Central Information Commission
Mr.Vasant Barapatre vs Ministry Of Civil Aviation on 20 May, 2010
Central Information Commission
Room No. 5, Club Building, Near Post Office
Old J.N.U. Campus, New Delhi - 110067
Tel No: 26161997
Case No. CIC/SS/A/2009/000094
Name of Appellant : Sh. Vasant Barapatre
(The Appellant was not present)
Name of Respondent : Indira Gandhi Rashtriya Uran Akademi
(Respondent was not present)
The matter was heard on : 5.05.2010
ORDER
Sh. Vasant Barapartre, the Appellant, vide RTI application dated 22.06.2009 sought the copies of his ACR from the Respondent Public Authority. Sh. Shailesh Jadhav the PIO vide letter dated 21.07.2009, denied the desired information, on the grounds that no public interest was involved in the disclosure of the ACRs. Aggrieved by the decision of the PIO, the Appellant filed before the First Appellate Authority (FAA). Air Marshal V. K. Verma, Director and FAA, vide order dated 20.08.2009, upheld the decision of the CPIO. Hence, the present appeal before the Commission. [ Inspite of getting notice of the Commission, nobody is present for hearing. Hence, the Commission has decided to dispose off the case on merit in absence of parties.
On perusal of the relevant documents the Commission is not inclined to accept the replies of the Respondent. The object of the RTI Act is to promote transparency and accountability in the working of the Public Authority and keeping in view peculiar facts and circumstances of the present case, the Commission is of the opinion that the disclosure of the desired information would promote transparency in the administration of the Respondent Public Authority. Moreover, in case number CIC/WB/A/2007/00422 dated 20.04.2007, the Full Bench of the Commission observed that the disclosure of ACRs to the concerned employee cannot be denied in the light of the decision / directions of Hon'ble Apex Court in 'Dev Dutt Vs Union of India'. Hence, in view of the above, the orders of the Respondent are set aside and the Respondent are directed to provide a copies of the desired ACRs to the Appellant. The order of the Commission may be complied within 15 days of receipt of the order.
(Sushma Singh) Information Commissioner 20.05.2010