- (1.) Challenge in the present petition is to the order dated 30.7.2012, passed by the State Information Commission, Haryana (for short, 'the Commission'), whereby it has directed the petitioner to supply certain information to respondent No. 2.
(2.) Learned counsel for the petitioner raised two-fold submissions, namely, that in view of the notification issued by the State of Haryana on 29.12.2005, in exercise of powers conferred under Section 24(4) of the Right to Information Act, 2005 (for short, 'the Act'), State Criminal Investigation Department including the Crime Branch was exempted from the application of the Act. Further, reliance was sought to be placed upon Section 8(1)(g) of the Act, whereby exemption has been granted from disclosure of information in cases where disclosure would endanger the life or physical safety of any person. Learned counsel further submitted that though in the penultimate paragraph the Commission has directed for providing of information under clauses (a), (b) and (d), whereas in final paragraph, the clauses have been mentioned as (a),(b) and (c). He submitted that the petitioner be granted liberty to move application before the Commission for correction of the error, if any.
(3.) After hearing learned counsel for the petitioner, I do not find any merit in the submissions made. Respondent No. 2 in the present case filed application seeking following information: "a) Provide details of total expenditure involved in the security of each MP and MLA of the Haryana State and information must contain specify expenditure involved per member. b) Provide information as to how many security vehicles are involved as Pilot Vehicle and Security Vehicles for the security of each MP and MLA of Haryana State. c) Provide information as to according to the policy/norms how many security personnel's can be provided to each MLA and MP and their family members. d) Details of total expenditure took place in the year 2008- 2009, 2009-2010 and 2010-2011 as diesel and petrol expenses. e) Details of the wear and tear cost of the security vehicles. f) Information is required in form of details of the account concerning individual MP and MLA.";