Branch Manager Chhatarpur Cum ... vs Manik Chandra Pathak
2023 Latest Caselaw 1124 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       WP No. 1390 of 2023
                            (BRANCH MANAGER CHHATARPUR CUM PUBLIC INFORMATION OFFICER AND OTHERS Vs MANIK
                                                    CHANDRA PATHAK AND OTHERS)

                          Dated : 18-01-2023
                                 Shri Kapil Duggal - Advocate for petitioners.


                                 Petitioners have filed this petition under Article 226 of the Constitution of
                          India challenging order dated 19.12.2022, contained in Annexure P/7, passed by
                          respondent No.2.

It is submitted by counsel appearing for petitioners that petitioners were

ordered to give information regarding departmental enquiry to respondent No.1. It is submitted that Apex Court in case of Girish Ramchandra Deshpande vs Central Information Commissioner and others reported in (2013) 1 SCC 212 held that details of censure/punishment etc. are qualified to be personal information as defined in clause (j) of Section 8(1) of the Right to Information Act. It is submitted that in view of judgment passed by Apex Court, impugned order is contrary to law of the land.

Issue notices to respondents by ordinary as well as registered mode on

payment of process fee within seven days, returnable within four weeks.

Order dated 19.12.2022 passed by respondent No.2 shall remain stayed till next date of hearing.

C.C. as per rules.

(VISHAL DHAGAT) JUDGE

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Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 1/19/2023 4:02:58 PM