Central Information Commission
Daya Krishan Raina vs Ircon International Limited on 1 May, 2019
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
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/IRCON/A/2017/162623
Daya Krishan Raina ... अपीलकता/Appellant
VERSUS
बनाम
1. CPIO, M/O. Railways, IRCON ... ितवादी/Respondent
International Limited, New Delhi.
Relevant dates emerging from the appeal:
RTI : 16.05.2017 FA : 05.07.2017 SA: 07.09.2017
CPIO : 15.06.2017 FAO : 24.07.2017 Hearing: 29.04.2019
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/O. Railways, IRCON International Ltd., New Delhi seeking following information:-
"(i) Please provide authenticated information about the License for Electric Contractor issued in favour of Sh. Subash Parihar B/o District Kishtwar mentioning the date of issuance of License.
(ii) Also provide information about all the Government Departments/ Organizations where the above named Sh. Subash Parihar, Contractor has executed Electric related works on the basis of his License, mentioning the locations, detail and nature of works with total cost involved for each work separately, the number of works with total cost involved for each work Page 1 of 4 separately, the number of works executed and completed by him and the period fixed for completion and the period in which the said contractor has completed the said works, date of allotment order and the date of completion of work by him.
(iii) Also provide authenticated detail of TDS deducted from all the payments released in favour of Sh. Subash Parihar, contractor showing separately the TDS deduction/Income Tax Certificate.
(iv) There is set procedure that the limited tenders are issued in favour of those agencies/contractors who are already working with the Company having required qualification/criteria for executing the works but now it has come to the knowledge of the applicant that the limited tender is being issued to some outsider contractors who do not fall under the criteria required. Information may please be provided that on what basis the limited tender is issued to a contractor/agency who has not worked with M/s IRCON International Ltd but favour has been done to an inexperienced and fresh contractor which act comes under the Anti Corruption Act."
2. The CPIO responded on 15.06.2017. Not satisfied with the CPIO's reply, the appellant filed the first appeal dated 05-07-2017 which was disposed of by the first appellate authority on 24.07.2017. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act and also to direct him to provide the sought for information.
Hearing:
3. The appellant, Mr. Daya Krishan Raina did not attend the hearing. Mr. Bhupesh Kumar, PIO/North and Mr. Purushottam Likhar, DM/RTI participated in the hearing representing the respondent in person. The written submissions are taken on record.
4. The appellant vide his letter dated 22.04.2019 informed the Commission that he does not want to pursue the present appeal and has decided to withdraw the present appeal.
Decision:
5. The appeal is hereby dismissed as 'Withdrawn'.
Page 2 of 46. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date 29-04-2019
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Page 3 of 4
Addresses of the parties:
1. The CPIO,
M/O. Railways, IRCON International
Limited Regd. Office, Plot No-4,
Distt. Centre, Saket, New Delhi-110017.
2. Mr. Daya Krishan Raina
Page 4 of 4