Central Information Commission: In a recent appeal before the Commission, the appellant had sought for inspection of file in which his case was processed in UPSC and also the status of his representation. The CPIO  intimated the appellant that his representation was returned to him with a suggestion to file the same with the disciplinary authority concerned and declined his request to inspect the file under Sections 8(1)(e), (g), (h) & (j) of the RTI Act, 2005.

Not satisfied with CPIO’s reply, the appellant approached FAA which also upheld the CPIO’s reply. The respondent to reply before the Commission stated that matter was already being dealt with by the High Court of Delhi in LPAs 25/2014, 26/2014, 27/2014 & 29/2014 and the stay had also been granted by the High Court.

Observing that the stay had been granted by the Hon’ble High Court, Information Commissioner Ms. Manjula Prasher held that the Commission had no power to interfere in the matter sub-judice and closed the matter filed in appeal before it. [Dilip Kumar v. UPSC,  2017 SCC OnLine CIC 1379, decided on 16.08.2017]

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