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Central Information Commission

Mr. K Selvamony vs Supreme Court Of India on 3 April, 2013

                      Central Information Commission, New Delhi
                        File No.CIC/WB/A/2010/000113 & 723­SM
                  Right to Information Act­2005­Under Section  (19)




Date of hearing                         :                                       3 April 2013


Date of decision                        :                                       3 April 2013



Name of the Appellant                   :   Shri K Selvamony,
                                            President, Aavin All Employees Union,
                                            No. 63/34­A, VOC Street, Dr. A J Mehtha 
                                            Nagar, MMC, Chennai - 51.


Name of the Public Authority            :   CPIO, Supreme Court of India,
                                            New Delhi.



        The Appellant was not present in spite of notice.

        On behalf of the Respondent, the following were present:­
        (i)      Shri Devadatt Kamat, Advocate,
        (ii)     Shri P S N Murthy, BO



Chief Information Commissioner                  :        Shri Satyananda Mishra



2. The Appellant did not turn up in the Chennai studio of NIC, in spite of  notice.   The   Respondent   was   present   in   our   chamber   and   made   his  submissions.

3. In   two   identical   RTI   applications,   the   Appellant   had   referred   to   a  particular civil appeal and had raised a number of queries regarding that. The  CIC/WB/A/2010/000113 & 723­SM CPIO   had   informed   him   that   the   said   appeal   had   been   dismissed   by   the  Supreme Court and that the copies of the relevant judicial records could be  obtained by following the procedure laid down in the Order XII of the Supreme  Court Rules 1966. The CPIO had also held that some of the queries did not  amount to information since the Appellant had only sought clarification on some  issues. Against this order of the CPIO, the Appellant had preferred an appeal.  The Appellate Authority had upheld the order of the CPIO and dismissed the  appeal.

4. After carefully considering the facts of the case, we tend to agree with  the   decision  of   the   Appellate  Authority.   Wherever  any  information  could  be  given, the CPIO has already provided that. Three of the seven queries (iv to vi)  are clearly in the nature of seeking clarification or legal opinion which the CPIO  is   not   obliged   under   the   Right   to   Information   (RTI)   Act   to   offer.   For   the  remaining queries, the CPIO has already given the right advice to the Appellant.  There is, thus, no further information to be disclosed in this case.

5. Both the appeals, identical in nature, are disposed off accordingly.

6. Copies of this order be given free of cost to the parties.

(Satyananda Mishra) 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.

CIC/WB/A/2010/000113 & 723­SM (Vijay Bhalla) Deputy Registrar CIC/WB/A/2010/000113 & 723­SM