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Central Information Commission

Msharjit Kaur vs Gnctd on 17 March, 2015

               CENTRAL INFORMATION COMMISSION
                    (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)




                                              CIC/SA/A/2014/000546
                                              CIC/SA/A/2014/000547
                                              CIC/SA/A/2014/000548
                                              CIC/SA/A/2014/000549



           Appellant                                  :          Harjit Kaur


           Respondent                         :       Art, Culture & Language

Department, GNCTD Dates of hearing : 18.12.2014 & 19­2­2015 Date of decision : 17­3­2015 Information Commissioner : Prof. M. Sridhar Acharyulu (Madabhushi Sridhar) Referred Sections : Section   3,   19(3)   of   the                                                   RTI Act Result : Appeal allowed/ Disposed of Heard   on   18.12.14.         Appellant   present   along   with   Shri   Ajai   Kumar.  Respondent is represented by Shri Rajesh Sachdeva and Ms.Harpreet Kaur.




CIC/SA/C/2014/000546




(CIC/SA/A/2014/000546 to 549)                                                                                Page 1

2. The appellant has filed RTI application to PIO, Art and cultural department  on 5.10.2013 for seeking 3 point information viz. copy of audit objection raised by  ULFA & AGCR in accounts of Punjabi Academy in last 5 years; detail of audit  objection removed till date; cultural program or other programs conducted in last 5  years.     CPIO   on   11.10.2013   has   transferred   the   application   to   PIO,   Punjabi  Academy, who on 30.10.2013 asked for inspection on point no 1 &2 and on point  no.   3   asked   for   the   specific   programme   he   is   seeking   information.     Being  unsatisfied with the CPIO reply, the appellant made first appeal on 2.12.2013.  FAA  on 26.12.2013 directed the CPIO to provide the information.  On non­compliance of  FAA order, the appellant made second appeal before the commission. CIC/SA/A/2014/000547

3. The appellant through his RTI application dt 25.9.2013 is seeking 16 point  information   with   respect   to   appointment   of   sub   accountant,   date   on   which  notification issued and in which newspaper, copy to Recruitment rules (R.R) for the  post of U.D.C/ Junior Accountant in Punjab academy etc.   CPIO on 30.9.2013 has  transferred the application to PIO, Punjabi academy.   On not receiving any reply  from the concern PIO within the prescribed time, the appellant made first appeal on  28.11.2013.   FAA on 27.12.2013 has directed the CPIO to provide the information  within 21 days. CPIO on 8.1.2014 has provided the information.  Being unsatisfied  with the information provided, the appellant second appeal before the Commission CIC/SA/A/2014/000548 (CIC/SA/A/2014/000546 to 549) Page 2

4. The appellant through his RTI application dt 28.10.2013 is seeking 8 point  information with respect to Recruitment rules (R.R) for the post of U.D.C/ Junior  Accountant   in   Punjabi   academy;   whether   they   are   paid   according   to   6 th  pay  commission; if yes corresponding scale of Steno/Assistant, copy of order of Delhi  government and list of staff to whom this facility provided along with office order.  CPIO on 21.11.2013 has transferred the application to PIO, Punjabi academy.  On  not receiving any reply from the PIO within the prescribed time, the appellant made  first   appeal   on   2.12.2013.     After   FA,   concern   CPIO   on   20.12.2013   asked   for  payment of money for furnishing documents against point no 1, 5.2, 5.5 & 5.6.  FAA  on 31.12.2013 directed the CPIO to provide information.   CPIO on 8.1.2014 has  provided the  information.    Being unsatisfied  with  the  information  provided,    the  appellant filed second appeal before the Commission. CIC/SA/A/2014/000549

5. The appellant through his RTI application dt 5.10.2013 is seeking copy of  Recruitment rules for the post  of Deputy Secretary, detail of Mr Jawahar Dhawan  appointed to the post of "Deputy Secretary(Admin), perks and facilities provided  movable and immovable property provided.   CPIO on 11.10.2013 has transferred  the application to PIO, Punjabi academy.   CPIO on 8.11.2013 has provided the  information.   Unsatisfied with the information provided, the appellant made first  appeal   on   2.12.2013.     FAA   on   26.12.2013   has   directed   the   PIO   to  provide   the  information on point no. 5.  On 7.1.2014 CPIO has provided the information.  Being  unsatisfied with the information provided,  the appellant filed second appeal before  the Commission.

(CIC/SA/A/2014/000546 to 549) Page 3

6. During the hearing, Appellant submitted that she was working as a Drama  Officer   on   contract   basis   from   2003   to   2013   and   she   voluntarily   resigned   on  1.6.2013.     She   said   that   she   has   filed   20­22   RTI   applications.       When   the  Commission   queried:   Is   there   any   public   purpose   behind   such   request   for  information? the Appellant said that she was seeking the information to expose the  corruption in the office of the Respondent.  She added that she has made several  complaints in this regard.   At that time she could not produce any copy of her  complaint. She could not support her contention of public interest.  The Appellant went on shouting at the top of her voice, without listening to others,  despite   the   Commission   despite   requesting   her   twice.     She   also   alleged   that  Respondent   has   taught   the   Commission   to   pose   such   kind   of   queries.     Her  behavior   was   beyond   tolerance   and   she   was   disturbing   entire   activity,   without  allowing the Commission to hear the version of the PIO of the respondent authority.  Her misbehavior deserving admonition continued. 

DECISION :

7. The   Commission   took   a  serious   note  of   this   and  wanted   to  know  what  exactly was the trouble between the appellant and the public authority.  However, in  this   RTI   application   (CIC/SA/A/2014/000546)   Commission   directs   the   PIO   to  provide the list of objections and action taken against them within thirty days of  receipt of this order.

CIC/SA/A/2014/000547 (CIC/SA/A/2014/000546 to 549) Page 4

8. The Commission in present case directs the PIO to provide information on point  no 1, 2 ,6, 7, 8, 10 & 12. In point no 3 only no of applications (no need to give the  copy of application as if it contained personal information of the applicant), on point  no  4­   details  can  be  given  except   phone  numbers   and  addresses,   on  point  5­  details of interview board can be given by the PIO, but on point no. 9, 11,14, 15 &  16 no information could be given. In genial information can be given as to facilities  given to public employee given within 1 month from the date of receipt of order.  CIC/SA/A/2014/000548

9.   The   commission   in   this   case   directs   the   PIO   to   provide   information   to   the  appellant on point no 1 to 4, 5(1),(2),(4),(5) and  point 7 in general to be answered  within one month from the date of receipt of order.

CIC/SA/A/2014/000549

10.   The Commission in present case directs the PIO to provide information on  point no 1 2(1),(2),(4),(5) , 3 & 4 of the RTI application within 1 month from the date  of receipt of information.  

11.       The Commission found some more cases were filed by her on the same  subject   matter   and   against   the   same   public   authority,   which   need   to   be   tried  together. In view of the complaint filed on 13th February 2015,  by the appellant with  allegations of bias and request for transfer of cases from the Commission directs  all the cases together on 19.2.2015 where both the parties were summoned to  have comprehensive hearing.

 Commission directs:

(CIC/SA/A/2014/000546 to 549) Page 5

12.     All cases have been heard together on 19.2.2015. Appellant is not  present, claiming she was  going to Patna for Darshan of birth place of 10 th  Guru,   which   was  taken   note   by   the   Commission.   After   appellant   filed   a  representation to adjourn the hearing, which was rejected. 

13.   The   officers   representing   respondents,   submitted   before   the  Commission   that  appellant   Ms.   Harjeet  Kaur  was  a  discontinued   ad­hoc  employee   of   the   Punjabi   Academy.   On   6th  October   2003   she   had   been  appointed as Project Officer on consolidated remuneration of Rs 8000/­ for  work related to Theatre Reportary. Her initial appointment was for 89 days  which was further renewed from time to time. She was looking after the  execution/   production   of   plays   and   was   working   under   RPO   of   the  academy. It was alleged that she misbehaved with the RPO against which  the matter was taken to the Vice Chairman on whose recommendation she  had been given a chance by giving another term. It was alleged that on 22 nd  July 2013 also she had misbehaved with the Secretary in presence of the  Dy   Secretary.   In   the   meantime   it   was   also   brought   to   their   notice   that  although she was a full time contractual employee, she used to attend the  academy work only in the afternoon every day and that during office hours  she   was  attending   another  private   job   of voicing  and  announcements   in  various media channels with remuneration. After these allegations of late  coming to office, double employment and misbehavior, the Academy did not  renew   her   contract   after   2013.   From   6.10.2003   to   30.6.2013,   in   all,   she  worked for 10 years in the academy with separate contract appointments.

(CIC/SA/A/2014/000546 to 549) Page 6

14.  They have also shown an extract of the noting from the concerned file  wherein the Secretary of the Punjabi Academy has recorded as under:

"I had been watching her performance for the last few months.   She is not  able   to   perform   as   per   requirements   of   the   Academy.     Moreover,   she   is  giving a little time to her work, which is hindrance to the smooth running of  the Theatre Scheme for which she was appointed.  So she be relieved from  her duty w.e.f. 30­6­13 and her work may be assigned to AS(C) till the new  arrangements are made."

15.   The   officer   submitted,   since   then   she   started   making   various  complaints,   allegations,  representations  and  RTI  applications  against   the  Punjabi Academy. She went on making several kinds of allegations ranging  from tampering of records of ex employees to administrative and financial  irregularities. In response to flood of complaints choking the administration,  the   department   decided   to   conduct   inquiry   on   her   complaints.   The  Department has constituted an Inquiry Committee. On 27.3.2014 committee  gave its final report with detailed observations on all issues raised by her in  her   multiple   complaints   and   representations.   The   Committee   after  examining found all her allegations baseless.

16.  The respondent officer also submitted that there were more than 20 RTI  applications   from   her.   They   were   frivolous   and   vexatious   meant   only   to  harass the office and officers for denying her yet another chance to work  every year. Yet the officers submitted that they were furnishing information  to each and every RTI request.

17.   The officer complained that she was filing fresh RTI applications out of  the   information   furnished,   without   any   end.   Most   of   the   questions   are  repetitive while some are with slight changes here and there.  Her multiple  (CIC/SA/A/2014/000546 to 549) Page 7 RTI requests are only intended to harass the officials of the Art and Cultural  Department and Punjabi Academy.

18. Officers submitted:   'Because of the troubles she created by baseless  allegations and purposeless RTI applications, the entire staff is engaged  with her questions only and, they were not in a position to attend any other  work.       Most   of   their   time   we   are   engaged   in   compiling   voluminous  information to respond to her RTI applications.   Her RTI applications are  vexatious and harassing. She was abusing the RTI Act with a motive to  bring pressure on the Punjabi Academy to take her back on contract basis'.

19.   Officers have repeatedly prayed the Commission to give them relief  from this appellant's harassment and allow her to function normally.

20. The Commission observed that the applicant has no public interest or  concern   in   seeking   the   information.   The   Commission   finds   personal  vengeance and grudge against the respondents for not continuing her in  contractual employment as the sole purpose of her RTI applications and  appeals. These RTI applications in no way offer any  protection to her right  to continue as contractual employee. In fact, she does not have such right.  In spite of inspections, furnishing of several pages of information she is not  satisfied. It is impossible to satisfy her with any amount of information as  she wants to be re­employed without questioning her late arrivals every day  and without challenging her double employment. The Commission finds no  merit in her claim that she was asking for improving the governance of the  academy.

(CIC/SA/A/2014/000546 to 549) Page 8

21.     This   Commission   also   warned   the   appellant   in   most   of   her   earlier  appeals not to repeat the   RTI requests. She could not explain any public  purpose for her repeated RTI applications and appeals.

22.  The Commission observes that this is a case of repeated misuse of RTI  with selfish motive, to further her personal vengeance, without any public  purpose. These kind of disgruntled elements who were punished for their  indiscipline   and   misconduct   have   no   right   to   invoke   the   RTI  to   hurl   RTI  requests   in   reckless   manner.She   cannot   make     all   sorts   of   allegations  against anyone who questioned her. Cantankerous complainants like this  appellant deserves to be disqualified for the purpose of securing RTI for the  genuine   use   by   other   citizen.   Though   the   Commission   could   have  disqualified this appellant for her reckless misuse of RTI, the Commission  refrains   from   doing   so,   and   warns   her   not   to   repeat   any   request   for  information which were answered finally in several second appeals.

 23.  The Commission directs the respondent to prepare a report on all her  RTI applications with their replies and orders of this Commission along with  the inquiry committee report and upload the same on website, so that office  could refer all her repeated RTI applications to this.

24.  All her second appeals are disposed off with the above  observations  and directions. 





                                                                     (M. Sridhar Acharyulu)
                                                                Information Commissioner
Authenticated true copy 


(CIC/SA/A/2014/000546 to 549)                                                          Page 9
 (Babu Lal)
Dy. Registrar




(CIC/SA/A/2014/000546 to 549)   Page 10
 Address of the parties

1.     The CPIO
       Punjabi Academy
       DDA Community Centre
       Sardar Thana Road
       Motia Khan
       Pahar Ganj
       New Delhi 110 055

2.     The CPIO
       Department of Art
       Culture and Language
       Room No.704, 7th Level
       C­Wing, Delhi Secretariat
       IP Estate
       New Delhi 110 002



3.     Ms.Harjit Kaur
       F­69, 3rd Floor
       Kirti Nagar
       New Delhi




(CIC/SA/A/2014/000546 to 549)      Page 11