Central Information Commission
Mrkalebaba vs Ministry Of Defence on 24 May, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi110067
Tel: +911126106140/26179548
File No.
CIC/CC/A/2014/000361/SD
Date of Decision: 24/05/2016
Relevant facts emerging from the Appeal:
Appellant : Kale Baba
T. No. 2083/Carpenter
M.S.S.D,COD
Kanpur
Respondent : Lt.Col & CPIO
Central Ordnance Store
Kanpur
PIN - 900273
C/o 56 APO
RTI application : 01/07/2014
filed on
PIO replied on : 03/07/2014
First appeal filed : 26/05/2014
on
First Appellate : 27/06/2014
Authority order
Second Appeal dated : 08/08/2014
Information Commissioner : Shri Divya Prakash
Sinha
Information sought:
Appellant sought information related to Ajay Kumar Mishra, member of J.C.M III for years 201112, 201213: 1 Date on which he went on T.D. to Army headquarters? 2 Where did he stay during JCM and amount of bill he has paid?
3 What conveyance (bus, train, rickshaw) he availed during JCM and amount of bill paid by him?
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present: Appellant: Present and also assisted by K.P. Yadav through VC.1
Respondent: S.K. Awasthi, UDC and CPIO, Central Ordnance Store(Kanpur) present through VC.
Appellant submitted that he wanted details of journey performed on Temporary Duty to Delhi in connection with JCM meetings by Ajay Kumar Mishra, JCM Member. Initially CPIO agreed to provide required information after payment of Rs.672/ as photo copy charges which he deposited. Later appellant was informed that the information sought by him will not be provided to him as it is third party information and exempted under Section 11 of RTI Act. Appellant was told to take the refund of money deposited by him.
CPIO mentioned that the information sought by the appellant is exempted under Section 11 of RTI Act. Consent of Ajay Kumar Mishra for providing information to the appellant was sought which he has denied.
Decision Exemption sought under Section 11 of RTI Act is overridden by larger public interest in this case. Transparency is required to be maintained in official journeys of a Union Leader because it involves public money. Commission directs the CPIO to provide information sought by the appellant within 15 days of receipt of this order.
The appeal is disposed of accordingly.
(Divya Prakash Sinha) Information Commissioner Authenticated true copy (Raghubir Singh) Dy. Registrar/Designated Officer 2