Central Information Commission must pass reasoned orders and address all grounds of denial under the RTI Act

The Petitioner filed an RTI application on 30.05.2022 seeking information regarding an aircraft accident involving a Boeing 737-800 that occurred on 11.10.2018 at Trichy.

The Central Public Information Officer (CPIO) rejected the request under Section 8(1)(h) of the RTI Act.

On appeal, the First Appellate Authority (FAA) upheld the rejection, adding that the information was also protected under Rule 17(g) of the Aircraft (Investigation of Accidents and Incidents) Rules, 2017.

The Petitioner filed a second appeal before the Central Information Commission (CIC), which dismissed the appeal via a brief order stating that an "appropriate response" had been provided.

The Petitioner challenged this dismissal in the Delhi High Court.

Court applied Section 8(1)(h) of the Right to Information Act, 2005, which exempts disclosure of information that would impede investigation or prosecution.

The principle that quasi-judicial authorities must pass "reasoned orders" to ensure transparency and minimize arbitrariness, as established in S.N. Mukherjee v. Union of India which held that reasons are an essential requirement of the rule of law.

Rani Lakshmi Bai Kshetriya Gramin Bank v. Jagdish Sharan Varshney, clarifying that even an order of affirmation must contain brief reasons.

SR Dass v. CPIO, where cryptic CIC orders were previously set aside.

The Court observed that the CIC's impugned order was "mechanical" and failed to assign any specific reasons for upholding the FAA’s decision.

Specifically, the Court noted that while the FAA had introduced a new ground for denial—Rule 17(g) of the Aircraft Rules, 2017—the CIC failed to deal with this additional ground entirely.

The Court reasoned that an appellate authority under the RTI Act must satisfactorily discharge its obligations by applying its mind to the grounds taken by lower authorities.

Citing Supreme Court precedents, the Court emphasized that while an affirming order need not be as elaborate as the original order, it cannot be a "one-line order" simply stating agreement, as this undermines public confidence in judicial processes.

Consequently, the Court set aside the impugned order dated 22.09.2023 and remitted the matter back to the CIC for fresh consideration on merits.

The CIC was directed to resolve the appeal with due expedition, ideally within four months.

The writ petition was disposed of accordingly.