Central Information Commission
Mr. Amar Kumar Singh vs High Court on 5 April, 2013
Central Information Commission, New Delhi
File No.CIC/WB/A/2010/000925SM
Right to Information Act2005Under Section (19)
Date of hearing : 5 April 2013
Date of decision : 5 April 2013
Name of the Appellant : Shri Amar Kumar Singh,
PG Deptt. of English,
SKM Uni. Dumka,
Jharkhand - 814 101.
Name of the Public Authority : CPIO, Jharkhand High Court,
Ranchi,
Jharkhand.
The Appellant was not present in spite of notice.
On behalf of the Respondent, Shri Govind Kumar, AR was present.
Chief Information Commissioner : Shri Satyananda Mishra
2. We heard the submissions of the Respondent.
3. In his RTI application, the Appellant had raised a number of queries regarding various cases pending before the High Court. The CPIO had informed him that such information could not be disclosed since it concerned judicial matters. It appears the CPIO's reply was returned by the postal authorities with the remark that the addressee was not found. CIC/WB/A/2010/000925SM
4. We have carefully examined the contents of the RTI application. It is true that all the queries relate to pending cases and any information on this would have to be provided on the basis of the judicial records. This is not permissible since the Jharkhand High Court has its own rules for allowing access to its judicial records and all litigants and citizens, interested in knowing about judicial matters, have to approach the High Court under those rules in order to access the information. Therefore, there is nothing which can be disclosed in the present case.
5. The appeal is disposed off accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/WB/A/2010/000925SM