Central Information Commission
Shri S.K. Abdul Rahiman vs Addl. Cit, Nellore on 6 June, 2009
231 SKAbdulRahimanVsAddlCITNellore hearing 20 05 dictated 06 06 2 6/8/2009 11:07:55 Deepak 1
CENTRAL INFORMATION COMMISSION
Room No.308, B wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
Appeal No. CIC/LS/A/2009/000231
Appellant: Shri S.K. Abdul Rahiman
Public Authority: Addl. CIT, Nellore
Date of Decision: 06/06/2009
FACTS:-
By his letter of 21/07/2008, the Appellant had requested for names and other details of the incumbents of Shri C.V.K. Government Junior College, Rapur, Nellore, who had sought exemption from Income Tax for the period 1998-99 to 2007-08. Shri P.B. Sekaran, Addl. CIT, Nellore, vide letter dated 07/08/2008, had refused to disclose the information u/s 8 of the RTI Act. The Appellant did not file first appeal and has, instead, filed the present Appeal before the Commission.
2. The matter was called for hearing on 20/05/2009. The parties did not appear before the Commission. Hence, it was decided to pronounce on the basis of material on record. Suffice to say that this Commission has consistently held that the kind of information sought by the Appellant is personal in nature and is exempted from disclosure under clause (j) of section 8(1) of the RTI Act. In this view of the matter, this Commission sees no justification for interfering with the order of the CPIO.
DECISION
3. In view of the above, the Appeal is dismissed.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
(K.L. Das) Assistant Registrar Tele: 011 2671 73 53 Fax: 011 2610 62 76