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Bombay High court held that information regarding husband’s salary will not be disclosed in a Right to Information application filed by wife’s lawyer.
The lawyer of the wife, who had filed maintenance case against her husband who is an engineer working in a government department, had applied under the Right to Information Act seeking details of salary received by him. The state information commission had held that such information sought can be disclosed. The husband had challenged this order before the Nagpur bench of the Bombay High Court.
Justice SB Shukre observed that application has been filed by advocate in his own capacity by advocate and not on behalf of his client. As well as court also analysed that in litigation, where issue of maintenance of wife and information related to salary details is not related confined to the category of personal information of the husband alone and it assumes the characteristics of personal information concerning both the partners, which is available with the husband and hence available by the wife.
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