Sudhir Kumar Jain vs . Ministry of Finance , Department of Financial Services - (Central Information Commission) (29 Feb 2016)

Notes on termination to not be withheld despite ongoing investigation

MANU/CI/0034/2016

Right to Information

The Commission noted that providing copies of file notings relating to suspension and termination of the Appellant would not affect the process of investigation by the CBI or prosecution of offenders. However, directing disclosure of such information, it reminded redacting third party information and names of officials who dealt with the case. The Appellant’s demand for information, directed to the Department of Financial Services, was predicated upon him being suspended and then dismissed as Chief Managing Director of Syndicate Bank. The CPIO refused handing over the information, it being marked ‘confidential’, and stating that disclosure of the same would “impair the very process of law enforcement in this as well as future cases.”

Relevant : Section 8 Right to Information Act, 2005

Tags : RTI SUSPENSION ONGOING INVESTIGATION