Sh. G.M. Chauhan, Ahmedabad

v.

Chief Commissioner of Income Tax-I, Ahmedabad

[Decision No. 44/IC(A)/06 F.No.CIC/MA/A/2006/00034, dated 24-5-2006]

Bench : Prof. M.M. Ansari

Section 8 of the Right to Information Act, 2005 - - Exemption from disclosure of information

Opinion - The Commission observed that opinion of the CPIO should not be sought through any format of questionnaire - The issues relating to the redressal of grievances on service matters should be taken up with the appropriate authority - The recorded opinions by the public servants constitute a part of the information under RTI Act.

Huge information - The appellant is required to specifically identify the information that he needs and ask for inspection of documents, which are considered by him vital to defend his case.