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Central Information Commission

Yudhvir vs Airport Authority Of India on 26 July, 2017

                          Central Information Commission
 Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
                                  Delhi-110066
                               website-cic.gov.in

                         Case No. CIC/RK/A/2016/000998/MP

     Appellant                     : Shri Yudhvir, Jhajjar

     Public Authority              : Airports Authority of India, New Delhi.

     Date of Hearing               : 24th July, 2017

     Date of Decision              : 25th July, 2017

     Present
     Appellant                     : Not present.

     Respondent                    : Not present.

     RTI application               :   10.08.2015
     CPIO's reply                  :   02.09.2015
     First Appeal                  :   13.10.2015
     FAA's order                   :   Not adjudicated
     Second appeal                 :   04.02.2016

     Information Commissioner : Manjula Prasher

                                         ORDER

1. The appellant, Shri Yudhvir submitted RTI application before the Central Public Information Officer (CPIO), Airports Authority of India (AAI) New Delhi seeking information in respect of Shri Sudhir S/O Shri Vijay Singh and sought to know the category under which he had been selected whether general or reserved. sought proof of reservation in case selected under reserved category; candidates having problems of speech i.e. stammering and lisping could be selected and appointed as ATC (Voice) whether Shri Sudhir S/O Vijay Singh was given any kind of relaxation for his speech problem i.e. stammering and lisping by birth for the selection to the post of ATC (Voice) etc. through three points.

2. The CPIO denied the information under the provisions of Section 8(1)(j) of the RTI Act, 2005 being third party information. Dissatisfied, the appellant filed an appeal before the first appellate authority (FAA). The FAA does not seem to have adjudicated on the appeal.

3. Dissatisfied, the appellant approached the Commission on the grounds of information sought having been denied by the respondent authority.

4. The matter was heard by the Commission. Both the parties were not present in spite of a notice of hearing having been sent to them.

5. Having perused the relevant documents in file, the Commission holds that the information sought by the appellant pertained to third party and no larger public interest or activity was involved in divulging information to the appellant. The information sought cannot be provided under the provisions of Section 8(1)(j) of the RTI Act, 2005. The Commission upholds the decision of the respondent authority. The Commission takes a serious view of the CPIO not attending the hearing and directs the CPIO to submit his explanation in this regard to the Commission within two weeks of the receipt of the order of the Commission. The appeal is disposed of.

(Manjula Prasher) Information Commissioner Authenticated true copy:

Deputy Registrar 2 Address of the parties:

Shri Yudhvir, The Central Public Information Officer, S/O Shri Indraj Sing, Airports Authority of India, V.P.O. Ladpur, Regional Headquarters, Dist. Jhajjar-124105 (Haryana) Northern Region, Operational Office, Gurgaon Road, New Delhi-110037.

The First Appellate Authority, Airports Authority of India, Regional Headquarters, Northern Region, Operational Office, Gurgaon Road, New Delhi-110037.