- (1.) Instant writ petition has been filed under Article 226 of the Constitution of India by petitioner Hardev Arya, in which following prayer is made: (1) That the orders dtd. 16.2.2011, 28.3.2011 and 16.7.2012 are passed by the respondents authorities may kindly be ordered to be quashed and set aside and the information sough within Annexure 02 by the respondent may kindly be ordered to be provided to the petitioner. (2) Any other appropriate order of direction by which this Hon'ble Court considers just and proper in the facts and circumstances of the present case, may kindly be passed in favour of the petitioner. Brief facts of the case are that an institution named Arya Kanya Gurukul Chhawani-Sheoganj is a registered society. The said institution is imparting education and schools are running with other social activities within Sheoganj (District Sirohi). The petitioner while having observations over the working of the said institution with regard to legality of the institution, for safeguarding public interest at large, filed an application before respondent No. 1 seeking requisite detail with regard to opening of bank account of the said institution under Section 5 of the Right to Information Act, 2005. The application filed by the petitioner was rejected vide order dated 16.2.2011 in view of Section 8(j) of the Act of 2005, read with Section 13 of the Banking Companies Act, 1970; and, in the rejection order, respondent No. 1 informed the petitioner that under Section 8(j) of the Act of 2005 and under Section 13 of the Banking Companies Act, 1970 no information as desired by the petitioner can be given to third party because it is not in public interest.
(2.) The petitioner being aggrieved and dissatisfied by the order dated 16.2.2011 preferred an appeal before the appellate authority of the Punjab National Bank at Delhi which was transferred to the appropriate forum having jurisdiction to hear the matter viz., Public Information Appellate Authority, Assistant General Manager, Divisional Office, Jodhpur. Said appellate authority rejected the appeal filed by the petitioner vide order dated 28.3.2011, in which, again, it is specifically observed that the required information of bank account of Arya Kanya Gurukul Chhawani-Sheoganj cannot be given to third party and upheld the order passed by respondent No. 1.
(3.) The petitioner again preferred second appeal under Section 19 of the Right to Information Act against both the orders before the Public Information Commissioner, Jaipur which was transferred to the Central Information Commission. Vide order dated 16.7.2012 the said appellate authority while upholding the order passed by the first appellate authority dismissed the second appeal.;