Alamuri Muralidhar vs Department Of Heavy Industries on 12 January, 2021

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Central Information Commission

Alamuri Muralidhar vs Department Of Heavy Industries on 12 January, 2021

Bench: Neeraj Kumar Gupta

                              के ीय सूचना आयोग
                     Central Information Commission
                          बाबा गंगनाथ माग, मुिनरका
                      Baba Gangnath Marg, Munirka
                      नई िद ी, New Delhi - 110067

ि तीय अपील सं     ा / Second Appeal No. CIC/DOHIN/A/2019/119918

Alamuri Muralidhar                                              ... अपीलकता/Appellant

                                        VERSUS
                                         बनाम
CPIO, Department of Heavy Industry,                              ... ितवादी /Respondent
M/o. Heavy Industries & Public
Enterprises, New Delhi

Relevant dates emerging from the appeal:

 RTI : 16-01-2019             FA    : 18-01-2019           SA       : 30-04-2019

 CPIO : 08-02-2019            FAO : 06-02-2019             Hearing : 05-01-2021

                                    ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), M/o. Heavy Industries & Public Enterprises, Department of Heavy Industry, New Delhi seeking following information:-

1. "The completed APAR for the period 2013-14 after completion of the report is not given to me, the reason for the same may be given.

2. The request for review of APARs for the period 2014-15 to 2016-17 has not completed, the reason for the same may be given.

3. The completed APAR for the period 2017-18 after completion of the report may be given."

2. The CPIO responded on 08-02-2019. The appellant filed the first appeal dated 18-01-2019 which was disposed of by the first appellate authority on 06-02-2019. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act, 2005 and also to direct him to provide the sought for information.

Page 1 of 2

Hearing:

3. The appellant, Mr. Alamuri Muralidhar attended the hearing through audio-

video conferencing. Mr. U V Srivastava, CPIO participated in the hearing representing the respondent through audio conferencing. The written submissions are taken on record.

4. The appellant limited his submissions on supplying a copy of his APAR for the year 2013-14.

5. The respondent informed the Commission that the appellant's APAR for the year 2013-14 is not available in their records. They also agreed to furnish an affidavit of this effect to the appellant, within a period of 15 days from the date of receipt of this order.

Decision:

6. This Commission directs the respondent to furnish an affidavit to the appellant thereby indicating about the non-availability of his APAR for the year 2013-14, within a period of 15 days from the date of receipt of this order.

7. With the above observations, the appeal is disposed of.

8. Copy of the decision be provided free of cost to the parties.


                                                                  नीरज कु मार गु ा)
                                            Neeraj Kumar Gupta (नीरज             ा

Information Commissioner (सूसूचना आयु ) दनांक / Date 05-01-2021 Authenticated true copy (अिभ मािणत स#ािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Addresses of the parties:

1. CPIO M/o. Heavy Industries & Public Enterprises Department of Heavy Industry, Vigilance Section Udyog Bhawan, New Delhi-110011

2. Alamuri Muralidhar Page 2 of 2

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