Central Information Commission
Mrwg Cdr Sanjeev Sharma vs Indian Air Force on 19 November, 2015
CENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi 110067
Tel : +911126717355
Appeal Nos. CIC/CC/A/2014/001053 etc.
Appellant: Shri Sanjeev Sharma,
2149, Jalvayu Vihar,
Sector67, Mohali.
Respondents: 1. Central Public Information Officer,
Air Headquarters, Vayu Bhawan,
New Delhi
2. Central Public Information Officer,
HQ, Western Air Command, IAF,
Subroto Park,
New Delhi.
3. Central Public Information Officer,
Air Officer Commanding,
No. 12 Wing, AF,
Air Force Station,
Chandigarh.
4. Central Public Information Officer,
HQ Central Air Command, IAF,
Allahabad.
5. Central Public Information Officer,
HQ Eastern Air Command, IAF,
Shillong.
6. Central Public Information Officer,
1
HQ Maintenance Command, IAF,
Nagpur.
2
7. Central Public Information Officer,
HQ South Western Air Command,
IAF, Vayu Sakthi Nagar,
Lekawada, Gandhi Nagar, Gujarat.
8. Central Public Information Officer,
HQ South Air Command, IAF,
Thiruvananthapuram.
9. Central Public Information Officer,
HQ Training Command, IAF,
Bangalore.
Dates of Hearing: 15.07.2015 to 17.07.2015, 20.7.2015, 21.07.2015,
23.07.2015, 24.07.2015, 27.07.2015, 29.07.2015 to
31.07.2015 and 03.08.2015 to 05.08.2015.
Date of Decision: 19.11.2015
ORDER
1. The appellant is a retired officer of the Indian Air Force (IAF). He has filed a number of applications under the Right to Information Act, 2005 (the Act). These are addressed to Air Headquarters and various Commands of the IAF.
2. The appellant, in the course of the hearing, said that he had filed various RTI applications before the Central Public Information Officers (CPIOs) of the Air Headquarters and Commands of the IAF. The appellant stated that he retired from the IAF in May 2013 and started filing RTI applications from October in the same year. The information sought in the RTI requests covered, inter alia, complaints regarding misconduct, appellant's victimisation, financial misappropriation and administrative irregularities, as well as operational issues of the IAF.
3. A number of appeals were heard on 15.07.2015 and on subsequent dates till 05.08.2015. On 15.07.2015, when the hearing commenced, the number of appeals filed by the appellant, as registered with the registry of this Commission, was 3588. The appellant indicated during the hearings that he is still filing RTI applications and will continue to file them. 3
4. One aspect that emerged in the hearings was that the appellant and the respondents were agreed that the nature and scope of the various RTI applications was more or less similar and were highlighting the same issues. The appellant emphasized that he had been regularly filing RTI applications without break to ensure that his voice was heard for action on his complaints. The appellant was steadfast in underlining that much wrong has been done to him by the respondents and that they should pay attention and do justice to him.
5. 649 cases mentioned in annexure A to this order were heard during the period of 15.07.2015 to 05.08.2015. 2939 cases mentioned in annexure B to this order are those which have been filed by the appellant against the same CPIOs; and are repetitive of the points and issues raised in the cases in annexure A. All these cases, i.e., in annexure A and annexure B, have been taken up together in this order to conserve time taking into account that the number of RTI applications filed by the appellant is inordinately large and taking up the entire lot of cases one after the other would have involved a disproportionately large amount of time. Hearing
6. The appellant and respondents stated that similarities in the RTI applications made the cases, whether in annexure A or annexure B, amenable to be grouped together and that they could all be considered at the same time for a decision. The hearings made clear that the cases had arisen out of the same set of circumstances. The respondents indicated that early disposal of these cases would mitigate the appellant's need to file RTI applications on the same subjectmatter.
7. The appellant said that the reason why he has filed so many RTI applications is that his grievances were not being addressed by his employer and he felt that if applications would continue to be filed, the respondents will feel pressured and be compelled to take notice and respond. In this context, the appellant said that he did get some response from the respondents. However, according to the appellant, the general direction of the argument taken by the respondent was that the information sought was voluminous and without reason. The appellant said that the respondent kept emphasizing that the resources of the IAF would be disproportionately diverted.
8. The appellant said that he was continuously being informed by the respondents that filing of huge number of RTI applications was adversely impacting their administrative capacities and unnecessarily tying down the respondents. The respondents said that it was a fact that the working efficiency of the respondents was being compromised.
9. According to the appellant, he was informed that the senior levels in the IAF administrative hierarchy had directed that no action be initiated on any of the applications 4 submitted by the appellant as they were vexatious and, accordingly, the RTI applications were rejected under section 7 (9) of the Act. The appellant said that in many cases he was not given any response with respect to his first appeals.
10. In the appeals, the appellant has prayed for providing him the information sought in his various RTI applications. He has also prayed for imposing penalty and initiating disciplinary action against the CPIOs as per the provisions of section 20 of the Act.
11. During the hearings, the appellant said that he was victimised by the respondents. This aspect was underlined during the course of the hearings. In one of the appeals case no. CIC/RM/A/2014/ 002693, the appellant has stated that "During my 24 years of service in Indian Air Force, I had been fighting against corruption, financial irregularities by Senior Officers & to seek justice. As a result, I was harassed & humiliated to such an extent that I had to write a suicide note. I was saved by the psychiatrists at Command Hospital, Chandimandir. I had submitted one personal application to Air Officer Commanding, 12 Wing, AF on 04 Nov 10. I should have got reply for that personal application three years ago, but I have still not got any reply. After my retirement, this application is again a part of my efforts to get reply for my application, in particular & to expose corruption in Indian Air Force, in general. I have written hundreds of RTI applications to obtain such replies for my personal applications which should have been given to me long back..."
12. In one of the appeals - case no.CIC/CC/A/2014/ 001548, the appellant has also stated that "...I have preferred more than one thousand appeals to Air Vice Marshal MK Malik..., First Appellate Authority, but so far, he has not responded to even a single appeal. By doing so, he has worked against the directives of CIC & shown his contempt for RTI Act, 2005." The appellant said that he had moved several grievance applications before the respondent, which were not disposed of as per the Air Force Act and the Air Force Rules.
13. During the hearing, the appellant outlined the organisational system of the IAF. The appellant said that after doing his engineering, he joined the IAF in 1988 where he served till his retirement in 2013. He further said that he was motivated to combat corruption in the IAF as he has been privy to irregularities and misuse of power in the organization while he was in service. He said that he witnessed "blatant misuse of power in the IAF" while highlighting "the alarming exploitation of public money" by the IAF. He said that one of the motivating factors for filing a large number of RTI applications was to combat corruption and injustice in the IAF.
14. The respondents stated that when the appellant filed RTI applications, action was taken to respond as per the law. The respondents further stated that the RTI applications were replicating each other and that there was no need to respond to them separately. 5
15. The respondents stated that after responding to 137 RTI applications, they stopped responding as their capacity to respond under the Act had been exhausted. The respondents said that an extraordinarily large number of RTI applications had been filed by the appellant. The respondents further said that the problem is that the appellant, without any end in sight, keeps filing the RTI applications. They said that they have done whatever is possible to deal with the RTI applications of the appellant, and are now finding the situation beyond them to handle. Summary of the Appellant's submissions
16. The submissions and observations of the appellant may be summarized as under:
(i) that when he began submitting applications exposing irregularities/corruption in the IAF, the appellant said that he became the whistleblower of the IAF;
(ii) the appellant said that the above, i.e., the role in subpara (i) led to harassment of the appellant;
(iii) that there were certain incidents that moved the appellant to file RTI applications. The appellant said that during his service period he was threatened by officers, and that his complaints in this regard were dismissed without fair hearing. The appellant said that the details of the incidents have been mentioned in his RTI applications. It is in this context that the appellant said that he was threatened and asked to cover up the cases of corruption and misuse of power by higher officers. The appellant said that he had also put up various applications intimating about irregularities, malpractices, corruption and misuse of power by some senior IAF officers. He wanted to know the details about how his complaints were handled and disposed of by the IAF;
(iv) that he had submitted Redressal of Grievance applications against various authorities involved in the mishandling of his case; however, his applications were rejected or remained unanswered;
(v) that thereafter he started sending reminders and submitting applications for seeking interviews with various higher authorities but such reminders and applications remained unanswered;
(vi) that he did not get justice so he requested for premature retirement from service in the IAF; this request was initially rejected but finally he was released from the service;
(vii) that he has submitted more than 6,000 RTI applications on a number of similar points to the Air Force authorities;
(viii) that the CPIOs did not respond despite reminders; hence, he had to submit reminders and then submit large number of RTI applications to know the status of the applications;6
(ix) that he has also filed a large number of first appeals with the IAF;
(x) that apart from the IAF, he has also filed numerous RTI applications with other institutions like Punjab and Haryana High Court, Supreme Court and the Central Vigilance Commission. He said that he had filed 800 RTI applications with the High Court of Punjab & Haryana alone;
(xi) that initially, the CPIO, WAC provided information to his 137 RTI applications but later on the respondents began to deny the information sought by invoking section 7(9) of the Act. Thereafter, the higher officers of the IAF instructed the CPIOs not to respond and not to accept any of the RTI applications;
(xii) that some of the CPIOs of the IAF denied the information sought pertaining to Non Public Fund (NPF) ventures stating that such entities were not 'public authority' in terms of section 2(h) of the Act. Some CPIOs denied the information by quoting section 7(9) of the Act and some under both the sections, i.e., 2(h) and 7(9) of the Act;
(xiii) that the NPF entities are also public authorities as they are controlled by the Air Force officers;
(xiv) that many of the RTI applications belong to the same type of representations and, broadly categorized, were regarding:
(a) misbehaviour by certain officers of the IAF;
(b) corruption and misuse of money by some officers of the IAF;
(c) income and expenditure of messes in the IAF;
(d) expenditure and operation of the AOC/CO contingency fund and NonPublic Funds;
(e) seeking interview with senior officers of the IAF;
(f) seeking permission to approach Armed Forces Tribunal;
(g) functioning of some institutes/organizations/ ventures of the IAF; and
(h) cutting of trees, killing of wildlife birds without obtaining permission of the concerned departments;
(xv) that some senior officers host lavish personal gatherings out of the contingency fund of the IAF;
(xvi) that for exposing irregularities and corruption, he would continue to keep on filing more RTI applications till the time corruption ends in the IAF; (xvii) that a reason for the accumulation of a large number of RTI applications before a particular CPIO is that there are only eight CPIOs in the Air Force, i.e., one for the Air Headquarters and one each for seven Commands; and 7 (xviii) that another reason is that the CPIO to whom the RTI applications were addressed has failed to transfer the applications under section 6(3) of the Act to the concerned CPIO holding the information.
Summary of the Respondents' submissions
17. The submissions and observations of the respondents may be summarized as under:
(i) that the appellant had proceeded on premature retirement from the IAF from 31.05.2013;
(ii) that the appellant, while attending a workshop, made certain offensive comments about the spouse of one of his colleagues. When an attempt was made by the husband to resolve the issue, the appellant perceived this to be a threat to his life and made a complaint. The matter was investigated by the concerned authorities in the IAF and the allegations made by the appellant were found to be false;
(iii) that the appellant submitted applications seeking interview with various superior authorities and made allegations of corruption against some of them; all such applications were duly considered at the appropriate level and were disposed of as being devoid of merit;
(iv) that the appellant submitted numerous applications against the functioning of the station administration, Chandigarh but these were also found to be devoid of merit;
(v) that the appellant made a number of Redressal of Grievance applications and also preferred Redressal of Grievance applications against the Chief Engineering Officer and the AOC;
(vi) that the appellant has submitted a total of 4915 RTI applications and 4032 first appeals in the IAF related to disposal of various applications filed by him whilst he was in service;
(vii) that initially the information sought by the appellant was provided by the CPIO, WAC. This was in respect of 137 RTI applications. Also, some of the appellant's RTI applications were transferred to the CPIO, Maintenance Command and other public authorities for disposal;
(viii) that a letter was received by the first appellate authority at HQ WAC from the Air Officer Commanding, Chandigarh intimating that, between 03.10.2013 to 09.01.2014, a total of 571 applications had been filed by the appellant and that 8 the handling of such volume of RTI applications was imposing heavy strain on the scarce resources of the public authority;
(ix) that the recommendation of the Command Judge Advocate, HQ WAC for rejecting all the applications submitted by the appellant in terms of section 7 (9) of the Act was rightly approved by AOCinChief, HQ WAC;
(x) that the appellant has sought inane but voluminous information in respect of various conferences held at IAF and Non Public Fund ventures administered by Air HQ, various Command HQ and Stations of the IAF (like Air Force Wives Welfare Association, Canteen Stores Department (CSD unit run canteen), Air Force Sports Complex, AOC/CO contingency funds, Central Welfare Fund etc.);
(xi) that all the above said NPF ventures are maintained and run from the funds voluntarily contributed by the members and no public money per se is being used for that purpose. Further, all the employees working there are being paid from the funds generated by the said NPF entities and no public money is utilized for this purpose;
(xii) that the main purpose of these NPFs is to provide entertainment, recreation and to look after the welfare of its members. The funds are voluntarily contributed by the members and also by way of utilizing the said contribution for further generating the funds by running various ventures (e.g. by running dairy farm, poultry farm, RO water plant, tuition classes, boutique, beauty parlour etc). All these NPF entities run on 'no profit no loss' basis. The surplus fund of an NPF is also utilized to support some other NPF entities which may be facing the scarcity of funds. The NPF entities are functioning autonomously. These funds are also utilized for providing financial assistance to the children and widows of air warriors, scholarships, zero interest loans etc;
(xiii) that the said NPF entities are not public authorities under the Act;
(xiv) that the information sought is not readily available and compilation of such information, if attempted, would disproportionately divert the resources of the organization;
(xv) that the primary job of the IAF is to defend the skies of the nation and that they do not have the manpower to begin to scrutinize and process such large numbers of RTI applications. Further, dealing with the appellant's RTI applications individually, would not only affect the operational commitments/efficiency of the IAF but would also be prejudicial to the interest of other genuine RTI applicants; 9 (xvi) that the appellant has sought vast information pertaining to many facets of the IAF, and that if the entire collated information falls into wrong hands, such a data bank can be detrimental to IAF/national security; (xvii) that filing of RTI applications in bulk by the appellant is for vexatious purposes and vengeful against the IAF. The respondents said that the appellant, with many of his RTI applications, paid the requisite fee of rupees ten through blank Indian Postal Orders of one rupee, two rupees and five rupees. The respondent said that this needlessly overburdened the RTI cells of the IAF in the record keeping of postal orders of very small denominations; (xviii) that with an intention to harass, the appellant has sent another 114 RTI applications to WAC after the process of hearing of these appeals has started in this Commission; and (xix) that the IAF is also responsible for providing aid to the civil administration in times of natural calamities like floods in Uttarakhand, which requires that the IAF be kept free from being tied down in nonoperational issues, where avoidable, such as in the present instance. Information sought by Appellant
18. Broadly, the information sought by the appellant may be divided into the following categories:
(a) regarding various applications concerning the appellant, which were filed when he was in service. These applications can further be divided into the following sub categories:
(i) redressal of grievance applications and other representations and subsequent reminders;
(ii) applications against various higher authorities alleging corruption and misuse of their power and position and subsequent reminders;
(iii) applications seeking interviews with higher authorities and his subsequent reminders;
(iv) applications seeking permissions for filing FIR and court case in the AFT and subsequent reminders;
(v) applications seeking protection of life from some officers in the IAF and taking action against them and subsequent reminders;
(vi) applications seeking information regarding his appraisal reports and subsequent reminders;
10
(vii) applications requesting withdrawal of VSM from certain officers of the IAF and subsequent reminders;
(viii) applications questioning the professional competence of an officer in the IAF and subsequent reminders;
(ix) applications requesting for taking disciplinary action against officers of the IAF;
(x) applications requesting for holding Court of Inquiry about an incident on 07.11.2008 between the appellant and an officer of the IAF and subsequent reminders; and
(xi) applications intimating about antiIAF activity at a particular station and subsequent reminders.
(b) regarding non public fund ventures run by IAF. These applications can further be divided into various subcategories of information pertaining to:
(i) Officers Mess;
(ii) Senior Noncommissioned Officers (SNCO) Mess;
(iii) AF Wives Welfare Associations;
(iv) Canteen Stores Department (CSD);
(v) President Service Institute;
(vi) AOC/Cos Contingency Fund;
(vii) AF Gas agency;
(viii) AF Schools;
(ix) AF Sports Complex, Race Course;
(x) AF Museum;
(xi) AF Naval Housing Board;
(xii) AF Auditorium;
(xiii) Centre for Air Power Studies ;
(xiv) AF Group Insurance Society;
(xv) AF Benevolent Association; (xvi) AF Association; and (xvii) AF Central Welfare Fund.
(c) regarding other miscellaneous applications. 11 Further observations by Respondent
19. The respondent said that the information sought by the appellant, as available in respect of the applications concerning the appellant, had already been provided to him by the CPIO, WAC and that no other information was available.
20. The respondent also said:
(1) that the role of the public information officers appointed under the Act does not extend to providing for the redressal of the grievances;
(2) that much of the information sought is not computerized and it would be very difficult to handle such huge number of RTI applications;
(3) that in the interest of maximizing transparency, the respondents are willing to enable inspection by the appellant of all the available documents pertaining to his various Redressal of Grievance applications at Sulur, Nagpur and Chandigarh as all the relevant documents are available there. Further, after inspection, if the appellant wants a copy of any document, his request would be processed as per the provisions of the Act;
(4) that the appellant should not be permitted to misuse the Act as a large number of RTI applications filed by him are also affecting the other RTI applicants by blocking the RTI channels; and (5) that a direction be issued by this Commission that the appellant should not strain the respondents by putting vexatious and frivolous RTI applications.
Discussion
21. On going through the contents of the appeals and the documents submitted by the parties, and consideration of the arguments presented during the hearings, it is apparent that a large number of RTI applications is on account of allegations of corruption and harassment. The respondents initially responded to a number of RTI applications of the appellant but later on stopped responding to the RTI applications. The number of responses given to the RTI applications was 137.
22. The appellant repeatedly said that injustice has been done to him and that he is sending these RTI applications to seek information so as to subsequently approach the courts of law. Further, he is asking information about NPF ventures because he wants to expose corruption. The appellant further submitted that due to the embarrassment caused to him by the station authorities, he had to send representations to Chief of the Air Staff, but this was not given any consideration which, according to the appellant, demonstrated the arrogant mindset of the authorities. 12
23. The respondents said that the RTI applications were vexatious, frivolous and repetitive. The respondents stressed that the purpose of the appellant is to harass and pin down the respondents in knotty situations.
24. The appellant opposed the stand taken by the respondents that the RTI applications are frivolous and vexatious and with an intention to harass the organisation. He said that he has been filing numerous RTI applications with other institutions also. The appellant said that the sole purpose of moving the RTI applications is to expose corruption and the misuse of public funds in the IAF.
25. The respondents said that the appellant has been a senior officer in the IAF and has sufficient knowledge about the functioning of the organisation. The respondents said that this is a situation which can be termed as "very odd" where thousands of applications have been filed by one person who has held a senior position in an organization like the IAF. The respondents said that it needs serious consideration whether the apparatus set up under the Act is capable of handling such a large number of requests by a single person.
26. Further, the respondents referred to the following observations of the Supreme Court in the matter of Central Board of Secondary Education & Anr. vs Aditya Bandopadhyay & Ors Civil Appeal No. 6454 of 2011 "...The nation does not want a scenario where 75% of the staff of public authorities spends 75% of their time in collecting and furnishing information to applicants instead of discharging their regular duties. The threat of penalties under the RTI Act and the pressure of the authorities under the RTI Act should not lead to employees of a public authorities prioritising 'information furnishing', at the cost of their normal and regular duties."
27. The appellant time and again said that his right to file RTI applications is unbridled and he has every right to file any number of RTI requests as he wants without any limit.
28. When the respondents were asked about the information which they were willing to provide to the appellant in response to his RTI applications, they stated that they would provide the available information which was connected with the appellant. When the respondents were asked whether the NPF ventures are public authorities, they said that they are open about providing information to the appellant about the NPF ventures if connected to the appellant.
29. The respondents explained that the main purpose of these NPF ventures is to provide entertainment, recreation and to look after the welfare of its members and nothing else as most of the defence establishments are in remote areas or at far off places from the main towns. To provide these facilities, the funds are voluntarily 13 contributed by the members by subscriptions/membership and also by way of utilizing the said contribution for further generating the funds by running various ventures. The respondents submitted that it is also pertinent to mention here that all these NPF ventures run on 'no profit no loss' basis. The mere fact that some of these office bearers are also the officers and airmen of the Air Force does not make the said NPF venture a public authority.
30. The respondents said that in the matters concerning divulging information about the manpower planning of the Air Force, it is necessary to exercise discretion and caution. Any hasty disclosure of seemingly innocuous statistical information, as sought by the appellant, can lead to consequences which may not be appropriately foreseen at a given point of time.
Suggestions by Respondents
31. The respondents submitted that one operational mechanism to handle such a large number of RTI applications, as in the present case, could be to follow some sampling system wherein from amongst a large number of RTI applications of specific genre, a random identification of one such application can be made and be processed as per the provisions of the Act.
32. The respondents submitted that in the interest of transparency and considering the spirit of the RTI Act, they would enable the facility of inspection of all the available documents by the appellant at Sulur, Nagpur and Chandigarh pertaining to his various Redressal of Grievance applications as the relevant records are available there. Further, after inspection, if the appellant wants to have a copy of any document, then his request would be processed as per the provisions of the Act.
33. The respondents said that a purpose of the Act is to enable the public to get information about the functioning of public authorities, which helps promote transparency and accountability. It was stated that it is expected that a citizen would ask for information with good intention, and not make a RTI request casually which results in harassment of a public authority. The respondent said that RTI requests should not result in the disproportionate diversion of the resources of a public authority.
34. It was stated that in the present case a single person has filed RTI applications in hundreds and much more, going into thousands, which the respondent cannot handle. The respondent said that it was an obviously odd situation for the IAF to manage. The respondents said that they have addressed 137 applications but later gave up as responding to all the applications was affecting the normal functioning of the organisation whose job is to defend the nation against external aggression. 14
35. The respondent also said that if the entire information requested for by the appellant is collated then inferences can be drawn by any entity hostile to the security interests of the country. The respondent said that even the facts about the membership and functioning of a mess and its financial organization are likely to provide information about the exact number of persons stationed at that place. Conclusions
36. From the discussions during the hearings and after consideration of the facts and the circumstances of these cases, the following conclusions emerged:
(i) the appellant has filed an unusually large number of RTI applications;
(ii) the RTI applications have been touched by the same set of circumstances which, according to the appellant, pertain to the manner in which the IAF establishment has handled the issues relating to the appellant's tenure in the IAF and the day today functioning of the IAF;
(iii) the appellant envisages himself in the role of a whistleblower and wants to become, as the appellant described it, the whistleblower of the IAF;
(iv) the appellant wants information in order to approach the competent court of law including AFT against certain officers of the IAF;
(v) there was a variance in the view point of the appellant and the respondents in respect of the aims and objectives of the Act, i.e., the extent to which the statute could be used for the redressal of specific grievances. The respondents held the view that the IAF has set up the mechanisms for the redressal of personal grievances and that the RTI Act was not the forum for addressing the matters highlighted by the appellant. The appellant felt that the role of the Act is more embracing than what the respondent makes it out to be;
(vi) the respondents stated that the issue whether an SNCO mess or other messes are 'public authorities' under the Act does not have to be assessed as the IAF would provide the information connected to the use of the mess by the appellant;
(vii) the expression 'vexatious' has not been defined in the Act or the RTI Rules. An RTI application may be 'vexatious' in a given set of circumstances, but the same may not be termed as 'vexatious' in another set of circumstances even if it is the same application;
(viii) whether these cases may be termed as 'vexatious' or not, there is no provision in this regard in the current scheme of things; 15
(ix) whether an RTI application is 'vexatious' would be a matter for discussion on the basis of objective criteria;
(x) whether the RTI applications in this case are vexatious or not, the respondents said that this is a question for this Commission to reach a conclusion; but in any case the respondents appeared to be openminded about providing information connected with the appellant;
(xi) there is a need to consider the feasibility of having some legal filter based on objective criteria to sift out those applications that may appear to be needlessly repetitive and of a nature giving cause to allegations of harassment by the respondent; and
(xii) what follows from the above is that while the issue of having a legal filter can be assessed further by the Commission separately from this particular case, the appellant should be provided information relating to his personal matters and, further, that the appellant should be informed about the status of his representations in respect of any enquiry on allegations of corruption and irregularities.
Decision
37. The respondents are directed to provide to the appellant the available information relating to:
(a) matters pertinent to the appellant's tenure and work in the IAF taking into account also his Redressal of Grievance applications;
(b) the action taken on the RTI applications relating to the appellant's medical treatment;
(c) the status of any enquiry conducted on the basis of the appellant's representations alleging corruption and irregularities; and information about any findings pertinent to the appellant;
(d) the appellant's representation regarding an incident involving another officer of the IAF as mentioned in the Redressal of Grievance application dated 02052011, in which context, the appellant must be enabled to inspect the respondent's file relating to the inquiry conducted in the matter;16
(e) the policy and norms regarding the functioning of the messes and the accounts including audit reports in such entities where the appellant was a member;
(f) the policy and norms regarding any additional furnishing of aircrafts in context of the RTI applications under consideration and any audit reports;
(g) the flora and fauna destroyed or damaged in context of the RTI applications under consideration; and
(h) the names of the CPIOs appointed since the appellant started filing RTI applications in the IAF.
38. A copy of this order be placed before the Chief Information Commissioner for examining subparas (ix) and (xi) of para 36 above, with the objective of putting in place a system for handling RTI applications that appear to be vexatious in nature and scope.
39. This order will dispose of 3588 appeals filed by the appellant as mentioned in the annexures to this order. Copy of this decision be given free of cost to the parties.
(Vijai Sharma) Chief Information Commissioner Authenticated true copy (Dhirendra Kumar) Deputy Secretary & Deputy Registrar 17 Annexure A 1 CIC/RM/A/2014/004471 2 CIC/RM/A/2014/004255 3 CIC/RM/A/2014/004026 4 CIC/RM/A/2014/004023 5 CIC/RM/A/2014/004024 6 CIC/RM/A/2014/004251 7 CIC/RM/A/2014/004252 8 CIC/RM/A/2014/004247 9 CIC/RM/A/2014/004250 10 CIC/RM/A/2014/004249 11 CIC/RM/A/2014/004248 12 CIC/CC/A/2014/001912 13 CIC/CC/A/2014/001927 14 CIC/CC/A/2014/001928 15 CIC/CC/A/2014/001931 16 CIC/CC/A/2014/001935 17 CIC/CC/A/2014/001719 18 CIC/CC/A/2014/001752 19 CIC/CC/A/2014/001512 20 CIC/CC/A/2014/001759 21 CIC/CC/A/2014/000941 22 CIC/CC/A/2014/001916 23 CIC/CC/A/2014/001925 24 CIC/CC/A/2014/001796 25 CIC/CC/A/2014/000935 26 CIC/CC/A/2014/000934 27 CIC/CC/A/2014/000933 28 CIC/CC/A/2014/001511 29 CIC/CC/A/2014/002302 30 CIC/CC/A/2014/001918 31 CIC/CC/A/2014/001531 32 CIC/CC/A/2014/001530 33 CIC/CC/A/2014/001792 34 CIC/CC/A/2014/000956 35 CIC/CC/A/2014/001469 36 CIC/CC/A/2014/001932 37 CIC/CC/A/2014/001801 38 CIC/CC/A/2014/001528 39 CIC/CC/A/2014/001527 40 CIC/CC/A/2014/002300 41 CIC/CC/A/2014/002301 42 CIC/CC/A/2014/002298 43 CIC/CC/A/2014/002299 44 CIC/CC/A/2014/002295 45 CIC/CC/A/2014/001806 18 46 CIC/CC/A/2014/001053 47 CIC/CC/A/2014/001050 48 CIC/CC/A/2014/001240 49 CIC/CC/A/2014/001244 50 CIC/CC/A/2014/000092 51 CIC/CC/A/2014/001877 52 CIC/CC/A/2014/001238 53 CIC/CC/A/2014/000872 54 CIC/CC/A/2014/001251 55 CIC/CC/A/2014/001509 56 CIC/CC/A/2014/000936 57 CIC/CC/A/2014/000102 58 CIC/CC/A/2014/001144 59 CIC/CC/A/2014/000086 60 CIC/CC/A/2014/000094 61 CIC/CC/A/2014/001507 62 CIC/CC/A/2014/001003 63 CIC/CC/A/2014/000090 64 CIC/CC/A/2014/000871 65 CIC/CC/A/2014/001234 66 CIC/CC/A/2014/001223 67 CIC/CC/A/2014/001225 68 CIC/CC/A/2014/001221 69 CIC/CC/A/2014/001228 70 CIC/CC/A/2014/000870 71 CIC/CC/A/2014/000101 72 CIC/CC/A/2014/001882 73 CIC/CC/A/2014/001593 74 CIC/CC/A/2014/001592 75 CIC/CC/A/2014/001880 76 CIC/CC/A/2014/000103 77 CIC/CC/A/2014/001873 78 CIC/CC/A/2014/002158 79 CIC/CC/A/2014/002159 80 CIC/CC/A/2014/002160 81 CIC/CC/A/2014/000106 82 CIC/CC/A/2014/001249 83 CIC/CC/A/2014/001226 84 CIC/CC/A/2014/000099 85 CIC/CC/A/2014/000098 86 CIC/CC/A/2014/000097 87 CIC/CC/A/2014/001143 88 CIC/CC/A/2014/000096 89 CIC/CC/A/2014/001864 90 CIC/CC/A/2014/000091 91 CIC/CC/A/2014/000105 19 92 CIC/CC/A/2014/001878 93 CIC/CC/A/2014/001884 94 CIC/CC/A/2014/001247 95 CIC/CC/A/2014/001252 96 CIC/CC/A/2014/001590 97 CIC/CC/A/2014/001246 98 CIC/CC/A/2014/001051 99 CIC/CC/A/2014/000100 100 CIC/CC/A/2014/001879 101 CIC/CC/A/2014/004502 102 CIC/CC/A/2014/000107 103 CIC/CC/A/2014/000104 104 CIC/CC/A/2014/000087 105 CIC/CC/A/2014/000088 106 CIC/CC/A/2014/001853 107 CIC/CC/A/2014/001858 108 CIC/CC/A/2014/001855 109 CIC/CC/A/2014/001866 110 CIC/CC/A/2014/001865 111 CIC/CC/A/2014/000108 112 CIC/CC/A/2014/000093 113 CIC/CC/A/2014/001876 114 CIC/CC/A/2014/000095 115 CIC/CC/A/2014/000089 116 CIC/CC/A/2014/001860 117 CIC/CC/A/2014/001591 118 CIC/RM/A/2014/004457 119 CIC/RM/A/2014/004487 120 CIC/RM/A/2014/004492 121 CIC/RM/A/2014/004488 122 CIC/RM/A/2014/004384 123 CIC/RM/A/2014/004385 124 CIC/RM/A/2014/003503 125 CIC/RM/A/2014/003502 126 CIC/RM/A/2014/003501 127 CIC/RM/A/2014/003500 128 CIC/RM/A/2014/003504 129 CIC/RM/A/2014/004498 130 CIC/RM/A/2014/004497 131 CIC/RM/A/2014/003505 132 CIC/RM/A/2014/003506 133 CIC/RM/A/2014/004494 134 CIC/RM/A/2014/004491 135 CIC/RM/A/2014/004504 136 CIC/RM/A/2014/004489 137 CIC/RM/A/2014/004490 20 138 CIC/RM/A/2014/004495 139 CIC/RM/A/2014/004496 140 CIC/RM/A/2014/004458 141 CIC/RM/A/2014/004501 142 CIC/RM/A/2014/004503 143 CIC/RM/A/2014/003499 144 CIC/CC/A/2014/001419 145 CIC/CC/A/2014/001478 146 CIC/CC/A/2014/001476 147 CIC/CC/A/2014/001477 148 CIC/CC/A/2014/001323 149 CIC/CC/A/2014/001130 150 CIC/CC/A/2014/001243 151 CIC/CC/A/2014/001237 152 CIC/CC/A/2014/001164 153 CIC/CC/A/2014/001165 154 CIC/CC/A/2014/001167 155 CIC/CC/A/2014/001241 156 CIC/CC/A/2014/001168 157 CIC/CC/A/2014/002139 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CIC/RM/A/2014/002905 396 CIC/RM/A/2014/002906 397 CIC/RM/A/2014/002902 398 CIC/RM/A/2014/002887 399 CIC/RM/A/2014/002886 400 CIC/RM/A/2014/002901 401 CIC/RM/A/2014/002879 402 CIC/RM/A/2014/002903 403 CIC/RM/A/2014/002904 404 CIC/RM/A/2014/003900 405 CIC/RM/A/2014/003902 406 CIC/RM/A/2014/003901 407 CIC/RM/A/2014/002894 408 CIC/RM/A/2014/002893 409 CIC/RM/A/2014/002891 410 CIC/RM/A/2014/002899 411 CIC/RM/A/2014/002875 412 CIC/RM/A/2014/002888 413 CIC/RM/A/2014/002878 414 CIC/RM/A/2014/002880 26 415 CIC/RM/A/2014/002912 416 CIC/CC/A/2014/002074 417 CIC/CC/A/2014/001361 418 CIC/CC/A/2014/001464 419 CIC/CC/A/2014/002073 420 CIC/CC/A/2014/001373 421 CIC/CC/A/2014/001372 422 CIC/CC/A/2014/001371 423 CIC/CC/A/2015/000867 424 CIC/RM/A/2014/003030 425 CIC/RM/A/2014/003032 426 CIC/RM/A/2014/003033 427 CIC/RM/A/2014/003034 428 CIC/RM/A/2014/003021 429 CIC/RM/A/2014/003028 430 CIC/RM/A/2014/003019 431 CIC/CC/A/2014/001763 432 CIC/CC/A/2014/002077 433 CIC/CC/A/2014/001762 434 CIC/CC/A/2014/001121 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CIC/CC/A/2014/001729 594 CIC/CC/A/2014/001124 595 CIC/CC/A/2014/001721 596 CIC/CC/A/2014/001606 597 CIC/CC/A/2014/001346 598 CIC/CC/A/2014/001495 599 CIC/CC/A/2014/001494 600 CIC/CC/A/2014/001547 30 601 CIC/CC/A/2014/001242 602 CIC/CC/A/2014/001236 603 CIC/CC/A/2014/001349 604 CIC/CC/A/2014/001348 605 CIC/CC/A/2014/001917 606 CIC/CC/A/2014/001263 607 CIC/CC/A/2014/001498 608 CIC/CC/A/2014/001843 609 CIC/CC/A/2014/002099 610 CIC/CC/A/2014/001374 611 CIC/CC/A/2014/001735 612 CIC/CC/A/2014/001738 613 CIC/CC/A/2014/002157 614 CIC/CC/A/2014/001689 615 CIC/CC/A/2014/002079 616 CIC/CC/A/2014/001331 617 CIC/CC/A/2014/001342 618 CIC/CC/A/2014/001556 619 CIC/CC/A/2014/001557 620 CIC/CC/A/2014/001513 621 CIC/CC/A/2014/001510 622 CIC/CC/A/2014/001736 623 CIC/CC/A/2014/001353 624 CIC/CC/A/2014/001536 625 CIC/CC/A/2014/001540 626 CIC/CC/A/2014/001537 627 CIC/CC/A/2014/001538 628 CIC/CC/A/2014/002145 629 CIC/CC/A/2014/002144 630 CIC/CC/A/2014/002072 631 CIC/RM/A/2014/003633 632 CIC/RM/A/2014/003656 633 CIC/RM/A/2014/003636 634 CIC/RM/A/2014/003654 635 CIC/RM/A/2014/003641 636 CIC/RM/A/2014/003638 637 CIC/RM/A/2014/003635 638 CIC/RM/A/2014/003630 639 CIC/RM/A/2014/004049 640 CIC/RM/A/2014/002694 641 CIC/RM/A/2014/004051 642 CIC/RM/A/2014/004050 643 CIC/RM/A/2014/002693 644 CIC/CC/A/2015/000873 645 CIC/CC/A/2014/001420 646 CIC/CC/A/2014/001248 647 CIC/CC/A/2014/001417 31 648 CIC/CC/A/2014/001472 649 CIC/CC/A/2014/001471 32 Annexure B SL.
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