Vide her letter dated 30.1.2009, the appellant had requested for information on 04 paras about her husband Shri Anil Kumar Srivastava. In the first para, she had requested for a copy of the RTI Act, 2005. In paras 02, 03 & 04, certain personal information relating to her husband was sought.
2. As regards para 01, the CPIO had informed her vide letter dated 10.2.2009 that she could obtain a copy of the RTI Act from the open market. As regards para 02 to 04, she was informed that information requested for by her was exempted from disclosure u/s 8 (1) of the RTI Act.
3. Hence, the present appeal.
4. Heard on 22.2.2010. Appellant not present. The public authority is represented by the officer named above. He informs the Commission that before denying information regarding paras 02 to 04, the CPIO had obtained written opinion of third party, that is, Shri Anil Kumar Srivastava who had not agreed to the disclosure of requested information. DECISION
5. In view of the above, I find no infirmity in the decision of CPIO. The appeal is dismissed, being devoid of merit. Sd/- (M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission. (K.L. Das) Assistant Registrar Address of parties :-
1. Lt Col S.K. Raj AMC Records, Sena Chikitsa Corps Abhilekh Aaryalaya, Army Medical Corps Record Office, Legal Cell, Pin-900405, C/o 56 APO
2. Dr Renu Srivastava 118/3, Labour Colony, Naini, Allahabad, UP.