Central Information Commission
Mr. K Selvamony vs Supreme Court Of India on 3 April, 2013
Central Information Commission, New Delhi
File No.CIC/WB/A/2010/000113 & 723SM
Right to Information Act2005Under Section (19)
Date of hearing : 3 April 2013
Date of decision : 3 April 2013
Name of the Appellant : Shri K Selvamony,
President, Aavin All Employees Union,
No. 63/34A, VOC Street, Dr. A J Mehtha
Nagar, MMC, Chennai - 51.
Name of the Public Authority : CPIO, Supreme Court of India,
New Delhi.
The Appellant was not present in spite of notice.
On behalf of the Respondent, the following were present:
(i) Shri Devadatt Kamat, Advocate,
(ii) Shri P S N Murthy, BO
Chief Information Commissioner : Shri Satyananda Mishra
2. The Appellant did not turn up in the Chennai studio of NIC, in spite of notice. The Respondent was present in our chamber and made his submissions.
3. In two identical RTI applications, the Appellant had referred to a particular civil appeal and had raised a number of queries regarding that. The CIC/WB/A/2010/000113 & 723SM CPIO had informed him that the said appeal had been dismissed by the Supreme Court and that the copies of the relevant judicial records could be obtained by following the procedure laid down in the Order XII of the Supreme Court Rules 1966. The CPIO had also held that some of the queries did not amount to information since the Appellant had only sought clarification on some issues. Against this order of the CPIO, the Appellant had preferred an appeal. The Appellate Authority had upheld the order of the CPIO and dismissed the appeal.
4. After carefully considering the facts of the case, we tend to agree with the decision of the Appellate Authority. Wherever any information could be given, the CPIO has already provided that. Three of the seven queries (iv to vi) are clearly in the nature of seeking clarification or legal opinion which the CPIO is not obliged under the Right to Information (RTI) Act to offer. For the remaining queries, the CPIO has already given the right advice to the Appellant. There is, thus, no further information to be disclosed in this case.
5. Both the appeals, identical in nature, are 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.
CIC/WB/A/2010/000113 & 723SM (Vijay Bhalla) Deputy Registrar CIC/WB/A/2010/000113 & 723SM