Central Information Commission
Ajay Singh vs Controller General Of Defence Accounts ... on 11 February, 2019
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/CGDAC/A/2018/104344/SD
Ajay Singh ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
O/o CGDA,
Ulan Batar Road,
Palam,
Delhi Cantt - 110010.
CPIO
O/o PCDA (Pension),
Draupadi Ghat,
Allahabad - 211014. ... ितवादीगण /Respondent
RTI application filed on : 15/06/2017
CPIO replied on : 03/07/2017; 10/08/2017; 18/09/2017
First appeal filed on : 12/10/2017
First Appellate Authority order : 07/12/2017
Second Appeal dated : 02/02/2018
Date of Hearing : 11/02/2019
Date of Decision : 11/02/2019
Information sought:
The Appellant sought information regarding year wise allocation of funds to PCDA (Pension) for Cultural & Sports activities for the past 10 years as well as details of expenditure shown by PCDA from such fund, and copy of inquiry report sent by PCDA to CGDA in response to the latter's letter dated 03.05.2017.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.1
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Present through VC.
Respondent (1): B. Chandra, AO & CPIO and A.K. Dey, AAO, O/o CGDA, Ulan Batar Road,Palam, Delhi Cantt. present in person.
Respondent (2): Rajiv Ranjan Kumar, Joint Controller & CPIO, O/o Principal Controller of Defence Accounts (Pensions), Allahabad present through VC.
Appellant stated that he has not received any information on para 2 of the RTI Application.
Respondent No.2 submitted that since the information sought on para 2 of RTI Application pertained to scattered records of 10 years; FAA offered an opportunity of inspection of relevant records to Appellant which he has not availed of.
Decision Commission concedes with the submission of Respondent No.2 based on perusal of facts on record and reiterates the offer of inspection to the Appellant. Respondent No.2 is directed to provide an adequate opportunity to the Appellant to inspect relevant records pertaining to para 2 of the RTI Application on a mutually decided date and time intimated to the Appellant telephonically and in writing. Copy of documents, if desired by the Appellant will be provided free of cost upto 10 pages, and for pages beyond that, prescribed fees shall be charged. The said directions should be complied within 15 days from the date of receipt of this order and a compliance report of the same shall be duly sent to the Commission by Respondent No.2.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा )
Information Commissioner ( सूचना आयु )
2
File No : CIC/CGDAC/A/2018/104344/SD
Authenticated true copy
(अ भ मा णत स या पत त)
Haro Prasad Sen
Dy. Registrar
011-26106140 / [email protected]
हरो साद सेन, उप-पंजीयक
दनांक / Date
3