Central Information Commission
K Ramachandraiah vs Central Warehousing Corporation on 2 January, 2023
CIC/CWCRP/C/2021/650603
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
िशकायत सं या / Complaint No. CIC/CWCRP/C/2021/650603
In the matter of:
K Ramachandraiah ... िशकायतकता/Complainant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
Central Warehousing
Corporation, Regional Office
Bangalore LF-10, Circular Rd,
Saraswathipura, Adjacent To
RBI Quarters, Nandini Layout,
Bengaluru, Karnataka -560096
Relevant dates emerging from the Complaint:
RTI Application filed on : 28.12.2020
CPIO replied on : 23.01.2021
First Appeal filed on : 28.01.2021
First Appellate Authority order : 25.06.2021
Complaint received on : 25.10.2021
Date of Hearing : 30.12.2022
The following were present:
Complainant: Shri. K Ramachandraiah, participated in the hearing through
video conference from NIC Koramangala
Respondent: Smt. Sonali S. Gawai, Assistant General Manager, Central
Warehousing Corporation on behalf of CPIO Shri. Vishnu Wardhan M,
participated in the hearing through audio mode upon being contacted
telephonically
Page 1 of 7
CIC/CWCRP/C/2021/650603
ORDER
Information Sought:
The Complainant filed an RTI application dated 28.12.2020 seeking information on the following four points:
Shri Shivanand Rai, Regional Manager -PIO, Central Warehousing Corporation, Bengaluru vide letter dated 23.01.2021, informed to the Complainant as under:Page 2 of 7
CIC/CWCRP/C/2021/650603 Page 3 of 7 CIC/CWCRP/C/2021/650603 Being dissatisfied, the Complainant filed a First Appeal dated 28.01.2021. The First Appellate Authority vide order dated 25.06.2021, informed as under:
Grounds for Complaint:
The Complainant filed a Complaint u/s 18 of the RTI Act on the ground of unsatisfactory reply furnished by the Respondent. Complainant requested the Commission to direct the CPIO to provide the information sought for.
Submissions made by Complainant and Respondent during Hearing:
The Complainant submitted that he is not satisfied with the reply furnished by the Respondent with respect to the instant RTI Application and he is also not satisfied with the First Appellate Order.
The respondent submitted that a categorical reply with respect to the instant RTI Application has been furnished to the Complainant and the same has been upheld by the First Appellate Authority vide order dated 25.06.2021.
Upon being queried by the Commission, the Respondent submitted that in Central Warehousing Corportaion tours and travels are undertaken for the purpose of business promotions, disclosing the places of travel may adversely affect the competitive position of the Organisation and thus harming their strategic and economic interests. Further, the taxis are hired for Page 4 of 7 CIC/CWCRP/C/2021/650603 Container Freight Station (Customs notified Area) and for CWC officials who perform shift duty. Moreover, it also has to cater to the requirements of Custom officials as per Customs Cargo Service Provider conditions under the Handling of Cargo in Customs Areas Regulations, 2009. The authority's usage is commercial or statutory usage which cannot be disclosed. She added that as regards the details of MIG quarters, the same is not available because there is no such quarter with the nomenclature as "MIG Quarters".
A written submission has been received by the Commission from Shri. S.S. Gawai, Assistant General Manager, Central Warehouse Corporation, vide letter dated 26.12.2022, wherein the Commission has been apprised as under:
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that the instant matter is a complaint filed under Section 18 of the RTI Act. Hence, the only adjudication required to be made by the Commission is to determine if the Page 5 of 7 CIC/CWCRP/C/2021/650603 information has been denied with a mala fide intention or unreasonable cause to the information seeker. Since the Respondent has provided adequate reply to the Complainant within the stipulated time frame and further during hearing the Respondent has furnished an elaborated explanation which is upheld by the Commission, so no mala-fide can be attributed against the Respondent. Hence, the Commission finds no further scope of intervention in the instant matter.
With the above observations, the complaint is disposed of. Copy of the decision be provided free of cost to the parties.
The complaint, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date : 02.01.2023 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Page 6 of 7 CIC/CWCRP/C/2021/650603 Addresses of the parties:
1. The First Appellate Authority (FAA) Central Warehousing Corporation, 4/1, Siri Institutional Area, August Kranti Marg, Hauz Khas, New Delhi - 110016
2. The Central Public Information Officer (CPIO) Central Warehousing Corporation, Regional Office Bangalore LF-10, Circular Rd, Saraswathipura, Adjacent To RBI Quarters, Nandini Layout, Bengaluru, Karnataka -560096
3. Mr. K Ramachandraiah Page 7 of 7