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Del. HC: Withholding Names of Institutes or Universities Attended by Current Employees is Justified - (14 Aug 2024)

RIGHT TO INFORMATION

Del. HC has held that Central Information Commissioner’s decision to withhold the names of institutes or universities attended by current employees is justified under Section 8(1)(j) of the Right to Information Act, 2005 as disclosure of such information is clearly not in the larger public interest.

Tags : DELHI HIGH COURT   CENTRAL INFORMATION COMMISSIONER   RTI ACT  

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