Disclaimer: This has been reported after the availability of the order of the Court and not on media reports so as to give an accurate report to our readers.
Rajasthan High Court: While considering a writ petition filed under Article 226 of the Constitution challenging the judgment passed by Respondent 1 dismissing the information sought by the petitioner and seeking a direction to Respondent 2 to provide the same, a Single Judge Bench of Kuldeep Mathur, J., held that employer-employee matter is not open to disclosure without overriding public interest.
The petitioner had sought copies of the pay slips/details of the salary paid to an employee of the respondent department for the period from January 2024 to March 2024 and the said information under the Right to Information Act, 2005 (RTI Act) was denied by the competent authority, on the ground that the information sought was personal in nature, pertained to a third party, and thus, exempted from disclosure under the RTI Act.
The Court stated that there was no illegality or infirmity in the action of the respondents in refusing to supply the information relating to a third party. The Court referred to Girish Ramchandra Deshpande v. CIC (2013) 1 SCC 212 and observed that disclosure of information relating to a matter between the employee and the employer, in the absence of any overriding public interest, has no relationship with any public activity or public interest.
Thus, the Court dismissed the petition at hand.
[Kanta Kumawat v. State of Rajasthan, 2026 SCC OnLine Raj 718, decided on 3-2-2026]
Advocates who appeared in this case:
For the Petitioner: Gopal Lal Acharya, Advocate
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