Central Information Commission
Mrvibhas Kumr Jha vs Supreme Court Of India on 26 July, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi -110066
Tel : +91-11-26717355
Appeal No. CIC/RM/A/2014/001609
Appellant: Mr. Vibhas Kumar Jha
R/o. H No. 272, Naharpur,
Sector7, Rohini, Delhi110085.
Respondent: Central Public Information Officer/Addl. Registrar, Supreme Court
of India,
Tilak Marg, New Delhi
Date of Hearing: 26.07.2016
Dated of Decision: 26.07.2016
ORDER
Facts:
1. The appellant filed RTI application dated 03.02.2014 seeking information regarding action taken on his complaint dated 28.10.2013 and 28.12.2013 which related to his grievance against Justice Shri G.S. Sistani, Delhi High Court and notings/remarks on the said leteer.
2. The CPIO responded on 01.03.2014. The appellant filed first appeal dated 10.03.2014 before the first appellate authority. The FAA responded on 21.04.2014. The appellant filed a second appeal dated 05.05.2014 before the Commission with prayer to give the direction to respondent to provide the complete information.
Hearing:
3. The respondent was personally present in the hearing. The appellant was absent.
4. In the second appeal, the appellant had raised the contention that the judgment passed in SLP (Civil) 32855 of 2009 was not applicable to his case as it is confined to the appointments of the judges of the Hon'ble High Courts and the Hon'ble Supreme Court.
5. The respondent referred to the RTI application dated 03.02.2014 of the appellant and stated that the appellant seeks information regarding the action taken on his letters dated 28.10.2013 and 28.12.2013.
6. The respondent then referred to the CPIO's reply dated 01.03.2014 and stated that information relating to complaints against Hon'ble Judges is the subject matter of judicial proceedings in SLP Nos. 3285556 of 2009 and now converted into Civil Appeal Nos. 1004445 of 2010 which are now subjudice before Hon'ble Court.
7. The respondent stated that vide order dated 04.12.2009 in SLP(C) No. 3285556 of 2009 titled "Central Public Information Officer & Anr. Vs. Subhash Chandra Aggarwal", there is a stay on disclosure of information relating to matters like the present one.
8. The respondent further stated that the nature of information sought by the appellant is confidential and is exempted under Section 8(1)(e) & (j) of the RTI Act, 2005.
9. The respondent vide its order dated 01.03.2014 informed the appellant that his letter dated 28.10.2013 had not been received in the registry.
10. The respondent stated that vide order dated 21.04.2014, the FAA had also upheld the decision of CPIO.
Discussion/ observation:
11. The steps/action taken by the respondent in dealing with the RTI application is satisfactory. Decision:
12. No further intervention of the Commission is required in the matter. The appeal is disposed of. Copy of the order be given to the parties free of cost.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma) Dy. Registrar