Central Information Commission
Smtanjali Mathur vs Ministry Of Communications & ... on 10 September, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/002168/8568
10 September 2015
Relevant Facts emerging from the Appeal:
Appellant : Smt. Anjali Mathur
W/o Sh. Anurodh Mathur
D-14, Phase -4, Aamar Vihar Naya Pura,
Kolar Road, Bhopal,
Madhya Pradesh - 462 042
Appellant : PIO
National Institute of Electronics & Information
Techonology (NIELIT), Agartala Centre
Directorate of Information Technology Campus,
ITI Road, Indranagar, Agartala - 799006
RTI application filed on : 05/05/2014
PIO replied on : 09/06/2014
First appeal filed on : 27/06/2014
First Appellate Authority order : 15/07/2014
Second Appeal received on : 01/10/2014
Information sought:
The appellant has sought following information related to her husband Mr. Anurag Mathur:
1- Last three moth pay slip of my husband Mr. Anurag Mathur (Acting Director of RIELT at Agaratala).
2- Anurag Mathur is on bail in the case of u/s 498 of IPC at Bhopal whether he were reported to his Department of not? (As per CCS conduct rule 1965 chapter-3 para-4) if reported then what action had been taken by department please inform if not taken please provide reason?
3. In office record what is the name maintained in the spouse's name (Wife) by Mr. Anurag Mathur.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Smt. Anjali Mathur through VC Respondent: Mr. Abhijit Debnath CPIO through VC The appellant stated that she needs information regarding the monthly remuneration paid to Shri Anurag Mathur. The CPIO stated that as per the legal opinion obtained by him the information is of personal nature and exempted from disclosure under Section 8(i)(j) of the RTI Act. The appellant pointed out that as per Section 4(1)(b)(x) of the RTI Act all public authorities Page 1 of 2 are bound to disclose the monthly remuneration received by each of its officers and employees and the information cannot be withheld from her. The CPIO stated that he will supply the information.
Decision notice:
As agreed by the CPIO he should provide the information as above to the appellant within 7 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2