ORDER
FACTS:
1. The appellant sought the following information i.e. (i) Is it a fact that one Shri P. G. Krishnamurthy, Dy. Superintending Archaeological Engineer, a Group 'A' officer of the Archaeological Survey of India was convicted by the CBI Special Court, Orissa on the charges of accepting Bribe?, (ii) lf yes, what is the date of conviction?, (iii) Is it a fact that Shri P.G. Krishnamurthy has filed an appeal in the High Court of Orissa, challenging the orders of the CBI Special Court?, (iv) lf yes, what is the date of filing the Appeal in the High Court?, (v) What is the present status of his Appeal etc., on total seven points. The CPIO on 26.06.2018, denied the information on the ground that information called by the applicant is rerating to a court case which is being perused by CBI and the matter is sub-judice in High Court of Orissa and the same was upheld by the FAA. Aggrieved with the above responses, the appellant approached this Commission.
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Decision :
2. Upon perusal of the records and submissions made by the respondent authority, the Commission directs the respondent authority to provide complete point wise information to the appellant, in the form of certified copies, within 15 days from the date of receipt of this order. Disposed of.
Sd/-
(M. Sridhar Acharyulu)
Central Information Commissioner
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