Chandra Prakash Batham vs State Chief Information ...
2022 Latest Caselaw 5695 MP

                                                             1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                      WP No. 8511 of 2022
                       (CHANDRA PRAKASH BATHAM Vs STATE CHIEF INFORMATION COMMISSION MADHYA PRADESH AND
                                                             OTHERS)

                      Dated : 19-04-2022
                               Shri N. K. Mishra, learned counsel for the petitioner.

                               Petitioner has filed this writ petition challenging order dated 4.3.2021
                      contained in Annexure P/1. By the impugned order, direction was given to Public
                      Information Officer to supply information asked for by the respondent no.4 within

a period of 30 days.

Counsel for the petitioner submitted that information asked for is personal records of the petitioner and same cannot be supplied to respondent no.4 as information comes in exempted category under Section 8 (i)(j) of Right to Information Act,2005. He relied on the judgment reported in 2020 (5) SCC 481- Central Public Information Officer, Supreme Court of India Vs. Subhash Chandra Agrawal, wherein it was held that professional and academic qualification of a person comes within the purview of personal information of a party.

In view of the aforesaid, issue notice to the respondents on payment of

process fee within seven days.

Order dated 4.3.2021 is stayed till the next date of hearing. List the matter immediately after service of notice on the respondents.

(VISHAL DHAGAT) JUDGE

DUBEY/-

Signature
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Digitally signed by
ARVIND KUMAR
DUBEY
Date: 2022.04.20
11:35:48 IST