Avinash Kumar v. Aruna Asaf Ali Government Hospital, GNCTD - (Central Information Commission) (06 Aug 2015)
Concealing name itself protection for whistle-blower
MANU/CI/0198/2015
Right to Information
In a case involving non-response to an application for information by a whistle-blower, the Central Information Commission passed orders for ceasing of harassment of the whistle-blower. In the case, the Appellant's name had been leaked to the accused, which had led to his harassment. The Commission noted that no action had been taken on the revelations by the Appellant, instead he had been relieved of his duties and transferred out of his place of work.
Relevant : Indirect Tax Practitioners Association vs. R.K. Jain MANU/SC/0593/2010
Tags : WHISTLE BLOW RIGHT TO INFORMATION HARASS
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