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The brief background of this petition is that the petitioner had filed an RTI on 6th August 2018 under the Right to Information Act, 2005, regarding certain appointments made for Multi-tasking staff at the Presidential Estate, Rashtrapati Bhawan.
As per the RTI application, the petitioner sought to provide the total no of candidates who filled the online form of Multi-Tasking Staff examination, and also provide no. of candidates who appeared in the exam, total no of examination centers around India, and complete residential address of selected candidates and father’s name of those who have been appointed, etc. The said application was refused by the Central Information Officer (CIC).
The counsel for the petitioner contended that CIC has provided the information under item no 4 & 5, but no reasons for rejection of information under item no.6 of the application is given. The petitioner relied on judgments by the CIC which supported the petitioners' case and the information under item no 6 would be provided by the respondents.
The counsel for the respondents submitted that respondent no 1 has already complied with the orders passed by CIC by providing information except item no 6. The information sought under item no 6 is extensive, and it invades the privacy of the persons who have been appointed as Multi-tasking staff.
The Court in the past opined that whenever information is sought under the RTI Act, disclosure of an interest in the information sought would be necessary to establish the bonafides of the applicant. The Court also remarked that non-disclosure of the same could result in injustices to several other persons whose information is sought.
The court noted that the present writ petition points to some ulterior motives after the court realized that the Petitioner’s daughter had applied for being considered for appointment for the post of Multi-tasking staff.
The Court also stated that the said information is clearly protected under Section 8(1)(j) of the RTI Act which provides that any such information shall not be provided which constitutes personal information and is invasive of the privacy of individuals.
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