Central Information Commission
Ms.Sharmila Chowdhury vs Ministry Of Information And ... on 6 December, 2010
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2010/001544
Date (s) of Hearing: December 6 , 2010
Date of Decision : December 6 , 2010
Parties:
Applicant
Ms.Urmila Chowdhury
All India Radio Upper Colony
Hotel Donyi Polo Ashok
'C' Sector
Itanagar 791 111
Arunachal Pradesh
The Appellant was not present for the hearing
Respondent
M/o Information & Broadcasting
BA(P) Section
'A' Wing, Shastri Bhawan
New Delhi
Represented by : Shri S.K.Garg, CPIO & Under Secretary
Ms.Jayanthi G, Appellate Authority and Deputy Secretary
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
Decision Notice
The Commission noted that the Appellant had sought the same information from Prasar Bharati and that the
Commission had disposed off an appeal in this connection in case no..CIC/AD/A/2010/001235. However, in
the instant case, in the interest of the Appellant, the PIO is directed to allow inspection of relevant file by the
Appellant on a mutually convenient date and time and to provide her with attested copies of documents
required by her, free of cost.
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2010/001544
Background
1. The Applicant filed an RTI application dt.19.5.10 with the CPIO, M/o Information and Broadcasting seeking the following information:
'Provide the specific Rules & Regulation of Govt. of India under which Ministry of Information & Broadcasting has conducted a meeting on 27.9.07 at 3.30 pm with an Association i.e. with NAFADE after knowing the fact that NAFADE is an unrecognized association under the CCS(RSA) Rules, 1993 and subsequently made a decision that the Govt. of India will constitute a committee accompany with the representatives of the said unrecognized Association for considering & recommending the vital matter of Prasar Bharati i.e. Amendment of the Prasar Bharati Act which has been constituted by an Act of Law of Govt. of India where public interest is involved."
2. Shri S.K.Garg, CPIO replied on 23.6.10 enclosing the desired information. Not satisfied with the reply, the Applicant filed an appeal dt.7.7.10 with the Appellate Authority. Ms.Jayanthi G, Appellate Authority replied on 4.8.10 stating that the reasons behind administrative decisions (not recorded in the file/record) do not come under definition of 'information' as given u/s 2(f) of the RTI Act. Being aggrieved with the reply, the Applicant filed a second appeal dt.16.8.10 before CIC. Decision
3. The Commission noted that the Appellant had sought the same information from Prasar Bharati and that the Commission had disposed an appeal in this connection in case no..CIC/AD/A/2010/001235. However, in the instant case, in the interest of the Appellant, the Commission directs the PIO to allow inspection of relevant files by the Appellant on a mutually convenient date and time and to provide her with attested copies of documents required by her, free of cost. The entire exercise to be completed by 10.1.11 and the Appellant to submit a compliance report to the Commission by 15.1.11.
4. The appeal is accordingly disposed of.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Ms.Urmila Chowdhury All India Radio Upper Colony Hotel Donyi Polo Ashok 'C' Sector Itanagar 791 111 Arunachal Pradesh
2. The Public Information Officer M/o Information & Broadcasting BA(P) Section 'A' Wing, Shastri Bhawan New Delhi
3. The Appellate Authority M/o Information & Broadcasting BA(P) Section 'A' Wing, Shastri Bhawan New Delhi
4. Officer Incharge, NIC