Central Information Commission
Mr.Sharad N Gandhi vs Comptroller And Auditor General on 16 March, 2012
Central Information Commission, New Delhi
File No.CIC/SM/A/2011/000823
Right to Information Act2005Under Section (19)
Date of hearing : 16 March 2012
Date of decision : 16 March 2012
Name of the Appellant : Shri Sharad Nathmal Gandhi,
Kala Chabuttra Market,
Tajnapath, Akola - 444 001.
Name of the Public Authority : CPIO, O/o. the Accountant General
(Audi)II, Maharashtra, Lekhapariksha
Bhawan,
Post Bag No. 120, Civil Lines,
Nagpur - 440 001.
The Appellant was present.
On behalf of the Respondent, Shri Shekhar Babu, CPIO was present.
Chief Information Commissioner : Shri Satyananda Mishra
2. The Appellant was present in our chamber. The Respondent was present in the Nagpur studio of the NIC. We heard their submissions.
3. The Appellant had sought the photocopies of several documents including draft paras of some audit report. The CPIO had provided him with some information and the Appellate Authority had endorsed the information provided by the CPIO.
CIC/SM/A/2011/000823
4. During the hearing, the Appellant submitted that he wanted to get the copies of the background materials based on which the draft paras had been framed. The Respondent informed us that the relevant report had already been placed before the State Legislature and that the relevant records could now be disclosed without any problem. Looking to the nature and volume of records, it would be proper for the Appellant to inspect these records. The Appellant agreed to do so.
5. Therefore, we direct the CPIO to invite the Appellant on any mutually convenient date within 15 working days of receiving this order and to show him all the relevant papers including the background material based on which the draft paras had been framed for his inspection. After inspection, if he would choose to get the photocopies of some of those records, the CPIO shall provide the same to him without any photocopying charges.
6. The appeal is disposed of accordingly.
7. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) CIC/SM/A/2011/000823 Deputy Registrar CIC/SM/A/2011/000823