Central Information Commission
Mr. Naveen Kumar Mathuria vs Department Of Atomic Energy on 10 January, 2013
Central Information Commission, New Delhi
File No.CIC/SM/A/2012/000942
Right to Information Act2005Under Section (19)
Date of hearing : 10 January 2013
Date of decision : 10 January 2013
Name of the Appellant : Shri Naveen Kumar Maturiya,
Type2/60 H, Anupartap Colony,
Bhabhanagar, Rawatbhata,
Via Kota, Rajasthan - 323 307.
Name of the Public Authority : CPIO, Nuclear Power Corporation of India
Ltd., Central Information Office, 12N14,
Vikram Sarabhai Bhavan,
Anushaktinagar,
Mumbai - 400 094.
The Appellant was present.
On behalf of the Respondent, the following were present:
(i) Shri S.K. Srivastava, CPIO,
(ii) Shri Mohd. Ansari, Manager (HR)
Chief Information Commissioner : Shri Satyananda Mishra
2. The Appellant was present in the Kota studio of the NIC. The Respondents were present to both in the Mumbai and the Kota studios. We heard all their submissions.
3. In connection with the settlement of his LTC claims, the Appellant had CIC/SM/A/2012/000942 raised a number of queries and sought various information. The CPIO, it seems, had not provided any information within the stipulated period and had observed that, the desired information being voluminous in nature, its compilation would take time. Reportedly, he provided some of the information much later.
4. At the outset, for the delay in providing the information, the CPIO has rendered himself liable for imposition of penalty as per the provisions contained in subsection 1 of section 20 of the Right to Information (RTI) Act. We would like him to show cause why penalty should not imposed on him for this delay on 18 February 2013 at 10.45 a.m. through videoconferencing.
5. As far as the desired information is concerned, the Appellant clarified that, presently, all that he wanted was to know why it was decided to reopen the LTC cases already settled. The Respondent present in the Kota studio admitted that there was a file on the subject. We direct the CPIO to invite the Appellant on any mutually convenient date within 10 working days from the receipt of this order and to show him the relevant file for his inspection and also to provide him photocopies of any of the records contained in that file if he so chooses.
6. The appeal is disposed off accordingly.
7. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner CIC/SM/A/2012/000942 Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SM/A/2012/000942