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[Cites 2, Cited by 0]

Central Information Commission

Rina vs Dg All India Radio on 21 September, 2021

                                                    CIC/DGAAR/A/2019/145333

                                  के ीय सचू ना आयोग
                       Central Information Commission
                                बाबा गंगनाथ माग,मिु नरका
                        Baba Gangnath Marg, Munirka
                         नई िद ली, New Delhi - 110067
ि तीय अपील सं या/ Second Appeal No. CIC/DGAAR/A/2019/145333

In the matter of:

Rina                                                          ... अपीलकता/Appellant

                                    VERSUS
                                      बनाम

CPIO,                                                      ... ितवादीगण /Respondent
/Dy. Director General (E), Prasar Bharati,
India' Public Service Broadcaster,
 HPT: All India Radio: Pathirappally
P.O,Alappuzha (Alleppey) Kerala-688521

Relevant dates emerging from the appeal:

RTI Application filed on               :     28.05.2019
CPIO replied on                        :     28.06.2019
First Appeal filed on                  :     09.07.2019
First Appellate Authority order        :     16.08.2019
Second Appeal received on              :     17.09.2019
Date of Hearing                        :     01.09.2021

The following were present:

Appellant: Absent (despite being served the hearing notice)

Respondent: Shri Varghese Ouseth, Assistant Director, DG AIR, participated in
hearing through video conferencing from NIC Alappuzha.




                                                                         Page 1 of 4
                                                      CIC/DGAAR/A/2019/145333

                                     ORDER

Information sought:

The Appellant filed an RTI Application dated 28.05.2019 seeking information on the following three points:
"The Principal Director of Audit (Central), Chennai has raised objection on granting of NFU to the Assistant Engineers of Prasar Bharati posted at HPT, AIR, Pathirappally. As the enhancement of Pay is utilizing the Public Money, so, provided the following information under section 6(1) of RTI Act, 2005.
1) Provide the certify copy of all file notings prior to prepare the letter vide No. ALP-23(2)/2019-20-AC dtd.14/05/2019 to Directorate General.
2) Provide the copies of Audit objections on granting of NFU to Assistant Engineer.
3) Provide the copies of the instructions/ guidelines received from Directorate General after issuing the above letter to Directorate General as stated in pre-point No.1."

Shri/Smt. M. Goury, CPIO & Deputy Director General (E), Prasar Bharti vide letter dated 28.06.2019, provided point-wise information to the Appellant which is as under:

Being dissatisfied, the Appellant filed a First Appeal dated 09.07.2019. The First Appellate Authority vide order dated 16.08.2019, uphold the CPIO's reply.
Page 2 of 4
CIC/DGAAR/A/2019/145333 Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent.
Submissions made by Appellant and Respondent during Hearing:
The Appellant remained absent despite being served with the hearing notice and no communication has been made to the Commission for her absence.
The Respondent submitted that an appropriate and relevant reply as available on record has been provided by the CPIO vide letter dated 28.06.2019 to the Appellant for the instant RTI Application.
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that appropriate information as available on record has been provided to the Appellant. The Commission finds no infirmity in the reply provided by the Respondent public authority and since the Appellant has not participated in the hearing to buttress her case, the Commission finds no further scope of intervention in the instant matter. With the above observations, the instant Second Appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The Appeal, hereby, stands disposed of.
Amita Pandove(अिमता पांडव) Information Commissioner(सचू ना आयु ) ं / Date: 21.09.2021 िदनाक Page 3 of 4 CIC/DGAAR/A/2019/145333 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पजं ीयक) 011-26105027 Addresses of the parties:
1. The First Appellate Authority (FAA) ADG(P), Prasar Bharati, India' Public Service Broadcaster, Office Of The Addl.Director General (SR II), All India Radio, Bangalore-I
2. The Central Public Information Officer /Dy. Director General (E), Prasar Bharati, India' Public Service Broadcaster, HPT: All India Radio: Pathirappally P.O, Alappuzha (Alleppey) Kerala-688521
3. Smt. Rina Page 4 of 4