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Central Information Commission

Mr.D P S Madan vs Ministry Of Human Resource Development on 23 October, 2013

                      CENTRAL INFORMATION COMMISSION
                Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
                       Bhikaji Cama Place, New Delhi-110066.
                                 Website : cic.gov.in
                         Telephone No.: +91-11-26105682


                           File No.CIC/RM/A/2013/000518


Appellant:                                           Shri D.P.S. Madan, New Delhi
Public Authority:                                    EdCIL (India) Limited, Noida
Date of Hearing:                                     23.10.2013
Date of decision:                                    23.10.2013



Heard today, dated 23.10.2013.

Appellant is present along with Shri Satish Kumar.

The Public Authority is represented by Shri V.V.Murari, AA, Shri B.Datt, PIO and Shri
SC Tripathi, Executive Legal, EdCIL, Noida.

FACTS

Vide RTI dt 6.3.13, appellant had sought information on 5 points relating to projects being handled by EdCIL and details of consultants/support staff.

2 PIO vide letter dt 4.4.13, informed appellant that the information sought in point no.1 is not clear and denied the information sought in points 2-5 u/s 8(1)(j).

3. An appeal was filed on 1.5.13.

4. AA vide order dt 4.6.13, upheld the decision in respect of point 2-5 and in respect of point no.1, directed PIO to provide a response. In pursuance of the AA's directions, PIO vide letter dt 6.6.13, provided a response.

5. Submissions made by the appellant and public authority were heard. Appellant submitted that he may be provided details in respect of the seven projects which have been listed by the PIO in response to query no.2, 3,4 and 5.

DECISION

6. The Commission finds that the grounds on which information has been denied, is not as per the RTI Act. We direct the PIO to provide relevant information to the appellant in respect of his queries no. 2,3,4 and 5 of the RTI within one week from the date of receipt of this order.

The appeal is disposed of.

1

Sd/-

(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to:

The PIO EdCIL (India) Ltd Corporate Office: EdCIL House 18A, Sector-16A, NOIDA-201301 The First Appellate Authority EdCIL (India) Ltd Corporate Office:EdCIL House 18A, Sector-16A, NOIDA-201301 Shri D P S Madan 5-D, GF, Shastri Bhawan New Delhi-110001 (Raghubir Singh) Deputy Registrar .10.2013 2