May 31,2018:

The Appellate Authority of Tis Hazari Courts under RTI Act has stated that,"Aadhaar is not mandatory for filing cases in the Delhi High Court or District Courts in Delhi".

Order was passed on May 25 on a petition filed by Mohak Bhadana, who sought the following information under the RTI Act:

Is furnishing Aadhaar number mandatory for the purpose of filing before the District courts in Delhi or the High Court?

If the answer to the above is affirmative, has the Delhi High Court issued any directions for the aforesaid purpose? If so, furnish a copy of the same.

Public Information Officer had forwarded the reply by Judicial Branch, which stated that no information is available with respect to the queries raised by the applicant. Which led to filing of Appeal before Appellate Authority.

Appellate Authority stated that reply by PIO/Judicial Branch “is not a proper reply” and sought response of Filing Branch officials in this regard.

Dealing Assistant from the Filing Branch in his response stated that Supreme Court had issued guidelines for filing case/bail/miscellaneous applications at filing counters, through a ‘Case Information Format’.

He further added that,"The format had some fields which were mandatory and those fields were identified by an asterisk mark. The reply stated that column no. 4 in the aforesaid format pertained to Aadhaar, but the same was not shown as mandatory".

On the basis of this reply, "Appellate Authority held that Aadhaar is not mandatory for filing cases in Delhi Courts".

Dealing Assistant while answering the second question stated that the said information pertained to the Delhi High Court and no information was available with them regarding that query.

Appellate Authority thus noted this while also observing that the PIO of the Delhi High Court has already provided a reply to the said query.

Read Order @LatestLaws.com:

Appellate Authority Order (Download PDF)

Appellate Authority Order by Latest Laws Team on Scribd

 

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