Central Information Commission
Mr. Anil Khanna Prop vs Central Vigilance Commission on 10 March, 2011
Central Information Commission, New Delhi
File No.CIC/WB/A/2009/000933SM
Right to Information Act2005Under Section (19)
Date of hearing : 10 March 2011
Date of decision : 10 March 2011
Name of the Appellant : Shri Anil Khanna
Prop. M/s. A K Builders,
R/o. IIIK20, Lajpat Nagar,
New Delhi.
Name of the Public Authority : CPIO, Central Vigilance Commission,
Satarkta Bhawan, G.P.O Complex,
Block A, INA, New Delhi - 110 023.
The Appellant was present in person.
On behalf of the Respondent, Shri M.A. Khan, SO & Deemed PIO was
present.
Chief Information Commissioner : Shri Satyananda Mishra
2. Both the parties were present during the hearing. We heard their submissions.
3. The Appellant had wanted to know about several complaints he had sent against Shri PK Jain, In charge, Engineering of the Engineering Branch of the JNU. The CPIO had not provided the information by claiming exemption under Section 8 (1) (h) of the Right to Information (RTI) Act. The Appellate Authority CIC/WB/A/2009/000933SM had also endorsed the decision of the CPIO.
4. During the hearing, the Appellant demanded that he should be permitted to inspect the relevant records and the Respondent agreed to show the entire case file. Therefore, we direct the CPIO to invite the Appellant on any mutually convenient date within 10 working days from the receipt of this order and to show the entire file for his inspection. After inspection, if the Appellant would choose to get photocopies of some of the records, the CPIO shall provide the same free of charge.
5. The case is disposed of accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/WB/A/2009/000933SM