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Central Information Commission

Mr.M R Gupta vs Ministry Of Defence on 4 March, 2014

                        CENTRAL INFORMATION COMMISSION
                        Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
                               Bhikaji Cama Place, New Delhi-110066.
                                         Website : cic.gov.in
                                  Telephone No.: +91-11-26105682



                           File No.CIC/LS/A/2013/001815/RM


 Appellant:                                              Shri M.R. Gupta, Dehradun
 Public Authority:                                       Defence Research & Development
                                                         Organisation, New Delhi
 Date of Hearing:                                        04.03.2014
 Date of decision:                                       04.03.2014



Heard today, dated 04.03.2014 through video conferencing.

Appellant is present.

Public Authority is represented by Dr Ganga Prashad, SC-PI/CPIO.

FACTS

Vide RTI dt 23.4.13, appellant had sought copies of his CPARs/APARs for the period 1987-2012.

2. PIO vide letter dt 3.5.13, informed appellant that DRDO is placed in 2nd Schedule of RTI Act and hence exempted from disclosure of information u/s 24(1), except information pertaining to allegations of corruption and human rights violation.

3. An appeal was filed on 8.5.13 wherein a reference was made to 3 CIC decisions where similar request was made and upheld by CIC as also decision of the Supreme Court in the case of Dev Dutt Vs Union of India.

4. AA vide order dt 29.5.13, directed CPIO to provide ACRs following his last promotion.

5. Submissions made by the appellant and public authority were heard. Appellant submitted that he has not been provided copies of his ACRs for the period 1987-2007. CPIO submitted that giving away ACRs would open a flood gate and hence objected to the same.

DECISION

6. The Commission directs the CPIO to provide copies of ACRs for the period 1987-2007 as sought by the appellant within three weeks from the date of receipt of this order, free of cost.

The appeal is disposed of.

Sd/-

(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to:

The CPIO Ministry of Defence Defence Research & Development Organisation Centre of Personnel Talent Management (CEPTEM) Metcalfe House, Delhi -110054.

The First Appellate Authority Defence Research & Development Organisation, Room No. 314-A, DRDO Bhawan, New Delhi -

Shri M R Gupta TO 'C', 21-Bank Colony, Adhoiwala, Raipur Road, Dehradun -248001.

(Raghubir Singh) Deputy Registrar .03.2014 2