Central Information Commission
Mrvikram Aggarwal vs Government Of Nct Of Delhi on 7 March, 2014
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
File No.CIC/AD/A/2012/003729SA
(Vikram Aggarwal Vs. Forensic Sciences Laboratory, GNCTD)
Appellant : Vikram Aggarwal
Respondent : Forensic Sciences
Laboratory, GNCTD
Date of hearing : 7.3.2014
Date of decision : 7.3.2014
Information Commissioner : Prof. M. Sridhar Acharyulu
(Madabhushi Sridhar)
Referred Sections : Sections 3, 19(3) of the
RTI Act
Result : Appeal allowed / disposed of
FACTS
Heard today dated 7.3.14. Appellant not present. Public Authority is represented by Ms.Madhulika Sharma.
2. During the hearing, the Commission reviewed the point wise information sought and accordingly, the following directions are given:
Point 1 To provide the name and no. of cases Point 2 Information regarding purchases will be available in the concerned register which can be offered for inspection. However, it is difficult and impossible to furnish the information in the format sought by the Appellant and it will disproportionately divert the resources of the Public Authority. The Department as such is running with skeleton staff .
The Commission directs the PIO to facilitate inspection of register by the Appellant.
Points 3, 4, 5 and 6 The queries deal with huge details about educational qualifications, year of passing, date of examination, years of experience and details of service book entries. Most of these are personal information which need not be given under law.
Points 7 and 8 The PIO is directed to provide the list of scientific instruments and their cost. The Commission takes on record the submission made by the Respondent that there is no construction work during the said period.
Point 9 The Respondent submitted that the information sought is available on the website and the Appellant can access it.
Points 10 to 12 The Respondent officer submitted that the information is available under UNO guidelines Points 13 and 14 The Respondent officer submitted that information can be supplied if available in the form of monthly reports. The PIO is directed to furnish the name of the Reporting officer. Other personal details need not be furnished.
Points 15, 16, 17, 18, 19, 21, 24, 25, 26, 31, 34, 36, 37, 38, 39, 42, 43 and 45 Information regarding names and their designations can be given but questions relating to educational qualifications, percentage of marks need not be given.
Points 20, 22, 23, 27, 28, 29 30, 32, 33, 35, 40, 41, 44 As information sought is not available in the format asked and submitted that it is difficult and impossible to compile such information in the existing situation need not be given.
Points 46 and 47 Some of the points of the RTI are in the form of questions which cannot be answered under RTI Act. However, Commission directs the PIO to provide an opportunity to the Appellant to inspect monthly reports/annual reports and if he finds them useful, he can seek photocopies of the same after paying the prescribed charges.
The entire exercise to be completed within one month of receipt of this order.
3. The appeal is disposed with the above direction.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Ashwani K. Sharma) Designated Officer Address of parties
1. The CPIO Forensic Sciences Laboratory Govt. of NCT of Delhi Sector 14 Rohini Delhi
2. Shri Vikram Aggarwal 1076/6, Block C Sanjay Gandhi Memorial Nagar Faridabad Haryana 121 001