Delhi HC: Public Funding of LTC, CGHS Benefits doesn't Mandate Personal Disclosure under RTI - (09 Oct 2026)
RIGHT TO INFORMATION
Delhi High Court held public spending on a government employee’s benefits does not automatically justify disclosure of personal information under the RTI, dismissing a challenge to the Central Information Commission’s refusal to disclose Directorate General of Civil Aviation employee details
Tags : PUBLIC FUNDING; GOVERNMENT EMPLOYEE; CIVIL AVIATION
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