‘Opinion’ or ‘advice’ in Section 2(f) of RTI Act refers to such information as is available in public records

Central Information Commission: An appeal from the response of CPIO, Ministry of Human Resource and Development, was dismissed by Bimal Julka, Information

Central Information Commission: An appeal from the response of CPIO, Ministry of Human Resource and Development, was dismissed by Bimal Julka, Information Commissioner.

The appellant, in his RTI application, sought information on eight points regarding the guidelines issued by the Government in regards to education fees levied by private schools, re-admission to private schools, etc. However, no response was provided by the CPIO. Dissatisfied by the same, the appellant filed the instant appeal. The respondents claimed that a response had been provided to the appellant in each point mentioned in his application. They also submitted a receipt of written submission. A copy of reply was also presented.

The Commission perused Sections 2(f) and 2(j) of the RTI Act 2005 and also referred to the Supreme Court decision in CBSE v. Aditya Bandopadhyay, (2011) 8 SCC 497, wherein it was held that the reference to ‘opinion’ or ‘advice’ in the definition of ‘information’ in Section 2(f) only refers to such material as is available in the records of public authority. Further, under the Act, an applicant is entitled to get a copy of opinion, advice, circular, etc. but he cannot ask as to why such material had been passed. Since the appellant was not present to contest the submissions of the respondents, the Commission accepted the submissions made by the respondents and dismissed the appeal. [Javed Ahmed v. CPIO, Ministry of Human Resource and Development, 2018 SCC OnLine CIC 312, dated 10-5-2018]

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