- (1.) This petition seeks the quashing of the order dated 9th April, 2009 by which information sought by the petitioner under the Right to Information Act, 2005 (hereinafter referred to as the 'Act') was denied by the Public Information Officer of the Indian Oil Corporation by placing reliance upon Sections 8(1)(e) and (j) of the Act. The first appeal filed by the petitioner under Section 19 of the Act was dismissed by the order dated 9th July, 2009 and the second appeal filed by the petitioner before the Central Information Commission was also dismissed by the order dated 13th May, 2010. These orders have been assailed in this petition. It transpires from the records of the writ petition that pursuant to an advertisement dated 28th June, 2000 issued by the Indian Oil Corporation for LPG Distribution-ship for Tehsil Tamkuhiraj, District Kushi Nagar, both the petitioner and Smt. Vijaya Mishra submitted their applications. Interviews were conducted on 10th August, 2007 and Smt. Vijaya Mishra was placed at serial No. 1, while the petitioner was placed at serial No. 2. Ultimately, LPG Distribution-ship was offered to Smt. Vijaya Mishra.
(2.) The petitioner claims that as the income statement of Smt. Vijaya Mishra in the application form submitted by her regarding the income of her husband was not correct, she filed an application on 5th February, 2009 under Section 6 of the Act for seeking the following information : (a) Whether, Smt. Vijaya Mishra had disclosed the income of her husband and had enclosed the income statement of her husband in the application form and whether she disclosed information that her husband was working in the U.P. State Medical Services in year 2000 and if the income statement was enclosed then a copy of the same may be supplied to her. (b) Whether Smt. Vijaya Mishra, who was working in a School at Kanpur even prior to 2000, had disclosed such information and whether she had disclosed her income in the application form and if such information was given, then a photostat of the same may be supplied.
(3.) The Public Information Officer of the Indian Oil Corporation denied information to the petitioner by the order dated 9th April, 2009 by placing reliance upon Sections 8(1)(e) and (j) of the Act.;