Central Information Commission
Shri Rudra Kumar Rai vs Central Bureau Of Narcotics on 31 December, 2008
CENTRAL INFORMATION COMMISSION
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F.No.CIC/AT/A/2008/00923
Dated, the 31st December, 2008
Appellant : Shri Rudra Kumar Rai
Respondents : Central Bureau of Narcotics
This second-appeal came up for hearing on 18.12.2008. Appellant was present through his rep., Shri Dharmendra Kumar Singh, whereas the respondents were present through Shri S.C. Gupta, Assistant Narcotics Commissioner & CPIO and Shri N.P. Agarwal, Assistant Narcotics Commissioner and AA's rep.
2. Appellant, through his RTI-application dated 16.07.2007, raised eleven items of queries. CPIO replied to these queries on 03.08.2007 and the Appellate Authority decided the first-appeal on 01.10.2007.
3. During the hearing, it was stated by the respondents and accepted by the appellant's rep. that replies to queries listed in the RTI-application at Sl.Nos.9, 10 and 11 had been properly provided to the appellant. The matter, therefore, in the second-appeal is related to queries at Sl.Nos.1 to 8 of appellant's RTI-application.
4. Much of what the application has listed out for disclosure of information has been covered by several decisions of this Commission in the past (B.L. Sinha Vs. Company Affairs; Appeal No. CIC/AT/A/2007/00256; Date of Decision:
03.05.2007). The approach of the Commission has been that all DPC-related information should be disclosed to an applicant ⎯ in fact Commission advises all public authorities to routinely make these proceedings available on their websites ⎯ except portions which comprise Annual Confidential Reports and may be related to performance ratings, which if divulged, would disclose the identities of those giving those grades to a reviewee.
5. In the background of the above, it is directed as follows:-
Query at Sl.No.1: Appellant shall be allowed to inspect the Recruitment Roster and all employees, if separately maintained. CPIO shall intimate to the appellant a time and date within the next three weeks when the appellant shall be allowed to inspect these documents. He shall be allowed to take such copies including certified copies on payment of fees to be determined by the CPIO.Page 1 of 2
Queries at Sl.Nos.2, 4, 5, 6, 7 and 8: Respondents are directed to provide information relating to these queries to the appellant within three weeks of the receipt of this order.
Query at Sl.No.3: This information has been transmitted to the appellant by the respondents. Appellant acknowledged.
6. Appeal disposed of with these directions.
7. Copy of this decision be sent to the parties.
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