Central Information Commission
Mr.Hariprasadmoon vs Nuclear Power Corporation Of India on 13 November, 2013
Central Information Commission
Room No.306, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Tele:01126180512 & 01126717355 Fax : 01126106145 websitecic.gov.in
Appeal: No. CIC/SM/A/2013/900580/DS
Appellant /Complainant : Shri Hariprasad Moon
Public Authority : Nuclear Power Corporation of
India Ltd., Mumbai
(Shri S.K. Srivastava, CPIO, Shri K.G.
Chandrashekaran, CPIO, Shri S.
Madholkar, APIO, Shri N. Vasudevan,
Mgr. (HR)
Date of Hearing : 13 November 2013
Date of Decision : 13 November 2013
Facts:
1. RTI Application dated 3 October 2012 was submitted by the Applicant before the CPIO, Nuclear Power Corporation of India Ltd, Kakrapar Atomic Power Station, Surat, Gujarat, to obtain information and copies of verification/confirmation report issued by Social Justice Department, Nagpur, CR grading of Mr. DS Dabhade's service in DAE/NPCIL for a particular period, number of persons who got promotion within four to six years from post of Foreman B to Foreman C in NPCIL, corrective action for similar APAR (CR) grading of persons who got promotion within four and six years and other related information through 5 points.
2. Vide CPIO order dated 21 November 2012, the CPIO informed the Appellant that information pertaining to point 'a''d'&'e' would be provided as soon as it is received from concerned section and no information is available in respect of point 'b' and information sought under point Appeal: No. CIC/SM/A/2013/900580/DS 'c' is personal in nature exempted from disclosure under section 8 (1) (e) & (j) of the RTI Act, 2005.
3. The aforesaid reply of CPIO failed to satisfy the appellant and he preferred appeal dated 22 January 2013 before the FAA.
4. Matter was decided vide FAA order dated 6 February 2013 by which the FAA disposed of the appeal and held that information regarding point 'a' is provided by the CPIO and no other document is available and information pertaining to point 'c' being the ACR of other person is personal in nature and exempted under Section 8 (1) (e) &
(j) of the RTI Act, 2005.
5. Not satisfied with the order of FAA, the Appellant had preferred his second appeal before the Commission.
6. Matter was heard today via videoconferencing. Appellant was heard from Surat while Respondents were present at Mumbai and Surat.
Decision Notice
7. After hearing the submissions of the parties, Commission upholds CPIO's order as the personal information sought of third party, Shri D S Dabhade's ACR may not be disclosed u/s 8(1) (j) of RTI Act, 2005 in the absence of any larger public interest. Hence, present appeal is dismissed.
(Smt. Deepak Sandhu) Chief Information Commissioner Authenticated true copy:
(Vijay Bhalla) Deputy Registrar Tel. No. 01126183996 Appeal: No. CIC/SM/A/2013/900580/DS Copy to: Shri Hari Prasad Moon D10/2, Kapp Anumala, Township, Via: Vyara, Distt - Tapi, Gujarat Central Public Information Officer under RTI Nuclear Power Corporation of India Ltd., 12N14, Vikram Sarabhai Bhavan, Anushaktinagar, Mumbai - 400 094 First Appellate Authority under RTI Nuclear Power Corporation of India Ltd., Central Avenue Road, Anushaktinagar, Mumbai - 400 094 Appeal: No. CIC/SM/A/2013/900580/DS