Narendra Bajiraorokade vs Bharat Sanchar Nigam Limited on 28 February, 2023

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Central Information Commission

Narendra Bajiraorokade vs Bharat Sanchar Nigam Limited on 28 February, 2023

Bench: Vanaja N Sarna

                           क   ीय सुचना आयोग
                   CENTRAL INFORMATION COMMISSION
                              बाबा गंगनाथ माग
                           Baba Gangnath Marg
                       मुिनरका,
                          नरका नई द ली - 110067
                       Munirka, New Delhi-110067

                                           File no.: CIC/BSNLD/A/2022/118402
In the matter of
Narendra Bajirao Rokade
                                                               ... Appellant
                                      VS
CPIO
Bharat Sanchar Nigam Ltd.,
General Manager Telecom,
Telephone Bhawan, Powai Naka,
Satara - 415001
                                                           ... Respondent

RTI application filed on          :   27/01/2022
CPIO replied on                   :   24/02/2022
First appeal filed on             :   03/02/2022

First Appellate Authority order   :   24/03/2022
Second Appeal filed on            :   19/04/2022
Date of Hearing                   :   28/02/2023
Date of Decision                  :   28/02/2023



The following were present:

Appellant: Present over VC A.G Joshi, Representative Respondent: R.J Suryawanshi, DM and CPIO, present over VC Information Sought:

The Appellant has sought the following information:

1. (a) Provide details of duties and responsibilities of Sr. Office Associate erstwhile Sr. TOA (G/P/T) and duties and responsibilities of the said cadre at CSC in BSNL.

(b) Provide details of duties and responsibilities of Incharge of mobile provision.

(d) and other related information.

2. Provide details of the procedure adopted/ instructions issued to provide different facilities in the Mobile Provision Centre and work allotment orders issued to staff working in the Mobile Provisioning Centre, Satara.

3. As per Telegraph Act/ Telephone rules provide the definition / information about the word "Misuse of Telephone".

4. And other related information.

Grounds for Second Appeal The CPIO did not provide the desired information u/s 8(1)(j) of the RTI Act.

Submissions made by Appellant and Respondent during Hearing:

The appellant submitted that he is not satisfied with the reply provided. Moreover, the information sought is general in nature. The CPIO submitted that a suitable reply was provided vide letter dated 24.02.2022. On a query he agreed that the official telephone number related to the fax number and is an official one and can be provided. .

Observations:

Based on a perusal of the record, it was noted that the CPIO vide letter dated 24.02.2022 replied to the appellant and denied the information sought u/s 8(1)(j) of the RTI Act. The FAA also vide order dated 24.03.2022 concurred with the CPIO's reply. The Commission observed that information sought in points no. 1 and 2 are general information and can be given. In respect of point no. 3 interpretation was sought and that is not covered within the ambit of Sec 2(f) of the RTI Act. In respect of point no. 4 the information sought is not personal as the fax number is official and should be provided.

The CPIO is therefore, directed to revisit the records and as discussed a revised reply on points no. 1,2 and 4 of the RTI application should be provided.

Decision:

The CPIO is accordingly directed to send a revised reply on points no. 1,2 and 4 of the RTI application within 7 days from the date of receipt of this order.

The appeal is disposed of accordingly.

वनजा एन.

Vanaja N. Sarna (वनजा एन सरना) सरना सूचना आयु ) Information Commissioner (सू Authenticated true copy (अिभ मािणत स यािपत ित) A.K. Assija (ऐ.के . असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 3

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