Central Information Commission
Atul G Shah vs Nuclear Power Corporation Of India on 30 August, 2017
B hCENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi -110066
Tel : +91-11-26186535
Appeal No. CIC/NPCOI/A/2016/307230
Appellant: Sh. Atul G Shah
Room No. 204, JNPP Liaison
Office cum Guest House,
Behind Hotel Sangram Residency,
Near railway station,
Ratnagiri-415639,
Maharashtra, Ratnagiri.
Respondent: Central Public Information Officer
Nuclear Power Corporation of India Ltd.,
12-N-14, Vikram Sarabhai Bhavan,
Anushakti Nagar, Mumbai-400094.
Date of Hearing: 03.08.2017
Dated of Decision: 03.08.2017
ORDER
Facts:
1. The appellant filed RTI application dated 09.02.2016 seeking information on 5 points regarding: "copy of complete noting and correspondence with his request cum application dated 15.09.2015, for hiring a leased accommodation in Ahmedabad; name of NPCIL employees who have been so far extended facility of hired accommodation at NPCIL's cost as per office order no. NPCIL/HRP/11(26)/2009/396"; etc.
2. The CPIO responded on 09.03.2016. The appellant filed first appeal dated 21.03.2016 with First Appellate Authority (FAA). The response of FAA is not on record. The appellant filed second appeal on 27.09.2016 before the Commission on the ground that information should be provided to him.1
Hearing:
3. Both the parties participated in the hearing through VC.
4. The respondent had sent their written submissions dated 27.07.2017, which is taken on record.
5. The appellant stated that the information was provided to him by the respondent with delay. He stated that penalty should be imposed on the respondent.
6. The respondent stated that complete information has already been furnished to the appellant within stipulated period of time as prescribed under the RTI Act.
7. During the hearing, the respondent apprised the Commission that similar matter has already been heard by the Commission in Appeal No. CIC/YA/A/2016/902019 dated 17.02.2017 titled as Mr. Atul Kumar G Vs. CPIO, NPCIL, in which the Commission had directed the respondent to furnish the information to the appellant. The respondent stated that in compliance of the said order, on 14.03.2017, complete information was furnished to the appellant.
Discussion/ observation:
8. The action/steps taken by the respondent in dealing with the RTI application is satisfactory, as information has already been furnished to the appellant. No case for penalty was made out by the appellant.
Decision:
9. No further intervention of the Commission is required in the matter.
The appeal is disposed of. Copy of the order be given to the parties free of cost.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C.Sharma) Dy. Registrar 2