Central Information Commission
Mredwin P M vs All India Radio on 20 May, 2016
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
website-cic.gov.in
Appeal No. CIC/MP/A/2015/001845
Appellant : Shri Edwin PM, Thrissur
Public Authority : Prasar Bharati, (DG: AIR), Kannur
Date of Hearing : May 2, 2016
Date of Decision : May 20, 2016
Present:
Appellant : Not present.
Respondent : Shri CV Premarajan, AE - through VC
ORDER
1. Vide his RTI application dated 18.5.2015, the appellant sought the exact duty reporting time and duty leaving time as per the biometric attendance system with regard to Shri CV Premarajan, AE, AIR from 3rd October 2014 to 18th May, 2015, normal working hours for the aforesaid official; had the office given any special permission or privilege to this official with regard to duty hours; the officer's leave details for the same period; service details with posts held, period of posting, etc. through 6 points.
2. The CPIO sent a point wise response intimating that the biometric data was confidential and that the officer was duty bound for all the 24 hours and provided the posting details. Dissatisfied, the appellant approached the first appellate authority who directed the CPIO to recheck the points and provide information under intimation to him. The CPIO had not complied with the FAA's directions. Therefore, the appellant came in appeal before the Commission.
3. The matter was heard by the Commission. The appellant was not present in spite of a notice of hearing having been sent to him. The respondent stated that they had instructions from the head office that the biometric data should be available to the authorised employees only. The head office had also added that the confidentiality of data will also form an important component of the project to prevent misuse by unscrupulous elements vide their letter date 20.6.2014. Therefore, they were unable to provide this information to the appellant. They had already provided the details in respect of leave and posting of the officer whose information the appellant had sought.
4. On hearing the respondents and perusing the record, the Commission observes that the CPIO has not provided the normal working hours of the official as sought by the appellant which should the provided within a week of the receipt of the order of the Commission. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T.K. Mohapatra) Deputy Registrar Tele No. 011-26105027 Copy to :
The Central Public Information Officer The First Appellate Authority Prasar Bharati, (DG: AIR) Prasar Bharati, (DG: AIR) Dy Dir (E), O/o ADG(SR), All India Radio Kannur-670004 Raj Bhawan Road, Bangalore-560001 Shri Edwin PM Perumpallil House Engg College PO Trichur-680009 (Kerala)