UNION OF INDIA Vs. CENTRAL INFORMATION COMMMISSION

JUDGEMENT

(1.) Present appeal had been received by way of transfer from the Court of Hon 'ble the Chief Justice. The Apex Court vide order dtd. 1/10/2021 had directed the High Court to decide the writ petition within eight weeks. Consequently, the matter was taken up for hearing on priority basis.

(2.) It is pertinent to mention that the present appeal has been filed challenging the order dtd. 7/12/2018 passed by learned Single Judge in W.P.(C) No.13257/2018.

(3.) Briefly stated, the relevant facts of the present case are that respondent No.2 is working as a Superintendent in Administration with Enforcement Directorate ( 'ED '). She had filed an application under Right to Information Act, 2005 (hereinafter referred to as 'RTI Act ') seeking the following information.:-