Central Information Commission
Lal Chand Yadav vs Technology Information, Forecasting ... on 10 August, 2021
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
File No.:- CIC/TIFAC/A/2019/161990
In the matter of:
Lal Chand Yadav
... Appellant
VS
Central Public Information Officer/Scientist-F
Technology Information, Forecasting and
Assessment Council (TIFAC),
Vishwakarma Bhawan,
Shaheed Jeet Singh Marg,
New Delhi - 110 016
...Respondent
RTI application filed on : 22/08/2019 CPIO replied on : 25/09/2019 First appeal filed on : 03/10/2019 First Appellate Authority order : 29/10/2019 Second Appeal dated : 13/12/2019 Date of Hearing : 09/08/2021 Date of Decision : 09/08/2021 The following were present:
Appellant: Present over phone Respondent: Advocate Ashok Kumar Panighrahi, Representative, present over phone Information Sought:
The appellant has sought the following information:
1. Certified copies of the undertaking given by all the 15 Scientists of TIFAC, who appeared before the Interview Board for their next promotion under its Modified Flexible Complementing Scheme (MFCS) on 22/08/2019.1
2. Certified copy of the Minutes of the meeting of the Interview Board, which interviewed 15 TIFAC Scientists for their next promotion, on 22/08/2019, under its MFCS Scheme.
Grounds for filing 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 had asked for general information, and therefore no privacy will be breached by providing the information. The CPIO's representative submitted that even the minutes of the meeting of the interview board cannot be shared as the same relates to personal information of the third parties.
Observations:
Based on a perusal of the record, it was noted that the CPIO and the FAA had rightly denied the information sought u/s 8(1)(j) of the RTI Act treating the same as personal to those scientists.
The appellant also failed to demonstrate any larger public interest in the disclosure of information.
Decision:
In view of the submissions of the CPIO's representative, the Commission finds no scope for any intervention in the matter and accordingly upholds the submissions of the CPIO. No further action lies.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना)
Information Commissioner (सच
ू ना आयु त)
Authenticated true copy
(अ भ मा णत स या पत त)
A.K. Assija (ऐ.के. असीजा)
Dy. Registrar (उप-पंजीयक)
011- 26182594 /
दनांक / Date
2