Central Information Commission
K Ramachandraiah vs Central Warehousing Corporation on 2 January, 2023
CIC/CWCRP/C/2021/650617
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
िशकायत सं या / Complaint No. CIC/CWCRP/C/2021/650617
In the matter of:
K Ramachandraiah ... िशकायतकता/Complainant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
Central Warehousing
Corporation, 4/1, Siri
Institutional Area, August
Kranti Marg, Hauz Khas,
New Delhi - 110016
Relevant dates emerging from the Complaint:
RTI Application filed on : 16.04.2021
CPIO replied on : Not on Record
First Appeal filed on : 18.06.2021
First Appellate Authority order : 05.07.2021
Complaint received on : 25.10.2021
Date of Hearing : 30.12.2022
The following were present:
Complainant: Shri. K Ramachandraiah, participated in the hearing through
video conference from NIC Koramangala
Respondent: Shri. Manisha Sabarwal Wadhwa, Assistant General Manager
(Personnel), Central Warehousing Corporation on behalf of CPIO,
participated in the hearing in person
Page 1 of 6
CIC/CWCRP/C/2021/650617
ORDER
Information Sought:
The Complainant filed an RTI application dated 16.04.2021 seeking information on the following five points:
Having not received any information from the CPIO, the Complainant filed a First Appeal dated 18.06.2021and the same has been adjudicated vide order dated 05.07.2021, and the contents of the same are as under:Page 2 of 6
CIC/CWCRP/C/2021/650617 Grounds for Complaint:
The Complainant filed a Complaint u/s 18 of the RTI Act on the ground of non-receipt of information from the Respondent. Complainant requested the Commission to direct the CPIO to provide the information sought for.
Submissions made by Complainant and Respondent during Hearing:
The Complainant submitted that no reply has been furnished by the Respondent with respect to the instant RTI Application and he is also not satisfied with the First Appellate Order.
The respondent submitted that a categorical reply with respect to the instant RTI Application has already been furnished to the Appellant vide letter dated 22.05.2021 wherein the Appellant has been informed as under:
Upon being queried by the Commission, regarding information on point 1-4 of the RTI Application, the Respondent submitted that the information sought is voluminous in nature as the Appellant has not sought specific information. She further added that, there are multiple contractors for different purposes such as canteen, stationary, logistics, maintenance many others, so furnishing information of all contractor will be voluminous and tedious to furnish, which will attract section 7(9) of the RTI Act.Page 3 of 6
CIC/CWCRP/C/2021/650617 The Commission further queried regarding information on point 3 of the RTI Application, to which the Respondent submitted that it is also not specific because quantum of wages differs from state to state.
Upon being further queried by the Commission regarding the licenses of contractors the Respondent submitted that it cannot be shared as it is third party personal information.
A written submission has been received by the Commission from Shri. Anil Kumar Rao, CPIO & Group General Manager (Personnel), Central Warehousing Corporation, vide letter dated 29.12.2022 wherein the Commission has been apprised as under:
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that the instant matter is a complaint filed under Section 18 of the RTI Act. Hence, the only adjudication required to be made by the Commission is to determine if the Page 4 of 6 CIC/CWCRP/C/2021/650617 information has been denied with a mala fide intention or unreasonable cause to the information seeker. Since the Respondent has provided adequate reply to the Complainant and further the Respondent has furnished an elaborated explanation during hearing, so no mala-fide can be attributed against the Respondent. Hence, the Commission finds no further scope of intervention in the instant matter.
With the above observations, the complaint is disposed of. Copy of the decision be provided free of cost to the parties.
The complaint, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date : 02.01.2023 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Page 5 of 6 CIC/CWCRP/C/2021/650617 Addresses of the parties:
1. The First Appellate Authority (FAA) Central Warehousing Corporation, 4/1, Siri Institutional Area, August Kranti Marg, Hauz Khas, New Delhi - 110016
2. The Central Public Information Officer (CPIO) Central Warehousing Corporation, 4/1, Siri Institutional Area, August Kranti Marg, Hauz Khas, New Delhi - 110016
3. Mr. K Ramachandraiah Page 6 of 6