Kailash Chandra Panda vs Bharat Sanchar Nigam Limited on 17 October, 2019

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Central Information Commission

Kailash Chandra Panda vs Bharat Sanchar Nigam Limited on 17 October, 2019

Bench: Vanaja N Sarna

                           क य सच  ु ना आयोग
                   CENTRAL INFORMATION COMMISSION
                            बाबा गंगनाथ माग
                           Baba Gangnath Marg
                       मु नरका, नई द ल - 110067
                       Munirka, New Delhi-110067

                              Decision no.: CIC/BSNLD/A/2018/161237/01870
                                          File no.: CIC/BSNLD/A/2018/161237
In the matter of:
Kailash Chandra Panda
                                                             ... Appellant
                                       VS
Central Public Information Officer
Bharat Sanchar Nigam Limited
O/o GMTD, Telephone Bhawan, Dist. - Ganjam,
3rd Floor, Berhampur - 760 001
                                                              ... Respondent

RTI application filed on : 20/06/2018 CPIO replied on : Not on record First appeal filed on : 04/08/2018 First Appellate Authority order : Not on record Second Appeal dated : 29/09/2018 Date of Hearing : 16/10/2019 Date of Decision : 16/10/2019 The following were present:

Appellant: Present over VC Respondent: Shri Rabindra Nath Behra, DGM and CPIO, present over VC Information Sought:

1. Provide the stay particulars of the employees working in Berhampur Telecom District as per the following format:

Name of the Designation Station Date of posting Date of employee at the station retirement (DD/MM/YYY) (DD/MM/YYYY) 1

2. Provide all the absentee statements received in the month of June 2018 duly countersigned by the CPIO.

Grounds for Second Appeal The CPIO did not provide the desired information.

Submissions made by Appellant and Respondent during Hearing:

The appellant submitted that he is not satisfied with the reply. The CPIO submitted that an appropriate reply was provided on 17.07.2018 and the FAA had disposed of the first appeal on 06.08.2018. He read the reply over the video conferencing facility as the concerned replies were not available with the Commission.

Observations:

Based on the contents of the reply, the Commission finds that the reply provided was not point wise and a blanket exemption was claimed u/s 8 (1)(j) of the RTI Act thereby denying the information to the appellant. After examining the information sought, it is observed that only the names of the third parties cannot be provided, while the rest of the information is disclosable.

Decision:

The CPIO is accordingly directed to provide a revised reply after masking the names u/s 10 of the RTI Act, within 10 days from the date of the receipt of the order under intimation to the Commission.

The appeal is disposed of accordingly.

Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आय! ु त) Authenticated true copy (अ भ मा णत स या पत त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 2

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