Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Central Information Commission

Mr.M Komathinathan vs Airport Authority Of India on 6 May, 2013

                        dsUnzh; lwpuk vk;ksx
                          Central Information Commission
                                            nd
                          2 ry] foxa 'c' / 2  Floor, 'B' Wing
                       vxLr ØkfUr Hkou / August Kranti Bhavan
                        Hkhdkth dkek Iysl/ Bhikaji Cama Place
                       ubZ fnYyh ­ 110066 / New Delhi - 110066

                                            
                                           F. No.
                                                  CIC/SS/C/2012/000942
                                                                      
                                                          Dated: 06.05.2013

             Appellant                   :    S hri M Komathinathan  
             Respondents                 :   Airports Authority of 

      India, New Delhi

                                      ORDER

This   is   regarding    the     2nd  appeal­cum­complaint  petition   dated  dated   21.11.2011   filed   by   Shri   M  Komathinathan    against the Airports Authority of India,  New   Delhi,   relating   to   his   RTI­application   dated  29.08.2011.

2. The   Commission   passed   an     Order   No.  CIC/SS/A/2012/000561  dated  27.11.2012  in the  matter  and  observed that the CPIOs of Metro and Non­Metro Division  had   caused   a   delay   of   more   than   100   days   in   providing  information  in  respect  of  Item  Nos.  1  &  2  of  the  RTI­ application   dated   29.08.2011   to   the   appellant   and   the  Commission therefore, directed that a separate show cause  notice be issued to them u/s 20(1) of the RTI Act.  

3. Accordingly,   a  show   cause   notice  dated   05.12.2012  was   issued   vide  No.  CIC/SS/C/2012/000942   to   Shri   Raj    No.   CIC/SS/C/2012/000942 : M Komathinathan vs.     Airports Authority of India      Page 1 of 4 Kumar, GM & CPIO (Non­Metro Divn.) and Shri Raju Dureha,  GM  &  CPIO (Metro Divn.) of Airports Authority of India,  New Delhi.   

4. The matter was heard on 10.01.2013. On behalf of the  respondents,  Shri   Raju   Dureha,   GM   (HR)  &   CPIO,  Shri  Dewakar Goel, GM(HR) & CPIO, Shri M Natrajan, AGM(HR) and  Ms.   R   Sumani   AGM(HR)   wert   present.   Shri   Dewakar   Goel,  GM(HR) & CPIO  and Shri Raju Dureha, GM(HR) & CPIO also  submitted their written submissions to the Commission.  

5. The   appellant   had   asked   for   certain   details  regarding   reservations   in   the   post   of   Asstt.   Executive  Engineer   /   Manager   (Engg.Elect)   and   promotions   from  Asstt.   Engineer   to   Executive   Engineer   in   the   Airports  Authority of India  during the period from 1982 to 1993,  reservations followed from 1986 to 1995 for promotion of  Asst. Executive Enginner / Executive Enginner, etc. etc. 

6. CPIO   Shri   Goyal   stated   that   Airports   Authority   of  India was not in existence in the year 1982 ­ 1993 and  was   formed   only   w.e.f.   01.04.1995   with   the   merger   of  erstwhile National Airports Authority (Now known as Non­ Metro   Division   of   AAI)   and   the   International   Airports  Authority of India (now known as Metro Division of AAI).  The RTI­application dated 29.08.2011 was replied to the  appellant   on   23.09.2011,   wherein   item­wise   information  was provided to him. He also informed that the then CPIO  Shri   Raj   Kumar,   GM   has   retired   from   the   services   of  Airports Authority of India. 

 

No.   CIC/SS/C/2012/000942 : M Komathinathan vs.     Airports Authority of India      Page 2 of 4

7.   Shri Raju Dureha, GM (HR)  & CPIO (Metro Division)  stated that item­wise replies were sent to the applicant  vide letter dated 18.10.2011. With regard to 2nd  part of  query No. 1, i.e., the copies of the reservation roaster,  the   appellant   was   requested   to   inspect   the   rosters  relating   to   Metro   Division,   on   any   mutually   convenient  working day, since the roster was more than 3 decade old  and was in a dilapidated condition and fragile. 

8. Heard the oral submissions and perused the material  available in the file, including the written submissions  filed by the respondents. It is seen that the CPIOs have  provided the requisite information. There does not appear  to be any mala­fide intention on the part of the CPIOs  and   the   explanations   given   by   them   are   accepted.   The  show­cause proceedings are hereby dropped.

9. The matter is closed at Commission's end. 

  

Sd/­ (Sushma Singh) Information Commissioner   Authenticated true copy:

Sd/­   (D C  Singh) Deputy Secretary & Deputy Registrar    No.   CIC/SS/C/2012/000942 : M Komathinathan vs.     Airports Authority of India      Page 3 of 4 To,
1. Shri Raj Kumar, GM  &  CPIO (Non­Metro Divn.), Airports Authority of India, Rajiv Gandhi Bhavan,  Safdarjung Airport, NEW DELHI - 110 003
2. Shri Raju Dureha, GM  &  CPIO (Metro Divn.), Airports Authority of India, Rajiv Gandhi Bhavan,  Safdarjung Airport, NEW DELHI - 110 003
3. Shri M Komathinathan, Sr. Manager Engg(E), Airports Authority of India, Trivandrum Airport, TRIVANDRUM - 695 008     No.   CIC/SS/C/2012/000942 : M Komathinathan vs.     Airports Authority of India      Page 4 of 4