Central Information Commission
Mr.R C Gupta vs Rural Electrification Corporation ... on 3 February, 2014
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2013/002298
February 3, 2014
Appellant : Shri R.C. Gupta
Respondents : Rural Electrification Corporation Limited
Date of Hearing : 03.02.2014
ORDER
The present appeal, filed by Shri R.C. Gupta against Rural Electrification Corporation Limited, was taken up for hearing on 03.02.2014 when the Respondents were present through Shri S.L. Bhatia, GM, Shri Dinesh Kaushik, DM and Shri S.K. Chopra. The Appellant was, however, not present.
2. The Appellant through an RTI application dated 20.07.2013 sought certain information, interalia, regarding disposal of his letters, which, according to him, he had sent from 21.10.2011 onwards to the public authority in relation to the payment of book titled "Establishments in India". He also sought the reasons for non payment of said amount despite use of said book by the pubic authority. CIC/SS/A/2013/002298 Page 1 of 4 2
3. The CPIO vide his letter dated 06.08.2013 furnished pointwise reply/information to the Appellant, while also informing him that "On verification from the records no such book is available and is being used in REC."
4. Aggrieved by this reply, the Appellant filed an appeal dated 17.08.2013 before the Appellate Authority requesting him to appreciate the facts and on the basis of documentary evidence release the payment to settle the case pending with REC since 2011.
5. The Appellate Authority disposed of this appeal vide his order dated 06.09.2013 wherein he, while holding that the CPIO has provided the information available with REC, also observed that the issue of locating book that was never asked for by REC or releasing payment towards price of the book may not be subject matter of enquiry under RTI Act.
6. The Appellant thereafter filed the present appeal before the Commission demanding that the Respondents be directed to settle the payment with appropriate compensation.
7. Having heard the submissions and perused the records, the Commission agrees with the Appellate Authority that the information as available in the records of the public authority has been provided to the Appellant and that what the Appellant is presently seeking is something which lies beyond the purview of the RTI Act since it is not a request for information as defined in section 2(f) of the RTI Act.
8. In view of the above, the decision of the Appellate Authority is upheld and the appeal is hereby rejected.
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(Sushma Singh) Chief Information Commissioner Authenticated by (D.C. Singh) Deputy Registrar Address to the Parties:
1. Shri R.C. Gupta 421, Shastrinagar Jammu 180004
2. The Central Public Information Officer (RTI) & General Manager (Law) Rural Electrification Corporation Limited Core4, SCOPE Complex CIC/SS/A/2013/002298 Page 3 of 4 4 7 Lodhi Road New Delhi
3. The Appellate Authority (RTI) & Executive Director (HR) Rural Electrification Corporation Limited Core4, SCOPE Complex 7 Lodhi Road New Delhi 4