GIRISH RAMCHANDRA DESHPANDE Vs CEN.INFORMATION COMMR..
Bench: K.S. RADHAKRISHNAN,DIPAK MISRA
Case number: SLP(C) No.-027734-027734 / 2012
Diary number: 25451 / 2012
Advocates: JATIN ZAVERI Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Special Leave Petition (Civil) No. 27734 of 2012 (@ CC 14781/2012)
Girish Ramchandra Deshpande .. Petitioner
Versus
Cen. Information Commr. & Ors. .. Respondents
O R D E R
1. Delay condoned.
2. We are, in this case, concerned with the question whether
the Central Information Commissioner (for short ‘the CIC’) acting
under the Right to Information Act, 2005 (for short ‘the RTI Act’)
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was right in denying information regarding the third respondent’s
personal matters pertaining to his service career and also denying
the details of his assets and liabilities, movable and immovable
properties on the ground that the information sought for was
qualified to be personal information as defined in clause (j) of
Section 8(1) of the RTI Act.
3. The petitioner herein had submitted an application on
27.8.2008 before the Regional Provident Fund Commissioner
(Ministry of Labour, Government of India) calling for various
details relating to third respondent, who was employed as an
Enforcement Officer in Sub-Regional Office, Akola, now working in
the State of Madhya Pradesh. As many as 15 queries were made
to which the Regional Provident Fund Commissioner, Nagpur gave
the following reply on 15.9.2008:
”As to Point No.1: Copy of appointment order of Shri A.B. Lute, is in 3 pages. You have sought the details of salary in respect of Shri A.B. Lute, which
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relates to personal information the disclosures of which has no relationship to any public activity or interest, it would cause unwarranted invasion of the privacy of individual hence denied as per the RTI provision under Section 8(1)(j) of the Act.
As to Point No.2: Copy of order of granting Enforcement Officer Promotion to Shri A.B. Lute, is in 3 Number. Details of salary to the post along with statutory and other deductions of Mr. Lute is denied to provide as per RTI provisions under Section 8(1)(j) for the reasons mentioned above.
As to Point NO.3: All the transfer orders of Shri A.B. Lute, are in 13 Numbers. Salary details is rejected as per the provision under Section 8(1)(j) for the reason mentioned above.
As to Point No.4: The copies of memo, show cause notice, censure issued to Mr. Lute, are not being provided on the ground that it would cause unwarranted invasion of the privacy of the individual and has no relationship to any public activity or interest. Please see RTI provision under Section 8(1)(j).
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As to Point No.5: Copy of EPF (Staff & Conditions) Rules 1962 is in 60 pages.
As to Point No.6: Copy of return of assets and liabilities in respect of Mr. Lute cannot be provided as per the provision of RTI Act under Section 8(1)(j) as per the reason explained above at point No.1.
As to Point No.7: Details of investment and other related details are rejected as per the provision of RTI Act under Section 8(1)(j) as per the reason explained above at point No.1.
As to Point No.8: Copy of report of item wise and value wise details of gifts accepted by Mr. Lute, is rejected as per the provisions of RTI Act under Section 8(1)(j) as per the reason explained above at point No.1.
As to Point No.9: Copy of details of movable, immovable properties of Mr. Lute, the request to provide the same is rejected as per the RTI Provisions under Section 8(1)(j).
As to Point No.10: Mr. Lute is not claiming for TA/DA for attending the criminal case pending at JMFC, Akola.
As to Point No.11: Copy of Notification is in 2 numbers.
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As to Point No.12: Copy of certified true copy of charge sheet issued to Mr. Lute – The matter pertains with head Office, Mumbai. Your application is being forwarded to Head Office, Mumbai as per Section 6(3) of the RTI Act, 2005.
As to Point No.13: Certified True copy of complete enquiry proceedings initiated against Mr. Lute – It would cause unwarranted invasion of privacy of individuals and has no relationship to any public activity or interest. Please see RTI provisions under Section 8(1)(j).
As to Point No.14: It would cause unwarranted invasion of privacy of individuals and has no relationship to any public activity or interest, hence denied to provide.
As to Point No.15: Certified true copy of second show cause notice – It would cause unwarranted invasion of privacy of individuals and has no relationship to any public activity or interest, hence denied to provide.”
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4. Aggrieved by the said order, the petitioner approached the
CIC. The CIC passed the order on 18.6.2009, the operative
portion of the order reads as under:
“The question for consideration is whether the aforesaid information sought by the Appellant can be treated as ‘personal information’ as defined in clause (j) of Section 8(1) of the RTI Act. It may be pertinent to mention that this issue came up before the Full Bench of the Commission in Appeal No.CIC/AT/A/2008/000628 (Milap Choraria v. Central Board of Direct Taxes) and the Commission vide its decision dated 15.6.2009 held that “the Income Tax return have been rightly held to be personal information exempted from disclosure under clause (j) of Section 8(1) of the RTI Act by the CPIO and the Appellate Authority, and the appellant herein has not been able to establish that a larger public interest would be served by disclosure of this information. This logic would hold good as far as the ITRs of Shri Lute are concerned. I would like to further observe that the information which has been denied to the appellant essentially falls in two parts – (i) relating to the personal matters pertaining to his services career; and (ii) Shri Lute’s assets & liabilities, movable and immovable properties and other financial aspects. I have no hesitation in holding that this information also qualifies to be the ‘personal information’ as defined in clause (j) of Section 8(1) of the RTI Act and the appellant has not been able to convince the Commission that disclosure thereof is in larger public interest.”
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5. The CIC, after holding so directed the second respondent to
disclose the information at paragraphs 1, 2, 3 (only posting
details), 5, 10, 11, 12,13 (only copies of the posting orders) to
the appellant within a period of four weeks from the date of the
order. Further, it was held that the information sought for with
regard to the other queries did not qualify for disclosure.
6. Aggrieved by the said order, the petitioner filed a writ
petition No.4221 of 2009 which came up for hearing before a
learned Single Judge and the court dismissed the same vide order
dated 16.2.2010. The matter was taken up by way of Letters
Patent Appeal No.358 of 2011 before the Division Bench and the
same was dismissed vide order dated 21.12.2011. Against the
said order this special leave petition has been filed.
7. Shri A.P. Wachasunder, learned counsel appearing for the
petitioner submitted that the documents sought for vide Sl.
Nos.1, 2 and 3 were pertaining to appointment and promotion
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and Sl. No.4 and 12 to 15 were related to disciplinary action and
documents at Sl. Nos.6 to 9 pertained to assets and liabilities and
gifts received by the third respondent and the disclosure of those
details, according to the learned counsel, would not cause
unwarranted invasion of privacy.
8. Learned counsel also submitted that the privacy appended
to Section 8(1)(j) of the RTI Act widens the scope of documents
warranting disclosure and if those provisions are properly
interpreted, it could not be said that documents pertaining to
employment of a person holding the post of enforcement officer
could be treated as documents having no relationship to any
public activity or interest.
9. Learned counsel also pointed out that in view of Section 6(2)
of the RTI Act, the applicant making request for information is not
obliged to give any reason for the requisition and the CIC was not
justified in dismissing his appeal.
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10. This Court in Central Board of Secondary Education and
another v. Aditya Bandopadhyay and others (2011) 8 SCC
497 while dealing with the right of examinees to inspect
evaluated answer books in connection with the examination
conducted by the CBSE Board had an occasion to consider in
detail the aims and object of the RTI Act as well as the reasons
for the introduction of the exemption clause in the RTI Act,
hence, it is unnecessary, for the purpose of this case to further
examine the meaning and contents of Section 8 as a whole.
11. We are, however, in this case primarily concerned with the
scope and interpretation to clauses (e), (g) and (j) of Section
8(1) of the RTI Act which are extracted herein below:
“8. Exemption from disclosure of information.- (1) Notwithstanding anything contained in this Act, there shall be no obligation to give any citizen,-
(e) information available to a person in his fiduciary relationship, unless the competent authority is satisfied that the larger public interest warrants the disclosure of such information;
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(g) information, the disclosure of which would endanger the life or physical safety of any person or identify the source of information or assistance given in confidence for law enforcement or security purposes;
(j) information which relates to personal information the disclosure of which has no relationship to any public activity or interest, or which would cause unwarranted invasion of the privacy of the individual unless the Central Public Information Officer or the State Public Information Officer or the appellate authority, as the case may be, is satisfied that the larger public interest justifies the disclosure of such information.”
12. The petitioner herein sought for copies of all memos, show
cause notices and censure/punishment awarded to the third
respondent from his employer and also details viz. movable and
immovable properties and also the details of his investments,
lending and borrowing from Banks and other financial institutions.
Further, he has also sought for the details of gifts stated to have
accepted by the third respondent, his family members and friends
and relatives at the marriage of his son. The information mostly
sought for finds a place in the income tax returns of the third
respondent. The question that has come up for consideration is
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whether the above-mentioned information sought for qualifies to
be “personal information” as defined in clause (j) of Section 8(1)
of the RTI Act.
13. We are in agreement with the CIC and the courts below that
the details called for by the petitioner i.e. copies of all memos
issued to the third respondent, show cause notices and orders of
censure/punishment etc. are qualified to be personal information
as defined in clause (j) of Section 8(1) of the RTI Act. The
performance of an employee/officer in an organization is primarily
a matter between the employee and the employer and normally
those aspects are governed by the service rules which fall under
the expression “personal information”, the disclosure of which has
no relationship to any public activity or public interest. On the
other hand, the disclosure of which would cause unwarranted
invasion of privacy of that individual. Of course, in a given case,
if the Central Public Information Officer or the State Public
Information Officer of the Appellate Authority is satisfied that the
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larger public interest justifies the disclosure of such information,
appropriate orders could be passed but the petitioner cannot
claim those details as a matter of right.
14. The details disclosed by a person in his income tax returns
are “personal information” which stand exempted from disclosure
under clause (j) of Section 8(1) of the RTI Act, unless involves a
larger public interest and the Central Public Information Officer or
the State Public Information Officer or the Appellate Authority is
satisfied that the larger public interest justifies the disclosure of
such information.
15. The petitioner in the instant case has not made a bona fide
public interest in seeking information, the disclosure of such
information would cause unwarranted invasion of privacy of the
individual under Section 8(1)(j) of the RTI Act.
16. We are, therefore, of the view that the petitioner has not
succeeded in establishing that the information sought for is for
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the larger public interest. That being the fact, we are not inclined
to entertain this special leave petition. Hence, the same is
dismissed.
……………….……………………..J. (K. S. RADHAKRISHNAN)
………………………………….…..J. (DIPAK MISRA)
New Delhi October 3, 2012