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[Cites 2, Cited by 0]

Central Information Commission

Mrindiran Nanchil vs Supreme Court Of India on 11 August, 2016

                                 CENTRAL INFORMATION COMMISSION
                                 2nd Floor, 'B' Wing, August Kranti Bhawan,
                                   Bhikaji Cama Place, New Delhi -110066
                                             Tel : +91-11-26717355

                                                             Appeal No. CIC/CC/A/2015/001443


Appellant:                            Dr. Indiran Nanchil
                                      R/o. 18/14, Masuthi Garden,  
                                      East Jones Road, Saidapet, 
                                      Chennai­600015, Tamil Nadu
                                      (9444908180)


Respondent:                  Central Public Information Officer/Addl. Registrar
                                      Supreme Court of India, Tilak Marg
                                       New Delhi (Through:
                                       Mr. Sanjiv Das, Advocate)


Date of Hearing:                      11.08.2016


Dated of Decision:          11.08.2016


                                      ORDER

Facts:

1.   The   appellant  filed  RTI   application  dated  03.07.2014  seeking  information  regarding  the  action taken on his complaint dated 03.07.2013 against Hon'ble Justice Mr. T.S. Thakur.
2.   The  CPIO  responded  on  31.07.2014  and  12.09.2014.  The  appellant   filed  first   appeal   on  07.10.2014 with the First Appellate Authority (FAA).  The FAA responded on 30.10.2014. The  appellant   filed   second   appeal   on   09.02.2015   before   the   Commission   on   the   ground   that  complete information should be provided.
Hearing:
3.   The   respondent   was   personally   present   in   the   hearing   and   was   represented   through   his  counsel. The appellant was absent.
4. The respondent referred to the CPIO's reply dated 12.09.2014 and stated that the appellant  was duly informed that information relating to complaints against Hon'ble Judges is the subject  matter of judicial proceedings in SLP Nos. 32855­56 of 2009 and now converted into Civil  Appeal Nos. 10044­45 of 2010, which are sub­judice before Hon'ble Court.
5. The respondent stated that vide order dated 04.12.2009 in SLP(C) No. 32855­56 of 2009  titled "Central Public Information Officer & Anr. Vs. Subhash Chandra Aggarwal", there is a  stay on disclosure of information relating to matters like the present one.
6.   The  respondent  further stated that  the  nature of information sought  by the  appellant   is  confidential and is exempted under Section 8(1)(e) & (j) of the RTI Act, 2005.
7. The respondent stated that vide order dated 30.12.2014, the FAA had also upheld the decision  of CPIO.

Discussion/ observation:

8. The steps/action taken by the respondent in dealing with the RTI application is satisfactory.

Decision:

9. No further intervention of the Commission is required in the matter.

The appeal is disposed of. A copy of the order be given to the parties free of cost.

 (Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma) Dy. Registrar