Central Information Commission
Sanjeev Sharma vs Punjab & Haryana High Court on 9 August, 2017
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Mrsanjeev Sharma vs High Court on 10 August, 2016
CENTR}.i INfORM.P.T:ON COTOI] SSIOI'i
2nd Flcc:, 'B' trirng, Augus: K:anti Bhawan,
Bhika] i Cama !iace, I'Jew De-hi -110065
Tel- : -91-11-261'-'7315
APPeal Nc. CIC/VS/Ai 2l'5 / 002L54 +--
(Tota1 651 cases)
Appe.Ilant: Shri San:eev Sharna.
R/o 2-19, Jalrayu'/ihar, Sector-67,
Mohal-i-1600052.
Responcient: Centra.I Pubf 1c Inf c jma-lion Of f i.er,'Jt. Registl:ar,
Hign C.u:t cr Pur.jab & Ha:yana,
Chancil garh .
Date cf Heari.ng: !9.C-t .2Ct6
Date cf decisron: 22.41 .2476
Facts:
L.'['irc irppcllarrl iii.'rl tiJ l applicLr ii( i)s l(]iL,ncLl to ir: rir,';,;rr,c:-i)s (a lisr ,,1't,51 ciist-'s is ll annexure I to this order). The1, involr" broadly six categories wherein similar nature of information in respect of declaring Bar Association as public authority, Iand & Building of Bar Association, monel, spent on the maintenance/new construction of Bar Association & Advocate Chambers & shops in the Punjab & Haq,ana High Court, Chandigarh and its subordinate Courts at Sirsa, Amloh, Kalka, Patti, Assandh, Shri Muktsar Sahib, Hodel, Hathin and Sangrur etc. has been sought.
z. 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:
S.No. Information asked by Appellant in case no. CIC/VS/A/zor5loozr54 invo)ving RTI https ://i ndiankarrcon.q g I d*l 1 5213281 I 1/30
--_I AZ2O17 Mrsanjeev Sharrna \E Hig h Court on 10 Aug ust, 2016 CPIO's repll' application dated zrst May, zor5 and rrr similar cases, list placed at Annexure- II t. a) Punjab & Haryana high Court & its subordinate The courts/Gor,t./Governor/MPl-AD & other Govt. Agencies hare given how information much financial assistance to Sub Division Bar Asscrciation, Jaitu from sought by you or/otltg96 to zolo5lzor5? Whether this Bar Association is registered does not under Constitution of India /Acts of Parliament /any other lau'? 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. olst Jan. 1996 to zoth May zor5, along with policies & file notings. Who are the approving authorities for the expenditure of these public/non- public funds, whettrer Punjab & Haryana High Court or its subordinate courts, gor,t 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 gort. Taxes have been paid by Bar Association in the last twenty -vears, year wise?
c) What other facilities/subsides/assistance is provided by Punjab & Haryana High Court to Bar associatitx like electricity bills, water bills, furniture etc.
d) Please provide income & expenditure of Bar Association welfare fund, benevolent fund from r.r.1996 to 2oth May, zor5 with file notings & policies.
e) Whether this Bar association is State as defined under Article rz of Constitution of India & Public Authoritl' as defined in Section z(h) of RTI Act, zot5? If yes, how? If no, whf What are the Supreme Court, Punjab & Haryana High Court, Bar council of India rulings on this.
fl Any other relevant information.
g) File notings of progress of this RTI.
Information asked by Appellant in case no. CIC/VS/Alzot5looz555 involving RTI CPIO's reply S.No. application dated z6th May, zor5 and ro7 similar cases, list placed at Annexure- iII z 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 t'ttt'i)lttteri ; lir,: iJ;rr' (-ottrri;, li lr',rli;i? \\/lriri :,r,' llrt, not lel:r1,, l,r Polit ies of l'r:,,j,,1r li Haryana High Court, Suprerne 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 ihe last twenty years?,
b) Horv 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/porver of attorney in any court after enrolment in the Bar Council of India, from r.r.zor4 Io 2;.o1.2or5? 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 legal practice?
c) How manl'advocates, with full details, who are the members of same Bar association & https://i ndiankarroon.or g I dcn,l 15213281 I o Mrsanjeev Sharrna \6 H ig h Court on 10 Aug ust' 2016 8t212O17 courts, have been doing/involved practice in Punjab & Haryana High Court & its subordinate What are the policies of Punjab in other business after enrolment in the Bar council of India?
advocates have been struck otf & Haryana High court & BCI on such working? How many legal practice' in the last trn'enry,* the rolls of BCI for doing different business other than ),ears?
d)Hor,r,manyemploS,ees,withfu]ldetails,areu'orkinginthisBarAssociation&whatistheir & pension benefits available pay scale & pay? what are the medial benefits, EPF, insurance to them? Can they form a trade union? If yes' how?
If no' wh1'?
e) Any other relevant information' fl File notings of progress of this RTI' s.No. Information asked by Appellant No. cPlo's reply clc/ccla'lzo16looo4z6 in case cases' list placed at Annexure-
involving RTI application dated 5th Jul1" zor5 anrl uz similar IV g.a)Punjab&HaryanaHighCourthasgothor,t,manya)TotaistrengthofHon'bleHigh CourtJudgesaSonIstJull,,zor5?WhatistheJudgesofthisCourtis85,out is the establishment/cadre of High court judges & how of which 31 posts are vacant much deficiency? and 54 Hon'ble Judges rvere rvorking as on O1'O7'2Or5 complaints are
b) How many cases! appeals, writs, petitions, suits, courts, Naraingarh as on Ist July' pending in sub Divisional judicial b) The information, i.e. officers are posted there? How many zor5? How many statement showing pendencf iudicial of cases as on 3o.o6.2015 in supporting staff including class II, III, IV officers are the permanent States of Punjab' District Courts of the posted there? Ho\^' many of thern are rates? u"f' chandigarh (District- what Haryana and staff and. horv many of them are on Dc are the policies of Govt./Punjab & Haq'ana rvise)/ Sub-division-wise) is High Court on hiring staff on DC rates? enclosed herewith as 'A' the information Court on
c) What are the policies & directions of Supreme Annexure sclcction of Judgcs of all catcgories? relating to number of Judicial what are thc on having the no' of Judges recommendations of Lar.t, Officers is available on the commission the policies on recruitment i'e"
of all official website of this court, categories? what are shortage of of the information highcourtchd.gov.in Rest of supporting staff? Is there an1 does not Judges or supporting staff at these Sub Divisiona] relate /is not aYailable in this JudicialCourts?Ifyes,whoaretheofficersCourt'responsibleforthisshortage&rt'hat against them? Does this also mean action has c) The process of selection of been initiated District ,Iudges/Aditional that supreme court directions & Law commission District & lrtt'iit;itt'rritl'L: t:'llll' litttl 51.55i.tt,tl.ri;r.:lrrr[Cr:r)I11tlrr,t,,-ilriirilts]tavctt,,,l'',';lilllfiilcci)i)i'(:' is under the solc l'aw commission this also mcan that Suprcmc court dircctions & Haryana The fulfilled? Does this amount to recommendations ha'e nol been domain of this court.
Horv many judicial officers of dereliction of official appointments are made as per duties?
their monthly quota Punjab/Haryana this court the provisions of have not been able to fulfill and 'Iudicial sen'ice Rules' 2oo7 as superior of deciding the cases in the last fifteen years whatactionhasbeeninitiatedagainstthem?amendedfromtimetotime.
far as the recruitment rates? After
d) what was the requirement for hiring staff on Dc so of Civil How many class IV how much time are they regularized? process for selection concerned, residences of judicial officers in employees are working at the Judges (Jr. Dirm) is authority? How much are their has these courts & the conduct of examination under what 3/30 https:/,/i rdiankanoon.q g I d&l 15213281 I 81212017 MrsanjeevSharnra \6 High Court on 1gAugust, 2016 .o been taken out of the working hours & charter of duties? If the1, work purview of Punjab/Haryana more, do they get overtime? Are they asked to do public service commission b1' menial jobs like sveeping, d.usting, cleaning the Gorcrnment and. is being utensils, washing clothes, cooking, walking the conducted jointly by the dog, gardening etc. Are they trezrted like bonded Hon'ble High court, labour?
concerned State Governn:ent
e) Are the clerks, stenos, readers rvho 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. cplo's reply cIC/cc/A/zor6looozs,5 involr"ing RT'I application dated 6th Jul zor5 and 93 similar cases, list placed atAnnexure-v 4' a) whether Prinjab & Haryana High court/state Go.i,t., are As regards point Nos. a, b, c bound by thc 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 tlat it is u,ill 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/zoro with undersigned under the Right to slp No' 23984/zoro, supreme court has stated that ( on Information Act, 2oos to the issue of use of \ehicles r^'ith red lights, we 1{ere comment, opine and advise on inclined to agree with shri Harish Salve, learned Amicus matters and your request is not that use of signs & syrnbols of authoriq' 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 z(0 of the RTI Act, 2oo5
c) If yes, then who are the officers of state Gort.
or Punjab Regarding Ist query of point no. & Haryana l{igh court who has authorized the judicial c as per notifications issued by officers to use Amber or BIue iights? 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 an1' colour of light, rvith use Amber or Blue ught. flasher on or off, on their official or prirate vehicles for Regarding point nos. (d) and (0 the last 15 years, name r'ise and duration wise? copies of u4 applications dated r'-) If th're is;' conlli,t rrf orrlers for. ircriciar officer fr-.rr {rr.- 9r..r.r5 har,, ;i.|reurrrr been Supreme Court or Punjab & Haryana High Court/State transferred to the concerned Govt., which order shouid he follow? State public Information
f) How many Gunmen are working at the offices & officers on
10.o7.2o15 under residences of judicial officers in these courts, for the last intirnation to you, as per the 15 years, name wise and duration rvise and under what provisions of Section 6(g) of RTI authority? How much are their working hours and Act,2oo5.
charter of duties? If they work more, do they get overtime?
Are they asked to do menial jobs Iike driving their private vehicles, carrying r.r,ives & children of these judicial officers in the above mentioned courts? Are they treated like bonded ]abour?
https ://i Miankarrcon.u g I dcr,,l 15213291 I ry30 812t2017 MrsanjeevSharna w High Court on 10 August, 2016 Chandigar.h. Lay out plan of the buildings of District Bar
d) How milny Punjab & Haryana High court or its subordinate Association/Bar and l'ar'r1'6'1s chambers are courts Association employees/go't appro'ed by the committee of Punjab servants/others Hon,bre Bu,ding are working herel .tre the gor.t High court' Monthly rent of Rs. servants and Haryana so/- for each working here get ari, chambe. constructed being paid by the Lar,ryers to honorarium are and others un, ouri who decides concerned Deputy that? who commissioner in the state of punjub irrr", po.m 16 to these and Harvana, ;ffi lfi ::TH*}i i;'l i "* or th e emp lovees ? Are t'uv p ui a
-iffi;;,*';:;",
b) The information is not available/does not relate to this
e) If this land is withdrawn by punjab & Haryana High Court.
Co:jrt./Govt, w:_,1 tae iar
And
ASScCtatlCn & .r-dvoca-Les
cfianLbers exis:? ptease provicie
incurred The elipe:rdit: re
on ahe
l'ncome 6 expencii:.i:e:f Ea:
maintenance'/construction of the building of District Bar association from \^'ith file notings AssociatiofBar ot/ot/tg96 to tg Association in the states of punjab ill;l#:" and & Haryana, is with the Chief Engineer (Sought)-cum Nodal 0 Any other relerant information.
notings of progress of this Officer, pWD (B&R) Deparrment, Chandigarh.
flrltr. Lawyers, Chambers are being constructed by the Iavrl,ers at their own expenses thereof is arso looked after by them. and maintenance state Government of punjab and Haryana approving authorities. are the
c)The information is not available/does not relate to this Court.
d) rhe information sought is not crear, as the word ,here,does'ot read anl,urhere.
s'No' Information asked by Appe,ant in case no. cplo,s reply cIC/c c/A/zo16lo00436 rirririitiriir.r, dirir.',i .1oirr ,rrrre.2rrri,.,irri ;.":j"1 ;ri irg sirril:i (,ii.)r,s, risr prat,;ri .r 6' a) Punjab & Haryana High court has received r(a) Totar tTssgo4cases have been registered how many cases appears, , writs, petitions in this court during the period from and correspondingly Vakalatnama/power ot.o:.tgg6 to go.06.2015, the year wise attomey from practicing advocates detail of of which are given below:_ fror J; Jan i995 to 3Cth june, 2015, CounL year Sr. N-c. year wfSe..
1 1996
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5:38- oi trese are the
b) tcil ma:l)' advcca--es ou-- rcqP
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5698C jllcel l
nerroers o: Ear isscciation' ".999
4
ess:cnal f ees l:ave '-t'ese
5a1'1?_
ioN Irtuch p=of
c) 2000
69c92 , _!^;- .iie:)rs?
eE ci-'a: le: :tcr' -rr=r -
a:ivlcal
c
20c1
129c9 ac !- laryana
-uine--h€r: tneir lnf c:me: Pur'-l
?0a?
19305
ili^n a:id its subcrci:nate courts/g'vi'
'cLrt 2AA3
104226 --Ilf s fr:]ancial
aboLt thl s ie€? !'\-i--€-Lher
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tra:,sact:or. ilas ocne bY 'nequr e,,creiir
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'e
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2oo7 83247 Court or
BCI
& Haryana High rz
Supreme Court or Punjab
Generals & their subordinate
income?Do13zooSg4L2Estheyissuereceiptforfeestakerr?Whor42oo998613issuesForm uauo"ut*r'll-roro ,.osro3 including Advocate r7 2or2 Lt5727 16 to of these advocates to file these this the 16 2,,11 r1273o"onu"oi"n"l ad'ocates? Is theirlTreturns,,,",.hu,,discretion,ifrazorsl23lolthereisnocheckontheirfeesandrg 2o|4l3l73gexpenditure?Doesthisleadtoblackzozor5(upto3o.o6.2o15)6olllmoney these advocates pultng an1' sen'icetaxes? Are Total r7358of generation? ere ttrese advocates other local Octroi or Hou'ever';;;^ L *ui"t'i""d about the an-v* paf ing VAl'/SaIes Tax/ of books' softrvare t akalatnama/PoAs etc- and such' no purchases or central taxes on their these advocates pay to their ;" supplied i, ahr, ;;rd. much do 16 to etc. Itow information-;, /munshis & issue Form maintainea ."grraing tt. iuniors/clerks r(b). No such data is Do they deduct income tax at and Haryana orearo"ut"r r,r,ith the punjab ,**; the District Bar membership r*ro ,na, salary & deposit with High courr 8", A";i;;ion and source and therefore' no of gort? Punjab and Haryana Associations i' tf''t Stuiu'
d)onwhatauthoritl,'theseclerks/munshisinformationisavailableinthisregard.
&evenadvocatesenterPunjab&Haryanar(d)TheAdvocatesand\Iunshiesenterinthe Courtpremi,",t."r,oisresponsibl"to,uigh.courtpremisesaftershowingtheirsecurity the security personrrel th;;' respective identity to checks carried .l-]r,, "" (,,. tlris Crlrlrl tltc etr1t..,. .];iIl.s:
i.. Silrtt:115 11.'..:lil.r1 :lt r,) \Vlretll.'l ilill ]1,,lrr.Assr'rt']:l1j.r zoo5?
section z0r) of RTI Act' definedunderArticietzofConstitutionofsecurityofthisCourtprenrisesisprovidedby in the chandlgrrir noti"..
as defined India & public Authoriq, Ifyes,how?nestortireinrormationao.,,ot,"Iututothislfno,why?WhataretheSuprenre Court,Court/notar,ailab]einthisc",,t'p,n:ub&HaryanaHighCourt&BarCouncilof as is done in ti,".**,i.v paSSeS to these advocates India ruling. o, *o, is issuing '"ho SupremeCourt?pt"u,uprovidemethecopiesofal]documentsmentionedabor,eincluding feereceipts'Vakalatnamas/power"rattorney,taxreceipts,payslipto Munshis/ clearks/j uniors' information' 0 AnY other relevant of this RTI' 7130
g) Fiie uotings of progress 52'13281 / https://i rdiankanoon'org/doc/1 8/22017 is Hish co.rrt on 10 Ausust,
3. The appellant has pra1.gfl in the 2016 second "r[;iffi::harnra
a) Bar Association' its members & Advocates should be decrared ,state, constitution of India, as as defined in Articre wel as public Authority u.1".
;il;tnt *.rion z0r) of the RTI Act, b) He should be given information requested in .ro Act. "' his opprrsarrons applications a per section as 6 of the RTI c) Penalty as applicable ma1, |. imposed as per section zo(r) of the RTI Act. d) Disciplinary action may be initiated against Sh. Officer, Punjab & Ha6,s13 Malik, Central public Information High Court, and Chandigarh as per section zo(z) of the nT'iact. 0 Anyother relief as deemed fit bythe Commission. Hearing i;,1,:: #:.:l1T;#,::"J;'"T1""::1r".',H;"'"ipated in the hearing personary Both the
5' The appelJant stated that the nature of-information sought for into six categories viz four *ith r"ga.Jto administrrtion ,iaJlnd by him can be crassified side of the Hon'ble High two with regard to judicial Court of irol"iurd Haryana.
6' The appellant referred to following documents for perusar for this commission:
a. Repl;, of iiiS;#;.1[;:i:1,:#fffi y*,:ourt datei r",u,,,, arong with co,t oiinaa; Ju d gment or pu nj a b & H a rya n a ",r.
;;;r;t"llTl'ril":t": ;ffi
co,n.l
ffi t';, T,T; l;
of rndia Rures, the advocate
;:::"y
;",:ffi:i:":1, il1.:1;
crc/sA/A/zor5f oorz6z,
Tr;:*ji* Act, re6r & the
rhis commission,s decision
1263, tz64,rrur"j;,"Tr?"r::rj
7' The appellant stated that he had sought certain information
applications in respect through separate RTI
of the Land & Building of
shops in the punjab & Bar a".o.ir,ion, Ad'ocate
Haryana High-Jourt, chandigarh, chambers &
financial assist.nce pror,ided and its subordinates courts,
to the Bar Associations
District Bar As'sociations or rur;uu u ,uounu High
of Subordinate iou*. from court and
Bar Association is registered or.or.r-996 to20.05.2015; r,r,hether
under corrtitution of India/Act the
money spent o, the maintenance/new or pa.liament/an-v other
construction of Bar Association law;
from these ventures in the shops and restaurants
last 20years; tro- .nu"t
income tax, sares tax, vAT,
octroi, service
,Til:Ulii,31T;i.,,*IJ'l,T"l,1;n Associations in the rast
twentv u"u",, o,,,.,.
i:u",
Association rike erectricilv;il, ;;;;;,,:'il;::',:'",;l'll";'"i1j,,, uigh uou, ru rart
:1:H:1il,":i,1.#r*,rvhether
the BarAssociation is ,
state, ,, u'#: :""::,H:iiJr:1
r11, ow,, r n o, * r,yi 1li ; J,tT
!
of India ruling on this and
l;:iI,::
an-y other relevant information?
I: : ffi1j :;f m: #itl i*i ll
8' The appeliant stated that
he has to spend lot of
applications to combat time, energ.y and money
the corruption i, it Bar in firing these
Haryana and its subordinate Associatiori., uigi, court of punjab &
Courts un,",o (v make
.rd,.E them
tnem acc,
transparenc-y accountable and bringing
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Mrsanjeevsharrna \6 High Court on l0August' 2016 8lZ2O17 on two grounds' First' he has g. The appellant stated that he has filed these second appeals to be declared Public Authority not been provided information and second, Bar Associations under section 2(h) of the RTI Act' to provide him all the information' ro. The appellant stated that the High court is avoiding u/s 4 of the Rl'I Act' The even those information, which are required to be disseminated with wrong motire' appe)lant stated that the respondent is hiding the information the issues regarding rr. The appellant referred to his RTI application and stated that palment of water and eiectricity charges of Bar Association of Punjab and Haryana' Punjab and Haryana High court chandigarh, has been elaboratei-v dealt with bythe Hon'ble Bar Library' office of the Bar in cwP No. zo4z of zooT where it held that the Bar Rooms, Association and Bar lounge are part and parcel of the High court and ' therefore' their u,ater and electricilv charges should be borne by the High court as had been done in the and Haryana High court have past. The appellant stated that the Government and Punjab Bar Association and adYocate financial, functional and administratir,e control over the of the Punjab and Haryana High court' chambers and the control lies with the chief Justice
12. The appellant stated that land & buildings of Bar Associations as well as Advocates Electricirv* & water bills of Bar chambers is given free of cost by state Government' of the High court are r'r'orking for Association are borne by the High court; many'employees of Punjab & Haryana High court. The appellant stated that about 6o-7o Bar Association Bar Association in the Punjab & Haryana shops are run b-v the Punjab & Harl'ana High court Association of Punjab & Haryana High Court compler. The appellant stated that the Bar High court is substantiall-v- funded directly or indirectly b.v the state and the Punjab & allotments and cancellation of advocate Haryana High Court. The appellant stated that the chambers are done b)' the Hon'ble Chief Justice of Punjab & Han'ana High Court in The details of the allotment of consultation rvith the President of the Bar Association' chambers and file notings of any approval relating to financial approval must be available that the building Plan of the with the Punjab & Haryana High court. The appellant stated therefore the minutes of meeting/file Bar Association has to be approved by the High Court stated that that the same notings must be available rn,ith the High Court. The Appellant Courts' The appe)lant stated that analogf is applied for the subordinate District & Session that no information has been there must be a policy in this regard. The appellant stated providcd to him.
'rthether Bar Association is a State' comes r3. The appellant further stated that the opinion under section z(0 of the RTI Act and respondent is expected to answer this query' The the Registrar (Judicial) is the appellant stated that when someone files contempt petition, Registrar's opinion is final' final authorityto decide, whether it is maintainable or not i.e. directions of
14. The appellant further stated that he has not been provided the polices & recomtnendations of Law Supreme court on selection of ,Iudges of all categories, staff, monthly quota of disposal of cornmission in relation to strength of Judges, shortage 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 and carried out jutlge of the High courl is administrative Head of one District court court submits their cases inspection periodically. The appellant stated that subordiuate disposal data to the High court. The appellant stated that all data are available in the the data can be retrieved' The computer of the Iligh court and with a click on computer Officers should not only be appellant stated that the performance data of the Judicial provided to him but also put on public domain in public interest' 9/30 https://i rdiankanoon.org/doc/1 521 3281 / 8t2t2017 MrsanjeevSharna rs High Corrt on 10 August, 2016 .o The apPellant further stated that details of the advocates 15' who are members of the Bar Association and doing different business after enrolment in the Bar council of India (BCI), number of zrdvocates 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.rr" i, , court is filed rvith a rakalatnama' Hence, the details of practicing advocates can be prolided by the respondent.
t6' The appellant further stated that in view of the Supreme Court's orders, he has sought information rvith regard to use of Amber red or Blue light, , colour of lights with flasher used by the Judicial officers on their official or prirate vehicles and authorization authority for the sarne' 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 liahle to contempt of courts for violation the Supreme court's d.irection and urhat the policl/gLridelines are in this regard.
t7' The appellant stated that information which ruas 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(s) of the RTI Act to the concerned public authorities' Ilowe't'er, the respondent neither transferred his applications nor pro'ided the sought for inforrnation.
t8' 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 r,r,hate,er information arailable in that court was supplied to him. He submitted that the rent for space occupicd by the Bar Association of Punjab and Harvana High Court Chandigarh, was waived off b1' the chandigarh Administration vide letter dated 73.06.zot4issue6 by the Joint secretary'(Hc-'me), 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 judgmcnt, whercas rcnt for the spacc 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 stzrted that no benefit is given to the chambers being occupied by the members of the Bar Association or an)/ other part of the building which ha, bu"n leased on commercial I)lIrpo.s(l. 'I1tt' "r's'1rondent statt:d tlt;rt so far as Birr.A"ssrrr.iltt.irrns 9f Srrhrrrrljnat. Crt,rts ltt tlrn level of District & sub- Divisions aud otiier public authorities, locate<i in the States of puu,ab & Haryana as well as U'T' Chandigarh, are concerned, they have nothing to do nith the matter as under the RTI Act, the scope and duties of the pIO is ver1, limited. The pIO is only supposed to supply the information, which is available on the record of a public Authority.
r9' In repll'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 BarAssociation.
The respondent stated that the allotment of chambers is rnade under the 'High court of punjab and Haryana [^arryer 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 hft ps:/,4 ndiankaro on.or g I dcr,l 15213291 t o 8t2,2017 Mrsanjeev Sharrna rs Hig h Court on 10 Aug ust, 2016 for electricity consumption. The respondent stated that iicense fee is collected b1'the High Court and remitted directly to Chandigarh Administration. The respondent stated that they 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 thel' have no record regarding emplol,ees 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 11oo 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 rt'ith regard to the tax liabilitl, 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 g,enerated in this regard.
zo. 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 primarv authorit-r.' for keeping inspection record is the Distnct & Sessions Judge. The respondent stated that every Qer.1has its own PIO and First Appeilate Authoritv under the RTL\ct. 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 Authori\'.
zr. In reply to query during the hearing, the respondent further stated that they'are of the vierv that the appellant onl1, n5ks6 about the selection of Judicial Officers of Subordinate Courts and not about the High Court Judges. Therefore, the information on selection criteria/process of Higir Court Judges has not been informed to the appellant. The respondent stated that the appellant',t'as 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 tnade as per provisions of Punjab/Haryana Superior Judicial Sen'ice Rules, zooT 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 b)'the High Court and the concerned State Governments and respective Public Sen'ice Commissions. The respondent stated that on an l,early basis vacancies are filled up through exalrl 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 adr.ice/comments/opinion/explanation/interpretation/presumption which is beyond the itrrisflictiol/drrtics of the PIO and not covcred undof scclion'-t(fl of the RTI Act
23. The respondent stated that the appellant has been seeking rexatious information from the Hon'ble High Court of Punjab & Haryana, Chandigarh under RTi Act, zoo5. The respondent stated that the appellant is an Advocate and well qualified person. He is supposed to knovr, where the information requested is available. The respondent stated that the appellant is in the habit of filing applications after applications knou,ingly for repeated information despite having been made to understand manl, a time that such information is not u'ith the High Court of Punjab and Haryana.
Discussion/Obsen'ations
24. On thorough perusal of the case files and hearing both the parties at length by giving https :i/i ndianlenoon.or g I dcr,l 15213281 I 1 1i30 u?r'2017 MrsanjeevSharrna \6 High Corrt on 10August,2016 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 er.o5.zor5), 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 lbr commercial purpose. The information with regard to Bar 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 z(iJ of the RTI Act. This Commission concurs rvith the views of the respondent.
26. As regartls category 2 (RTI application dated z6.o5.zor5), the information'rvith regard to the details of advocates and their membership in the Bar Associations, it is evident that the appellant n,as informed that the information is not available n'ith the High Court. The Commission concurs with the reply of the respondent.
27.As regards category g ( RTI application dated o5.o7.zor5), 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 ofJudges of all categories could have been provided to the appeJlant. The application, to the extent the information sought relates to the recommendations of the Law Commission, could have been transferred to the l,aw Commission.
28. As regards category a (RTI application dated o6.o7.2o15), the information ivith regard to the authorilv for the Judicial Officers to use of beacon/Red, Amber or blue lights etc., it is obsen'ed that the appellant's rr4 applications had alreadybeen transferred to the coneerned 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 S (RTI application dated t9.o5.zor5), the information with regard to the land on which the Advocates Chambers, shops are built, aliotment details, money spent tltttlt.,,rlir'itilii(o//tt('\\(',:.lil:r'ii()tltrtit:lt:,:..:,.'i'r",1:.itisst'c:.:r:'ll]tc;tllltt'l1:rt;.]t sl:ltr:ltrii been informed that the Bar Association, Advocate Chambers & Shops of Punjab and Harl.ana High Court are built on Chandigarh Administration's land and the buildings of District Bar Associations Divisions/Sub Divisions and Adl'ocate Chambers are built on the land pror,ided by the respectivc State Government. It is observed that a detailcd reply rcgarding rcnt of shop and license fee of chatnber, 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 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 3o.o6.zor5) the information with regard to https://i ndiankanoon.or g I dcr,l 15213281 I 12/30 Court on '10 August' 2016 Mrsanjeev Sharrna rs High 8t212o17 '.o17 rr,-L ^^,ir+ ^f prrniah and Haryana and CasesreceivedalongwithVakalatnamaintheHighCourlofPunjabandHar},anaano etc' it is ti-1h." Bar Associations o, *u"uo.u,.t membershif professionai fee of the ud.,ro.ut"r, already been the data of ."ir*"*i tt the I]igh. Court has maintained e'ident that l,earwise "ur", informed that no data is The appellant rrurTro been provided to the appellant. the Bar Associations' fee advocates in about the Vakalatnama and \,Iembership "I;;
chargedbytheadvocatesetc.Thecu,,*i,,io,.conculsrt,ithrePlYoftherespondent.
of India' Hot{evel,theapplicat,",,*theextantinformationrelatedtomembershipoftheadvocates transferred to the Bar council could have beeu and practice ett ics or aalocates, Haryana High coufi of Punjab & 3r.Itisobserr,.edthattheappellanthassoughtforvery]ruse/.vo]uminousinformationsuch related to Bar Associations o"f th" tton'ble as information Commission of lndia' etc' Subordi"ut" Co'i'' Bar Council of India' Larv and 3z.Itisobsenrdthatsomerequestedinformation,u,hichisavailableruiththerespondent, to the appellant' could have been provided 'Public Bar Association as a s3.Itisobservedthattheappellanthasnotfiledanl'applicationagainsttheBarAssociation.
tor.r. Thus, the ir.rr" or'a"tiaring the punjab and Harl,ana-uigr, by this commrssron rn sectioi ztl, of the RTI Act cannot be considered Authority, under these aPPeals'
34.ThisConrmissioninitsdecisionNo.CIC/ATlAlzooSlote8odated22.og.2oogheldthat.
d'oes not hold or is not related to an information "56. A public autl'rority which petitioner r'n'il] not be obliged to provide an ans\{'er to the sought f-t u pttitio"tr' bod-v or the noda] the reason that that public al,tuo,ltl, was tj,re Apex only for officeofothelssub-ordinatepubricrutrroriti"r.Suchapublic*tn:t'o,::::^1'.,:: when it recerves of Finance/ Department of Reveuue -
o, trr" rr,tirrirtry
the CBEG
of urlnrormation u'hich
both the petitioner and
an RTl-application for disclosur"
such as the
o. ,* N{inistry know is held b1, subordinate offices
the cBEc or the Nlinistry) ma]' inform
commissionerates, then
the public u..r,io.ity tau"a
and hence not the
;; ;, *u, ,oa the holder of trr. information
the petitione,
'concernedp'Ufi"authority''Inthealternative'suchapublicauthori$'may choosetohelpthepetitionerbyt,ansferringhisrequesttolhesubordinatepublic authoritiesrt,here.h.info,*,tio,."u,t.,o"*,norexpectedtobeheld.Thislatter decisionistobeofthepublicauthorig'giventhecircumstancesandtheconditions surroundingthepetitionandtire"ut"'itcannot:::l1l:i"ibvthepetitionerasa to file the petition riglrii a substitute for his orryn due diligence, i'e' matter oi underSection6(r)appropriatelybeforethepublicauthoritywhichisknownto petitioner requested unJ, ,ror"'importantly, which the hold the information :'"
lli.,":,,',1'littrrl,slli I f il:r' irll'rrlltllrlir
35.TheHon,bleSupremcCourtoflndiainCiri}AppcalNo.6+s+ofzorr(CentralBoardof Bandopadhyay & ors' held that-
Seconda4, Education & Anr vs. Aditva and right to to information is a cherished right' Information "37. The right inforrnationareintendedtobefo,*idabletoolsinthehandsofresponsible citizenstofightcorruptionandtobringintransparencyandaccountability'The be made to u" strictly and all efforts should prol,isions or nrr ,q.ct should "rrr.r""i under clause (b) of section +(r) of the Act light the necessary irrformJo., bring to working of public unJ u..oon,ability in the rvhich relates to securing ,run.ru."n"l to other information' corruption. But in regard authorities and in discouraging 13/30 (thatisi,,io,*utio,,otherthantt,o,"".,o*"ratedinsectioir+(r)&)and(c)ofthe n'u g I docl 15213281 I https ://i rdiankanoo 8t22017 O MrsanjeevSharnn lo Hrgh Court on i0 August, 2016 Act)' equar importance and emphasis are gi'en to confidentiaritl, of sensitive other public interests (rike infurmation, fiderity and fiau"iary efficient operation of governments, relationships, etc.). Indiscriminate and or directions under RTI Act for impracticar demands discrosure of a, ,na ,unaau (unrclated to transparency and accountabilitlr information authorities and eradication in the functioning of public of corruption) would n.
.oont..-productive as it adversely affect the efficiency of the administration and resurt will getting bogged down in the executive with the non-producti'e \ ,orK of collecting t,rvuuur.r\/e u,ork infontration. coll and furnishing The Act shourd not be arowed to be misused or obstruct the nationar deveropment abused, to become a toor to and integration, orlo destroy tranquility and harmony among the peace, its citizens. uor should i, of oppression or intimidation u" into a tool of hon "orr=.red nation does not \^,ant a scenario *'J:: ;:T':f ,'Jl,H'"rlrrJ,il,"j',iiffi:i spends 75% of their time in colrecting and furnishing information to instead of discharging their appricants regular aoti"r. The threat Act and the pressure of the authorities or p.n"rti", under the RT.I under the RTI;; should empro'ees of a pubric authorities not lead to prioritising ,informatiorrir.rirtrirg,, of their normal and regular at the cost duties., g6' The appellant is an Advocate and well qualified applications knowingly for repeated inro.*rtiu' person. It seems that he is firing and Haryana' It is observed that is not ruith the High court of punjab that once he was informed that not related to or not available the requested information rvith the uigh court, he was such information direct shourd r,rr," rit.a the apprication for to the concern"a piUti" authorih,.
Decision:
37' In'iew ofthe abore facts, hearing ancl obsenations, the respondent is directed to:
(a) Pro'ide information' in the context of RTI applications, details of the allotment to the appeuant as fororvs-
of Advocate's (i) the
chambers una mu notings
chambers (ii) ]'he building rerating to allotment of
Plan of the Bar Association
of Punjab and Haryana and appro*ed by the Hon,bre High court
the minutes of meeting/fit" ,,otrng.
and poricy in this regard., of supreme court on setection ((ii]::lt"Trilirections of Judges of au categories, if arailabre poricy/guide,,,,'::,;,[I'r1ilj.]Jl.fi,JXr]:::,."rT,;:,X*::,,._:*h:*,::
bythe Hon'ble r{igh court of puij^b uv Lr-r( r";;r;-'ru'o 0i) Tr;ln'sferthr'PTI 'rtlplicittions nf rhn arrrrell.nt rrrd^" tr,1.f !r16 r,(j) com,iission with .egarcl to of t!,. RTI Act t. (i) T.arr .ecomnle.clations of Law judges' shortagc of co,'ission in relatior.r to strength staf{ monthly quota of disposal ot concerns the Law commission of cases by judicial officers
(ii) Bar council of India, rvith etc. as information etc. as concerns regard to ad'ocate rerated the Bar Council of India;
and
(c) Comply with the above within 3o days of receipt of this order.
38' There is no doubt that the appellant is a man of cariber having retired as commander fronr the Air a wing Force u,ri^rn Adr,'ocate by profession.
He is expected to know the :I|J,"..:l"Hil;;'i1T|}1',|;,ff.inrormation '"'rni ,'' i, n,- As a mafter *,"
authorities. ,ence, he "inrn, is adviseo ," Ti,:'3ffi:l,lHTi:',:.ilj,;iT:T;:
https:/rndiankano on.ory ld(x..t 1 5213281I rl* H 14t30 8t?/2017 MrsanjeevSharrna w Hig h Court on 10 Aug ust, 2016 authorities and avoid fiiing multiple RTI applications seeking similar nature of information.
The appeals are disposed of. Copl,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 Annexure-I (as referred to in para r of the order) S.No. Case No. Date of RTI r ClClCClAlzo16looo4T6 Sth July zor5 2 UClCClAlzot6loootTt 3 CtClCClAlzo16looo439 4 CICICCIAlzo16looo44t 5 UClCClAlzot6/ooo44z 6 CIC|CC|Alzot6looor6z Z CICIPJ<IAlzot6loooT6c: B CIClCClAlzot6/ooo44o g CIC/RK/Alzot6looo758 10 CICIRKIA/zo16looaT$ 11 CIClCClLlzo16looo163 t2 CIC|RKlAlzo16loooT64 13 CIClRKlAlzo16/oooTzz t4 CrClCClLlzor6looorT8 1s ClClCClAlzot6loootT6 16 ClClCCllrlzor6looot68 tZ CrC/RK/A/zot6looo755 rB CICIRKI Alzot6looo756 rg CICIRKI Alz0161000669 20 CIClRKlAlzor6looo6TT zr CIClRKlAlzot6l ooo66z 22 ClclRKlAlzor6loooTz5 23 CICIRKIAlzot6loooT5g z+ CiC/RKlAlzo:^6looo66o z5 CLCIP.K/Alzo16loooTs7 z6 Cii-7'Rii/A/zo16lortoTgg z7 CiC/KKiA/2r.rr67ooot-,Lz 2d CIC/RKlAlzo16luuooti4 z9 CIC/RK/A/zot6looo658 30 CIC/RK/A/zot6looo7z7 31 ClclcclAlzot6loootT3 82 UclcclAlzot6looo4Tr 33 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92. CIC I CC I Al zot6 I ooo56r https :/,4 ndiankanoon.ory I d@,1 1 521 3281 I 28130 a 8t2/2017 MrsanleevSharrna w High Court on 10 Aug ust, 2016 %. ClClCClAlzot6looo58T Annexure-\rl ( as referred to in para 2 of the order) S. No. Case No. RTI application t CIC/VS/Alzotgloozrzo dated 19st May 2015 2 ClClvSlA/zot5/ooz44o 3 CICiSA/Alzot5loot4zt 4 CIC/SAlAlzorsloor+6+ s CICISAIA/zo15loo14oo 6 CIC/VS/Alzor5looztt4 7 CICIYSIA/zor5looz883 B ClClSAlAlzor5/oor455 9 CIC/!'S/Alzot5loozTgT 10 ClClVSlAlzor5looz6Tz 1r CIC l\tSlAlzor5loozig t2 ClClYSl Alzotsl oozTyg 13 ClClYSl Al zot5f oozzog t4 UCIYSlAlzor5loozzo4 15 CICIYSlAlzoL;f oo2t22 t6 ClCl\rSlAlzot5looz6o4 L7 ClClYSlAlzor5/ooztrg r8 ClClVSlAlzot5loozl6 tg CICIVSIA/zor5looz6oo zo CIClYSlAlzor;looz443 2t ClClVSlAlzot5looz6oz 22 ClClYSlAlzot5foozzoz 23 flCIVSIA/zorglooz3Sz 24 CICIVSIAlzot5loozTtz 25 ClClYSlAlzot1loozS6z z6 ClClYSlAlzot;/ooz;gg 27 CICISAlAlzot5loor44T z8 CICIVSIA/zor5loozt69 29 CIClvSlA/zorS/oozS+9 30 CIC/VSlAlzor5loozT4t 3r. CIC/YSIAlzorSloozBZS 32 CtClYSlAlzor5looz66 3g CrClvSlAlzor5/ooz558 34 ClC/VS/A/zorsloozs88 3s CrClvSlA/zor5looz35o 36 ClClYSlAlzor5/ooz353 37 ClClYSlAlzor5looz3T6 38 CIC/VS/A/zor5/ooz3z8 39 ClClVSlLlzot5,lroz3tz 4o ClClCClAtc,'r6looo4rr 4t ACIYSlAlzor5looz669 42 ClClttSlAlzor5looz4gT 4J ClClYSlAlzo15/ooz368 44 ClClvSlAlzot5/ooz37o Annexure-\rl ( as referred to in para 2 of the order) 45 ClClYSlAlzor5looz6T5 +6 CICIYSlAlzor5loozgo6 47 CICIYSIA/zots/ooz767 +B CIC NSIA/zot5looz348 49 CICIYS/Alzor5looz5o3 50 CIC/YS/Alzot5f oozrz6 51 CIClYSlAlzoi5/ooz554 52 CIClVSl,Alzorslooz64T 53 CIC/VS/Alzor5looz656 54 CICIvS/Alzor5/ooz73o 55 CIClVSlAlzor5/ooz35r S6 CIClYSlAlzor5/oozeoo 57 ClCl\rSlAlzor5foozrzg S8 CICIYSlAlzor5foozzor Sg ClClSAlAlzor5/oor458 6o CICISAlAlzor5/oot46o 6r CIClYSln lzot5looz4gg 6z ClClvSlAlzot5/ooz738 63 CIClYSlAlzo15/ooz611 64 CIClYSlAlzor5/ooz53r 65 CIClSAlAlzor1loot416 66 CICISAlAlzot;/oot4;7 67 CIClYSlAlzor5/ooz6o3 68 CLClYSlAlzor5/ooz55r 6g CICflS|A/zorSlooz438 70 ClCl\tSlAlzotslooz3T4 7r CIC/YSlAlzorsloo14zS 72 CICIYSIA/zor5looz868 73 ClClYSlAlzor5/ooe36o 74 ClClYSlAlzot5foozrzT Ts CICIYSIA/zor5looz367 76 CICIVSlAlzorglooz6rz 77 CICISAIAlzor5/oor399 78 CICI\tSlA/zor5looz673 79 ClClYSlAlzor5looztz5 8o C,IClVSlA,lzo15looz63o 8r CIClVSlAlzor5/ooz681 8z ClClYSlAlzo15/ooz6ro 8g ClClYSlAlzorSlooz1+6 8+ ClCl\tSlAlzor;looz444 8S CIClvSlAlzor5/ooz355 86 CIClYSlAlzot5/ooz36t 8Z ClClVSlAlzor5f oozrrT 88 CIC/VS/Alzot5looz5z3 89 CIC/VS lAlzot5looz8TT Annerure- \[ ( as referred to in para z of the order) 90 CICIYSIAlzo15/ooz356 gt UClYSlAlzor5loozrzr 92 CICIVSlAlzor5looztzq 93 CIClYSlAlzor5/ooz:.r5 gq UC/VSlAlzor5/ooeu8 95 CIC/YSlAlzor5/ooz36s g6 CIClYSlAlzor5/ooz359 97 ClClYSlAlzor5/ooz38o gB ClClVSl t lzot5looz\Tz 99 CICIYSIAlzor5looz3g3 roo CICISAIAlzor5loot434 ror CIC/SA/Alzot5loot4z9 to2 ClClSAlAlzor;loot11g 1o3 ClClSAlAlzo15/oor,466 io4 CICIVSlAlzot5looz649 to5 CIC|VSlAlzot5fooz65z to6 CIC/VS/A/zors/ooz6sS roz CIC/\zSlAlzotSloot663 roB CIC/\/S/A/2or5/ooz658 roo CIL:/VS/r\/ ,ui57t-rt-rzLrcro rru uluT\SiA7zo15/ur,,b83 rrr CILT r57r\/2Lrig/'or.)2bv, rt2 ClClVSlAlzo15/ooz68o rr3 CIC/VSlAlzor5looz6zr rt4 ClCl\tSlAlzor5looz6z9 115 ClCl\rSlA/zor5/ooz6t4 116 CICIYSlAlzot5looz6t6 rt7 ClClVSlAlzot5loozST4 rr8 CICIVSIA/zot5/oozr4o tr9 CIC/VS/Alzot;looz6z,l Annexure VII (as referred to irt para z of the order) S. No. Case No. RTI application tCIClCClLlzot6/ooo4g6 dated 3oTH June e CIC I CC I Al zot6 f oooz4z 2015 3 CIC I CC I A.l zo16 I oooz4r + CIC I CC I N zot6 I ooozT I 5 ClClCCl Alzot6/oooz47 6 CICICCI Al 2ot6l ooo419 Z CICICC/ Al zo16 loooz5T B UClCClAlzor6loooz8o g CICICCIA/zo16loooz4g 10 CIC|CClAlzo16looo433 11 ClClCClAlzo16/ooo434 L2 CICICC/Al2or6looo44g 13 ClClRKlAlzor6loooTo6 t4 UClCClAlzo16looo453 1s CIClCClAlzo16looo45z 16 CICICClAlzo16loooz45 t7 ClClCCl Alzo16/oooz77 18 CTCICCI Alzot6loooz44 rg CrClCCl Alzot6looozgz 20 https://i rdiankanoon.org/doc/1 521 3281 / 29t30 .O M rsanjeev Sharrna \6 H ig h Coirrt on 1 0 Aug ust, 201 6 CIClCClAtzo16loooz38 2t CIClRKlAlzo16loooTzr 22 ClClCClAlzo16looo468 2J CICICCI Arzo16looo457 z+ CIClCClAlzot6l ooo456 zS CICIRKIA/zot6l ooo7z4 z6 CJCICCI Arzot6looo46Z zZ CIC|RKIAlzot6loooTto z8 CICIRKIA/zo16looo7z3 29 CrClRKlAlzot6loooTzo go CIC/RKlAlzor6looop6 3t CIC/RKlAlzor6loooToS g2 CIC|RK|Alzot6loooTtg 33 CICIRKIAlzor6loooTt9 B4 CIC/RKIA/zor6looo7z9 3s CICICCI Arzo16/oooz46 36 CICICCI Alzot6l ooo617 37 CrClCCl Alz016/c,o,c,445 S8 CICICCI Arzot6looo466 39 CIC|CC|Alzot6looo465 40 ClClCClAlzo16loooz93 4r CICICCI Arzot6loooz9r 4z CICICCI A/zot6l oooz84 +S CIC1CCIAlzor6l ooo444 44 ClClCClAlzor6/ooorSr Annexure VII (as referred to in para z of the order) 45 CICICCI Arz0161000288 +6 CICICCI Alzor5looozgo +Z ClClCCl Alzo16looog54 +8 UClCClAtzo16looo555 49 CIC|CClLlzo16loooz83 50 CIC/CC/Alzo16looo447 51 CICICCIA/zo16looo448 52 CICICCI Alzot6l ooo44g 53 ClClCClAlzo16loooSST 54 CICICCI Arzot6looo469 55 ClclcClLlzor6looo446 56 CrClCClA,lzot6/ooo454 57 ClClCCl Arzo16looo45r s8 ClclRKlLlzor6looozt4 s9 CICIRKIA/zor6looo739 6o CIC,tCCl.!,t2otl,!ooo47o 6t CICICClAizot6/oooz89 62 CTC,|a{'lAl2ot6looo294 63 CICICCIAtzor6looo455 64 CICIP.KIA/zor6foooTtz 65 ClclcclNzor6looozgr 66 CICICClArzo16loooTrT 6Z CICIPJ<INzot6loooTt6 68 CICIP.KIA/zo16looo753 6g CIC|RI(|Alzot6looozs4 70 CICICCIA/zo16looo556 71 CIClP.KlAlzot6looo73t Z2 CICICCI Arzo16looo435 73 ClClCClAlzo16looozSz 74 CICIRKI Llzot6looo6gl 75 AClCClLrzor6loooz86 76 CIC|CC|Alzor6looozTg Z7 CICICCIA/zor6loooz5g 78 CICICCIArzo16loooz54 79 ClClP.KlAlzot6loooToz 8o CIC/RKlAlzot6loooz+o 8r ClClRKlAlzot6looozT6 8z CIC/CC/Alzor6looozS5 8S CIC/RKIA/zo16looo659 8+ CICICCIAlzo16looo45o 85 CIC/CClAlzor6loooz9T 86 CIC1P.K1Alzo16/ooo7o4 BZ CIClRKlAlzo16loooTT+ 88 CIClF.KlAlzo16looo6gz 8g CICIRKIAlzot6looo694 Annexure \iII (as referred to in para e of the order) 9o CIC/RKlAlzot6loooT4S gt CIClRKlAlzor6loooT6T gz C]C/RK/A.lzot6looo6go gS ClclF.KlAlzor6/ooo699 94 CIC|RK|Alzor6looo7st qS CIC/RKlAlzot6looo696 g6 CtClRIr.lAlzor6loooT6S 97 CIC lRKl Al zot6 I oooT 5z 98 CIC/RK I Al zo16 I oooT So 99 CIC/RK/A/z o16 I oooT 49 roo CIClRKlAlzot6loooTT3 ror CICIRKlAlzot6loooTTo to2 CIC/CCIA/zor6looo3r9 ro3 ClClCCl Atzor6looo3r7 rc+ CICICCI Alzot6looo3rS ro5 ClclcclNzor6looozoS ro6 CICICCIAtzor6looozro rcZ ClC|CC/Alzor6looozog ro8 CIC/RK/Alzor6looo766 to9 CIClRKlAlzot6loooTT6 https ://i ndiankarnon.or g I dcr,l 1 5213281 I 30/30