Central Information Commission
G Narasimha vs Ministry Of Defence on 14 October, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus,New Delhi-110067
Tel: +91-11-26106140/26179548
Email - [email protected]
File No. CIC/CC/A/2015/001936/SD
Date of Decision: 13/10/2016
Relevant facts emerging from the Appeal:
Appellant : G Narasimha
(Senior Stores Asst)
LRDE
CV Raman Nagar
Bangalore-560093
Respondent : CPIO
Defence R & D Organisation
RTI Cell
314-A, 'B' Block,
DRDO Bhawan
New Delhi-110011
RTI application filed on : 18/12/2014
PIO replied on : 01/01/2015
First appeal filed on : 13/01/2015
First Appellate Authority : 30/01/2015
order
Second Appeal dated : 18/02/2015
INFORMATION COMMISSIONER : SHRI DIVYA PRAKASH SINHA
Information sought:
The Appellant sought information regarding number of store officer promotion given since 2007 till date of filing the RTI Application and running point of Roster during 2007 & 2014-2015 DPC.
Grounds for the Second Appeal:
The CPIO has not provided the desired information. Relevant Facts emerging during Hearing: 1 The following were present:-
Appellant: Present through VC Respondent: Dr. R.B. Sharma, SCG, DRDO HQ & CPIO. Appellant stated that he has not received the information sought in the RTI application.
CPIO submitted that DRDO is exempt from providing information under Section 24(1) of RTI Act unless it pertains to allegations of corruption and human rights violations.
DECISION DRDO has been placed in Second Schedule of the RTI Act vide Notification no. GSR 347 dated 28.09.2005 by Central Government in exercise of the power conferred by Sub-section 2 of Section 24 of the RTI Act. In view of this, nothing contained in this Act shall apply to the DRDO. Commission upholds the submission of the CPIO. No further action lies.
The appeal is disposed of accordingly.
(Divya Prakash Sinha) Information Commissioner Authenticated true copy (H P Sen) Dy. Registrar/Designated Officer 2