Central Information Commission
Mr.H S Gill vs Ministry Of Science And Technology on 10 October, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No. CIC/LS/A/2012/000817
Appellant : H S Gill
Respondent : CSIR-Central Scientific Instruments Organisation,
Chandigarh
Date of hearing : 10.10.2012
Date of decision : 10.10.2012
FACTS
Heard today dated 10.10.2012. Appellant not present. The public authority is represented by Shri Prashant Mahapatra, Sr. Scientist (APIO) and Shri C. A. Bodh, S. O.
2. It is noticed that the appellant had sought copies of his ACRs from 2002 to 2009. The CPIO, vide letter dated 14.12.2010, had provided him ratings of the available ACRs. The appellant, however, is not satisfied with the information provided and has filed the present appeal.
3. Suffice to say that in terms of Supreme Court order in Dev Dutt case, copies of ACRs are required to be supplied to the appellant.
Shri Mahapatra's contention that the Supreme Court order is applicable only with prospective effect is hereby rejected and it is ordered that copies of the available ACRs may be supplied to the appellant on payment of requisite fee in 05 weeks time.
Sd/-
(M.L. Sharma) Central 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.
(K L Das) Dy. Registrar Address of parties
1. The CPIO CSIR, Sec-30C, Chandigarh - 160030
2. Shri H S Gill Security Officer, CSIO, Sec-30C, Chandigarh