Supreme Court - Daily Orders
Food Corporation Of India vs Central Information Commissioner on 6 May, 2019
Bench: Sanjay Kishan Kaul, Indira Banerjee
1
ITEM NO.27 COURT NO.14 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No.10515/2019
(Arising out of impugned final judgment and order dated 15-01-2019
in LPA No.20/2019 passed by the High Court of Delhi at New Delhi)
FOOD CORPORATION OF INDIA Petitioner(s)
VERSUS
CENTRAL INFORMATION COMMISSIONER & ANR. Respondent(s)
(FOR ADMISSION and I.R. and IA No.68273/2019-EXEMPTION FROM FILING
C/C OF THE IMPUGNED JUDGMENT and IA No.68274/2019-EXEMPTION FROM
FILING O.T.)
Date : 06-05-2019 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MS. JUSTICE INDIRA BANERJEE
For Petitioner(s) Mr. Abhay Kumar, AOR
Mr. Saurabh Mishra, Adv.
Ms. Neetu Jain, Adv.
Mr. Vineet Kumar Singh, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing certified copy of the impugned judgment and official translation are allowed.
Learned counsel for the petitioner has drawn our Signature Not Verified attention to paragraphs 11 and 12 of the Judgment of this Digitally signed by POOJA ARORA Date: 2019.05.07 18:04:29 IST Reason: Court in Girish Ramchandra Deshpande Vs. Cen. Information Commissioner & Ors.1 to contend that even disciplinary 1 2013 (1) SCC 212 2 proceedings initiated and action taken against employees would fall under “personal information” as defined in Clause (j) of Section 8(1) of the Right to Information Act, 2005.
Issue notice.
The operation of the directions contained in the impugned order to disclose the information is stayed.
(POOJA ARORA) (ANITA RANI AHUJA) COURT MASTER COURT MASTER