Bombay HC: National Security Justifies Denial of Police Clearance Certificate  ||  Bombay HC: Comic Remarks Without Malicious Intent Not Religious Insult  ||  J&K&L High Court: Scandalous Allegations Against Judicial Officers in Pleadings Impermissible  ||  P&H HC: Writ Petition Against Private Trust's Contractual Employment Dismissed  ||  Gujarat HC: Customary Divorce Entitles Daughter to Family Pension  ||  Calcutta HC: ECI's Prerogative to Deploy Central Employees as Counting Supervisors Upheld  ||  Calling the Situation Grim, the Supreme Court Takes Suo Motu Cognizance of Delays in NCLT Approvals  ||  Supreme Court: Admission of a Claim by a Resolution Professional is Not Debt Acknowledgment  ||  Supreme Court: Public Figures Must Exercise Caution as Their Words Have Consequences in Society  ||  SC: State Must Act as a Model Employer, Criticising the Union For Not Regularising ISRO Workers    

CIC Imposes Penalty of Re 1 on RTI Applicant - (21 Sep 2016)

Central Information Commission (CIC) has slapped penalty of Re one on an RTI applicant who was acting as a front for a pesticide lobbying group seeking raw data of a JNU research, findings of which went against the interests of the group.

Tags : CENTRAL INFORMATION COMMISSION   JNU RESEARCH   PENALTY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved