Central Information Commission
Katta Srinivasa Rao vs Ministry Of Road Transport & Highways on 7 March, 2022
Author: Saroj Punhani
Bench: Saroj Punhani
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग , मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No : CIC/MORTH/A/2021/103805
Katta Srinivasa Rao ......अपीलकता /Appellant
VERSUS
बनाम
CPIO,
M/o Road Transport & Highways,
Regional Office, Vijayawada, RTI Cell,
Door No 38-2-3/2, Gorledalapanna Veedhi,
Near American Hospital, Punnammithota,
Vijayawada - 520010, Andhra Pradesh. .... ितवादीगण /Respondent
Date of Hearing : 04/03/2022
Date of Decision : 04/03/2022
INFORMATION COMMISSIONER : Saroj Punhani
Relevant facts emerging from appeal:
RTI application filed on : 24/06/2020
CPIO replied on : 29/07/2020
First appeal filed on : 27/09/2020
First Appellate Authority order : Not on record
2nd Appeal/Complaint dated : 21/01/2021
Information sought:
The Appellant filed an RTI application dated 24.06.2020 seeking the following information:1
1. Name and address of the Quality Control Agency who certified the Quality of work and materials for the above Road work.
2. Copy of Test report certificate of Black Cotton Soil Which was used for the above road work and name and designation of the departmental officer who approved the Black Cotton Soil and permitted for the new Bye-pass Road work i.e. NH 216.
3. Quantity of earth utilized for the new Bye-Pass road work from the old alignment of NH 214A (Le. disturbed Alignment) Location wise with name and designation of the departmental officer who approved and permitted to utilize the above earth for new Bye-pass i.e. NH216 with a approved letter of the above.
4. What is the time of maintenance period as per agreement for the items of cement consumption items, BT and cement concrete items used for the above work with a copy of newly formed road cross section with shoulders.
5. Permission copy of letter permitted by the mining Department or Government to utilize the materials sand, earth and Black Cotton Soil with Quantity particulars and Quarry particulars or from place where the above materials were transported for utilization of the above road work as per the bills and your records.
6. Particulars of the amount paid by the Contract Agency to words seine-rage for the items Sand, earth and Black cotton soil utilized for the above work with item wise quantities and amount paid as per records submitted by the contractor.
8. Address and location where the Administrative offices, RMC's, Labour sheds, mess, etc were provided to execute the above road work as per records. A copy of Agreement entered between the above contractor and owners of the above two sites along with a copy of clearance certificate obtained from them.
9. Date of completion of the above work and the Name and Designation of the Departmental Officer who certified and issued the completion certificate.
10. A copy of last on account bill or final bill of the above work ,with related certificates and conditions certified by the Department/Quality Control Agency for passing of the bill.
11. Name and Address of the Agency and Department Officer who supervising the maintenance of the above road work with present available addresses.2
The CPIO furnished point wise reply to the appellant on 29.07.2020. Being dissatisfied, the appellant filed a First Appeal dated 27.09.2020. FAA's order, if any, is not available on record.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerging during Hearing:
The following were present:-
Appellant: Present through audio-conference.
Respondent: S K Singh, RO & CPIO present through audio-conference.
No oral submissions were forthcoming from either of the parties during hearing.
However, the Commission remarked at the outset that the CPIO vide written submission dated 28.02.2022 reiterated the averred reply and also furnished additional information to the Appellant. Further, at the behest of the Commission the CPIO agreed to share a copy of his written submission with the Appellant.
Decision:
The Commission upon a perusal of facts on record finds no infirmity in the reply and further clarification provided by the CPIO vide written submission dated 28.02.2022 as it adequately suffices the information sought by the Appellant as per the provisions of RTI Act, leaving behind no scope of further in the matter.
Now, in furtherance of hearing proceedings, the CPIO is directed to provide a copy of his written submission dated 28.02.2022 along with enclosures, free of cost to the Appellant. The said direction should be complied by the CPIO within 7 days from the date of receipt of this order under due intimation to the Commission.
The appeal is disposed of accordingly.
Saroj Punhani (सरोजपुनहािन) हािन) Information Commissioner (सूचनाआयु ) 3 Authenticated true copy (अिभ मािणत स"यािपत ित) (C.A. Joseph) Dy. Registrar 011-26179548/ [email protected] सी. ए. जोसेफ, उप-पंजीयक दनांक / 4