Central Information Commission
Umesh Halkar vs Nuclear Power Corporation Of India on 27 December, 2016
CENTRAL INFORMATION COMMISSION
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
F. No.CIC/YA/A/2015/002341
CIC/YA/A/2015/002489
Date of Hearing : 28.11.2016
Date of Decision : 26.12.2016
Appellant/Complainant : Shri Umesh Halkar, Uttar
kannad(Karnataka)
Respondent : CPIO, Nuclear Power Corporation of
India Ltd., Uttar
Kannada(Karnataka)
Through:
Shri S.K. Srivastava, for FAA
Ms. Padma S Iyer, CPIO
Information Commissioner : Shri Yashovardhan Azad
Since common parties are involved in the present appeals, they are
being clubbed together for hearing and disposal to avoid multiplicity of
the proceedings.
Relevant facts emerging from appeal:
Case No. RTI filed on CPIO reply First appeal FAA order 2nd appeal
filed filed on
2341 29.04.2015 19.05.2015 10.06.2015 25.05.2015 16.11.2015
2489 09.04.2015 11.05.2015 21.05.2015 08.06.2015 06.10.2015
CIC/YA/A/2015/002341
Information soughtand background of the case:
The appellant vide RTI application dated 29.04.2015 sought information under 15 points regarding his own medico legal record (MLR) for the month of April 2015. CPIO vide letter dated 19.05.2015 furnished point wise information as available on record. The appellant preferred first appeal. FAA vide order dated 25.05.2015 furnished some additional information and upheld the reply of CPIO. Feeling aggrieved the appellant approached the Commission.
Relevant facts emerging during hearing:
The appellant is absent despite notice. The respondent is present and heard. The CPIO submits that reply on points 1 to 8 was furnished to the appellant. He states that queries on point no. 8 to 11 could not be replied to as they were hypothetical in nature. On rest of the points, he states to have advised the appellant to refer to the NPCIL (Conduct, Discipline & Appeal) Rules, 1996 and furnished the web url of the aforesaid rules. Decision:
After hearing the respondent and perusal of record, the Commission finds that the RTI application has been answered adequately. A perusal of memorandum of second appeal does not reveal as to how the appellant is dissatisfied with the information furnished. Further, the appellant is not present to canvass his case.
Accordingly, the present appeal is disposed of.
CIC/YA/A/2015/002489 Information sought and background of the case: The appellant vide RTI application dated 09.04.2015 sought multifaceted & diverse information under 18 points regarding service details of various colleagues, details of trade test conducted alongwith details of examiner panel & their qualifications, APAR of one Shri Satish Undekar alongwith details of overtime claimed, details of performance based training at Nuclear Centre, Kaiga, alleged victimization etc..
CPIO vide letter dated 11.05.2015 stated as follows:
Therefore you are requested to pay an additional amount of Rs. 4356/- @ Rs. 2/- per page the provision of RTI Act, 2005, in the form of Indian Postal Order/Demand Draft drawn in favour of Manager (F&A), Nuclear Power Corporation of India Ltd., Kaiga.
The appellant preferred first appeal. FAA vide order dated 08.06.2015 upheld the reply of CPIO. Feeling aggrieved the appellant approached the Commission.
Relevant facts emerging during hearing:
The appellant is absent despite notice. The respondent is present and heard. At the outset, the CPIO states that the appellant was called on to pay a sum of Rs. 4356 for supply of information, but the appellant never remitted the same. He states that the FAA reiterated this position, but the appellant preferred the present appeal.
Decision:
After hearing the respondent and perusal of record, the Commission finds that the RTI application has been dealt with adequately. The appellant seems to be disinterested in pursuing his case. Neither the appellant paid the requisite fee for obtaining information nor did he appear before the Commission. No further action is called upon on the part of the Commission.
The appeal is dismissed accordingly.
(Yashovardhan Azad) 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.
(R.P.Grover) Designated Officer Copy to:-
Central Public Information Officer under RTI First Appellate Authority under RTI Shri Padma S. Iyer - CPIO / Kaiga, Executive Director-(R&R), Nuclear Power Corporation of India Ltd., Nuclear Power Corporation of India Ltd., Kaiga Generating Station, Vikram Sarabhai Bhawan, 1st Floor, Admin. Bldg., Post Office - Kaiga, Central Avenue Road, Anushakti Nagar, District - Uttar Kannada-581400 (Karnataka). Mumbai-400094 (Maharashtra).
Central Public Information Officer under RTI Central Public Information Officer under RTI Nodal Officer - RTI Cell, Nodal Officer - RTI Cell / Kaiga, Nuclear Power Corporation of India Ltd., Nuclear Power Corporation of India Ltd., Vikram Sarabhai Bhawan, Kaiga Plant Site, 1st Floor, Admin. Building, Central Avenue Road, Anushakti Nagar, Post Office - Kaiga, Mumbai-400094 (Maharashtra). District - Uttar Kannada-581400 (Kar.).
Shri Umesh Halkar Quarter No. : D1+1/6, Kaiga Township, Mallapur, Uttar Kannada-581400 (Karnataka).