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Central Information Commission

Mr. M Velmurugan vs Supreme Court Of India on 10 August, 2011

                     Central Information Commission, New Delhi
                          File No.CIC/WB/A/2010/000027­SM
                  Right to Information Act­2005­Under Section  (19)




Date of hearing                       :                                 10 August 2011


Date of decision                      :                                 10 August 2011



Name of the Appellant                 :   Shri M Velmurugan
                                          Mangoon Village, Nakkasalem PO,
                                          Perambalur Distt - 621 118.


Name of the Public Authority          :   The Central Public Information Officer,
                                          Supreme Court of India,
                                          New Delhi.



        The Appellant was present in person.

        On behalf of the Respondent, the following were present:­
        (i)     Smt. Smita V Sharma, CPIO,
        (ii)    Shri S.K. Dubey, Advocate



Chief Information Commissioner                 :       Shri Satyananda Mishra



2. We   heard   this   case   through   video   conferencing.   The   Appellant   was  present in the Perambulur studio the NIC. The Respondents were present in  our chamber. We heard their submissions.

3. The Appellant had requested the CPIO to list all the sections of the IPC  and other such sections which bound the judges with various punishments. The  CIC/WB/A/2010/000027­SM CPIO had informed him that it was not his duty under the Right to Information  (RTI) Act to offer interpretation of laws and statutes. The Appellate Authority  had endorsed the response of the CPIO.

4. The Appellant, during the hearing, submitted that he wanted to know all  the sections which bound the judges. It was pointed out to him that neither his  RTI   application   nor   his   submissions   were   very   clear   about   what   exact  information he wanted. We can make out that he wanted to know about those  legal provisions which would bind a judge and make his acts punishable. This is  clearly outside the purview of the Right to Information (RTI) Act. The CPIO has  the responsibility of providing information already in the possession of a public  authority. He cannot be expected to offer legal or other opinion of the nature  sought by the Appellant. The Appellant can find out about this either from law  books or by consulting legal experts in the matter.

5. This appeal has no merit. It 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/2010/000027­SM