Central Information Commission
Mrsubhash Chandra Agrawal vs Ministry Of Communications & ... on 4 December, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/000024/6493
04 December 2014
Relevant Facts emerging from the Appeal:
Appellant : Mr. Subhash Chandra Agrawal
1775, Kucha Lattushah,
Dariba, Chandni Chowk,
Delhi - 110006
Respondent : CPIO
Telecom Disptes Settlement & Appellate
Tribunal (Govt. of India)
R. no. 370, 3rd Floor,
Hotel Samrat, Kautilya Marg,
Chanakyapuri, New Delhi - 110021
RTI application filed on : 16/09/2013
PIO replied on : 15/10/2013
First appeal filed on : 18/10/2013
First Appellate Authority order : 16/12/2013
Second Appeal received : 23/12/2013
Information sought:-
The appellant has sought the following information:-
1. Complete information on rules providing residential- accommodations to Chairpersons and members of TDSAT mentioning also expenses allowable on repairs/renovation/fixtures/furnishing/maintenance/furniture/air-
conditioners/computers/electric & electronic gadgets and other fixtures etc for such government-provided residential-accommodations either by Central Public Works Department (CPWD) or by TDSAT.
2. Is it true that some expenses on furnishing /furniture/air-conditioners/computers/electric & electronic gadgets and other fixtures etc on such government-provided residential- accommodations to TDSAT Chairperson Mr. Justice Aftab Alam and/or the other TDSAT member/s is done by TDSAT mentioning also if it is permissible to transfer some such furniture/air-conditioners/computers/electric & electronic gadgets and other fixtures etc from TDSAT office to such government-provided residential-accommodations of the Chair person and/or the other member/s of TDSAT?
3. Complete information on expenses on furnishing/furniture/air- conditioners/computers/electric & electronic gadgets and other fixtures etc made under different heads by TDSAT on such government-provided residential-accommodations of the Chairperson Mr Justice Aftab Alam and/or the other member/s of TDSAT.
4. Complete information about government-provided residential-accommodation to TDSAT Chairperson Mr Justice Aftab Alam.
5. Complete information together with related file-notings/documents/correspondence on renovation/furnishing/repair/maintenance etc on government-provided residential- accommodation to TDSAT Chairperson Mr Justice Aftab Alam by CPWD mentioning Page 1 of 2 expenses made under different heads enclosing also any request-letters from TDSAT and/or its Chairperson in this regard.
6. Compete information on expenses made on government-provided residential- accommodation to TDSAT Chairperson Mr Justice Aftab Alam and/or on furnishing/furniture/air-conditioners/computers/electric & electronic gadgets and other fixtures etc either by TDSAT or by CPWD or by any other public-authority which are against rules.
7. Complete information together with related file-notings/documents/correspondence on renovation/furnishing/repair/maintenance etc by CPWD on government-provided residential-accommodation to other TDSAT member's mentioning expenses made under different heads enclosing also any request-letters from TDSAT and/or the concerned TDSAT member in this regard.
8. Complete information as sought under query-numbers (1) to (6) in respect of earlier TDSAT Chairpersons Mr. Justice Arun Kumar and Mr. Justice SB Sinha mentioning also details of government-bungalows allotted to Mr. Justice Arun Kumar and Mr. Justice SB Sinha.
9. Any other related information.
10. File-notings on movements of this RTI petition.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Subhash Chandra Agrawal Respondent: Mr. Sanjeev Pandey CPIO The CPIO stated that the RTI application dated 16/09/2013 was replied vide letter dated 15/10/2013 and vide FAA's order dated 16/12/2013 the appellant was offered inspection of the records but he did not avail the opportunity. He further stated that the appellant did not mark a copy of his 2nd appeal to him and he has brought all the relevant records to enable the appellant to take whatever information/documents he needs. The appellant stated that the information sought in his 2nd appeal along with related documents should be supplied to him free of cost. The CPIO agreed.
Decision notice:
As agreed by the CPIO the information requested by the appellant in his 2nd appeal should be provided to him, free of cost, within 30 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2