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Delhi High Court: Giving Judgement on Policy of Organisations not Envisaged under RTI - (22 Oct 2019)

RIGHT TO INFORMATION

Delhi High Court has observed that giving judgment on the policy framework of an organisation and directing change of policies are not envisaged under the Right to Information Act, 2005. The observation by the High Court came while setting aside a Central Information Commission direction to the Centre to revise the present policy for selection of meritorious students under the 'Bal Shree scheme'.

Tags : DELHI HIGH COURT   RTI  

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