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[Cites 8, Cited by 0]

Central Information Commission

Mrneelam Bhalla vs Ministry Of Defence on 27 April, 2016

                        CENTRAL INFORMATION COMMISSION
                        Club Building (Near Post Office)
                        Old JNU Campus,New Delhi­110067

                                                        File 
                                          No.CIC/CC/A/2014/000146/DP
                                        FileNo.CIC/RM/A/2014/004648/DP
                                        FileNo.CIC/CC/A/2015/001238/DP
                                        FileNo.CIC/CC/A/2015/001239/DP
                                        FileNo.CIC/CC/A/2015/001241/DP
                                        FileNo.CIC/CC/A/2015/001242/DP
                                        FileNo.CIC/CC/A/2015/002227/DP
                                        FileNo.CIC/CC/A/2015/002228/DP
                                          Date of decision: 27.04.2016

Relevant facts emerging from the Appeal:

Appellant                    Dr. Neelam Bhalla
                             Type 5, Flat No. C­20,
                             Hudco Place, Andrews Ganj,
                             New Delhi­110049

Respondent                   CPIO, 
                              Defence Research & Development 
                        Organisation
                              RTI Cell, 314 (B) Block,
                              DRDO Bhawan 
                              New Delhi­110011

Date of order­27/04/2016
RTI applications filed       08/02/2014, 02/03/2014, 17/09/2014, 
on                          19/09/2014, 20/09/2014, 21/09/2014, 26/01/2014 
                            & 26/02/2014


PIO replied on              06/03/2014, 31/03/2014, 07/10/2014, 07/10/2014, 
                            07/10/2014, 17/10/2014, 12/11/2014 & 25/03/2014


First appeals filed on       10/04/2014, 25/04/2014, 17/10/2014, 
                            19/10/20120/10/2014,  25/10/2014, 10/12/2014 & 
                            06/02/2015


First Appellate             16/05/2014, 16/05/2014, 14/11/2014, 14/11/2014, 
Authority order             14/11/2014, 17/11/2014, 12/01/2015 &15/03/2015


Second appeals dated        07/07/2014, 08/07/2014, 13/01/2015, 15/01/2015, 
                            16/01/2015, 17/01/2015, 20/03/2015 & 21/03/2015


Information sought

:

File No.CIC/CC/A/2014/000146/DP 1 Pertaining to the assessment and promotion of Scientists"F" to  Scientists"G"and Scientists "G" to  Scientists "H" in the year 2013,  Appellant sought  the following information :
She   wants   certified   copy   of   the   minutes   of   the   peer   committee   for  promotion of Scientists "F"to Scientists "G" and "G" to "H" held on  30­5­2013   and   05­07­2013.   She   also   wants   certified   copies   of  grounds/reasons recorded based on peer Committee. She wants to know  whether   any   representation   was   submitted   by   any   Scientist   "F"   and  "G"regarding promotion of   Scientists "F" and "G" to   Scientist "G"  and "H" to SA to RM/DG R & D and Minister of Defence.
FileNo.CIC/RM/A/2014/004648/DP Appellant sought the information regarding promotion of Scientist "F"  to   "G"   in   the   year   2010,   2011,   2012   and   2013.   She   wants   to   know  various questions about the compliance to DO & PT OMs dated 14­05­ 2009   and   13­04­2010   and   whether   that     has   been   furnished   by   the  competent authority before commencement of Internal Committee Meeting  and Peer Committee Meeting. She wants to know the date of meetings as  well   and   average   marks   awarded   to   her   by   the   Internal     Screening  Committee   Meeting.   According   to   her   assessment   proceedings   for  promotion of Scientist  'F'   to 'G'   were  concluded  without resolving  the   issues   pertaining   to   non­communication   of   CPARs/APRs   at  appropriate time. 
FileNo.CIC/CC/A/2015/001238/DP Appellant   sought   the   information   related   to   (DOP)   letter   no  DOP/06/6003/NB  dated  28/03/2012  regarding  copy  of  her  APAR  for  the  year 2011 sent by DOP DRDO Hqrs to DTRL. She wants to know the name  and office address of person to whom letter was addressed, diary no  and   date   on   which   the   letter   was   dispatched   and   various   other  information related to the letter.
FileNo.CIC/CC/A/2015/001239/DP Appellant   sought   the   information   related   to   letter   no   C­ TEC/02/2091/P/2009 dated 23­11­2009. Pertaining to the letters sent  by 'CPIO, DRDO Hqrs to 'the custodian for information she wants to  know   the   name   and   office   address   of   person   to   whom   letter   was  addressed, diary no and date on which the letter was dispatched and  various other information related to letter.
FileNo.CIC/CC/A/2015/001241/DP Appellant   sought   the   information   pertaining   to   Internal   Screening  Committee   (Main)   in   the   year   2011   about   the   certified   copies   of  Movement order of each and every scientist directed to move from one  station   to   another   station   for   interaction   with   the   Internal  2 Screening Committee(Main), as directed by Director RAC and details of  expenditure   incurred   by   DRDO   in   the   movement   of   each   and   every  scientist from one station to another.
FileNo.CIC/CC/A/2015/001242/DP Appellant   sought   the   information   pertaining   to   Internal   Screening  Committee   (Main)   in   the   year   2011   about   the   certified   copies   of  Movement   order   of   each   and   every   officer/staff   of   RAC   directed   to  move from one station to another station to provide logistic support,  conduct or organise Internal Screening Committee (Main) meeting and  details of expenditure incurred by DRDO in the movement of each and  every   officer/staff   from   one   station   to   another   whereas   the  recommendations of the meeting were not utilized as stated by her.
FileNo.CIC/CC/A/2015/002227/DP Appellant sought the information related to letter no DTRL/RTI/2013­ 14/03/528 dated 26/11/2013 pertaining to the expenditure of Rs 94.77  lakhs   incurred   in   renovating   Director's   office   &   Director's  secretariat   in   Defence   Terrain   Research   Lab   (DTRL).   She   wants   to  inspect the files of renovation and requested for certified copies of  selected   pages   under   Section   2   J   (2)   of   RTI   Act   2005   and   various  other information related to this.       
 FileNo.CIC/CC/A/2015/002228/DP Appellant   sought   the   information   pertaining   to   work   undertaken   in  ''Network   &   Computing   Infrastructure   (NC   &   I)"  for   DRONA  access,  AMC,   E­governance   applications   and   EPABX   and  "Technical  Coordination''  work   in   DTRL   from   01/01/2010   till   date   and   from  01/01/2011   to   30/05/2012.   She   wants   to   inspect   the   files   and  requested for certified copies of selected pages under Section 2 J  (2)   of   RTI   Act   2005.   She   wants   that   the   information   should   be  provided   to   her   regarding   items   purchased   under   'cash   purchase'  (items costing Rs 15,000/­ or less) and other information related to  this.

Grounds for Second Appeal:

The   CPIO   has   denied   the   desired   information   by   stating   that   it   is  exempted under section 24(1) and comes under section 2(f).
Relevant Facts emerging during Hearing:
The following were present:­ 3 Appellant:  Dr. Neelam Bhalla present in person.
Respondent: Dr. P.N. Joglekar, CPIO, DRTL, Dr. K.K. Dahiya, CPIO,  RAC, Dr. R.B. Sharma, CPIO, DRDO HQ and Deepak Mishra, DRDO HQ were  present in person.
File No.CIC/CC/A/2014/000146/DP The   appellant   submitted   that   corruption   is   not   only   money  whereas it can be of various forms. She was highlighting corruption  in   service   matters.   CPIO   stated   that   the   information   asked   by   the  appellant   comes   under   Section   2(f)   pertaining   to   point   5   to   8   and  point 1 to 4 comes under Section 24(1) which is exempted under RTI  Act.
FileNo.CIC/RM/A/2014/004648/DP The appellant stated that DOPT rule has not been followed with  regard to promotion and assessment of scientist. CPIO submitted that  the above information is exempt under section 24(1).
FileNo.CIC/CC/A/2015/001238/DP The appellant submitted that she wanted to see the copy of her  APAR for the year 2011 but it was denied and conveyed to her that  it's   lost   whereas   CPIO   denied   this   by   saying   that   it   is   exempted  under section 24(1).
FileNo.CIC/CC/A/2015/001239/DP                           The   appellant   mentioned   that   she   wanted   to   get  information regarding name and office address of the custodian of the  information whereas it was denied so she wrote letter to President  and   search   notice   has   been   issued.   Then   she   got   information   that  files are lost which attracts criminal offence. CPIO submitted that it  is exempted under section 24(1).
FileNo.CIC/CC/A/2015/001241/DP                            The appellant stated that she wanted the certified  copies of movement order of each and every scientist directed to move  from   one   station   to   another   for   interaction   with   the   Internal  Screening Committee. In this case statutory rule has been violated.  DRDO rule has been bypassed. Around 200 candidates had been called.  She   wants   to   know   the   details   of   expenditure   incurred   by   DRDO   in  movement   of   each   scientist.   It   is   wastage   of   Government   fund   and  amounts to corruption. CPIO mentioned that Scientists are called for  annual assessment. 
FileNo.CIC/CC/A/2015/001242/DP               The appellant wanted to know the details about internal  screening committee in the year 2011 which was denied by CPIO under  section 24(1).
4
FileNo.CIC/CC/A/2015/002227/DP The   appellant   stated   that   she   wants   to   know   regarding  expenditure incurred for renovation of Director's office and Director  Sectt. in DTRL. She was allowed to inspect the files. According to  her, 1Crore has been spent to renovate room. She alleges corruption  in   it.   CPIO   submitted   that   order   for   inspection   was   ordered   by  Director himself that's why she could inspect the files. CPIO denied  the allegation of corruption.
FileNo.CIC/CC/A/2015/002228/DP The appellant stated that she wants to know regarding network  and computing infrastructure for DRONA access, internet access, AMC,  E­governance applications and EPABX and Technical coordination. She  inspects the record but photocopies were not provided to her so she  alleges corruption whereas CPIO mentioned that the above information  was exempted under section 24(1)
Appellant   wanted   two   days   time   to   submit   a   written   submission   in  respect   of   all   the   cases   in   which   she   would   bring   out   specific  instances   of   corruption   and   human   rights   violation.   Commission  allowed her to give submission with copy to respondent. She has given  submission within the stipulated time and contents of the same have  been taken into records.
Decision:
DRDO   has   been   placed   in   Second   Schedule   of   the   RTI   Act   vide  notification  No.  GSR  347  dated  28/09/2005  by  Central  Government  in  exercise of the power conferred by sub section 2 of section 24 of the  RTI Act. In view of this, nothing contained in this Act shall apply  to the DRDO. Section 24(1) of the Act is reproduced below:
(1) Nothing   contained   in   this   Act   shall   apply   to   the  intelligence and security organisations specified in the Second  Schedule,   being   organisations   established   by   the   Central  Government   or   any   information   furnished   by   such   organisations  to that Government: 
Provided that the information pertaining to the allegations of  corruption   and   human   rights   violations   shall   not   be   excluded   under this subsection: 
Provided further that in the case of information sought for is   in   respect   of   allegations   of   violation   of   human   rights,   the   information   shall   only   be   provided   after   the   approval   of   the  Central   Information   Commission,   and   notwithstanding   anything  5 contained   in   Section   7,   such   information   shall   be   provided  within fortyfive days from the date of the receipt of request.
  This   has  been   re­asserted   by   the  Hon'ble   Supreme  Court   vide   it's  decision in Civil Appeal No. 6454 arising out of SLP No. 7526/2009 in  CBSE   Vs.   Aditya  Bandopadhyay  case   stating   that   the   organisations  placed   in   Second   Schedule   are   exempted   from   RTI   Act   in   its  'entirety'(except   in   regard   to   information   with   reference   to  allegations of corruption and human rights violations).The Right to  Information   Act   2005   was   enacted   to   bring   transparency   and  accountability in functioning of the Government, both of which help  to reduce corruption and increase efficiency in governance. It also  encourages   people   to   participate   in   the   functioning   of   democratic  institutions.
The Hon'ble  Supreme Court in Gurudevdatta VKSSS Maryadit and Ors v  State of Maharashtra and Ors. (2001) 4SCC 534 held as under:
''The golden rule is that the words of the statute must prima facie  be   given   their   ordinary   meaning.   It   is   yet   another   rule   of   construction that when the words of the statute are clear, plain and  unambiguous,   then   the   courts   are   bound   to   give   effect   to   that   meaning."
The expression ''allegation of corruption'' and ''violation of human  right'' is not defined in the Act. It is thus open for the Commission  to   decide   the   veracity   of   allegation   on   both   counts   case   to   case  basis.  Allegation  of  corruption  and  Human  Rights  violation  in  this  section   should   be   construed   to   mean  verifiable   allegations   meaning  that   some   charge   of   corruption   or   Human   Rights   violation   is   not  sufficient in absence of supporting material that such charge in its   evidentiary value has strength. Anyone who utters word 'corruption'  or   alleges   corruption   does   not   become   entitled   to   get   information  from   Public   Authorities   exempted   u/s   24(1).The   onus   of   proving  allegation   of   corruption   and   human   rights   violation   lies   on   the  appellant. 
Appellant   has   produced   some   documents   in   respect   of   her   charge   of  corruption  but  in  absence  of  its  evidentiary  value,  the  Commission  does not take cognizance of the same.  Allegations should be based on  evidentiary  support  which  has  to  be  determined  by  circumstances  of  those allegations and evidence produced by the party.  It is the view  of   Commission   that   allegation   of   human   rights   violation   and  corruption should not construed merely in terms of whether somebody  has   chosen   to   make   those   allegations   but   in   terms   of   promised  evidence that such allegations would lead to a reasonable conclusion  that   there   was   a   possibility   of   these   allegations   being   true.   Not  6 only   the   allegations   but   surrounding   allegations   etc.   need   to   be  examined. In the present appeal the appellant has failed to satisfy  the   Commission   about   allegation   of   corruption   and   human   rights  violation   against   DRDO.   Appellant   has   not   provided  cogent   and  reasonable legal evidence  to establish allegation of corruption and  human rights violation. 
In all the appeals, Appellant wants inspection of relevant files and  also   certified   copies   of   pages   besides   certain   other   information.  Allowing disclosure and inspection of files to the appellant will go  against the provisions of RTI in respect to Organisations listed in  the Second Schedule. The same view has been reiterated in the writ  petition filed by the Appellant in W.P. (C) 83/2014 before Delhi High  Court (Single Bench) where it was held by the Court that it was not  open to the CIC to carve out any further exemption. And in other LPA  229/2014  before   Delhi   High   Court   (Division   Bench),   when   she  approached the Hon'ble  Court on the same issue it was held by the  court   that  DRDO   could   not   have   been   compelled   to   supply   the  information   under   the   RTI   Act   2005.These   writ   petitions   had   been  filed  challenging  the order  dated 22/08/2013  passed  by  the  Central  Information   Commission   where   CPIO   had   been   directed   to   supply  selected file noting to the appellant. The appellant wanted complete  information and also action against the CPIO.
Commission is unable to give any relief to Appellant as it is  not   satisfied   with   the   submission   of   Appellant   that   case   of  corruption and human rights violation is made out. No further action  lies.
The appeal is disposed of accordingly.
 (Divya Prakash  Sinha) Information Commissioner Authenticated true copy  (Raghubir Singh) Dy. Registrar/Designated Officer 7