Central Information Commission
Mr.V Prabha Kumar vs Department Of Atomic Energy on 27 October, 2010
Central Information Commission
File No.CIC/SM/A/2010/000562
Right to Information Act2005Under Section (19)
Dated: 27 October 2010
Name of the Appellant : Shri V Prabha Kumar Qtr. No. B65/3(147), Heavy Water Colony, Aswapuram, Khamman District, A.P. - 507 116.
Name of the Public Authority : CPIO, Department of Atomic Energy, Heavy Water Plant (Kota), Via Kota, Rajasthan.
The Appellant was not present in spite of notice. On behalf of the Respondent, the following were present:
(i) Shri Tulsi Ram, CPIO,
(ii) Shri Alex, APIO
2. We heard this case through videoconferencing. In spite of notice, the Appellant was not present. The Respondents were present in the Kota studio of the NIC. We heard their submissions.
3. The Appellant had wanted a number of information regarding his application for mutual transfer. The CPIO had denied the information by claiming it to be personal information. The Appellate Authority had not given any direction in the matter. Hence, the Appellant is here before the CIC in second appeal. After hearing the submissions of the Respondents, we are of the view that the desired information should be provided and it was wrong on the part of the CPIO to have denied it in the first place. Therefore, we direct the CPIO to provide to the Appellant within 10 working days from the receipt of this order the desired information along with the photocopies of the relevant records/documents in this regard such as the note sheet/file noting.
4. With the above direction, the appeal is disposed off. CIC/SM/A/2010/000562
5. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Assistant Registrar CIC/SM/A/2010/000562