Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9052 OF 2012
(Arising out of SLP (C) No.20217 of 2011)
Bihar Public Service Commission ...
Appellant
Versus
Saiyed Hussain Abbas Rizwi & Anr. ...
Respondents
J U D G M E N T
Swatanter Kumar, J.
JUDGMENT
1. Leave granted.
2. The Bihar Public Service Commission (for short, ‘the
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Commission) published advertisement No.6 of 2000 dated 10
May, 2000 in the local papers of the State of Bihar declaring its
intention to fill up the posts of ‘State Examiner of Questioned
Documents’, in Police Laboratory in Crime Investigation
Department, Government of Bihar, Patna. The advertisement,
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inter alia , stated that written examination would be held if
adequate number of applications were received. As very
limited number of applications were received, the Commission,
in terms of the advertisement, decided against the holding of
written examination. It exercised the option to select the
candidates for appointment to the said post on the basis of viva
voce test alone. The Commission completed the process of
selection and recommended the panel of selected candidates
to the State of Bihar.
3. One Saiyed Hussain Abbas Rizwi, respondent No.1 herein,
claiming to be a public spirited citizen, filed an application
before the Commission (appellant herein) under the Right to
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Information Act, 2005 (for short “the Act”) on 16 December,
2008 seeking information in relation to eight queries. These
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queries concerned the interview which was held on 30
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September, 2002 and 1 October, 2002 by the Commission
with regard to the above advertisement. These queries, inter
alia , related to providing the names, designation and addresses
of the subject experts present in the Interview Board, names
and addresses of the candidates who appeared, the interview
statement with certified photocopies of the marks of all the
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candidates, criteria for selection of the candidates, tabulated
statement containing average marks allotted to the candidates
from matriculation to M.Sc. during the selection process with
the signatures of the members/officers and certified copy of the
merit list. This application remained pending with the Public
Information Officer of the Commission for a considerable time
that led to filing of an appeal by respondent No.1 before the
State Information Commission. When the appeal came up for
hearing, the State Information Commission vide its order dated
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30 April, 2009 had directed the Public Information Officer-cum-
Officer on Special Duty of the Commission that the information
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sought for be made available and the case was fixed for 27
August, 2009 when the following order was passed :
“The applicant is present. A letter dated
12.08.2009 of the Public Information
Officer, Bihar Public Service Commission,
Patna has been received whereby the
required paragraph-wise information which
could be supplied, has been given to the
applicant. Since the information which
could be supplied has been given to the
applicant, the proceedings of the case are
closed.”
JUDGMENT
4. At this stage, we may also notice that the Commission,
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vide its letter dated 12 August, 2009, had furnished the
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information nearly to all the queries of respondent No.1. It also
stated that no written test had been conducted and that the
name, designation and addresses of the members of the
Interview Board could not be furnished as they were not
required to be supplied in accordance with the provisions of
Section 8(1)(g) of the Act.
5. Aggrieved from the said order of the Information
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Commission dated 27 August, 2009, respondent No.1
challenged the same by filing a writ before the High Court of
Judicature at Patna. The matter came up for hearing before a
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learned Judge of that Court, who, vide judgment dated 27
November, 2009 made the following observations and
dismissed the writ petition :
“If information with regard to them is
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disclosed, the secrecy and the authenticity
of the process itself may be jeopardized
apart from that information would be an
unwarranted invasion into privacy of the
individual. Restricting giving this
information has a larger public purpose
behind it. It is to maintain purity of the
process of selection. Thus, in view of
specific provision in Section 8(1)(j), in my
view, the information could not be
demanded as matter of right. The
designated authority in that organization
also did not consider it right to divulge the
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information in larger public interest, as
provided in the said provision.”
6. Feeling aggrieved, respondent No.1 challenged the
judgment of the learned Single Judge before the Division Bench
of that Court by filing a letters patent appeal being LPA No.102
of 2010. The Division Bench, amongst others, noticed the
following contentions :
(i) that third party interest was involved in providing the
information asked for and, therefore, could properly be
denied in terms of Section 2(n) read with Sections 8(1)(j)
and 11 of the Act.
(ii) that respondent No.1 (the applicant) was a mere
busybody and not a candidate himself and was attempting
to meddle with the affairs of the Commission needlessly.
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7. The Division Bench took the view that the provisions of
Section 8(1)(j) were not attracted in the facts of the case in
hand inasmuch as this provision had application in respect of
law enforcement agency and for security purposes. Since no
such consideration arose with respect to the affairs of the
Commission and its function was in public domain, reliance on
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the said provision for denying the information sought for was
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not tenable in law. Thus, the Court in its order dated 20
January, 2011 accepted the appeal, set aside the order of the
learned Single Judge and directed the Commission to
communicate the information sought for to respondent No.1.
The Court directed the Commission to provide the names of the
members of the Interview Board, while denying the disclosure
of and providing photocopies of the papers containing the
signatures and addresses of the members of the Interview
Board.
8. The Commission challenging the legality and correctness
of the said judgment has filed the present appeal by way of
special leave.
9. The question that arises for consideration in the present
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case is as to whether the Commission was duty bound to
disclose the names of the members of the Interview Board to
any person including the examinee. Further, when the
Commission could take up the plea of exemption from
disclosure of information as contemplated under Section 8 of
the Act in this regard.
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10. Firstly, we must examine the purpose and scheme of this
Act. For this purpose, suffice would it be to refer to the
judgment of this Court in the case of Namit Sharma v. Union of
India [2012 (8) SCALE 593], wherein this Court has held as
under :
“27. In terms of the Statement of Objects
and Reasons of the Act of 2002, it was
stated that this law was enacted in order to
make the government more transparent
and accountable to the public. It was felt
that in the present democratic framework,
free flow of information for citizens and
non-Government institutions suffers from
several bottlenecks including the existing
legal framework, lack of infrastructure at
the grass root level and an attitude of
secrecy within the Civil Services as a result
of the old framework of rules. The Act was
to deal with all such aspects. The purpose
and object was to make the government
more transparent and accountable to the
public and to provide freedom to every
citizen to secure access to information
under the control of public authorities,
consistent with public interest, in order to
promote openness, transparency and
accountability in administration and in
relation to matters connected therewith or
incidental thereto.”
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11. The scheme of the Act contemplates for setting out the
practical regime of right to information for citizens to secure
access to information under the control of public authorities, in
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order to promote transparency and accountability in the
working of every public authority. It was aimed at providing
free access to information with the object of making
governance more transparent and accountable. Another right
of a citizen protected under the Constitution is the right to
privacy. This right is enshrined within the spirit of Article 21 of
the Constitution. Thus, the right to information has to be
balanced with the right to privacy within the framework of law.
12. Where Section 3 of the Act grants right to citizens to have
access to information, there Section 4 places an obligation upon
the public authorities to maintain records and provide the
prescribed information. Once an application seeking
information is made, the same has to be dealt with as per
Sections 6 and 7 of the Act. The request for information is to be
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disposed of within the time postulated under the provisions of
Section 7 of the Act. Section 8 is one of the most important
provisions of the Act as it is an exception to the general rule of
obligation to furnish information. It gives the category of cases
where the public authority is exempted from providing the
information. To such exemptions, there are inbuilt exceptions
under some of the provisions, where despite exemption, the
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Commission may call upon the authority to furnish the
information in the larger public interest. This shows the wide
scope of these provisions as intended by the framers of law. In
such cases, the Information Commission has to apply its mind
whether it is a case of exemption within the provisions of the
said section.
13. Right to information is a basic and celebrated
fundamental/basic right but is not uncontrolled. It has its
limitations. The right is subject to a dual check. Firstly, this
right is subject to the restrictions inbuilt within the Act and
secondly the constitutional limitations emerging from Article 21
of the Constitution. Thus, wherever in response to an
application for disclosure of information, the public authority
takes shelter under the provisions relating to exemption, non-
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applicability or infringement of Article 21 of the Constitution,
the State Information Commission has to apply its mind and
form an opinion objectively if the exemption claimed for was
sustainable on facts of the case.
14. Now, we have to examine whether the Commission is a
public authority within the meaning of the Act. The expression
‘public authority’ has been given an exhaustive definition under
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section 2(h) of the Act as the Legislature has used the word
‘means’ which is an expression of wide connotation. Thus,
‘public authority’ is defined as any authority or body or
institution of the Government, established or constituted by the
Government which falls in any of the stated categories under
Section 2(h) of the Act. In terms of Section 2(h)(a), a body or
an institution which is established or constituted by or under
the Constitution would be a public authority. Public Service
Commission is established under Article 315 of the Constitution
of India and as such there cannot be any escape from the
conclusion that the Commission shall be a public authority
within the scope of this section.
15. Section 2(f) again is exhaustive in nature. The Legislature
has given meaning to the expression ‘information’ and has
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stated that it shall mean any material in any form including
papers, samples, data material held in electronic form, etc.
Right to information under Section 2(j) means the ‘right to
information’ accessible under this Act which is held by or under
the control of any public authority and includes the right to
inspection of work, documents, records, taking notes, extracts,
taking certified sample of materials, obtaining information in
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the form of diskettes, floppies and video cassettes, etc. The
right sought to be exercised and information asked for should
fall within the scope of ‘information’ and ‘right to information’
as defined under the Act.
16. Thus, what has to be seen is whether the information
sought for in exercise of right to information is one that is
permissible within the framework of law as prescribed under the
Act. If the information called for falls in any of the categories
specified under Section 8 or relates to the organizations to
which the Act itself does not apply in terms of section 24 of the
Act, the public authority can take such stand before the
commission and decline to furnish such information. Another
aspect of exercise of this right is that where the information
asked for relates to third party information, the Commission is
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required to follow the procedure prescribed under Section 11 of
the Act.
17. Before the High Court, reliance had been placed upon
Section 8(1)(j) and Section 11 of the Act. On facts, the
controversy in the present case falls within a very narrow
compass. Most of the details asked for by the applicant have
already been furnished. The dispute between the parties
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related only to the first query of the applicant, that is, with
regard to disclosure of the names and addresses of the
members of the Interview Board.
18. On behalf of the Commission, reliance was placed upon
Section 8(1)(j) and Section 11 of the Act to contend that
disclosure of the names would endanger the life of the
members of the interview board and such disclosure would also
cause unwarranted invasion of the privacy of the interviewers.
Further, it was contended that this information related to third
party interest. The expression ‘third party’ has been defined in
Section 2(n) of the Act to mean a person other than the citizen
making a request for information and includes a public
authority. For these reasons, they were entitled to the
exemption contemplated under Section 8(1)(j) and were not
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liable to disclose the required information. It is also contended
on behalf of the Commission that the Commission was entitled
to exemption under Sections 8(1)(e) and 8(1)(g) read together.
19. On the contrary, the submission on behalf of the applicant
was that it is an information which the applicant is entitled to
receive. The Commission was not entitled to any exemption
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under any of the provisions of Section 8, and therefore, was
obliged to disclose the said information to the applicant.
20. In the present case, we are not concerned with the
correctness or otherwise of the method adopted for selection of
the candidates. Thus, the fact that no written examination was
held and the selections were made purely on the basis of viva
voce , one of the options given in the advertisement itself, does
not arise for our consideration. We have to deal only with the
plea as to whether the information asked for by the applicant
should be directed to be disclosed by the Commission or
whether the Commission is entitled to the exemption under the
stated provisions of Section 8 of the Act.
21. Section 8 opens with the non obstante language and is an
exception to the furnishing of information as is required under
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the relevant provisions of the Act. During the course of the
hearing, it was not pressed before us that the Commission is
entitled to the exemption in terms of Section 8(1)(j) of the Act.
In view of this, we do not propose to discuss this issue any
further nor would we deal with the correctness or otherwise of
the impugned judgment of the High Court in that behalf.
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22. Section 8(1)(e) provides an exemption from furnishing of
information, if the information available to a person is in his
fiduciary relationship unless the competent authority is
satisfied that larger public interest warrants the disclosure of
such information. In terms of Section 8(1)(g), the public
authority is not obliged to furnish any such information the
disclosure of which would endanger the life or physical safety of
any person or identify the source of information or assistance
given in confidence for law enforcement and security purposes.
If the concerned public authority holds the information in
fiduciary relationship, then the obligation to furnish information
is obliterated. But if the competent authority is still satisfied
that in the larger public interest, despite such objection, the
information should be furnished, it may so direct the public
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authority. The term ‘fiduciary’ refers to a person having a duty
to act for the benefit of another, showing good faith and
condour, where such other person reposes trust and special
confidence in the person owing or discharging the duty. The
term ‘fiduciary relationship’ is used to describe a situation or
transaction where one person places complete confidence in
another person in regard to his affairs, business or transactions.
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This aspect has been discussed in some detail in the judgment
of this Court in the case of Central Board of Secondary
Education (supra) . Section 8(1)(e), therefore, carves out a
protection in favour of a person who possesses information in
his fiduciary relationship. This protection can be negated by
the competent authority where larger public interest warrants
the disclosure of such information, in which case, the authority
is expected to record reasons for its satisfaction. Another very
significant provision of the Act is 8(1)(j). In terms of this
provision, information which relates to personal information,
the disclosure of which has no relationship to any public activity
or interest or which would cause unwarranted invasion of the
privacy of the individual would fall within the exempted
category, unless the authority concerned is satisfied that larger
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public interest justifies the disclosure of such information. It is,
therefore, to be understood clearly that it is a statutory
exemption which must operate as a rule and only in
exceptional cases would disclosure be permitted, that too, for
reasons to be recorded demonstrating satisfaction to the test of
larger public interest. It will not be in consonance with the
spirit of these provisions, if in a mechanical manner, directions
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are passed by the appropriate authority to disclose information
which may be protected in terms of the above provisions. All
information which has come to the notice of or on record of a
person holding fiduciary relationship with another and but for
such capacity, such information would not have been provided
to that authority, would normally need to be protected and
would not be open to disclosure keeping the higher standards
of integrity and confidentiality of such relationship. Such
exemption would be available to such authority or department.
23. The expression ‘public interest’ has to be understood in its
true connotation so as to give complete meaning to the
relevant provisions of the Act. The expression ‘public interest’
must be viewed in its strict sense with all its exceptions so as to
justify denial of a statutory exemption in terms of the Act. In its
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common parlance, the expression ‘public interest’, like ‘public
purpose’, is not capable of any precise definition . It does not
have a rigid meaning, is elastic and takes its colour from the
statute in which it occurs, the concept varying with time and
state of society and its needs. [ State of Bihar v. Kameshwar
Singh (AIR 1952 SC 252)]. It also means the general welfare of
the public that warrants recommendation and protection;
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something in which the public as a whole has a stake [Black’s
Law Dictionary (Eighth Edition)].
24. The satisfaction has to be arrived at by the authorities
objectively and the consequences of such disclosure have to be
weighed with regard to circumstances of a given case. The
decision has to be based on objective satisfaction recorded for
ensuring that larger public interest outweighs unwarranted
invasion of privacy or other factors stated in the provision.
Certain matters, particularly in relation to appointment, are
required to be dealt with great confidentiality. The information
may come to knowledge of the authority as a result of
disclosure by others who give that information in confidence
and with complete faith, integrity and fidelity. Secrecy of such
information shall be maintained, thus, bringing it within the
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ambit of fiduciary capacity. Similarly, there may be cases
where the disclosure has no relationship to any public activity
or interest or it may even cause unwarranted invasion of
privacy of the individual. All these protections have to be given
their due implementation as they spring from statutory
exemptions. It is not a decision simpliciter between private
interest and public interest. It is a matter where a
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constitutional protection is available to a person with regard to
the right to privacy. Thus, the public interest has to be
construed while keeping in mind the balance factor between
right to privacy and right to information with the purpose
sought to be achieved and the purpose that would be served in
the larger public interest, particularly when both these rights
emerge from the constitutional values under the Constitution of
India.
25. First of all, the Court has to decide whether in the facts of
the present case, the Commission holds any fiduciary
relationship with the examinee or the interviewers. Discussion
on this question need not detain us any further as it stands fully
answered by a judgment of this Court in the case of Central
Board of Secondary Education & Anr. v. Aditya Bandopadhyay
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& Ors. [(2011) 8 SCC 497] wherein the Court held as under :
“ 40. There are also certain relationships
where both the parties have to act in a
fiduciary capacity treating the other as the
beneficiary. Examples of these are: a
partner vis-à-vis another partner and an
employer vis-à-vis employee. An employee
who comes into possession of business or
trade secrets or confidential information
relating to the employer in the course of his
employment, is expected to act as a
fiduciary and cannot disclose it to others.
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Similarly, if on the request of the employer
or official superior or the head of a
department, an employee furnishes his
personal details and information, to be
retained in confidence, the employer, the
official superior or departmental head is
expected to hold such personal information
in confidence as a fiduciary, to be made
use of or disclosed only if the employee’s
conduct or acts are found to be prejudicial
to the employer.
41. In a philosophical and very wide sense,
examining bodies can be said to act in a
fiduciary capacity, with reference to the
students who participate in an examination,
as a Government does while governing its
citizens or as the present generation does
with reference to the future generation
while preserving the environment. But the
words “information available to a person in
his fiduciary relationship” are used in
Section 8(1)( e ) of the RTI Act in its normal
and well-recognised sense, that is, to refer
to persons who act in a fiduciary capacity,
with reference to a specific beneficiary or
beneficiaries who are to be expected to be
protected or benefited by the actions of the
fiduciary—a trustee with reference to the
beneficiary of the trust, a guardian with
reference to a minor/physically infirm/
mentally challenged, a parent with
reference to a child, a lawyer or a chartered
accountant with reference to a client, a
doctor or nurse with reference to a patient,
an agent with reference to a principal, a
partner with reference to another partner, a
Director of a company with reference to a
shareholder, an executor with reference to
a legatee, a Receiver with reference to the
parties to a lis, an employer with reference
to the confidential information relating to
the employee, and an employee with
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reference to business dealings/transaction
of the employer. We do not find that kind of
fiduciary relationship between the
examining body and the examinee, with
reference to the evaluated answer books,
that come into the custody of the
examining body.
42. The duty of examining bodies is to
subject the candidates who have completed
a course of study or a period of training in
accordance with its curricula, to a process
of verification/examination/testing of their
knowledge, ability or skill, or to ascertain
whether they can be said to have
successfully completed or passed the
course of study or training. Other
specialised examining bodies may simply
subject the candidates to a process of
verification by an examination, to find out
whether such person is suitable for a
particular post, job or assignment. An
examining body, if it is a public authority
entrusted with public functions, is required
to act fairly, reasonably, uniformly and
consistently for public good and in public
interest.
43. This Court has explained the role of an
examining body in regard to the process of
holding examination in the context of
examining whether it amounts to “service”
to a consumer, in Bihar School Examination
Board v. Suresh Prasad Sinha in the
following manner: (SCC p. 487, paras 11-
13)
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“ 11 . … The process of holding
examinations, evaluating answer
scripts, declaring results and issuing
certificates are different stages of a
single statutory non-commercial
function. It is not possible to divide
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this function as partly statutory and
partly administrative.
12 . When the Examination Board
conducts an examination in discharge
of its statutory function, it does not
offer its ‘services’ to any candidate.
Nor does a student who participates in
the examination conducted by the
Board, hire or avail of any service from
the Board for a consideration. On the
other hand, a candidate who
participates in the examination
conducted by the Board, is a person
who has undergone a course of study
and who requests the Board to test
him as to whether he has imbibed
sufficient knowledge to be fit to be
declared as having successfully
completed the said course of
education; and if so, determine his
position or rank or competence vis-à-
vis other examinees. The process is
not, therefore, availment of a service
by a student, but participation in a
general examination conducted by the
Board to ascertain whether he is
eligible and fit to be considered as
having successfully completed the
secondary education course. The
examination fee paid by the student is
not the consideration for availment of
any service, but the charge paid for
the privilege of participation in the
examination.
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13 . … The fact that in the course
of conduct of the examination, or
evaluation of answer scripts, or
furnishing of marksheets or
certificates, there may be some
negligence, omission or deficiency,
does not convert the Board into a
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service provider for a consideration,
nor convert the examinee into a
consumer….”
It cannot therefore be said that the
examining body is in a fiduciary
relationship either with reference to the
examinee who participates in the
examination and whose answer books are
evaluated by the examining body.
XXX XXX XXX
49. The examining body entrusts the
answer books to an examiner for evaluation
and pays the examiner for his expert
service. The work of evaluation and
marking the answer book is an assignment
given by the examining body to the
examiner which he discharges for a
consideration. Sometimes, an examiner
may assess answer books, in the course of
his employment, as a part of his duties
without any specific or special
remuneration. In other words, the
examining body is the “principal” and the
examiner is the “agent” entrusted with the
work, that is, the evaluation of answer
books. Therefore, the examining body is not
in the position of a fiduciary with reference
to the examiner.”
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(emphasis supplied)
26. We, with respect, would follow the above reasoning of the
Bench and, thus, would have no hesitation in holding that in the
present case, the examining body (the Commission), is in no
fiduciary relationship with the examinee (interviewers) or the
candidate interviewed. Once the fiduciary relationship is not
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established, the obvious consequence is that the Commission
cannot claim exemption as contemplated under Section 8(1)(e)
of the Act. The question of directing disclosure for a larger
public interest, therefore, would not arise at all.
27. In CBSE case (supra), this Court had clearly stated the
view that an examiner who examines the answer sheets holds
the relationship of principal and agent with the examining body.
Applying the same principle, it has to be held that the
interviewers hold the position of an ‘agent’ vis-a-vis the
examining body which is the ‘principal’. This relationship per se
is not relatable to any of the exemption clauses but there are
some clauses of exemption, the foundation of which is not a
particular relationship like fiduciary relationship. Clause 8(1)(g)
can come into play with any kind of relationship. It requires
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that where the disclosure of information would endanger the life
or physical safety of any person or identify the source of
information or assistance given in confidence for law
enforcement or security purposes, the information need not be
provided. The High Court has rejected the application of
Section 8(1)(g) on the ground that it applies only with regard to
law enforcement or security purposes and does not have
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general application. This reasoning of the High Court is
contrary to the very language of Section 8(1)(g). Section 8(1)
(g) has various clauses in itself.
28. Now, let us examine the provisions of Section 8(1)(g) with
greater emphasis on the expressions that are relevant to the
present case. This section concerns with the cases where no
obligation is cast upon the public authority to furnish
information, the disclosure of which would endanger (a) the life
(b) physical safety of any person. The legislature, in its wisdom,
has used two distinct expressions. They cannot be read or
construed as being synonymous. Every expression used by the
Legislature must be given its intended meaning and, in fact, a
purposeful interpretation. The expression ‘life’ has to be
construed liberally. ‘Physical safety’ is a restricted term while
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life is a term of wide connotation. ‘Life’ includes reputation of
an individual as well as the right to live with freedom. The
expression ‘ life’ also appears in Article 21 of the Constitution
and has been provided a wide meaning so as to inter alia
include within its ambit the right to live with dignity, right to
shelter, right to basic needs and even the right to reputation.
The expression life under section 8(1(g) the Act, thus, has to be
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understood in somewhat similar dimensions. The term
‘endanger’ or ‘endangerment’ means the act or an instance of
putting someone or something in danger; exposure to peril or
such situation which would hurt the concept of life as
understood in its wider sense [refer Black’s Law Dictionary
(Eighth Edition)]. Of course, physical safety would mean the
likelihood of assault to physical existence of a person. If in the
opinion of the concerned authority there is danger to life or
possibility of danger to physical safety, the State Information
Commission would be entitled to bring such case within the
exemption of Section 8(1)(g) of the Act. The disclosure of
information which would endanger the life or physical safety of
any person is one category and identification of the source of
information or assistance given in confidence for law
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enforcement or security purposes is another category. The
expression ‘for law enforcement or security purposes’ is to be
read ejusdem generis only to the expression ‘assistance given
in confidence’ and not to any other clause of the section. On
the plain reading of Section 8(1)(g), it becomes clear that the
said clause is complete in itself. It cannot be said to have any
reference to the expression ‘assistance given in confidence for
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law enforcement or security purposes’. Neither the language of
the Section nor the object of the Section requires such
interpretation. It would not further the cause of this section.
Section 8 attempts to provide exemptions and once the
language of the Section is unambiguous and squarely deals
with every situation, there is no occasion for the Court to
frustrate the very object of the Section. It will amount to
misconstruing the provisions of the Act. The High Court though
has referred to Section 8(1)(j) but has, in fact, dealt with the
language of Section 8(1)(g). The reasoning of the High Court,
therefore, is neither clear in reference to provision of the
Section nor in terms of the language thereof.
29. Now, the ancillary question that arises is as to the
consequences that the interviewers or the members of the
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interview board would be exposed to in the event their names
and addresses or individual marks given by them are directed
to be disclosed. Firstly, the members of the Board are likely to
be exposed to danger to their lives or physical safety.
Secondly, it will hamper effective performance and discharge of
their duties as examiners. This is the information available with
the examining body in confidence with the interviewers.
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Declaration of collective marks to the candidate is one thing
and that, in fact, has been permitted by the authorities as well
as the High Court. We see no error of jurisdiction or reasoning
in this regard. But direction to furnish the names and
addresses of the interviewers would certainly be opposed to the
very spirit of Section 8(1)(g) of the Act. CBSE case (supra) has
given sufficient reasoning in this regard and at this stage, we
may refer to paragraphs 52 and 53 of the said judgment which
read as under :
“ 52. When an examining body engages the
services of an examiner to evaluate the
answer books, the examining body expects
the examiner not to disclose the
information regarding evaluation to anyone
other than the examining body. Similarly
the examiner also expects that his name
and particulars would not be disclosed to
the candidates whose answer books are
evaluated by him. In the event of such
information being made known, a
disgruntled examinee who is not satisfied
with the evaluation of the answer books,
may act to the prejudice of the examiner by
attempting to endanger his physical safety.
Further, any apprehension on the part of
the examiner that there may be danger to
his physical safety, if his identity becomes
known to the examinees, may come in the
way of effective discharge of his duties. The
above applies not only to the examiner, but
also to the scrutiniser, co-ordinator and
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head examiner who deal with the answer
book.
53. The answer book usually contains not
only the signature and code number of the
examiner, but also the signatures and code
number of the scrutiniser/co-ordinator/head
examiner. The information as to the names
or particulars of the examiners/co-
ordinators/scrutinisers/head examiners are
therefore exempted from disclosure under
Section 8(1)( g ) of the RTI Act, on the
ground that if such information is disclosed,
it may endanger their physical safety.
Therefore, if the examinees are to be given
access to evaluated answer books either by
permitting inspection or by granting
certified copies, such access will have to be
given only to that part of the answer book
which does not contain any information or
signature of the examiners/co-
ordinators/scrutinisers/head examiners,
exempted from disclosure under Section
8(1)( g ) of the RTI Act. Those portions of the
answer books which contain information
regarding the examiners/co-
ordinators/scrutinisers/head examiners or
which may disclose their identity with
reference to signature or initials, shall have
to be removed, covered, or otherwise
severed from the non-exempted part of the
answer books, under Section 10 of the RTI
Act.”
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30. The above reasoning of the Bench squarely applies to the
present case as well . The disclosure of names and addresses of
the members of the Interview Board would ex facie endanger
their lives or physical safety. The possibility of a failed
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candidate attempting to take revenge from such persons
cannot be ruled out. On the one hand, it is likely to expose the
members of the Interview Board to harm and, on the other,
such disclosure would serve no fruitful much less any public
purpose. Furthermore, the view of the High Court in the
judgment under appeal that element of bias can be traced and
would be crystallized only if the names and addresses of the
examiners/interviewers are furnished is without any substance.
The element of bias can hardly be co-related with the disclosure
of the names and addresses of the interviewers. Bias is not a
ground which can be considered for or against a party making
an application to which exemption under Section 8 is pleaded
as a defence. We are unable to accept this reasoning of the
High Court. Suffice it to note that the reasoning of the High
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Court is not in conformity with the principles stated by this
Court in the CBSE case (supra). The transparency that is
expected to be maintained in such process would not take
within its ambit the disclosure of the information called for
under query No.1 of the application. Transparency in such
cases is relatable to the process where selection is based on
collective wisdom and collective marking. Marks are required
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to be disclosed but disclosure of individual names would hardly
hold relevancy either to the concept of transparency or for
proper exercise of the right to information within the limitation
of the Act.
31. For the reasons afore-stated, we accept the present
appeal, set aside the judgment of the High Court and hold that
the Commission is not bound to disclose the information asked
for by the applicant under Query No.1 of the application.
………...….………….......................J.
(Swatanter Kumar)
…..…………...................................J.
(Sudhansu Jyoti
Mukhopadhaya)
New Delhi,
December 13, 2012
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