Mrsanjeev Sharma vs High Court on 10 August, 2016

[Cites 15, Cited by 0]

Central Information Commission

Mrsanjeev Sharma vs High Court on 10 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/VS/A/2015/002154 +--
                                              (Total 651 cases)

Appellant:               Shri Sanjeev Sharma,
                         R/o 2149, Jalvayu Vihar, Sector-67,
                         Mohali-1600062.

Respondent:              Central Public Information Officer/Jt. Registrar,
                         High Court of Punjab & Haryana,
                         Chandigarh.

Date of Hearing:         19.07.2016

Date of decision:        28.07.2016



                         ORDER

Facts:

1. The appellant filed RTI applications referred to in the appeals (a list of 651 cases is at annexure I to this order). They involve broadly six categories wherein similar nature of information in respect of declaring Bar Association as public authority, Land & Building of Bar Association, money spent on the maintenance/new construction of Bar Association & Advocate Chambers & shops in the Punjab & Haryana High Court, Chandigarh and its subordinate Courts at Sirsa, Amloh, Kalka, Patti, Assandh, Shri Muktsar Sahib, Hodel, Hathin and Sangrur etc. has been sought.

2. Information sought for by the appellant and response given by the respondent on a sample basis for each of 6 categories of questions is given below:

Page 1 of 19

S.No. Information asked by Appellant in case no. CIC/VS/A/2015/002154 involving RTI CPIO's reply application dated 21st May, 2015 and 111 similar cases, list placed at Annexure-II

1. a) Punjab & Haryana high Court & its subordinate The courts/Govt./Governor/MPLAD & other Govt. Agencies have given how information much financial assistance to Sub Division Bar Association, Jaitu from sought by you 01/01/1996 to 20/05/2015? Whether this Bar Association is registered does not under Constitution of India /Acts of Parliament /any other law? If yes, relate to this which? If no, why? Who are the approving /recommending authorities in Court. Hence, Punjab & Haryana High Court. Please provide all the policies/proposal/ no recommendation/allotment details of this money including file notings in information Punjab & Haryana High Court, can be

b) How much money has been spent on the maintenance/new construction supplied to of Bar Association shops & restaurants from public/non public funds, from you.

01st Jan. 1996 to 20th May 2015, along with policies & file notings. Who are the approving authorities for the expenditure of these public/non- public funds, whether Punjab & Haryana High Court or its subordinate courts, govt officers or private? Who collects rents from them? How much income was derived from these ventures in the last twenty years? How much income tax, sales tax, VAT, octroi, service tax & other govt. Taxes have been paid by Bar Association in the last twenty years, year wise?

c) What other facilities/subsides/assistance is provided by Punjab & Haryana High Court to Bar association like electricity bills, water bills, furniture etc.

d) Please provide income & expenditure of Bar Association welfare fund, benevolent fund from 1.1.1996 to 20th May, 2015 with file notings & policies.

e) Whether this Bar association is State as defined under Article 12 of Constitution of India & Public Authority as defined in Section 2(h) of RTI Act, 2015? If yes, how? If no, why? What are the Supreme Court, Punjab & Haryana High Court, Bar council of India rulings on this.

f) Any other relevant information.

g) File notings of progress of this RTI.

Information asked by Appellant in case no. CIC/VS/A/2015/002555 involving RTI CPIO's reply S.No. application dated 26th May, 2015 and 107 similar cases, list placed at Annexure-III 2 a) How many advocates, with full details, who are the members of sub The division Bar association, Rajpura & practice in Punjab & Haryana High information is Court & its subordinate Courts, have their names different/changed while not using in their offices/Vakalatnama/power of attorney from the names available/does mentioned while enrolment in the Bar Council of India? What are the not relate to policies of Punjab & Haryana High Court, Supreme Court of India & BCI on this Court. change of name? How many advocates have been struck off the rolls of BCI for using different names, in the last twenty years?.

b) How many advocates, with full details, who are the members of same Bar Association and practice in Punjab & Haryana High Court & its subordinate courts, have not filed a single Vakalatnama/power of attorney in any court after enrolment in the Bar Council of India, from 1.1.2014 to 25.05.2015? What are the policies of Punjab & Haryana High Court & BCI on this? How many advocates have been struck off the rolls of BCI for not doing active Page 2 of 19 legal practice?

c) How many advocates, with full details, who are the members of same Bar association & practice in Punjab & Haryana High Court & its subordinate courts, have been doing/involved in other business after enrolment in the Bar council of India? What are the policies of Punjab & Haryana High Court & BCI on such working? How many advocates have been struck off the rolls of BCI for doing different business other than legal practice, in the last twenty years?

d) How many employees, with full details, are working in this Bar Association & what is their pay scale & pay? What are the medial benefits, EPF, insurance & pension benefits available to them? Can they form a trade union? If yes, how? If no, why?

e) Any other relevant information.

f) File notings of progress of this RTI.

S.No. Information asked by Appellant in case No. CPIO's reply CIC/CC/A/2016/000476 involving RTI application dated 5th July, 2015 and 112 similar cases, list placed at Annexure- IV

3. a) Punjab & Haryana High Court has got how many a) Total strength of Hon'ble High Court Judges as on Ist July, 2015? What is the Judges of this Court is 85, out establishment/cadre of High Court judges & how of which 31 posts are vacant much is the deficiency? and 54 Hon'ble Judges were

b) How many cases, appeals, writs, petitions, suits, working as on 01.07.2015 complaints are pending in Sub Divisional judicial b) The information, i.e. courts, Naraingarh as on Ist July, 2015? How many statement showing pendency judicial officers are posted there? How many of cases as on 30.06.2015 in supporting staff including class II, III, IV officers are the District Courts of the posted there? How many of them are permanent States of Punjab, Haryana and staff and how many of them are on DC rates? U.T. Chandigarh (District- What are the policies of Govt./Punjab & Haryana wise)/ Sub-division-wise) is High Court on hiring staff on DC rates? enclosed herewith as

c) What are the policies & directions of Supreme Court on selection of Judges of all categories? What are the recommendations of Law commission on having the no. of Judges of all categories? What are the policies on recruitment of supporting staff? Is there any shortage of Judges or supporting staff at these Sub Divisional Judicial Courts? If yes, who are the officers responsible for this shortage & what action has been initiated against them? Does this also mean that Supreme Court directions & Law Commission recommendations have not been fulfilled? Does this also mean that Supreme Court directions & Law Commission recommendations have not been fulfilled? Does this amount to dereliction of official duties? How many judicial officers of this court have not been able to fulfill their monthly quota of deciding the cases in the last fifteen years and what action has been initiated against them? Annexure 'Á' The information relating to number of Judicial Officers is available on the official website of this Court, i.e., highcourtchd.gov.in Rest of the information does not relate /is not available in this Court. c) The process of selection of District Judges/Aditional District & Session Judges for the States of Punjab and Haryana is under the sole domain of this Court. The appointments are made as per the provisions of Punjab/Haryana Superior Judicial Service Rules, 2007 as Page 3 of 19 amended from time to time.

d) What was the requirement for hiring staff on DC So far as the recruitment rates? After how much time are they regularized? process for selection of Civil How many class IV employees are working at the Judges (Jr. Divn) is concerned, residences of judicial officers in these courts & the conduct of examination under what authority? How much are their has been taken out of the working hours & charter of duties? If they work purview of Punjab/Haryana more, do they get overtime? Are they asked to do Public Service Commission by menial jobs like sweeping, dusting, cleaning the Government and is being utensils, washing clothes, cooking, walking the conducted jointly by the dog, gardening etc. Are they treated like bonded Hon'ble High Court, labour? concerned State Government

e) Are the clerks, stenos, readers who work more and the respective Public being paid overtime? Service Commission.

f) Any other relevant information. (d)&(e) The information does not

g) File notings of progress of this RTI. relate to this Court /is not available in this Court.

S.No. Information asked by Appellant in case no. CPIO's reply CIC/CC/A/2016/000215 involving RTI application dated 6th Jul 2015 and 93 similar cases, list placed at Annexure-V

4. a) Whether Punjab & Haryana High Court/State Govt., are As regards point Nos. a, b, c bound by the rulings of Supreme Court of India? If they (except Ist query) and e, you do not do so, are they liable for contempt of Court and are hereby informed that it is will this affect the implementation of Constitution of beyond the jurisdiction and India? scope of duties of the

b) In special Leave Petition No. (C )No. 25237/2010 with undersigned under the Right to SLP No. 23984/2010, Supreme Court has stated that ( on Information Act, 2005 to the issue of use of vehicles with red lights, we were comment, opine and advise on inclined to agree with Shri Harish Salve, learned Amicus matters and your request is not that use of signs & symbols of authority such as red covered within the meaning of lights etc., is contrary to the constitutional ethos and the 'Informatin' as defined under basic feature of republicanism---) is this true? Section 2(f) of the RTI Act, 2005

c) If yes, then who are the Officers of State Govt. Or Punjab Regarding Ist query of point no. & Haryana High Court who has authorized the judicial C as per notifications issued by officers to use Amber or Blue lights? Are they liable to be States of Punjab and Haryana, held under the contempt of Court? Whether any action Transport Department of State has taken against them so far? is competent authority to

d) How many judicial officers posted in District & Sessions authorise the Judicial Officers to Courts, Panipat have been using any colour of light, with use Amber or Blue Light. flasher on or off, on their official or private vehicles for Regarding point nos. (d) and (f) the last 15 years, name wise and duration wise? copies of 114 applications dated

e) If there is a conflict of orders for a judicial officer from 06.07.2015 have already been Supreme Court or Punjab & Haryana High Court/State transferred to the concerned Govt., which order should he follow? State Public Information

f) How many Gunmen are working at the offices & Officers on 10.07.2015 under residences of judicial officers in these courts, for the last intimation to you, as per the 15 years, name wise and duration wise and under what provisions of Section 6(3) of RTI authority? How much are their working hours and Act,2005.

Page 4 of 19

charter of duties? If they work more, do they get overtime? Are they asked to do menial jobs like driving their private vehicles, carrying wives & children of these judicial officers in the above mentioned courts? Are they treated like bonded labour?

g) Any other relevant information.

h) File notings of progress of this RTI.

S.No. Information asked by Appellant in case CPIO's reply no. CIC/VS/A/2015/002120 involving RTI application dated 19th May, 2015 and 119 similar cases, list placed at Annexure-VI

5. a) Bar Association, Advocates (a) Bar Association, Advocates Chambers & Shops of Chambers & shops of Sub Punjab and Haryana High Court are built on Chandigarh Divisional Judicial courts, Ratia, are built on which land? Administration's land and information regarding the area Whether it is private land or is not available with this Court.

             Govt/High Court land? How
             much area is of this land? Who       -There are total 131 Lawyer's Chambers in the High Court
             are                           the

complex. The allotment of those Chambers (Allotment and approving/recommending authorities in Punjab & Haryana Occupancy) Rules, 1988. (photo copy enclosed) High Court. If this is govt land,

-The Monthly license fee of one Lawyer's Chamber is Rs.

             how much money did it pay to
             govt to buy/lease/annual rent?       1025 (including Rs. 25/- water and scavenging charges)
             Please      provide     all   the

and the same is being deposited by the concerned Allottee policies/proposal/recommenda tion/allotment details of this in the Account Head of UT Treasury through this Court. land including file notings in

-Only six shops existing in High Court Building on Punjab & Haryana High Court.

b) How much money has been Chandigarh Administration's land have been allotted spent on the maintenance/new under the orders of Hon'ble Chief Justice from time to construction of Bar Association & advocates chambers from time. The rent deposited by the allottees of all six shops in public/non public funds, from the Account Head of UT Treasury is Rs. 30987/- per month 01 Jan 1996 to 18th May, 2015, along with policies and file (including water and scavenging charges) notings. Who are the approving Note: as regard, Distt. and subdivisions- authorities for the expenditure of these public/non public The buildings of District Bar Associations Divisions/Sub- funds, whether Punjab & divisions & Advocate chambers are built in the judicial Haryana High Court or its subordinate courts, govt Courts Complexes in the States of Punjab and Haryana, on officers or private?

the land provided by the State Governments free of cost.

c) Who are the members of managing committee including Cost of land is available is available with respective State President, Secretary, Treasurer, Governments. Area of the land is available with the Vice President, Joint Secretary & Executive Members for the Page 5 of 19 last twenty years, whether Architecture Departments of Punjab and Haryana at judicial/govt officers or Private?

Chandigarh. Lay out plan of the buildings of District Bar

d) How many Punjab & Haryana High Court or its subordinate Association/Bar Association and Lawyers Chambers are Courts employees/govt approved by the Hon'ble Building Committee of Punjab servants/others are working here? Are the govt servants and Haryana High Court. Monthly rent of Rs. 50/- for each working here get any chamber constructed are being paid by the Lawyers to honorarium and others any pay? Who decides that? Who concerned Deputy Commissioner in the State of Punjab issues Form 16 to these and Haryana, as per notification dated 11.11.2002 of the employees? Are they paid minimum wages as per govt Haryana Government law?

b) The information is not available/does not relate to this

e) If this land is withdrawn by Punjab & Haryana High Court.

              Court/Govt, will the Bar
                                                   And
              Association      &      Advocates
              chambers exist? Please provide       The       expenditure            incurred    on        the
              income & expenditure of Bar

maintenance/construction of the building of District Bar association from 01/01/1996 to 18 May, 2015 with file notings Association/Bar Association in the States of Punjab and & policies.

Haryana, is with the Chief Engineer (Sought)-cum Nodal

f) Any other relevant information.

g) File notings of progress of this Officer, PWD (B&R) Department, Chandigarh. Lawyers' RTI.

Chambers are being constructed by the lawyers at their own expenses and maintenance thereof is also looked after by them. State Government of Punjab and Haryana are the approving authorities.

c)The information is not available/does not relate to this Court.

d) The information sought is not clear, as the word 'here' does not lead anywhere.

S.No. Information asked by Appellant in case no. CPIO's reply CIC/CC/A/2016/000436 involving RTI application dated 30th June, 2015 and 109 similar cases, list placed at Annexure-VII

6. a) Punjab & Haryana High court has received 1(a) Total 1735804 cases have been registered how many cases , appeals, writs, petitions in this Court during the period from and correspondingly Vakalatnama/power 01.01.1996 to 30.06.2015, the year wise detail of attorney from practicing advocates of which are given below:-

from 01 Jan 1996 to 30th June, 2015, year Sr. No. Year Count Page 6 of 19 wise?. 1 1996 52881

b) How many advocates out of these are the 2 1997 58980 members of Bar Association, Hodel? 3 1998 63772

c) How much professional fees have these 4 1999 69092 advocates charged from their clients? 5 2000 72909 Whether they informed Punjab & Haryana 6 2001 79305 High Court and its subordinate courts/govt 7 2002 104228 about this fee? Whether this financial 8 2003 74969 transaction was done by cheque/credit 9 2004 70392 card or cash? If this professional fee is 10 2005 76241 taken by cash, are there any rules by 11 2006 84615 Supreme Court or Punjab & Haryana High 12 2007 83247 Court or BCI to disclose this income? Do 13 2008 94283 they issue receipt for fees taken? Who 14 2009 98613 issues Form 16 to these advocates 15 2010 108203 including Advocate Generals & their subordinate advocates? Is this the 16 2011 112730 convenience of these advocates to file 17 2012 115727 their IT returns as per their discretion, if 18 2013 123101 there is no check on their fees and 19 2014 131739 expenditure? Does this lead to black 20 2015(upto30.06.2015) 60777 money generation? Are these advocates Total 1735804 paying any service taxes? Are these advocates paying VAT/Sales Tax/ Octroi or However, no data is maintained about the any other local or central taxes on their Vakalatnama/POAs etc. and such, no purchases of books, software etc. How information can be supplied in this regard.

much do these advocates pay to their 1(b). No such data is maintained regarding the juniors/clerks /munshis & issue Form 16 to membership of Advocates with the Punjab them ? Do they deduct income tax at and Haryana High Court Bar Association and source from their salary & deposit with the District Bar Associations in the States of govt? Punjab and Haryana and therefore, no

d) On what authority, these clerks/munshis information is available in this regard.

& even advocates enter Punjab & Haryana 1(d) The Advocates and Munshies enter in the Court premises & who is responsible for High Court premises after showing their security checks carried on them. respective identity to the security personnel

e) Whether this Bar Association is State as deputed at the entry gates of this Court. The defined under Article 12 of Constitution of security of this Court premises is provided by India & Public Authority as defined in the Chandigarh Police. Section 2(h) of RTI Act, 2005? If yes, how? Rest of the information does not relate to this If no, why? What are the Supreme Court, Court/not available in this Court. Punjab & Haryana High Court & Bar Council of India rulings on this? Who is issuing the security passes to these advocates as is done in Supreme Court? Please provide me the copies of all documents mentioned above including fee receipts, Vakalatnamas/power of attorney, tax receipts, pay slip to Munshis/clearks/juniors.

f) Any other relevant information.

g) File notings of progress of this RTI.

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3. The appellant has prayed in the second appeals that-

a) Bar Association, its members & Advocates should be declared 'State' as defined in Article 12 of the Constitution of India, as well as Public Authority as per section 2(h) of the RTI Act, 2005.

b) He should be given information requested in his applications as per section 6 of the RTI Act.

c) Penalty as applicable may be imposed as per section 20(1) of the RTI Act.

d) Disciplinary action may be initiated against Sh. Malik, Central Public Information Officer, Punjab & Haryana High Court, and Chandigarh as per section 20(2) of the RTI Act.

f) Any other relief as deemed fit by the Commission.

Hearing

4. The appellant and the respondent both participated in the hearing personally. Both the parties agreed to hearing of the cases together.

5. The appellant stated that the nature of information sought for by him can be classified into six categories viz four with regard to administration side and two with regard to judicial side of the Hon'ble High Court of Punjab and Haryana.

6. The appellant referred to following documents for perusal for this Commission:

a. Reply of CPIO, Hon'ble Punjab & Haryana High Court dated 30.05.2015 along with Govt. of India; Chandigarh Administration Gazette Extraordinary dated September 16, 1988, b. Copy of Judgment of Punjab & Haryana High Court Bar Vs Union of India And Ors on 30 May, 2007 cited as (2007) 147 PLR 565, c. The Bar Council of India Rules, the Advocate Act, 1961 & the Certificate of Practice & Renewal Rules, 2014, and d. This Commission's decision CIC/SA/A/2015/001262, 1263, 1264, 1265 dated 17.03.2016.

Page 8 of 19

7. The appellant stated that he had sought certain information through separate RTI applications in respect of the Land & Building of Bar Association, Advocate Chambers & shops in the Punjab & Haryana High Court, Chandigarh, and its Subordinates Courts, financial assistance provided to the Bar Associations of Punjab & Haryana High Court and District Bar Associations of Subordinate Courts from 01.01.1996 to 20.05.2015; whether the Bar Association is registered under Constitution of India/Act of Parliament/any other law; money spent on the maintenance/new construction of Bar Association Shops and restaurants from these ventures in the last 20 years; how much income tax, sales tax, VAT, Octroi, service tax and other Govt. taxes have been paid by Bar Associations in the last twenty years; other facilities/subsidies/assistance provided by Punjab and Haryana High Court to Bar Association like electricity bills, water bills, furniture etc. from 01.01.1996 to 20.05.2015 with file notings and policies; whether the Bar Association is ' State' as defined under Article 12 of Constitution of India and ' Public Authority' as defined in Section 2(h) of RTI Act, 2005, if yes , how? If no, why? What are the Supreme Court, Punjab & Haryana Court & Bar Council of India ruling on this and any other relevant information?

8. The appellant stated that he has to spend lot of time, energy and money in filing these applications to combat the corruption in the Bar Associations, High Court of Punjab & Haryana and its subordinate Courts and to make them accountable and bringing transparency.

9. The appellant stated that he has filed these second appeals on two grounds. First, he has not been provided information and second, Bar Associations to be declared Public Authority under section 2(h) of the RTI Act.

10. The appellant stated that the High Court is avoiding to provide him all the information, even those information, which are required to be disseminated u/s 4 of the RTI Act. The appellant stated that the respondent is hiding the information with wrong motive.

11. The appellant referred to his RTI application and stated that the issues regarding payment of water and electricity charges of Bar Association of Punjab and Haryana, Chandigarh, has been elaborately dealt with by the Hon'ble Punjab and Haryana High Court in CWP No. 2042 of 2007 where it held that the Bar Rooms, Bar Page 9 of 19 Library, office of the Bar Association and Bar Lounge are part and parcel of the High Court and , therefore, their water and electricity charges should be borne by the High Court as had been done in the past. The appellant stated that the Government and Punjab and Haryana High Court have financial, functional and administrative control over the Bar Association and advocate chambers and the control lies with the Chief Justice of the Punjab and Haryana High Court.

12. The appellant stated that land & buildings of Bar Associations as well as Advocates Chambers is given free of cost by State Government. Electricity & water bills of Bar Association are borne by the High Court; many employees of the High Court are working for Bar Association of Punjab & Haryana High Court. The appellant stated that about 60-70 shops are run by the Punjab & Haryana High Court Bar Association in the Punjab & Haryana High Court complex. The appellant stated that the Bar Association of Punjab & Haryana High Court is substantially funded directly or indirectly by the State and the Punjab & Haryana High Court. The appellant stated that the allotments and cancellation of advocate chambers are done by the Hon'ble Chief Justice of Punjab & Haryana High Court in consultation with the President of the Bar Association. The details of the allotment of chambers and file notings of any approval relating to financial approval must be available with the Punjab & Haryana High Court. The appellant stated that the building Plan of the Bar Association has to be approved by the High Court therefore the minutes of meeting/file notings must be available with the High Court. The Appellant stated that that the same analogy is applied for the subordinate District & Session Courts. The appellant stated that there must be a policy in this regard. The appellant stated that no information has been provided to him.

13. The appellant further stated that the opinion 'whether Bar Association is a State' comes under section 2(f) of the RTI Act and respondent is expected to answer this query. The appellant stated that when someone files contempt petition, the Registrar (Judicial) is the final authority to decide, whether it is maintainable or not i.e. Registrar's opinion is final.

14. The appellant further stated that he has not been provided the polices & directions of Supreme Court on selection of Judges of all categories, recommendations of Law Commission in relation to strength of Judges, shortage of Page 10 of 19 staff, monthly quota of disposal of case by judicial officers, inspection report of Judges, number of class IV employees working at the judicial officers residence etc. The appellant stated that there is a system that every judge of the High Court is administrative Head of one District Court and carried out inspection periodically. The appellant stated that subordinate Court submits their cases disposal data to the High Court. The appellant stated that all data are available in the computer of the High Court and with a click on computer the data can be retrieved. The appellant stated that the performance data of the Judicial Officers should not only be provided to him but also put on public domain in public interest.

15. The appellant further stated that details of the advocates who are members of the Bar Association and doing different business after enrolment in the Bar Council of India (BCI), number of advocates struck off the roll of BCI for doing other business and using different names etc. has not been provided to him. The appellant stated that every case in a Court is filed with a vakalatnama. Hence, the details of practicing advocates can be provided by the respondent.

16. The appellant further stated that in view of the Supreme Court's Orders, he has sought information with regard to use of Amber , red or Blue light, colour of lights with flasher used by the Judicial Officers on their official or private vehicles and authorization authority for the same. The appellant stated that he has been provided misleading information that the beacons are used as per Transport Department directions. The appellant stated that the Transport Department cannot direct the District & Sessions Judges regarding use of colour of lights on their vehicles. The appellant stated that he wanted to know; whether the judicial officer is liable to contempt of Courts for violation the Supreme Court's direction and what the policy/guidelines are in this regard.

17. The appellant stated that information which was available with the Hon'ble Punjab & Haryana High Court should have been provided to him and for the rest his applications should have been transferred under section 6(3) of the RTI Act to the concerned public authorities. However, the respondent neither transferred his applications nor provided the sought for information.

18. The respondent stated that the appellant was duly intimated that most of the requested information does not relate to the Punjab and Haryana High Court and Page 11 of 19 whatever information available in that Court was supplied to him. He submitted that the rent for space occupied by the Bar Association of Punjab and Haryana High Court Chandigarh, was waived off by the Chandigarh Administration vide letter dated 13.06.2014 issued by the Joint Secretary (Home), Chandigarh Administration, Home Department, Chandigarh, wherein it was stated that the Bar Rooms, Bar Library, Office of the Bar Association and Bar Lounge etc. are part and parcel of the Hon'ble High Court complex at Chandigarh and under these circumstances, it is not advisable for Chandigarh Administration to claim rent from the Bar Association of Punjab and Haryana High Court. He submitted that the bill of electricity and water charges of the Bar Association of Punjab and Haryana Chandigarh is being paid in compliance of the above said judgment, whereas rent for the space occupied by said Bar Association is waived off in view of the said letter issued by the Chandigarh Administration, as the High Court Building is located on the Chandigarh Administration land. The respondent stated that no benefit is given to the chambers being occupied by the members of the Bar Association or any other part of the building which has been leased on commercial purpose. The respondent stated that so far as Bar Associations of Subordinate Courts at the level of District & Sub- Divisions and other public authorities, located in the States of Punjab & Haryana as well as U.T. Chandigarh, are concerned, they have nothing to do with the matter as under the RTI Act, the scope and duties of the PIO is very limited. The PIO is only supposed to supply the information, which is available on the record of a Public Authority.

19. In reply to the queries during the hearing, the respondent stated that no regular fund is given by the Punjab and Haryana High Court to the Bar Associations. The respondent stated that the chambers for the Advocates are allotted by the Hon'ble Chief Justice of the High Court in consultation with the President of the Bar Association. The respondent stated that the allotment of chambers is made under the 'High Court of Punjab and Haryana Lawyer Chambers (Allotment and Occupancy) Rules, 1988'. As per the Rules, the allottee of a chamber is liable to pay the electricity charges as per separate electric meter to be provided for electricity consumption. The respondent stated that license fee is collected by the High Court and remitted directly to Chandigarh Administration. The respondent stated that they Page 12 of 19 have no role in respect of allotment of chambers to the Advocates in the Subordinate Courts of Punjab and Haryana and U.T. Chandigarh. The respondent stated that they have no record regarding employees of the Bar Association. The respondent stated that the 'Vakalatnama' related issues are totally out of control of the High Court. The respondent stated that there are about 1100 Bar Associations and it is not feasible for them to transfer appellant's RTI applications to concerned Bar Associations. The appellant stated that the information with regard to the tax liability of the individual Advocates is not available with them. The respondent stated that Building Committee of the Hon'ble High Court had taken suggestions and no file notings was generated in this regard.

20. In reply to the queries during the hearing, the respondent further stated that inspection report of the subordinate Courts is not available with them. It is at the discretion of the inspecting Judge to submit report in writing or not. The respondent stated that the primary authority for keeping inspection record is the District & Sessions Judge. The respondent stated that every Court has its own PIO and First Appellate Authority under the RTI Act. The respondent stated that it is not feasible for the PIO of the High Court to collect the information from all subordinate Courts or transfer the appellant's huge number of RTI applications to the concerned concerned Courts. The respondent stated that the appellant should directly file the RTI applications to the concerned Courts or Authority.

21. In reply to query during the hearing, the respondent further stated that they are of the view that the appellant only asked about the selection of Judicial Officers of Subordinate Courts and not about the High Court Judges. Therefore, the information on selection criteria/process of High Court Judges has not been informed to the appellant. The respondent stated that the appellant was informed that the information relating to number of Judicial Officers is available on the website of the High Court. The process of selection of District Judge/Additional District & Sessions Judge for the States of Punjab & Haryana is under the sole domain of the High Court. The appointments are made as per provisions of Punjab/Haryana Superior Judicial Service Rules, 2007 as amended from time to time. So far as the recruitment process for selection of Civil Judges (Jr. Division) is concerned, the examination for the purpose is being conducted by the High Court Page 13 of 19 and the concerned State Governments and respective Public Service Commissions. The respondent stated that on an yearly basis vacancies are filled up through exam as per the extant Rules. The respondent stated that D.C rates are not applicable in the High Court.

22. The respondent stated that appellant is seeking mainly advice/comments/opinion/explanation/interpretation/presumption which is beyond the jurisdiction/duties of the PIO and not covered under section 2(f) of the RTI Act.

23. The respondent stated that the appellant has been seeking vexatious information from the Hon'ble High Court of Punjab & Haryana, Chandigarh under RTI Act, 2005. The respondent stated that the appellant is an Advocate and well qualified person. He is supposed to know where the information requested is available. The respondent stated that the appellant is in the habit of filing applications after applications knowingly for repeated information despite having been made to understand many a time that such information is not with the High Court of Punjab and Haryana.

Discussion/Observations

24. On thorough perusal of the case files and hearing both the parties at length by giving ample opportunity of hearings and submitting written submission, it is observed that the appellant and the respondent both categorized the requested information in 6 categories as stated above.

25. As regards category no. 1 (RTI application dated 21.05.2015), during the hearing respondent, clarified that no regular fund is given by the Punjab and Haryana High Court to the Bar Associations He submitted that the bill of electricity and water charges of the Bar Association of Punjab and Haryana Chandigarh is being paid in compliance of the High Court order, whereas rent for the space occupied by said Bar Association is waived off in view of the letter issued by the Chandigarh Administration, as the High Court Building is located on the Chandigarh Administration land and no benefit is given to the chambers being occupied by the members of the Bar Association or any other part of the building which has been leased for commercial purpose. The information with regard to Bar Page 14 of 19 Associations does not relate to the High Court and declaring Bar Association as 'State' is beyond the jurisdiction/duties of the PIO and is not covered under section 2(f) of the RTI Act. This Commission concurs with the views of the respondent.

26. As regards category 2 (RTI application dated 26.05.2015), the information with regard to the details of advocates and their membership in the Bar Associations, it is evident that the appellant was informed that the information is not available with the High Court. The Commission concurs with the reply of the respondent.

27. As regards category 3 ( RTI application dated 05.07.2015), the information with regard to establishment, vacancy of the High Court Judges and Judicial Officers, Selection criteria of Judges and Judicial Officers, pendency of cases in the Sub Divisional Courts, recommendation of the Law Commission etc. it is evident that the available information has already been provided to the appellant. However, the information such as policies & direction of Supreme Court on selection of Judges of all categories could have been provided to the appellant. The application, to the extent the information sought relates to the recommendations of the Law Commission, could have been transferred to the Law Commission.

28. As regards category 4 (RTI application dated 06.07.2015), the information with regard to the authority for the Judicial Officers to use of beacon/Red, Amber or blue lights etc., it is observed that the appellant's 114 applications had already been transferred to the concerned authorities. However, the direction of the Hon'ble High Court regarding use of beacons could have been provided to the appellant.

29. As regards category 5 (RTI application dated 19.05.2015), the information with regard to the land on which the Advocates Chambers, shops are built, allotment details, money spent on maintenance/ new construction on chambers etc. It is seen that the appellant has already been informed that the Bar Association, Advocate Chambers & Shops of Punjab and Haryana High Court are built on Chandigarh Administration's land and the buildings of District Bar Associations Divisions/Sub Divisions and Advocate Chambers are built on the land provided by the respective State Government. It is observed that a detailed reply regarding rent of shop and license fee of chamber, construction of chambers has already been given to the appellant. It is observed that the satisfactory reply has been given to the appellant. However, details of the allotment of Advocates Chambers, details allotment Page 15 of 19 committee and file notings could have been provided to the appellant as the Chairperson of the Allotment Committee is the Hon'ble Chief Justice of the Punjab and Haryana High Court.

30. As regards category 6 (RTI application dated 30.06.2015) the information with regard to cases received along with Vakalatnama in the High Court of Punjab and Haryana and professional fee of the advocates, membership of advocates in the Bar Associations etc. it is evident that the yearwise data of cases registered in the High Court has already been provided to the appellant. The appellant has also been informed that no data is maintained about the Vakalatnama and Membership of the advocates in the Bar Associations, fee charged by the advocates etc. The Commission concurs with reply of the respondent. However, the application, to the extant information related to membership of the advocates and practice ethics of advocates, could have been transferred to the Bar Council of India.

31. It is observed that the appellant has sought for very huge/voluminous information such as information related to Bar Associations of the Hon'ble High Court of Punjab & Haryana and Subordinate Courts, Bar Council of India, Law Commission of India, etc.

32. It is observed that some requested information, which is available with the respondent, could have been provided to the appellant.

33. It is observed that the appellant has not filed any application against the Bar Association, Punjab and Haryana High Court. Thus, the issue of declaring the Bar Association as a 'Public Authority' under section 2(h) of the RTI Act cannot be considered by this Commission in these appeals.

34. This Commission in its decision No. CIC/AT/A/2008/01280 dated 22.09.2009 held that-

"56. A public authority which does not hold or is not related to an information sought by a petitioner, will not be obliged to provide an answer to the petitioner only for the reason that that public authority was the Apex body or the nodal office of others sub-ordinate public authorities. Such a public authority ⎯ such as the CBEC or the Ministry of Finance/ Department of Revenue ⎯ when it receives an RTI-application for disclosure of an information which both the petitioner and the CBEC or the Ministry know is held by Page 16 of 19 subordinate offices such as the Commissionerates, then the public authority (CBEC or the Ministry) may inform the petitioner that it was not the holder of the information and hence not the 'concerned public authority'. In the alternative, such a public authority may choose to help the petitioner by transferring his request to the subordinate public authorities where the information was known or expected to be held. This latter decision is to be of the public authority given the circumstances and the conditions surrounding the petition and the case. It cannot be claimed by the petitioner as a matter of right ⎯ a substitute for his own due diligence, i.e. to file the petition under Section 6(1) appropriately before the public authority which is known to hold the information requested and, more importantly, which the petitioner himself knows holds the information."

35. The Hon'ble Supreme Court of India in Civil Appeal No. 6454 of 2011 (Central Board of Secondary Education & Anr Vs. Aditya Bandopadhyay & Ors. held that-

"37. The right to information is a cherished right. Information and right to information are intended to be formidable tools in the hands of responsible citizens to fight corruption and to bring in transparency and accountability. The provisions of RTI Act should be enforced strictly and all efforts should be made to bring to light the necessary information under clause (b) of section 4(1) of the Act which relates to securing transparency and accountability in the working of public authorities and in discouraging corruption. But in regard to other information,(that is information other than those enumerated in section 4(1)(b) and (c) of the Act), equal importance and emphasis are given to other public interests (like confidentiality of sensitive information, fidelity and fiduciary relationships, efficient operation of governments, etc.). Indiscriminate and impractical demands or directions under RTI Act for disclosure of all and sundry information (unrelated to transparency and accountability in the functioning of public authorities and eradication of corruption) would be counter-productive as it will adversely affect the efficiency of the administration and result in the executive getting bogged down with the non-productive work of collecting and furnishing information.

Page 17 of 19

The Act should not be allowed to be misused or abused, to become a tool to obstruct the national development and integration, or to destroy the peace, tranquility and harmony among its citizens. Nor should it be converted into a tool of oppression or intimidation of honest officials striving to do their duty. The nation does not want a scenario where 75% of the staff of public authorities spends 75% of their time in collecting and furnishing information to applicants instead of discharging their regular duties. The threat of penalties under the RTI Act and the pressure of the authorities under the RTI Act should not lead to employees of a public authorities prioritising 'information furnishing', at the cost of their normal and regular duties."

36. The appellant is an Advocate and well qualified person. It seems that he is filing applications knowingly for repeated information that is not with the High Court of Punjab and Haryana. It is observed that once he was informed that the requested information was not related to or not available with the High Court, he should have filed the application for such information direct to the concerned public authority.

Decision:

37. In view of the above facts, hearing and observations, the respondent is directed to:

(a) Provide information, in the context of RTI applications, to the appellant as follows- (i) the details of the allotment of Advocate's chambers and file notings relating to allotment of chambers (ii) The building Plan of the Bar Association approved by the Hon'ble High Court of Punjab and Haryana and the minutes of meeting/file notings and policy in this regard. (iii) Polices & directions of Supreme Court on selection of Judges of all categories, if available (iv) Subordinate Court's case disposal data submitted to the Hon'ble High Court. (v) policy/guidelines/orders with regard to use of beacons by the Judicial Officers, if any, issued by the Hon'ble High Court of Punjab and Haryana.

(b) Transfer the RTI applications of the appellant under section 6(3) of the RTI Act to (i) Law Commission with regard to recommendations of Law Commission in Page 18 of 19 relation to strength of judges, shortage of staff, monthly quota of disposal of cases by judicial officers etc. as concerns the Law Commission (ii) Bar Council of India, with regard to advocate related information etc. as concerns the Bar Council of India; and

(c) Comply with the above within 30 days of receipt of this order.

38. There is no doubt that the appellant is a man of caliber having retired as a Wing Commander from the Air Force and an Advocate by profession. He is expected to know the public authority which holds the information sought for by him. As a matter of right he cannot claim that his applications be transferred by the respondent to appropriate public authorities. Hence, he is advised to file RTI application/s to the appropriate public authorities and avoid filing multiple RTI applications seeking similar nature of information.

The appeals are disposed of. Copy of this order be given free of cost to the parties.

(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (Subhash Chander Sharma) Deputy Registrar Page 19 of 19 Annexure-I (as referred to in para 1 of the order) S.No. Case No. Date of RTI 1 CIC/CC/A/2016/000476 5th July 2015 2 CIC/CC/A/2016/000171 3 CIC/CC/A/2016/000438 4 CIC/CC/A/2016/000441 5 CIC/CC/A/2016/000442 6 CIC/CC/A/2016/000162 7 CIC/RK/A/2016/000760 8 CIC/CC/A/2016/000440 9 CIC/RK/A/2016/000758 10 CIC/RK/A/2016/000761 11 CIC/CC/A/2016/000163 12 CIC/RK/A/2016/000764 13 CIC/RK/A/2016/000722 14 CIC/CC/A/2016/000178 15 CIC/CC/A/2016/000176 16 CIC/CC/A/2016/000168 17 CIC/RK/A/2016/000755 18 CIC/RK/A/2016/000756 19 CIC/RK/A/2016/000669 20 CIC/RK/A/2016/000677 21 CIC/RK/A/2016/000662 22 CIC/RK/A/2016/000725 23 CIC/RK/A/2016/000759 24 CIC/RK/A/2016/000660 25 CIC/RK/A/2016/000757 26 CIC/RK/A/2016/000733 27 CIC/RK/A/2016/000682 28 CIC/RK/A/2016/000664 29 CIC/RK/A/2016/000658 30 CIC/RK/A/2016/000727 31 CIC/CC/A/2016/000173 32 CIC/CC/A/2016/000471 33 CIC/CC/A/2016/000164 34 CIC/CC/A/2016/000475 35 CIC/CC/A/2016/000472 36 CIC/CC/A/2016/000478 37 CIC/CC/A/2016/000477 38 CIC/CC/A/2016/000437 39 CIC/RK/A/2016/000655 Page 1 of 16 Annexure-I (as referred to in para 1 of the order) 40 CIC/RK/A/2016/000680 41 CIC/RK/A/2016/000657 42 CIC/RK/A/2016/000656 43 CIC/RK/A/2016/000673 44 CIC/CC/A/2016/000474 45 CIC/CC/A/2016/000473 46 CIC/RK/A/2016/000715 47 CIC/RK/A/2016/000684 48 CIC/RK/A/2016/000686 49 CIC/RK/A/2016/000763 50 CIC/RK/A/2016/000671 51 CIC/RK/A/2016/000653 52 CIC/RK/A/2016/000654 53 CIC/RK/A/2016/000685 54 CIC/RK/A/2016/000666 55 CIC/RK/A/2016/000675 56 CIC/CC/A/2016/000161 57 CIC/RK/A/2016/000683 58 CIC/RK/A/2016/000681 59 CIC/RK/A/2016/000744 60 CIC/RK/A/2016/000701 61 CIC/RK/A/2016/000703 62 CIC/RK/A/2016/000746 63 CIC/RK/A/2016/000679 64 CIC/RK/A/2016/000762 65 CIC/RK/A/2016/000769 66 CIC/RK/A/2016/000772 67 CIC/RK/A/2016/000740 68 CIC/RK/A/2016/000738 69 CIC/RK/A/2016/000747 70 CIC/RK/A/2016/000693 71 CIC/RK/A/2016/000667 72 CIC/RK/A/2016/000732 73 CIC/RK/A/2016/000688 74 CIC/RK/A/2016/000735 75 CIC/RK/A/2016/001025 76 CIC/RK/A/2016/000742 77 CIC/RK/A/2016/000698 78 CIC/RK/A/2016/000705 79 CIC/RK/A/2016/000745 80 CIC/RK/A/2016/000668 81 CIC/RK/A/2016/000741 Page 2 of 16 Annexure-I (as referred to in para 1 of the order) 82 CIC/RK/A/2016/000728 83 CIC/RK/A/2016/000737 84 CIC/RK/A/2016/000691 85 CIC/RK/A/2016/000695 86 CIC/RK/A/2016/000674 87 CIC/RK/A/2016/000676 88 CIC/RK/A/2016/000743 89 CIC/RK/A/2016/000665 90 CIC/RK/A/2016/000678 91 CIC/RK/A/2016/000689 92 CIC/RK/A/2016/000700 93 CIC/RK/A/2016/000711 94 CIC/RK/A/2016/000663 95 CIC/RK/A/2016/000672 96 CIC/RK/A/2016/000661 97 CIC/RK/A/2016/000670 98 CIC/RK/A/2016/000726 99 CIC/RK/A/2016/000709 100 CIC/RK/A/2016/000707 101 CIC/RK/A/2016/000775 102 CIC/RK/A/2016/000771 103 CIC/RK/A/2016/000713 104 CIC/RK/A/2016/000734 105 CIC/RK/A/2016/000730 106 CIC/RK/A/2016/000687 107 CIC/CC/A/2016/000312 108 CIC/CC/A/2016/000315 109 CIC/CC/A/2016/000439 110 CIC/CC/A/2016/000316 111 CIC/CC/A/2016/000313 112 CIC/CC/A/2016/000314 113 CIC/CC/A/2016/000215 6TH July 2015 114 CIC/CC/A/2016/000226 115 CIC/CC/A/2016/000571 116 CIC/CC/A/2016/000270 117 CIC/CC/A/2016/000220 118 CIC/CC/A/2016/000155 119 CIC/CC/A/2016/000588 120 CIC/CC/A/2016/000589 121 CIC/CC/A/2016/000576 122 CIC/CC/A/2016/000583 123 CIC/CC/A/2016/000584 Page 3 of 16 Annexure-I (as referred to in para 1 of the order) 124 CIC/CC/A/2016/000464 125 CIC/CC/A/2016/000272 126 CIC/CC/A/2016/000218 127 CIC/CC/A/2016/000152 128 CIC/CC/A/2016/000146 129 CIC/CC/A/2016/000153 130 CIC/CC/A/2016/000585 131 CIC/CC/A/2016/000249 132 CIC/CC/A/2016/000251 133 CIC/CC/A/2016/000260 134 CIC/CC/A/2016/000258 135 CIC/CC/A/2016/000568 136 CIC/CC/A/2016/000581 137 CIC/CC/A/2016/000580 138 CIC/CC/A/2016/000560 139 CIC/CC/A/2016/000586 140 CIC/CC/A/2016/000582 141 CIC/CC/A/2016/000184 142 CIC/CC/A/2016/000217 143 CIC/CC/A/2016/000559 144 CIC/CC/A/2016/000261 145 CIC/CC/A/2016/000426 146 CIC/CC/A/2016/000222 147 CIC/CC/A/2016/000154 148 CIC/CC/A/2016/000460 149 CIC/CC/A/2016/000463 150 CIC/CC/A/2016/000462 151 CIC/CC/A/2016/000266 152 CIC/CC/A/2016/000578 153 CIC/CC/A/2016/000219 154 CIC/CC/A/2016/000255 155 CIC/CC/A/2016/000256 156 CIC/CC/A/2016/000253 157 CIC/CC/A/2016/000268 158 CIC/CC/A/2016/000549 159 CIC/CC/A/2016/000216 160 CIC/CC/A/2016/000212 161 CIC/CC/A/2016/000573 162 CIC/CC/A/2016/000572 163 CIC/CC/A/2016/000574 164 CIC/CC/A/2016/000186 165 CIC/CC/A/2016/000157 Page 4 of 16 Annexure-I (as referred to in para 1 of the order) 166 CIC/CC/A/2016/000459 167 CIC/CC/A/2016/000271 168 CIC/CC/A/2016/000427 169 CIC/CC/A/2016/000461 170 CIC/CC/A/2016/000570 171 CIC/CC/A/2016/000141 172 CIC/CC/A/2016/000140 173 CIC/CC/A/2016/000138 174 CIC/CC/A/2016/000139 175 CIC/CC/A/2016/000142 176 CIC/CC/A/2016/000225 177 CIC/CC/A/2016/000265 178 CIC/CC/A/2016/000267 179 CIC/CC/A/2016/000227 180 CIC/CC/A/2016/000264 181 CIC/CC/A/2016/000248 182 CIC/CC/A/2016/000223 183 CIC/CC/A/2016/000224 184 CIC/CC/A/2016/000553 185 CIC/CC/A/2016/000569 186 CIC/CC/A/2016/000579 187 CIC/CC/A/2016/000577 188 CIC/CC/A/2016/000430 189 CIC/CC/A/2016/000551 190 CIC/CC/A/2016/000550 191 CIC/CC/A/2016/000432 192 CIC/CC/A/2016/000429 193 CIC/CC/A/2016/000431 194 CIC/CC/A/2016/000260 195 CIC/CC/A/2016/000160 196 CIC/CC/A/2016/000269 197 CIC/CC/A/2016/000189 198 CIC/CC/A/2016/000320 199 CIC/CC/A/2016/000211 200 CIC/CC/A/2016/000213 201 CIC/CC/A/2016/000214 202 CIC/CC/A/2016/000575 203 CIC/CC/A/2016/000548 204 CIC/CC/A/2016/000561 205 CIC/CC/A/2016/000587 206 CIC/VS/A/2015/002120 19st May 2015 207 CIC/VS/A/2015/002440 Page 5 of 16 Annexure-I (as referred to in para 1 of the order) 208 CIC/SA/A/2015/001421 209 CIC/SA/A/2015/001464 210 CIC/SA/A/2015/001400 211 CIC/VS/A/2015/002114 212 CIC/VS/A/2015/002883 213 CIC/SA/A/2015/001455 214 CIC/VS/A/2015/002737 215 CIC/VS/A/2015/002672 216 CIC/VS/A/2015/002113 217 CIC/VS/A/2015/002739 218 CIC/VS/A/2015/002203 219 CIC/VS/A/2015/002204 220 CIC/VS/A/2015/002122 221 CIC/VS/A/2015/002604 222 CIC/VS/A/2015/002119 223 CIC/VS/A/2015/002116 224 CIC/VS/A/2015/002600 225 CIC/VS/A/2015/002443 226 CIC/VS/A/2015/002602 227 CIC/VS/A/2015/002202 228 CIC/VS/A/2015/002382 229 CIC/VS/A/2015/002712 230 CIC/VS/A/2015/002867 231 CIC/VS/A/2015/002599 232 CIC/SA/A/2015/001447 233 CIC/VS/A/2015/002169 234 CIC/VS/A/2015/002549 235 CIC/VS/A/2015/002741 236 CIC/VS/A/2015/002875 237 CIC/VS/A/2015/002736 238 CIC/VS/A/2015/002558 239 CIC/VS/A/2015/002588 240 CIC/VS/A/2015/002350 241 CIC/VS/A/2015/002353 242 CIC/VS/A/2015/002376 243 CIC/VS/A/2015/002378 244 CIC/VS/A/2015/002372 245 CIC/CC/A/2016/000411 246 CIC/VS/A/2015/002669 247 CIC/VS/A/2015/002437 248 CIC/VS/A/2015/002368 249 CIC/VS/A/2015/002370 Page 6 of 16 Annexure-I (as referred to in para 1 of the order) 250 CIC/VS/A/2015/002675 251 CIC/VS/A/2015/002906 252 CIC/VS/A/2015/002363 253 CIC/VS/A/2015/002348 254 CIC/VS/A/2015/002503 255 CIC/VS/A/2015/002126 256 CIC/VS/A/2015/002554 257 CIC/VS/A/2015/002647 258 CIC/VS/A/2015/002656 259 CIC/VS/A/2015/002730 260 CIC/VS/A/2015/002351 261 CIC/VS/A/2015/002200 262 CIC/VS/A/2015/002123 263 CIC/VS/A/2015/002201 264 CIC/SA/A/2015/001458 265 CIC/SA/A/2015/001460 266 CIC/VS/A/2015/002439 267 CIC/VS/A/2015/002738 268 CIC/VS/A/2015/002611 269 CIC/VS/A/2015/002531 270 CIC/SA/A/2015/001456 271 CIC/SA/A/2015/001457 272 CIC/VS/A/2015/002603 273 CIC/VS/A/2015/002551 274 CIC/VS/A/2015/002438 275 CIC/VS/A/2015/002374 276 CIC/VS/A/2015/003428 277 CIC/VS/A/2015/002868 278 CIC/VS/A/2015/002360 279 CIC/VS/A/2015/002127 280 CIC/VS/A/2015/002367 281 CIC/VS/A/2015/002612 282 CIC/SA/A/2015/001399 283 CIC/VS/A/2015/002673 284 CIC/VS/A/2015/002125 285 CIC/VS/A/2015/002630 286 CIC/VS/A/2015/002681 287 CIC/VS/A/2015/002610 288 CIC/VS/A/2015/002346 289 CIC/VS/A/2015/002444 290 CIC/VS/A/2015/002355 291 CIC/VS/A/2015/002361 Page 7 of 16 Annexure-I (as referred to in para 1 of the order) 292 CIC/VS/A/2015/002117 293 CIC/VS/A/2015/002523 294 CIC/VS/A/2015/002877 295 CIC/VS/A/2015/002356 296 CIC/VS/A/2015/002121 297 CIC/VS/A/2015/002124 298 CIC/VS/A/2015/002115 299 CIC/VS/A/2015/002118 300 CIC/VS/A/2015/002365 301 CIC/VS/A/2015/002359 302 CIC/VS/A/2015/002380 303 CIC/VS/A/2015/002872 304 CIC/VS/A/2015/002393 305 CIC/SA/A/2015/001434 306 CIC/SA/A/2015/001428 307 CIC/SA/A/2015/001459 308 CIC/SA/A/2015/001466 309 CIC/VS/A/2015/002649 310 CIC/VS/A/2015/002652 311 CIC/VS/A/2015/002655 312 CIC/VS/A/2015/002663 313 CIC/VS/A/2015/002658 314 CIC/VS/A/2015/002606 315 CIC/VS/A/2015/002683 316 CIC/VS/A/2015/002667 317 CIC/VS/A/2015/002680 318 CIC/VS/A/2015/002621 319 CIC/VS/A/2015/002628 320 CIC/VS/A/2015/002614 321 CIC/VS/A/2015/002616 322 CIC/VS/A/2015/002874 323 CIC/VS/A/2015/002140 324 CIC/VS/A/2015/002624 325 CIC/VS/A/2015/002154 21st May 2015 326 CIC/VS/A/2015/002165 327 CIC/VS/A/2015/002168 328 CIC/VS/A/2015/002436 329 CIC/VS/A/2015/002435 330 CIC/VS/A/2015/003279 331 CIC/VS/A/2015/003283 332 CIC/VS/A/2015/002176 333 CIC/VS/A/2015/002175 Page 8 of 16 Annexure-I (as referred to in para 1 of the order) 334 CIC/VS/A/2015/002198 335 CIC/VS/A/2015/002513 336 CIC/VS/A/2015/002430 337 CIC/VS/A/2015/002354 338 CIC/VS/A/2015/003117 339 CIC/VS/A/2015/002379 340 CIC/VS/A/2015/002340 341 CIC/VS/A/2015/002178 342 CIC/VS/A/2015/002494 343 CIC/VS/A/2015/002505 344 CIC/VS/A/2015/002509 345 CIC/VS/A/2015/002164 346 CIC/VS/A/2015/002526 347 CIC/VS/A/2015/002162 348 CIC/VS/A/2015/002344 349 CIC/VS/A/2015/002497 350 CIC/VS/A/2015/002501 351 CIC/VS/A/2015/002173 352 CIC/VS/A/2015/002179 353 CIC/VS/A/2015/002511 354 CIC/VS/A/2015/002194 355 CIC/VS/A/2015/003104 356 CIC/VS/A/2015/002582 357 CIC/VS/A/2015/002528 358 CIC/VS/A/2015/002517 359 CIC/VS/A/2015/002499 360 CIC/VS/A/2015/003120 361 CIC/VS/A/2015/002196 362 CIC/VS/A/2015/002195 363 CIC/VS/A/2015/002508 364 CIC/VS/A/2015/002199 365 CIC/VS/A/2015/003124 366 CIC/VS/A/2015/002193 367 CIC/VS/A/2015/002192 368 CIC/VS/A/2015/003106 369 CIC/VS/A/2015/002161 370 CIC/VS/A/2015/002163 371 CIC/VS/A/2015/002167 372 CIC/VS/A/2015/002181 373 CIC/VS/A/2015/002373 374 CIC/VS/A/2015/002377 375 CIC/VS/A/2015/002502 Page 9 of 16 Annexure-I (as referred to in para 1 of the order) 376 CIC/VS/A/2015/003119 377 CIC/SA/A/2015/001651 378 CIC/VS/A/2015/002172 379 CIC/VS/A/2015/002174 380 CIC/SA/A/2015/001656 381 CIC/SA/A/2015/001657 382 CIC/SA/A/2015/001654 383 CIC/SA/A/2015/001653 384 CIC/SA/A/2015/001678 385 CIC/VS/A/2015/003114 386 CIC/VS/A/2015/002384 387 CIC/VS/A/2015/002146 388 CIC/VS/A/2015/002147 389 CIC/VS/A/2015/002145 390 CIC/VS/A/2015/002150 391 CIC/VS/A/2015/002149 392 CIC/VS/A/2015/002148 393 CIC/VS/A/2015/002153 394 CIC/VS/A/2015/002151 395 CIC/VS/A/2015/002152 396 CIC/VS/A/2015/002143 397 CIC/VS/A/2015/002144 398 CIC/VS/A/2015/002453 399 CIC/VS/A/2015/003111 400 CIC/VS/A/2015/003110 401 CIC/VS/A/2015/003118 402 CIC/VS/A/2015/002177 403 CIC/VS/A/2015/002383 404 CIC/VS/A/2015/002197 405 CIC/VS/A/2015/003115 406 CIC/VS/A/2015/003112 407 CIC/VS/A/2015/003103 408 CIC/VS/A/2015/002180 409 CIC/VS/A/2015/002170 410 CIC/VS/A/2015/002171 411 CIC/VS/A/2015/003122 412 CIC/VS/A/2015/002342 413 CIC/VS/A/2015/002352 414 CIC/VS/A/2015/002338 415 CIC/VS/A/2015/002385 416 CIC/VS/A/2015/002512 417 CIC/VS/A/2015/002388 Page 10 of 16 Annexure-I (as referred to in para 1 of the order) 418 CIC/VS/A/2015/002371 419 CIC/VS/A/2015/002387 420 CIC/VS/A/2015/002495 421 CIC/VS/A/2015/002347 422 CIC/VS/A/2015/002432 423 CIC/VS/A/2015/002381 424 CIC/VS/A/2015/002375 425 CIC/VS/A/2015/002386 426 CIC/SA/A/2015/001643 427 CIC/SA/A/2015/001647 428 CIC/SA/A/2015/001676 429 CIC/SA/A/2015/001683 430 CIC/SA/A/2015/001686 431 CIC/SA/A/2015/001684 432 CIC/SA/A/2015/001673 433 CIC/SA/A/2015/001642 434 CIC/SA/A/2015/001688 435 CIC/SA/A/2015/001638 436 CIC/VS/A/2015/002555 26th May, 437 CIC/SA/A/2015/001687 2015 438 CIC/SA/A/2015/001398 439 CIC/VS/A/2015/003211 440 CIC/VS/A/2015/002632 441 CIC/VS/A/2015/002580 442 CIC/VS/A/2015/002994 443 CIC/VS/A/2015/002995 444 CIC/VS/A/2015/002996 445 CIC/VS/A/2015/002540 446 CIC/VS/A/2015/002362 447 CIC/VS/A/2015/002720 448 CIC/VS/A/2015/002407 449 CIC/SA/A/2015/001397 450 CIC/VS/A/2015/002729 451 CIC/VS/A/2015/002408 452 CIC/VS/A/2015/002401 453 CIC/VS/A/2015/002183 454 CIC/VS/A/2015/002410 455 CIC/VS/A/2015/002358 456 CIC/VS/A/2015/002474 457 CIC/VS/A/2015/002519 458 CIC/VS/A/2015/002184 459 CIC/VS/A/2015/002166 Page 11 of 16 Annexure-I (as referred to in para 1 of the order) 460 CIC/VS/A/2015/002642 461 CIC/VS/A/2015/002429 462 CIC/VS/A/2015/002424 463 CIC/VS/A/2015/002189 464 CIC/VS/A/2015/002419 465 CIC/VS/A/2015/002441 466 CIC/VS/A/2015/002413 467 CIC/VS/A/2015/002728 468 CIC/VS/A/2015/002552 469 CIC/VS/A/2015/002337 470 CIC/VS/A/2015/002422 471 CIC/VS/A/2015/002457 472 CIC/VS/A/2015/002516 473 CIC/VS/A/2015/002369 474 CIC/VS/A/2015/002329 475 CIC/VS/A/2015/002190 476 CIC/VS/A/2015/002721 477 CIC/VS/A/2015/002999 478 CIC/VS/A/2015/002880 479 CIC/VS/A/2015/002576 480 CIC/VS/A/2015/002572 481 CIC/VS/A/2015/002568 482 CIC/VS/A/2015/002527 483 CIC/VS/A/2015/002535 484 CIC/VS/A/2015/002722 485 CIC/VS/A/2015/002727 486 CIC/VS/A/2015/002433 487 CIC/VS/A/2015/002324 488 CIC/VS/A/2015/002364 489 CIC/VS/A/2015/002426 490 CIC/VS/A/2015/002548 491 CIC/VS/A/2015/002597 492 CIC/VS/A/2015/002326 493 CIC/VS/A/2015/002187 494 CIC/VS/A/2015/002186 495 CIC/VS/A/2015/002182 496 CIC/VS/A/2015/002448 497 CIC/VS/A/2015/002529 498 CIC/VS/A/2015/002434 499 CIC/VS/A/2015/002425 500 CIC/VS/A/2015/002518 501 CIC/VS/A/2015/002521 Page 12 of 16 Annexure-I (as referred to in para 1 of the order) 502 CIC/VS/A/2015/002533 503 CIC/VS/A/2015/002446 504 CIC/VS/A/2015/002451 505 CIC/VS/A/2015/002185 506 CIC/VS/A/2015/002445 507 CIC/VS/A/2015/002560 508 CIC/VS/A/2015/002565 509 CIC/VS/A/2015/002428 510 CIC/VS/A/2015/002431 511 CIC/SA/A/2015/001681 512 CIC/VS/A/2015/002520 513 CIC/RK/A/2016/000925 514 CIC/VS/A/2015/002514 515 CIC/VS/A/2015/002523 516 CIC/VS/A/2015/002553 517 CIC/VS/A/2015/002976 518 CIC/VS/A/2015/002417 519 CIC/VS/A/2015/002525 520 CIC/VS/A/2015/002366 521 CIC/VS/A/2015/002530 522 CIC/VS/A/2015/002543 523 CIC/VS/A/2015/002415 524 CIC/VS/A/2015/002546 525 CIC/VS/A/2015/002537 526 CIC/VS/A/2015/002550 527 CIC/VS/A/2015/002556 528 CIC/VS/A/2015/002357 529 CIC/VS/A/2015/002977 530 CIC/SA/A/2015/001439 531 CIC/SA/A/2015/001435 532 CIC/SA/A/2015/001438 533 CIC/SA/A/2015/001442 534 CIC/SA/A/2015/001402 535 CIC/SA/A/2015/001685 536 CIC/SA/A/2015/001669 537 CIC/SA/A/2015/001664 538 CIC/SA/A/2015/001660 539 CIC/VS/A/2015/002456 540 CIC/VS/A/2015/002191 541 CIC/VS/A/2015/002634 542 CIC/VS/A/2015/002447 543 CIC/CC/A/2016/000436 30th June, Page 13 of 16 Annexure-I (as referred to in para 1 of the order) 544 CIC/CC/A/2016/000242 2015 545 CIC/CC/A/2016/000241 546 CIC/CC/A/2016/000278 547 CIC/CC/A/2016/000247 548 CIC/CC/A/2016/000458 549 CIC/CC/A/2016/000257 550 CIC/CC/A/2016/000280 551 CIC/CC/A/2016/000243 552 CIC/CC/A/2016/000433 553 CIC/CC/A/2016/000434 554 CIC/CC/A/2016/000443 555 CIC/RK/A/2016/000706 556 CIC/CC/A/2016/000453 557 CIC/CC/A/2016/000452 558 CIC/CC/A/2016/000245 559 CIC/CC/A/2016/000277 560 CIC/CC/A/2016/000244 561 CIC/CC/A/2016/000292 562 CIC/CC/A/2016/000238 563 CIC/RK/A/2016/000721 564 CIC/CC/A/2016/000468 565 CIC/CC/A/2016/000457 566 CIC/CC/A/2016/000456 567 CIC/RK/A/2016/000724 568 CIC/CC/A/2016/000467 569 CIC/RK/A/2016/000710 570 CIC/RK/A/2016/000723 571 CIC/RK/A/2016/000720 572 CIC/RK/A/2016/000736 573 CIC/RK/A/2016/000708 574 CIC/RK/A/2016/000719 575 CIC/RK/A/2016/000718 576 CIC/RK/A/2016/000729 577 CIC/CC/A/2016/000246 578 CIC/CC/A/2016/000617 579 CIC/CC/A/2016/000445 580 CIC/CC/A/2016/000466 581 CIC/CC/A/2016/000465 582 CIC/CC/A/2016/000293 583 CIC/CC/A/2016/000281 584 CIC/CC/A/2016/000284 585 CIC/CC/A/2016/000444 Page 14 of 16 Annexure-I (as referred to in para 1 of the order) 586 CIC/CC/A/2016/000181 587 CIC/CC/A/2016/000288 588 CIC/CC/A/2015/000290 589 CIC/CC/A/2016/000554 590 CIC/CC/A/2016/000555 591 CIC/CC/A/2016/000283 592 CIC/CC/A/2016/000447 593 CIC/CC/A/2016/000448 594 CIC/CC/A/2016/000449 595 CIC/CC/A/2016/000557 596 CIC/CC/A/2016/000469 597 CIC/CC/A/2016/000446 598 CIC/CC/A/2016/000454 599 CIC/CC/A/2016/000451 600 CIC/RK/A/2016/000714 601 CIC/RK/A/2016/000739 602 CIC/CC/A/2016/000470 603 CIC/CC/A/2016/000289 604 CIC/CC/A/2016/000294 605 CIC/CC/A/2016/000455 606 CIC/RK/A/2016/000712 607 CIC/CC/A/2016/000291 608 CIC/CC/A/2016/000717 609 CIC/RK/A/2016/000716 610 CIC/RK/A/2016/000753 611 CIC/RK/A/2016/000754 612 CIC/CC/A/2016/000556 613 CIC/RK/A/2016/000731 614 CIC/CC/A/2016/000435 615 CIC/CC/A/2016/000282 616 CIC/RK/A/2016/000697 617 CIC/CC/A/2016/000286 618 CIC/CC/A/2016/000279 619 CIC/CC/A/2016/000259 620 CIC/CC/A/2016/000254 621 CIC/RK/A/2016/000702 622 CIC/RK/A/2016/000240 623 CIC/RK/A/2016/000276 624 CIC/CC/A/2016/000285 625 CIC/RK/A/2016/000659 626 CIC/CC/A/2016/000450 627 CIC/CC/A/2016/000287 Page 15 of 16 Annexure-I (as referred to in para 1 of the order) 628 CIC/RK/A/2016/000704 629 CIC/RK/A/2016/000774 630 CIC/RK/A/2016/000692 631 CIC/RK/A/2016/000694 632 CIC/RK/A/2016/000748 633 CIC/RK/A/2016/000767 634 CIC/RK/A/2016/000690 635 CIC/RK/A/2016/000699 636 CIC/RK/A/2016/000751 637 CIC/RK/A/2016/000696 638 CIC/RK/A/2016/000768 639 CIC/RK/A/2016/000752 640 CIC/RK/A/2016/000750 641 CIC/RK/A/2016/000749 642 CIC/RK/A/2016/000773 643 CIC/RK/A/2016/000770 644 CIC/CC/A/2016/000319 645 CIC/CC/A/2016/000317 646 CIC/CC/A/2016/000318 647 CIC/CC/A/2016/000208 648 CIC/CC/A/2016/000210 649 CIC/CC/A/2016/000209 650 CIC/RK/A/2016/000766 651 CIC/RK/A/2016/000776 Page 16 of 16 Annexure-II (as referred to in para 2 of the order) S. No. Case No. RTI application

1. CIC/VS/A/2015/002154 dated 21st May 2015

2. CIC/VS/A/2015/002165

3. CIC/VS/A/2015/002168

4. CIC/VS/A/2015/002436

5. CIC/VS/A/2015/002435

6. CIC/VS/A/2015/003279

7. CIC/VS/A/2015/003283

8. CIC/VS/A/2015/002176

9. CIC/VS/A/2015/002175

10. CIC/VS/A/2015/002198

11. CIC/VS/A/2015/002513

12. CIC/VS/A/2015/002430

13. CIC/VS/A/2015/002354

14. CIC/VS/A/2015/003117

15. CIC/VS/A/2015/002379

16. CIC/VS/A/2015/002340

17. CIC/VS/A/2015/002178

18. CIC/VS/A/2015/002494

19. CIC/VS/A/2015/002505

20. CIC/VS/A/2015/002509

21. CIC/VS/A/2015/002164

22. CIC/VS/A/2015/002526

23. CIC/VS/A/2015/002162

24. CIC/VS/A/2015/002344

25. CIC/VS/A/2015/002497

26. CIC/VS/A/2015/002501

27. CIC/VS/A/2015/002173

28. CIC/VS/A/2015/002179

29. CIC/VS/A/2015/002511

30. CIC/VS/A/2015/002194

31. CIC/VS/A/2015/003104

32. CIC/VS/A/2015/002582

33. CIC/VS/A/2015/002528

34. CIC/VS/A/2015/002517

35. CIC/VS/A/2015/002499

36. CIC/VS/A/2015/003120

37. CIC/VS/A/2015/002196

38. CIC/VS/A/2015/002195

39. CIC/VS/A/2015/002508

40. CIC/VS/A/2015/002199

41. CIC/VS/A/2015/003124

42. CIC/VS/A/2015/002193

43. CIC/VS/A/2015/002192

44. CIC/VS/A/2015/003106 Annexure-II (as referred to in para 2 of the order)

45. CIC/VS/A/2015/002161

46. CIC/VS/A/2015/002163

47. CIC/VS/A/2015/002167

48. CIC/VS/A/2015/002181

49. CIC/VS/A/2015/002373

50. CIC/VS/A/2015/002377

51. CIC/VS/A/2015/002502

52. CIC/VS/A/2015/003119

53. CIC/SA/A/2015/001651

54. CIC/VS/A/2015/002172

55. CIC/VS/A/2015/002174

56. CIC/SA/A/2015/001656

57. CIC/SA/A/2015/001657

58. CIC/SA/A/2015/001654

59. CIC/SA/A/2015/001653

60. CIC/SA/A/2015/001678

61. CIC/VS/A/2015/003114

62. CIC/VS/A/2015/002384

63. CIC/VS/A/2015/002146

64. CIC/VS/A/2015/002147

65. CIC/VS/A/2015/002145

66. CIC/VS/A/2015/002150

67. CIC/VS/A/2015/002149

68. CIC/VS/A/2015/002148

69. CIC/VS/A/2015/002153

70. CIC/VS/A/2015/002151

71. CIC/VS/A/2015/002152

72. CIC/VS/A/2015/002143

73. CIC/VS/A/2015/002144

74. CIC/VS/A/2015/002453

75. CIC/VS/A/2015/003111

76. CIC/VS/A/2015/003110

77. CIC/VS/A/2015/003118

78. CIC/VS/A/2015/002177

79. CIC/VS/A/2015/002383

80. CIC/VS/A/2015/002197

81. CIC/VS/A/2015/003115

82. CIC/VS/A/2015/003112

83. CIC/VS/A/2015/003103

84. CIC/VS/A/2015/002180

85. CIC/VS/A/2015/002170

86. CIC/VS/A/2015/002171

87. CIC/VS/A/2015/003122

88. CIC/VS/A/2015/002342

89. CIC/VS/A/2015/002352 Annexure-II (as referred to in para 2 of the order)

90. CIC/VS/A/2015/002338

91. CIC/VS/A/2015/002385

92. CIC/VS/A/2015/002512

93. CIC/VS/A/2015/002388

94. CIC/VS/A/2015/002371

95. CIC/VS/A/2015/002387

96. CIC/VS/A/2015/002495

97. CIC/VS/A/2015/002347

98. CIC/VS/A/2015/002432

99. CIC/VS/A/2015/002381

100. CIC/VS/A/2015/002375

101. CIC/VS/A/2015/002386

102. CIC/SA/A/2015/001643

103. CIC/SA/A/2015/001647

104. CIC/SA/A/2015/001676

105. CIC/SA/A/2015/001683

106. CIC/SA/A/2015/001686

107. CIC/SA/A/2015/001684

108. CIC/SA/A/2015/001673

109. CIC/SA/A/2015/001642

110. CIC/SA/A/2015/001688

111. CIC/SA/A/2015/001638 Annexure-III (as referred to in para 2 of the order) S.No. Case No. RTI application

1. CIC/VS/A/2015/002555 dated 26TH May

2. CIC/SA/A/2015/001687 2015

3. CIC/SA/A/2015/001398

4. CIC/VS/A/2015/003211

5. CIC/VS/A/2015/002632

6. CIC/VS/A/2015/002580

7. CIC/VS/A/2015/002994

8. CIC/VS/A/2015/002995

9. CIC/VS/A/2015/002996

10. CIC/VS/A/2015/002540

11. CIC/VS/A/2015/002362

12. CIC/VS/A/2015/002720

13. CIC/VS/A/2015/002407

14. CIC/SA/A/2015/001397

15. CIC/VS/A/2015/002729

16. CIC/VS/A/2015/002408

17. CIC/VS/A/2015/002401

18. CIC/VS/A/2015/002183

19. CIC/VS/A/2015/002410

20. CIC/VS/A/2015/002358

21. CIC/VS/A/2015/002474

22. CIC/VS/A/2015/002519

23. CIC/VS/A/2015/002184

24. CIC/VS/A/2015/002166

25. CIC/VS/A/2015/002642

26. CIC/VS/A/2015/002429

27. CIC/VS/A/2015/002424

28. CIC/VS/A/2015/002189

29. CIC/VS/A/2015/002419

30. CIC/VS/A/2015/002441

31. CIC/VS/A/2015/002413 32 CIC/VS/A/2015/002728 33 CIC/VS/A/2015/002552 34 CIC/VS/A/2015/002337 35 CIC/VS/A/2015/002422 36 CIC/VS/A/2015/002457 37 CIC/VS/A/2015/002516 38 CIC/VS/A/2015/002369 39 CIC/VS/A/2015/002329 40 CIC/VS/A/2015/002190 41 CIC/VS/A/2015/002721 42 CIC/VS/A/2015/002999 43 CIC/VS/A/2015/002880 44 CIC/VS/A/2015/002576 Annexure-III (as referred to in para 2 of the order) 45 CIC/VS/A/2015/002572 46 CIC/VS/A/2015/002568 47 CIC/VS/A/2015/002527 48 CIC/VS/A/2015/002535 49 CIC/VS/A/2015/002722 50 CIC/VS/A/2015/002727 51 CIC/VS/A/2015/002433 52 CIC/VS/A/2015/002324 53 CIC/VS/A/2015/002364 54 CIC/VS/A/2015/002426 55 CIC/VS/A/2015/002548 56 CIC/VS/A/2015/002597 57 CIC/VS/A/2015/002326 58 CIC/VS/A/2015/002187 59 CIC/VS/A/2015/002186 60 CIC/VS/A/2015/002182 61 CIC/VS/A/2015/002448 62 CIC/VS/A/2015/002529 63 CIC/VS/A/2015/002434 64 CIC/VS/A/2015/002425 65 CIC/VS/A/2015/002518 66 CIC/VS/A/2015/002521 67 CIC/VS/A/2015/002533 68 CIC/VS/A/2015/002446 69 CIC/VS/A/2015/002451 70 CIC/VS/A/2015/002185 71 CIC/VS/A/2015/002445 72 CIC/VS/A/2015/002560 73 CIC/VS/A/2015/002565 74 CIC/VS/A/2015/002428 75 CIC/VS/A/2015/002431 76 CIC/SA/A/2015/001681 77 CIC/VS/A/2015/002520 78 CIC/RK/A/2016/000925 79 CIC/VS/A/2015/002514 80 CIC/VS/A/2015/002523 81 CIC/VS/A/2015/002553 82 CIC/VS/A/2015/002976 83 CIC/VS/A/2015/002417 84 CIC/VS/A/2015/002525 85 CIC/VS/A/2015/002366 86 CIC/VS/A/2015/002530 87 CIC/VS/A/2015/002543 88 CIC/VS/A/2015/002415 89 CIC/VS/A/2015/002546 Annexure-III (as referred to in para 2 of the order) 90 CIC/VS/A/2015/002537 91 CIC/VS/A/2015/002550 92 CIC/VS/A/2015/002556 93 CIC/VS/A/2015/002357 94 CIC/VS/A/2015/002977 95 CIC/SA/A/2015/001439 96 CIC/SA/A/2015/001435 97 CIC/SA/A/2015/001438 98 CIC/SA/A/2015/001442 99 CIC/SA/A/2015/001402 100 CIC/SA/A/2015/001685 101 CIC/SA/A/2015/001669 102 CIC/SA/A/2015/001664 103 CIC/SA/A/2015/001660 104 CIC/VS/A/2015/002456 105 CIC/VS/A/2015/002191 106 CIC/VS/A/2015/002634 107 CIC/VS/A/2015/002447 Annexure-IV (as referred to in para 2 of the order) S.No. Case No. RTI application

1. CIC/CC/A/2016/000476 dated 5th July 2015

2. CIC/CC/A/2016/000171

3. CIC/CC/A/2016/000438

4. CIC/CC/A/2016/000441

5. CIC/CC/A/2016/000442

6. CIC/CC/A/2016/000162

7. CIC/RK/A/2016/000760 8 CIC/CC/A/2016/000440 9 CIC/RK/A/2016/000758 10 CIC/RK/A/2016/000761 11 CIC/CC/A/2016/000163 12 CIC/RK/A/2016/000764 13 CIC/RK/A/2016/000722 14 CIC/CC/A/2016/000178 15 CIC/CC/A/2016/000176 16 CIC/CC/A/2016/000168 17 CIC/RK/A/2016/000755 18 CIC/RK/A/2016/000756 19 CIC/RK/A/2016/000669 20 CIC/RK/A/2016/000677 21 CIC/RK/A/2016/000662 22 CIC/RK/A/2016/000725 23 CIC/RK/A/2016/000759 24 CIC/RK/A/2016/000660 25 CIC/RK/A/2016/000757 26 CIC/RK/A/2016/000733 27 CIC/RK/A/2016/000682 28 CIC/RK/A/2016/000664 29 CIC/RK/A/2016/000658 30 CIC/RK/A/2016/000727 31 CIC/CC/A/2016/000173 32 CIC/CC/A/2016/000471 33 CIC/CC/A/2016/000164 34 CIC/CC/A/2016/000475 35 CIC/CC/A/2016/000472 36 CIC/CC/A/2016/000478 37 CIC/CC/A/2016/000477 38 CIC/CC/A/2016/000437 39 CIC/RK/A/2016/000655 40 CIC/RK/A/2016/000680 41 CIC/RK/A/2016/000657 42 CIC/RK/A/2016/000656 43 CIC/RK/A/2016/000673 44 CIC/CC/A/2016/000474 Annexure-IV (as referred to in para 2 of the order) 45 CIC/CC/A/2016/000473 46 CIC/RK/A/2016/000715 47 CIC/RK/A/2016/000684 48 CIC/RK/A/2016/000686 49 CIC/RK/A/2016/000763 50 CIC/RK/A/2016/000671 51 CIC/RK/A/2016/000653 52 CIC/RK/A/2016/000654 53 CIC/RK/A/2016/000685 54 CIC/RK/A/2016/000666 55 CIC/RK/A/2016/000675 56 CIC/CC/A/2016/000161 57 CIC/RK/A/2016/000683 58 CIC/RK/A/2016/000681 59 CIC/RK/A/2016/000744 60 CIC/RK/A/2016/000701 61 CIC/RK/A/2016/000703 62 CIC/RK/A/2016/000746 63 CIC/RK/A/2016/000679 64 CIC/RK/A/2016/000762 65 CIC/RK/A/2016/000769 66 CIC/RK/A/2016/000772 67 CIC/RK/A/2016/000740 68 CIC/RK/A/2016/000738 69 CIC/RK/A/2016/000747 70 CIC/RK/A/2016/000693 71 CIC/RK/A/2016/000667 72 CIC/RK/A/2016/000732 73 CIC/RK/A/2016/000688 74 CIC/RK/A/2016/000735 75 CIC/RK/A/2016/001025 76 CIC/RK/A/2016/000742 77 CIC/RK/A/2016/000698 78 CIC/RK/A/2016/000705 79 CIC/RK/A/2016/000745 80 CIC/RK/A/2016/000668 81 CIC/RK/A/2016/000741 82 CIC/RK/A/2016/000728 83 CIC/RK/A/2016/000737 84 CIC/RK/A/2016/000691 85 CIC/RK/A/2016/000695 86 CIC/RK/A/2016/000674 87 CIC/RK/A/2016/000676 88 CIC/RK/A/2016/000743 89 CIC/RK/A/2016/000665 Annexure-IV (as referred to in para 2 of the order) 90 CIC/RK/A/2016/000678 91 CIC/RK/A/2016/000689 92 CIC/RK/A/2016/000700 93 CIC/RK/A/2016/000711 94 CIC/RK/A/2016/000663 95 CIC/RK/A/2016/000672 96 CIC/RK/A/2016/000661 97 CIC/RK/A/2016/000670 98 CIC/RK/A/2016/000726 99 CIC/RK/A/2016/000709 100 CIC/RK/A/2016/000707 101 CIC/RK/A/2016/000775 102 CIC/RK/A/2016/000771 103 CIC/RK/A/2016/000713 104 CIC/RK/A/2016/000734 105 CIC/RK/A/2016/000730 106 CIC/RK/A/2016/000687 107 CIC/CC/A/2016/000312 108 CIC/CC/A/2016/000315 109 CIC/CC/A/2016/000439 110 CIC/CC/A/2016/000316 111 CIC/CC/A/2016/000313 112 CIC/CC/A/2016/000314 Annexure V (as referred to in para 2 of the order) S.No. Case No. RTI application

1. CIC/CC/A/2016/000215 dated 6TH July 2015

2. CIC/CC/A/2016/000226

3. CIC/CC/A/2016/000571

4. CIC/CC/A/2016/000270

5. CIC/CC/A/2016/000220

6. CIC/CC/A/2016/000155

7. CIC/CC/A/2016/000588

8. CIC/CC/A/2016/000589

9. CIC/CC/A/2016/000576

10. CIC/CC/A/2016/000583

11. CIC/CC/A/2016/000584

12. CIC/CC/A/2016/000464

13. CIC/CC/A/2016/000272

14. CIC/CC/A/2016/000218

15. CIC/CC/A/2016/000152

16. CIC/CC/A/2016/000146

17. CIC/CC/A/2016/000153

18. CIC/CC/A/2016/000585

19. CIC/CC/A/2016/000249

20. CIC/CC/A/2016/000251

21. CIC/CC/A/2016/000260

22. CIC/CC/A/2016/000258

23. CIC/CC/A/2016/000568

24. CIC/CC/A/2016/000581

25. CIC/CC/A/2016/000580

26. CIC/CC/A/2016/000560

27. CIC/CC/A/2016/000586

28. CIC/CC/A/2016/000582

29. CIC/CC/A/2016/000184

30. CIC/CC/A/2016/000217

31. CIC/CC/A/2016/000559

32. CIC/CC/A/2016/000261

33. CIC/CC/A/2016/000426

34. CIC/CC/A/2016/000222

35. CIC/CC/A/2016/000154

36. CIC/CC/A/2016/000460

37. CIC/CC/A/2016/000463

38. CIC/CC/A/2016/000462

39. CIC/CC/A/2016/000266

40. CIC/CC/A/2016/000578

41. CIC/CC/A/2016/000219

42. CIC/CC/A/2016/000255

43. CIC/CC/A/2016/000256

44. CIC/CC/A/2016/000253

45. CIC/CC/A/2016/000268

46. CIC/CC/A/2016/000549

47. CIC/CC/A/2016/000216

48. CIC/CC/A/2016/000212

49. CIC/CC/A/2016/000573

50. CIC/CC/A/2016/000572

51. CIC/CC/A/2016/000574

52. CIC/CC/A/2016/000186

53. CIC/CC/A/2016/000157

54. CIC/CC/A/2016/000459

55. CIC/CC/A/2016/000271

56. CIC/CC/A/2016/000427

57. CIC/CC/A/2016/000461

58. CIC/CC/A/2016/000570

59. CIC/CC/A/2016/000141

60. CIC/CC/A/2016/000140

61. CIC/CC/A/2016/000138

62. CIC/CC/A/2016/000139

63. CIC/CC/A/2016/000142

64. CIC/CC/A/2016/000225

65. CIC/CC/A/2016/000265

66. CIC/CC/A/2016/000267

67. CIC/CC/A/2016/000227

68. CIC/CC/A/2016/000264

69. CIC/CC/A/2016/000248

70. CIC/CC/A/2016/000223

71. CIC/CC/A/2016/000224

72. CIC/CC/A/2016/000553

73. CIC/CC/A/2016/000569

74. CIC/CC/A/2016/000579

75. CIC/CC/A/2016/000577

76. CIC/CC/A/2016/000430

77. CIC/CC/A/2016/000551

78. CIC/CC/A/2016/000550

79. CIC/CC/A/2016/000432

80. CIC/CC/A/2016/000429

81. CIC/CC/A/2016/000431

82. CIC/CC/A/2016/000260

83. CIC/CC/A/2016/000160

84. CIC/CC/A/2016/000269

85. CIC/CC/A/2016/000189

86. CIC/CC/A/2016/000320

87. CIC/CC/A/2016/000211

88. CIC/CC/A/2016/000213

89. CIC/CC/A/2016/000214

90. CIC/CC/A/2016/000575

91. CIC/CC/A/2016/000548

92. CIC/CC/A/2016/000561

93. CIC/CC/A/2016/000587 Annexure-VI ( as referred to in para 2 of the order) S. No. Case No. RTI application 1 CIC/VS/A/2015/002120 dated 19st May 2015 2 CIC/VS/A/2015/002440 3 CIC/SA/A/2015/001421 4 CIC/SA/A/2015/001464 5 CIC/SA/A/2015/001400 6 CIC/VS/A/2015/002114 7 CIC/VS/A/2015/002883 8 CIC/SA/A/2015/001455 9 CIC/VS/A/2015/002737 10 CIC/VS/A/2015/002672 11 CIC/VS/A/2015/002113 12 CIC/VS/A/2015/002739 13 CIC/VS/A/2015/002203 14 CIC/VS/A/2015/002204 15 CIC/VS/A/2015/002122 16 CIC/VS/A/2015/002604 17 CIC/VS/A/2015/002119 18 CIC/VS/A/2015/002116 19 CIC/VS/A/2015/002600 20 CIC/VS/A/2015/002443 21 CIC/VS/A/2015/002602 22 CIC/VS/A/2015/002202 23 CIC/VS/A/2015/002382 24 CIC/VS/A/2015/002712 25 CIC/VS/A/2015/002867 26 CIC/VS/A/2015/002599 27 CIC/SA/A/2015/001447 28 CIC/VS/A/2015/002169 29 CIC/VS/A/2015/002549 30 CIC/VS/A/2015/002741 31 CIC/VS/A/2015/002875 32 CIC/VS/A/2015/002736 33 CIC/VS/A/2015/002558 34 CIC/VS/A/2015/002588 35 CIC/VS/A/2015/002350 36 CIC/VS/A/2015/002353 37 CIC/VS/A/2015/002376 38 CIC/VS/A/2015/002378 39 CIC/VS/A/2015/002372 40 CIC/CC/A/2016/000411 41 CIC/VS/A/2015/002669 42 CIC/VS/A/2015/002437 43 CIC/VS/A/2015/002368 44 CIC/VS/A/2015/002370 Annexure-VI ( as referred to in para 2 of the order) 45 CIC/VS/A/2015/002675 46 CIC/VS/A/2015/002906 47 CIC/VS/A/2015/002363 48 CIC/VS/A/2015/002348 49 CIC/VS/A/2015/002503 50 CIC/VS/A/2015/002126 51 CIC/VS/A/2015/002554 52 CIC/VS/A/2015/002647 53 CIC/VS/A/2015/002656 54 CIC/VS/A/2015/002730 55 CIC/VS/A/2015/002351 56 CIC/VS/A/2015/002200 57 CIC/VS/A/2015/002123 58 CIC/VS/A/2015/002201 59 CIC/SA/A/2015/001458 60 CIC/SA/A/2015/001460 61 CIC/VS/A/2015/002439 62 CIC/VS/A/2015/002738 63 CIC/VS/A/2015/002611 64 CIC/VS/A/2015/002531 65 CIC/SA/A/2015/001456 66 CIC/SA/A/2015/001457 67 CIC/VS/A/2015/002603 68 CIC/VS/A/2015/002551 69 CIC/VS/A/2015/002438 70 CIC/VS/A/2015/002374 71 CIC/VS/A/2015/003428 72 CIC/VS/A/2015/002868 73 CIC/VS/A/2015/002360 74 CIC/VS/A/2015/002127 75 CIC/VS/A/2015/002367 76 CIC/VS/A/2015/002612 77 CIC/SA/A/2015/001399 78 CIC/VS/A/2015/002673 79 CIC/VS/A/2015/002125 80 CIC/VS/A/2015/002630 81 CIC/VS/A/2015/002681 82 CIC/VS/A/2015/002610 83 CIC/VS/A/2015/002346 84 CIC/VS/A/2015/002444 85 CIC/VS/A/2015/002355 86 CIC/VS/A/2015/002361 87 CIC/VS/A/2015/002117 88 CIC/VS/A/2015/002523 89 CIC/VS/A/2015/002877 Annexure-VI ( as referred to in para 2 of the order) 90 CIC/VS/A/2015/002356 91 CIC/VS/A/2015/002121 92 CIC/VS/A/2015/002124 93 CIC/VS/A/2015/002115 94 CIC/VS/A/2015/002118 95 CIC/VS/A/2015/002365 96 CIC/VS/A/2015/002359 97 CIC/VS/A/2015/002380 98 CIC/VS/A/2015/002872 99 CIC/VS/A/2015/002393 100 CIC/SA/A/2015/001434 101 CIC/SA/A/2015/001428 102 CIC/SA/A/2015/001459 103 CIC/SA/A/2015/001466 104 CIC/VS/A/2015/002649 105 CIC/VS/A/2015/002652 106 CIC/VS/A/2015/002655 107 CIC/VS/A/2015/002663 108 CIC/VS/A/2015/002658 109 CIC/VS/A/2015/002606 110 CIC/VS/A/2015/002683 111 CIC/VS/A/2015/002667 112 CIC/VS/A/2015/002680 113 CIC/VS/A/2015/002621 114 CIC/VS/A/2015/002628 115 CIC/VS/A/2015/002614 116 CIC/VS/A/2015/002616 117 CIC/VS/A/2015/002874 118 CIC/VS/A/2015/002140 119 CIC/VS/A/2015/002624 Annexure VII (as referred to in para 2 of the order) S. No. Case No. RTI application 1 CIC/CC/A/2016/000436 dated 30TH June 2 CIC/CC/A/2016/000242 2015 3 CIC/CC/A/2016/000241 4 CIC/CC/A/2016/000278 5 CIC/CC/A/2016/000247 6 CIC/CC/A/2016/000458 7 CIC/CC/A/2016/000257 8 CIC/CC/A/2016/000280 9 CIC/CC/A/2016/000243 10 CIC/CC/A/2016/000433 11 CIC/CC/A/2016/000434 12 CIC/CC/A/2016/000443 13 CIC/RK/A/2016/000706 14 CIC/CC/A/2016/000453 15 CIC/CC/A/2016/000452 16 CIC/CC/A/2016/000245 17 CIC/CC/A/2016/000277 18 CIC/CC/A/2016/000244 19 CIC/CC/A/2016/000292 20 CIC/CC/A/2016/000238 21 CIC/RK/A/2016/000721 22 CIC/CC/A/2016/000468 23 CIC/CC/A/2016/000457 24 CIC/CC/A/2016/000456 25 CIC/RK/A/2016/000724 26 CIC/CC/A/2016/000467 27 CIC/RK/A/2016/000710 28 CIC/RK/A/2016/000723 29 CIC/RK/A/2016/000720 30 CIC/RK/A/2016/000736 31 CIC/RK/A/2016/000708 32 CIC/RK/A/2016/000719 33 CIC/RK/A/2016/000718 34 CIC/RK/A/2016/000729 35 CIC/CC/A/2016/000246 36 CIC/CC/A/2016/000617 37 CIC/CC/A/2016/000445 38 CIC/CC/A/2016/000466 39 CIC/CC/A/2016/000465 40 CIC/CC/A/2016/000293 41 CIC/CC/A/2016/000281 42 CIC/CC/A/2016/000284 43 CIC/CC/A/2016/000444 44 CIC/CC/A/2016/000181 Annexure VII (as referred to in para 2 of the order) 45 CIC/CC/A/2016/000288 46 CIC/CC/A/2015/000290 47 CIC/CC/A/2016/000554 48 CIC/CC/A/2016/000555 49 CIC/CC/A/2016/000283 50 CIC/CC/A/2016/000447 51 CIC/CC/A/2016/000448 52 CIC/CC/A/2016/000449 53 CIC/CC/A/2016/000557 54 CIC/CC/A/2016/000469 55 CIC/CC/A/2016/000446 56 CIC/CC/A/2016/000454 57 CIC/CC/A/2016/000451 58 CIC/RK/A/2016/000714 59 CIC/RK/A/2016/000739 60 CIC/CC/A/2016/000470 61 CIC/CC/A/2016/000289 62 CIC/CC/A/2016/000294 63 CIC/CC/A/2016/000455 64 CIC/RK/A/2016/000712 65 CIC/CC/A/2016/000291 66 CIC/CC/A/2016/000717 67 CIC/RK/A/2016/000716 68 CIC/RK/A/2016/000753 69 CIC/RK/A/2016/000754 70 CIC/CC/A/2016/000556 71 CIC/RK/A/2016/000731 72 CIC/CC/A/2016/000435 73 CIC/CC/A/2016/000282 74 CIC/RK/A/2016/000697 75 CIC/CC/A/2016/000286 76 CIC/CC/A/2016/000279 77 CIC/CC/A/2016/000259 78 CIC/CC/A/2016/000254 79 CIC/RK/A/2016/000702 80 CIC/RK/A/2016/000240 81 CIC/RK/A/2016/000276 82 CIC/CC/A/2016/000285 83 CIC/RK/A/2016/000659 84 CIC/CC/A/2016/000450 85 CIC/CC/A/2016/000287 86 CIC/RK/A/2016/000704 87 CIC/RK/A/2016/000774 88 CIC/RK/A/2016/000692 89 CIC/RK/A/2016/000694 Annexure VII (as referred to in para 2 of the order) 90 CIC/RK/A/2016/000748 91 CIC/RK/A/2016/000767 92 CIC/RK/A/2016/000690 93 CIC/RK/A/2016/000699 94 CIC/RK/A/2016/000751 95 CIC/RK/A/2016/000696 96 CIC/RK/A/2016/000768 97 CIC/RK/A/2016/000752 98 CIC/RK/A/2016/000750 99 CIC/RK/A/2016/000749 100 CIC/RK/A/2016/000773 101 CIC/RK/A/2016/000770 102 CIC/CC/A/2016/000319 103 CIC/CC/A/2016/000317 104 CIC/CC/A/2016/000318 105 CIC/CC/A/2016/000208 106 CIC/CC/A/2016/000210 107 CIC/CC/A/2016/000209 108 CIC/RK/A/2016/000766 109 CIC/RK/A/2016/000776

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Mrsanjeev Sharma vs High Court on 10 August, 2016