IN THE HIGH COURT OF DELHI AT NEW DELHI
  
  W.P.(C) 3379/2008
  
  UNION OF INDIA ....... Petitioner
  Through: Mr. S.K. Dubey with Mr. V. Dalmia, Advocates
  
  
versus
  
  CENTRAL INFORMATION COMMISSION and
  ORS. ?.... Respondents
  Through: None
  
  CORAM:
   HON'BLE DR. JUSTICE S.MURALIDHAR
  
   O R D E R
   15.02.2010
  
  1. The grievance of the Union of India in this writ petition is that vide
  impugned order dated 30th October 2007 the Central Information Commission (CIC)
  has not confined the order to directing the furnishing of information to the
  Applicant i.e. the Respondent No.2 herein, but has further required the Central
  Public Information Officer (CPIO) to institute within three months a system for
  centrally collecting, collating and monitoring list of Superintendents and
  Inspectors in sensitive postings in the Central Excise.
  
  2. The impugned order is very innocuous. It merely requires the development of
  a system for centrally collecting and collating information concerning the
  postings of officers on sensitive posts. This cannot really prejudice the
  Petitioner at all. Even if it is not within the power of the CPIO to bring
  about a systemic change, such officer can certainly communicate the directions
  issued by the CIC to those under whom he works. It is for them to take steps to
  implement such order.
  W.P.(C) 3379/2008
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  3. Viewed from any angle, the impugned order does not call for any interference.
  
  4. The petition is dismissed.
  
  
   S.MURALIDHAR, J.
  
  FEBRUARY 15, 2010
  
  
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  W.P.(C) 3379/2008
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