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[Cites 3, Cited by 0]

Central Information Commission

Mr. Manuj Modi vs Comptroller And Auditor General on 6 May, 2013

                        Central Information Commission, New Delhi
               File No.CIC/SM/A/2012/001740 & CIC/SM/A/2013/000068
                   Right to Information Act­2005­Under Section  (19)




Date of hearing                               :                                  6 May 2013


Date of decision                              :                                  6 May 2013



Name of the Appellant                         :   Shri Manuj Modi,
                                                  471, Sector 37, 
                                                  Noida - 201 030.


Name of the Public Authority                  :   O/o. the Director General of Audit,
                                                  (Central Expenditure), Indraprastha 
                                                  Estate, New Delhi - 110 002.


                                                  CPIO, National Technical Research
                                                  Organization, Block­3, Old JNU
                                                  Campus, New Delhi­110067




        The Appellant, Shri Manuj Modi was present.

        On behalf of the following Respondent, were present.
                 i)       Shri Saurabh Shukla, CPIO
                 ii)      Shri Manoj Choudhary, Senior Audit Officer
                 iii)     Shri Sudhir,CPIO, NTRO



Chief Information Commissioner                       :       Shri Satyananda Mishra



2.      We heard both the parties.




CIC/SM/A/2012/001740 & CIC/SM/A/2013/000068

3. Referring to some special audit done by the CAG of the office of the  NTRO during which the latter had provided a copy of his bio­data to the former  after   suppressing   a   part   of   it,   the   Appellant   had   sought   a   number   of  information/clarification   including   the   details   of   the   composition   of   the   audit  team. The CPIO had declined most of the information on the ground that it  related to the NTRO, an organisation exempted from the operation of the Right  to Information (RTI) Act under section 24(1). The Appellant had preferred an  appeal against the response of the CPIO. The Appellate Authority had disposed  of the appeal by reiterating the stand taken by the CPIO.

4. The Appellant argued that both the CPIO and the Appellate Authority  were   wrong   in   denying   the   information.   He   submitted   that   the   CPIO   had  wrongly interpreted the provisions of subsection 1 of section 24 of the RTI Act.  According  to   him,  the  information  provided  by  an   exempted  organisation  to  another Central Government public authority may not be disclosed but the CAG  was   not   a   Central   Government   public   authority   being   an   independent  Constitutional  body.  Therefore,  he  submitted  the  CAG  could  not  take  cover  under   this   provision   and   deny   the   information   even   if   it   had   received   the  information from the NTRO. He also submitted that the CPIO had no ground not  to disclose that information which had been exclusively generated in the office  of the CAG. In response, the respondents submitted that the CAG had audited  the NTRO as a special case and as per the terms of an agreement between the  two organisations, the report of the audit had been provided to the Secretary of  the organisation and that it could not   disclose the information relating to the  special audit to anyone else. 

CIC/SM/A/2012/001740 & CIC/SM/A/2013/000068

5. We have carefully considered the facts of the case and the submissions  made during the hearing. The first issue to be settled is whether the information  received   by   the   CAG,   a   Constitutional   authority,   from   other   exempted  organisations   would   qualify   for   nondisclosure   in   terms   of   the   provisions   of  subsection 1 of section 24 of the Right to Information (RTI) Act. This particular  subsection reads as follows:

"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."

6. The Appellant wants this to be read very literally and narrowly. If the  Right   to   Information   (RTI)   Act   excludes   certain   organisations   even   if   in   a  qualified   manner,   from   the   operation   of   its   provisions,   and   extends   the  exemption  even   to   the   information   provided   by  such   organisations  to   other  government ministries and departments and agencies, it cannot be the import  of  the law  to  allow  the  Constitutional bodies like  the CAG to  disclose  such  information received in confidence. Therefore, in our opinion, the expression  Central Government in this subsection would include all public authorities which  receive information from the organisations included in the Second Schedule.  The   CAG  cannot  be   an   exception  and  cannot  be   expected  to   disclose  the  information received from the exempted organisations like the NTRO, as in this  case.

7. Now, coming to the various requests made in the RTI applications, we  CIC/SM/A/2012/001740 & CIC/SM/A/2013/000068 are of the view that the CPIO should revisit the relevant records including the  file noting and find out if there is any information which has been exclusively  generated by  the CAG and its officers in respect of  the Appellant's queries  without extracting, directly or indirectly, any information provided by the NTRO  and, in case that is so, to provide the same to the Appellant within 10 working  days of the receipt of this order. Needless to say, no information provided by  the NTRO, in whatever form, should be disclosed. 

8. The  Appellant  had  also  invoked  the  proviso  to   the  above  subsection  relating  to the  violation  of human rights and demanded that the information  should be disclosed as it related to the violation of his own human rights. He  illustrated   this   by   pointing   out   that   some   newspaper   had   published   certain  reports  allowing  to the special audit and casting aspersions on him thereby  causing hurt and humiliation.  We do not find his arguments convincing enough.  Just because some newspaper had reported something disparaging about him,  it cannot be concluded that the NTRO could be held responsible for it. The  allegation of human rights violation contemplated in this particular subsection  should be against the exempted organisation. There is nothing before us to  show that the NTRO or the CAG has caused any such violation. This is no  ground for disclosing any such information held or supplied by the NTRO. 

9. Both the appeals are disposed of psychotically.

10. Copies of this order be given free of cost to the parties. CIC/SM/A/2012/001740 & CIC/SM/A/2013/000068 (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) Deputy Registrar CIC/SM/A/2012/001740 & CIC/SM/A/2013/000068