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Central Information Commission

Msmeena Menon vs Airport Authority Of India on 6 May, 2016

                             CENTRAL INFORMATION COMMISSION
                              Room No.­6, Club Building ,Old JNU Campus,
                           New Delhi­110067, Tel No.­011­26182597,26182598


                                                                     Appeal No.­CIC/YA/A/2014/001442­BJ


Appellant:                Meena Menon
                          Plot No.­62/1, Sec­28
                          Vashi , Navi Mumbai, 
                          Maharashtra­400703


Respondent:               CPIO & General Manager (ATM­NOC)
                          Airports Authority of India
                          Rajiv Gandhi Bhawan, Safdarjung  Airport
                          New Delhi­110003


Date of Hearing:  06/05/2016
Date of Decision: 06/05/2016

Date of filing of RTI application                       21.03.2014

CPIO's response                                         21.04.2014

Date of filing the First  appeal                        30.04.2014

First Appellate Authority's response                    13.05.2014

Date of filing 2ND appeal before the Commission         11.06.2014




                                                  O R D E R 




FACTS:

The appellant sought information on 4 points pertaining to :

Page 1 of 3
1. Current airport data master file as loaded on the NOCAS containing data about all airports,  details of coordinates and elevation of thresholds, runway extremities, displaced thresholds,  ARP, communication navigation and surveillance aids, category and classification of airport  and runways , microwave or UHF Links, GNSS, GBAS, LAAS installations etc.
2. Airport data as mentioned in point 1, in respect of airports other than those covered under  NOCAS, but included in the draft S.O..
3. Instructions issued to regional offices by various means regarding acceptance of coordinates  and   site   elevation   certificates   issued   by   private/registered/empanelled   surveyors   since  implementation of NOCAS system.
4. Details f NOC cases in which Aeronautical Study has been carried and type of structure ,height  granted prior to and after the study and the height requested by the applicant (appellant in this  case).

CPIO stated in its reply that :

On point no.1­ No documented information is available.
On point No.2­Refer to e­AIP on AAI's website.
On point No.3­A copy of the letter as enclosed On point No.4­ No documented information available.
 The FAA vide its order dated 13/05/2014 provided information on point nos.1 and 4 along with points  2 and 3.
The respondents in their written submission dated 05/05/2016 stated that for information sought on point  no. 01 there is no single airport data master file loaded in NOCAS which contains all elements of data  sought by the appellant. 
On Point no. 02 no composite data other than those mentioned in the website eAIP and GSR 751(E) is  available   and   on   point   no.   04   it   was   stated   that   information   of   aeronautical   study   cases   was   not  maintained  separately  and  that  whatever  data  had  been  compiled   in  a  format  since  2013  has  been  furnished by First Appellate Authority and aeronautical data of 2014 is enclosed. 
HEARING: 
The following were present: 
Appellant: Absent;  
Page 2 of 3
Respondent:   Mr.   Jeet   Parkash,   DGM(ATM)   (M:9968837439);   Mr.   Sanjay   Kar,   SM(ATM)  (M:8011929272) and Mr. Sandeep Chaudhary, Project Lead (NIIT) (M:9717925280; 
The   appellant   remained  absent   during  the   hearing.   The   respondents   informed   that   the   information  sought by the appellant as for as possible has been provided to him, which is available in their records.  No composite date (asked by the appellant) other than those mentioned in eAIP and GSR 751(E) are  available. The First Appellate Authority had also given all these details on 13/05/2014. However, the  appellant preferred a second appeal as she was not satisfied with the reply. It was desired that the  information could be created and supplied to the appellant in the prescribed format. 
OBSERVATION:
It is important to note that only such information can be supplied under the Act that is available and  existing and is held by the public authority. The PIO is not supposed to create information that is not a  part of the record of the public authority.
DECISION:
From the facts stated above and the submissions made by the respondents it is quite clear that the  information desired by the appellant has already been furnished to him. It is also available on AAI  website www.aai.aero which may be referred to. No further intervention by the Commission is required  in the matter. 
The matter stands closed. 
(Bimal Julka) Information Commissioner Authenticated True Copy:
(K.L.Das) Deputy Registrar Page 3 of 3