Central Information Commission: The Commission recently heard an appeal of an RTI applicant who sought information related to salary provided to one person and the handicapped certificate submitted by him. The CPIO denied providing information on these particular points giving a reply after 57 days.
Commissioner M. Sridhar Acharyulu citing Section 4(1)(b) of the RTI Act, held that the salary related information of employees in the Department has to be suo motu disclosed. Commission further observed that denying any such information as third party information is illegal and accordingly directed the respondent to provide complete information to the appellant, within next fifteen days. [T. P. Yadav v. PIO, Department of Posts, CIC/POSTS/A/2017/149132, decided on 24.11.2017]