use of limited fiscal resources, preservation of confidentiality of sensitive information, etc. are to be ignored or sacrificed. The object of RTI Act is to harmonize the conflicting public interests, that is, ensuring transparency to bring in accountability and containing corruption on the one hand, and at the same time ensure that the revelation of information, in actual practice, does not harm or adversely affect other public interests which include efficient functioning of the governments, optimum use of limited fiscal resources and preservation of confidentiality of sensitive information, on the other hand. While sections 3 and 4 seek to achieve the first objective, sections 8, 9, 10 and 11 seek to achieve the second objective.
25. Therefore when section 8 exempts certain information from being disclosed, it should not be considered to be a fetter on the right to information, but as an equally important provision protecting other public interests essential for the fulfilment and preservation of democratic ideals. Therefore in dealing with information not falling under section 4(1)
(b) and (c), the competent authorities under the RTI Act will not read the exemptions in section 8 in a restrictive manner but in a practical manner so that the other public interests are preserved and the RTI Act attains a fine balance between its goal of attaining transparency of information and safeguarding the other public interests."
10. From the aforestated settled legal position, Page 10 of 13 C/SCA/7106/2018 JUDGMENT it clearly emerges that the said Act provides access to such information that is available and existing. If a Public Information Officer has any information in the form of data or analyzed data, or abstracts or statistics, the applicant may access such information subject to the exemptions under Section 8 of the said Act. Where the information sought, is not a part of the record of the public authority, and where such information is not required to be maintained under any law or rules or regulations of the public authority, the Act does not cast any application upon the public authority to collect or collate such non-available information and then furnish it to the applicant. A public authority is not required to furnish information by drawing inference or making assumptions nor it is required to provide "advice" or "opinion" to the applicant. The twine objects of the Act are to ensure transparency to bring accountability on one hand and to ensure that the revelation of information in actual practice does not harm or adversely affect the other public interest including efficient functioning of the public authorities, on the other hand.
11. Having regard to the said provisions of the said Act, and the interpretations made by the Supreme Court in the aforestated decisions, the Court is of the opinion that most of the Page 11 of 13 C/SCA/7106/2018 JUDGMENT information sought for in bulk by the petitioner in his application under the said Act, was nothing but to misuse of process of law, and to cause hurdles in the functioning of the respondent No. 1 inasmuch as the petitioner had sought absolutely vague and incomprehensible information, which the respondent No. 1 - Public Information Officer was neither required to maintain under any law nor was duty bound to collect or collate the information, not available with him. The petitioner under the guise of being a social activist, has kept on filing the proceedings on the ground that he was not furnished with the information asked for, however, the said Act does not oblige the public authorities to provide the information which they are not required to maintain under any law or rules or regulations, and which is exempted under the Act. It is to be noted that the respondent No. 1 had already provided the information in part as observed by the respondent No. 3 in the order dated 18.01.2018, however, there were number of particulars demanded by the petitioner in his application, which could not be directed to be provided. The learned advocate for the petitioner has also failed to point out as to which of the information was not provided to the petitioner, though the respondent No. 1 was bound to provide.
Page 12 of 13C/SCA/7106/2018 JUDGMENT
12. In that view of the matter, the Court is of the opinion that the present petition seeking action against the respondent No. 1 under the said Act, is not only frivolous but has been filed to misuse the process of law. Hence, the petition deserves to be dismissed with cost and is accordingly dismissed with cost of Rs. 5,000/-. The petitioner is directed to deposit the cost before this Court within two weeks from today. It appears that the petitioner had sought legal aid from the Legal Service Authority for filing this petition, however, the amount of cost shall be paid up by the petitioner from his personal pocket. The petition is dismissed accordingly with the above directions.
13. Copy of the order be sent to the respondent No. 3.
(BELA M. TRIVEDI, J) AMAR SINGH Page 13 of 13