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SC: Marks Obtained by Candidates in Selection Process Can’t be Held to be 'Personal Information’ - (12 Nov 2024)

RIGHT TO INFORMATION

SC has held that marks obtained by candidates in a selection process cannot ordinarily be held to be ‘personal information, disclosure of which has no relationship to any public activity/interest.' Furnishing such information would also not cause an unwarranted invasion of the individual's privacy.

Tags : SUPREME COURT   SELECTION PROCESS   PERSONAL INFORMATION  

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