Central Information Commission
K S Jain vs Custom Excise & Service Tax Appellate ... on 6 August, 2018
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग
, मुिनरका
Baba Gangnath Marg, Munirka
नई द
ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No.:- CIC/CESAT/A/2018/120751-BJ
Mr. K.S. Jain
....अपीलकता
/Appellant
VERSUS
बनाम
CPIO
Customs Excise and Service Tax
Appellate Tribunal (CESTAT)
West Block no. 2, R.K. Puram,
New Delhi- 110066
... ितवादीगण /Respondent
Date of Hearing : 03.08.2018
Date of Decision : 06.08.2018
Date of RTI application 30.11.2017
(mentioned in
first appeal)
CPIO's response 11.12.2017
Date of the First Appeal 18.12.2017
First Appellate Authority's response 27.02.2018
Date of diarised receipt of Appeal by the Commission 03.04.2018
ORDER
FACTS:
The Appellant vide his RTI application sought information on 3 points regarding monetary limit with implementation date to be followed by him under Section 35 B or any other relevant Section for filing appeal under CESTAT, whether the monetary limit to be applicable under Section 35 B was for demand of duty/fine/interest/penalty/all of them, whether monetary limit was applicable only for department's Appeals or also applicable to Assesses etc. The CPIO vide letter dated 11.12.2017 enclosed a copy of the letter dated 06.12.2017. Dissatisfied with the of CPIO's reply, the Appellant approached the FAA. The FAA vide its order dated 27.02.2018 concurred with the CPIO's response.Page 1 of 5
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Mr. K.S. Jain through VC;
Respondent: Mr. V. P. Pandey, CPIO & Assistant Registrar;
The Appellant reiterated the contents of his RTI application and stated that neither the RTI application nor the First Appeal was dealt with satisfactorily. In its reply, the Respondent stated that a suitable reply was provided by the CPIO vide letter dated 11.12.2017 enclosing a copy of the response obtained from the Technical Officer dated 06.12.2017 wherein a copy of notification issued dated 17.12.2015 pertaining to the threshold limits for filing Appeal was enclosed. As regards the remaining queries, a reference was made to the provisions of the Central Excise Act, 1944, Customs Act, 1962 and Finance Act, 1994, available in public domain, which could be referred to by the Appellant or legal opinion/ advice sought from a legal counsel for any other specific query. While submitting that they were essentially a quasi judicial authority and opinion on such issues were given by the competent adjudicatory authority on filing of a specific representation, the Respondent expressed his inability to answer such queries in its Administrative capacity. Moreover, the competent authority in such matters was the CBEC. In support of their contention, the Respondent also relied on the OM issued by the DoP&T dated 10.07.2008.
The Commission was in receipt of a written submission from the Respondent dated 01.08.2018, wherein it was stated that the RTI application was defective in nature since there was no request for providing copies of any record but was in question-answer form yet the CPIO did not reject the application and information obtained from the Technical Officer was provided to the Appellant where it was mentioned that "the threshold limits for filing appeal before CESTAT and High Court are guided by the Central Excise Act, 1994, Customs Act, 1962 and Finance Act, 1994. All the three statutes were in public domain". Besides this the instruction issued by the CBEC was also in Public Domain a copy of which was also provided to him for which he should consult the issuing authority. Explaining that the Appellant could seek help/advise of any legal consultant, it was stated that CESTAT was a judicial institution hence it should not be exposed to render such legal assistance in the name of the RTI Act. A copy of this submission had been endorsed to the Appellant also.
The Commission referred to the definition of information u/s Section 2(f) of the RTI Act, 2005 which is reproduced below:
"information" means any material in any form, including records, documents, memos, e- mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, report, papers, samples, models, data material held in any electronic form and information relating to any private body which can be accessed by a public authority under any other law for the time being in force."
Furthermore, a reference can also be made to the relevant extract of Section 2 (j) of the RTI Act, 2005 which reads as under:
Page 2 of 5"(j) right to information" means the right to information accessible under this Act which is held by or under the control of any public authority and includes ........"
In this context a reference was made to the Hon'ble Supreme Court decision in 2011 (8) SCC 497 (CBSE and Anr. Vs. Aditya Bandopadhyay and Ors), wherein it was held as under:
35..... "It is also not required to provide 'advice' or 'opinion' to an applicant, nor required to obtain and furnish any 'opinion' or 'advice' to an applicant. The reference to 'opinion' or 'advice' in the definition of 'information' in section 2(f) of the Act, only refers to such material available in the records of the public authority. Many public authorities have, as a public relation exercise, provide advice, guidance and opinion to the citizens. But that is purely voluntary and should not be confused with any obligation under the RTI Act."
Furthermore, the Hon'ble Supreme Court of India in Khanapuram Gandaiah Vs. Administrative Officer and Ors. Special Leave Petition (Civil) No.34868 OF 2009 (Decided on January 4, 2010) had held as under:
6. "....Under the RTI Act "information" is defined under Section 2(f) which provides:
"information" means any material in any form, including records, documents, memos, e- mails, opinions, advices, press releases, circulars, orders, logbooks, contracts, report, papers, samples, models, data material held in any electronic form and information relating to any private body which can be accessed by a public authority under any other law for the time being in force."
This definition shows that an applicant under Section 6 of the RTI Act can get any information which is already in existence and accessible to the public authority under law. Of course, under the RTI Act an applicant is entitled to get copy of the opinions, advices, circulars, orders, etc., but he cannot ask for any information as to why such opinions, advices, circulars, orders, etc. have been passed."
7. "....the Public Information Officer is not supposed to have any material which is not before him; or any information he could have obtained under law. Under Section 6 of the RTI Act, an applicant is entitled to get only such information which can be accessed by the "public authority" under any other law for the time being in force. The answers sought by the petitioner in the application could not have been with the public authority nor could he have had access to this information and Respondent No. 4 was not obliged to give any reasons as to why he had taken such a decision in the matter which was before him."
The Commission observed that the framework of the RTI Act, 2005 restricts the jurisdiction of the Commission to provide a ruling on the issues pertaining to access/ right to information and to venture into the merits of a case or redressal of grievance. The Commission in a plethora of decisions including Shri Vikram Singh v. Delhi Police, North East District, CIC/SS/A/2011/001615 dated 17.02.2012 Sh. Triveni Prasad Bahuguna vs. LIC of India, Page 3 of 5 Lucknow CIC/DS/A/2012/000906 dated 06.09.2012, Mr. H. K. Bansal vs. CPIO & GM (OP), MTNL CIC/LS/A/2011/000982/BS/1786 dated 29.01.2013 had held that RTI Act was not the proper law for redressal of grievances/disputes.
The Hon'ble Supreme Court of India in the matter of Union of India v. Namit Sharma in REVIEW PETITION [C] No.2309 OF 2012 IN Writ Petition [C] No.210 OF 2012 with State of Rajasthan and Anr. vs. Namit Sharma Review Petition [C] No.2675 OF 2012 In Writ Petition [C] No.210 OF 2012 had held as under:
"While deciding whether a citizen should or should not get a particular information "which is held by or under the control of any public authority", the Information Commission does not decide a dispute between two or more parties concerning their legal rights other than their right to get information in possession of a public authority. This function obviously is not a judicial function, but an administrative function conferred by the Act on the Information Commissions."
Furthermore, the High Court of Delhi in the matter of Hansi Rawat and Anr. vs. Punjab National Bank and Ors. LPA No.785/2012 dated 11.01.2013 held as under:
"6. The proceedings under the RTI Act do not entail detailed adjudication of the said aspects. The dispute relating to dismissal of the appellant No.2 LPA No.785/2012 from the employment of the respondent Bank is admittedly pending consideration before the appropriate forum. The purport of the RTI Act is to enable the appellants to effectively pursue the said dispute. The question, as to what inference if any is to be drawn from the response of the PIO of the respondent Bank to the RTI application of the appellants, is to be drawn in the said proceedings and as aforesaid the proceedings under the RTI Act cannot be converted into proceedings for adjudication of disputes as to the correctness of the information furnished."
Moreover, in a recent decision in Govt. of NCT vs. Rajendra Prasad WP (C) 10676/2016 dated 30.11.2017, the Hon'ble High Court of Delhi had held as under:
6. The CIC has been constituted under Section 12 of the Act and the powers of CIC are delineated under the Act. The CIC being a statutory body has to act strictly within the confines of the Act and is neither required to nor has the jurisdiction to examine any other controversy or disputes. 7 . In the present case, it is apparent that CIC had decided issues which were plainly outside the scope of the jurisdiction of CIC under the Act. The limited scope of examination by the CIC was: (i) whether the information sought for by the respondent was provided to him; (ii) if the same was denied, whether such denial was justified; (iii) whether any punitive action was required to be taken against the concerned PIO; and (iv) whether any directions under Section 19(8) were warranted. In addition, the CIC also exercises powers under Section 18 of the Act and also performs certain other functions as expressly provided under various provisions of the Act including Section 25 of the Act. It is plainly not within the jurisdiction of the CIC to examine the dispute as to whether respondent no.2 was entitled to and was allotted a plot of land under the 20-Point Programme.Page 4 of 5
A similar view delineating the scope of the Commission's jurisdiction was also taken by the Hon'ble High Court of Delhi in Sher Singh Rawat vs. Chief Information Commissioner and Ors., W.P. (C) 5220/2017 and CM No. 22184/2017 dated 29.08.2017 and in the matter of Shobha Vijender vs. Chief Information Commissioner W.P. (C) No. 8289/2016 and CM 34297/2016 dated 29.11.2016.
DECISION:
Keeping in view the facts of the case and the submissions made by both the parties, no further intervention of the Commission is warranted in the matter. For redressal of his grievance, the Appellant is requested to approach an appropriate forum.
The Appeal stands disposed accordingly.
Bimal Julka (िबमल जु का)
Information Commissioner (सूचना आयु )
Authenticated true copy
(अ भ मा णत स या पत त)
K.L. Das (के .एल.दास)
Dy. Registrar (उप-पंजीयक)
011-26182598/ [email protected]
दनांक / Date: 06.08.2018
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