Central Information Commission
Shri.Ravindra Parmar vs All India Radio on 23 November, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/002284/15885
Appeal No. CIC/SG/A/2011/002284
Relevant facts emerging from the Appeal:
Appellant : Mr. Ravindra Prarmar
6, Arihant Flat, Near Mithakhali 6 Roads,
Derasar Road, Navrangpura,
Ahmedabad - 380009.
Respondent : Mr. George Kuruvilla
PIO & Dy. Director General (Tech.) Prasar Bharti Ministry of Information & Broadcasting O/o The Director(Tech.) 2nd Floor, PTI Building, Parliament Street, New Delhi - 110001 RTI application filed on : 07-02-2011 PIO replied on : 16-03-2011 First Appeal filed on : 07-04-2011 First Appellate Authority order of : No order was given.
Second Appeal received on : 16-08-2011 Information Sought:
1. Copy of minutes of Board Meetings of Prasar Bharati sine inception of PB till date.
2. Details of steps taken by CEO and Board of Prasar Bharati to popularize AIR & DDK since the inception of PB till date.
3. Details of steps taken by CEO and Board of Prasar Bharati to improve quality of programmes on AIR and DDK since the inception of PB till date.
4. Details of steps taken by CEO and Board of Prasar Bharati for welfare of staff of AIR & DDK since the inception of PB till date.
5. Details of the entry of Shri Mihir Mehta, Programme Executive, Smt. Ashlesha Mehta, Transmission Executive and Smt. Sadhna Bhatt, Station Director of AIR Ahmedabad in Prasar Bharati Office. Details with the date, time duration, purpose of visit and whom did they meet since 01-01-2006 till date.
6. Details of the complaints/representations against corruptions received by CEO Prasar Bharati from Shri Ravindra Pramar, TrEx, AIR Ahmedabad and ATR on the same since 01-06-2007. I have sent more than 50 complaints containing more than 3000 pages.
The PIO reply:
1. Please state the specific information with regard to any particular decision of the Prasar Bharati Board.
2. The question if very general. Please state the specific information with regard to any particular decision of the Prasar Bharati Board.
3. The question is very general. Please state the specific information with regard to any particular decision of the Prasar Bharati Board.
4. The question is very general. Please state the specific information with regard to any particular decision of the Prasar Bharati Board.
5. The information is not available in a compiled form and is therefore not possible to provide the information as desired by you as per section 7 (9) of RTI Act, 2005. You may however inspect the visitor entry register at Prasar Bharati Secretariat and get a certified copy of desired information.
6. The information is not available in a compiled forma and is therefore not possible to provide the information as desired by you as per section 7 (9) of RTI Act, 2005. You may however inspect the diary register of the O/o CEO. Prasar Bharati and get the certified copy of desired information.
Grounds for the First Appeal:
Unsatisfactory reply was given to the appellant by the PIO.
Order of the First Appellate Authority (FAA):
"No order was provided by First Appellate Authority".
Ground of the Second Appeal:
Unsatisfactory information had been provided by the PIO.
Relevant Facts emerging during Hearing:
The following were present Appellant : Mr. Ravinder Parmar on video conference from NIC-Ahmedabad Studio; Respondent : Mr. George Kuruvilla, PIO & Dy. Director General (Tech.);
The PIO has given certain information but is now directed to provide the following information: 1- Query-1: Copy of the last two year's board meeting minutes. 2- Query-5: The Appellant would like to inspect the relevant record at the PIO's office on a mutually agreed date and time.
3- Query-6: If any action has been taken on the complaints of the Appellant about corruption the Appellant will be given file notings and correspondence regarding this. If no action has been taken this will be stated.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information on points 1 & 3 as directed above to the Appellant before 10 December 2011.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 23 November 2011 (In any correspondence on this decision, mention the complete decision number.) (ved)