Central Information Commission
Mrsubhash Chandra Agrawal vs Telecom Disputes Settlement & ... on 9 February, 2015
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File No. CIC/BS/A/2014/000496/6951
09 February 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Subhash Chandra Agrawal
1775, Kucha Lattushah,
Dariba, Chandni Chowk,
Delhi - 110006
Respondent : CPIO
Telecom Disputes Settlement & Appellate
Tribunal (Govt. of India)
R. No. 370, 3rd Floor,
Hotel Samrat, Kautilya Marg,
Chanakya Puri, New Delhi - 110021
RTI application filed on : 16/09/2013
PIO replied on : 29/10/2013
First appeal filed on : 31/10/2013
First Appellate Authority order : No Order
Second Appeal dated : 03/02/2014
Information sought:-
The applicant has sought the following information:-
1. Is it true that Comptroller & Auditor General (CAG) of India has made some objections/strictures etc on foreign and/or inland trips of erstwhile TDSAT Chairperson Mr. Justice Arun Kumar?
2. Complete information on CAG-findings on foreign and/or inland trips of erstwhile TDSAT Chairperson Mr. Justice Arun Kumar mentioning also action taken on the said CAG findings.
3. Complete information on inland and foreign trips of earlier TDSAT Chairpersons Mr. Justice Arun Khan and Mr. Justice SB Sinha including expenses under different heads of each of the trips revealing also places visited, accompanying persons, purpose of visits etc apart from other available information on such trips.
4. Total expenses on foreign-trips of separately for (a) Mr. Justice Arun Kumar and (b) Mr. Justice SB Sinha during their respective tenure as TDAST Chairpersons.
5. Total expenses on inland-trips of separately for (a) Mr. Justice Arun Kumar and (b) Mr. Justice SB Sinha during their respective tenure as TDSAT Chairpersons.
6. Complete information on inland and foreign trips of TDSAT Chairperson Mr. Justice Aftab Alam including expenses under different heads of each of the trips revealing also places visited, accompanying persons, purpose of visit etc apart from other available information on such trips.
7. Complete information on inland and foreign trips of other TDSAT member/s ever since he/they took charge as TDSAT member/s including expenses under different heads of each Page 1 of 2 of the trips revealing also places visited, accompanying person, purpose of visits etc apart from other available information on such trips.
8. Competent authority for approving foreign/inland trips of TDSAT Charipersons/members.
9. Any other related information.
10. File notings on movement of this RTI petition.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Subhash Chandra Agrawal Respondent: Mr. Sanjeev Pandey CPIO The CPIO informed that the appellant's 1st appeal could not be decided as the then FAA did not hand over charge to his successor before leaving. He further stated that the records are available and the information will be supplied. The appellant pointed out that as per DoPT circular no. 1/6/2011-IR, dated 15/04/2013 the respondents are required to display the information sought by him on their website. The CPIO stated that he has taken a note and will do the needful for future.
Decision notice:
As stated by the CPIO he should provide point-wise information (separately on each point) as sought by the appellant in his RTI application dated 16/09/2013, free of cost, within 30 days from the date of receipt of this order. Further, the CPIO should display the particulars (as directed by DoPT in their circular no.1/6/2011-IR, dated 15/04/2013) on their website at the earliest and in any case within 90 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2