Central Information Commission
Mk Zakir Hussain vs Central Board Of Excise And Customs - ... on 10 November, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066
Decision No. CIC/SB/A/2015/000009
Dated 31.10.2016
Appellant : Shri M.K. Zakir Hussain,
No. 64, B Ranganathapuram,
Officers' Colony, Puthur,
Trichy-600017.
Respondent : Central Public Information Officer,
Commissioner of Central Excise,
Chennai I Commissionerate,
26/1, Mahatma Gandhi Road,
Chennai-60034.
Date of Hearing : 31 .10.2016
Relevant dates emerging from the appeal:
RTI application filed on : 12.03.2015
CPIO's reply : 14.05.2015
First appeal filed on : 28.05.2015
Second appeal filed on : 12.06.2015
ORDER
1. Shri M.K. Zakir Hussain filed an application dated 08.11.2014 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Commissioner of Central Excise, Chennai-I Commissionerate seeking information on twenty-one points regarding promotion of Physically Handicapped (PH) officers to the post of Inspector.
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2. The appellant filed a second appeal dated 12.06.2015 before the Commission on the grounds that he has not been provided complete information by the concerned CPIO.
Hearing:
3. Both the appellant Shri M.K. Zakir Hussain and the respondent Ms. Raji, Administrative Officer, O/o Commissioner of Central Excise, Chennai attended the hearing through video conferencing.
4. The appellant submitted that complete information in respect of point nos. 1 to 4 of the RTI application has not been provided to him by the respondent.
5. The respondent submitted that the appellant was informed vide letter dated 29.06.2015 that owing to the review Departmental Promotional Committee (DPC), there is a need to recast the PH roster register and hence, information sought could be provided only after recasting the PH roster register.
Decision:
6. The Commission, after hearing the submissions of both parties and perusing the records, observes that information on point nos. 1 to 4 of the RTI application has not been provided to the appellant. The Commission also observes that merely because the information sought is amenable to modification does not imply that the information cannot be provided. In view of this, the Commission directs the respondent to provide information on point nos. 1 to 4 of the RTI application to the appellant, within a period of four weeks from the date of receipt of a copy of this decision.
7. With the above observations, the appeal is disposed of.
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8. Copy of the decision be provided free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer CIC/SB/A/2015/000009 Page 3