Central Information Commission
Mrsubhash Chandra Agrawal vs Telecom Regulatory Authority Of India on 31 August, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/002067/8478
31 August 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Subhash Chandra Agrawal,
1775,Kucha Lattushah Dariba,
New Delhi-110006.
Respondent : CPIO /Link Officer,
TRAI,
Mahanagar Door Sanchar Bhawan,
Jawaharlal Nehru Marg (Old Minto Road),
New Delhi-110002.
RTI application filed on : 30/07/2014
PIO replied on : 28/08/2014
First appeal filed on : 01/09/2014
First Appellate Authority order : 16/09/2014
Second Appeal received on : 19/09/2014
Information sought:
Appellant sought the information together with relevant documents/correspondence/file-notings on the under-mentioned points:
1. Complete information on foreign and/ or inland tours of Chairperson/members/officers of TRAI for last three years including places visited and expenses under different heads etc.
2. Name of competent authorities approving such tours at expense of TRAI.
3. Were all such tours at expense of TRAI approved by the respective/competent authorities?
4. Complete information on cases at TRAI where proposed tour/trips were not approved by respective-authorities in last three years, enclosing file notings etc. which were first proposed but not approved.
5. Information on objections made by any audit agency, name of the agency, on tours undertaken at the expenses of TRAI.
6. Action taken on objections, if such cases were brought to the notice of administrative Union Ministry.
7. Are details of tours/trip made at expense of TRAI available on TRAI-website?
8. Has TRAI taken cognizance of Union government's directive for putting details of all tours/trips made at public expense on websites of respective authorities.
9. If yes, web-link giving details of tours/trips made.
10. If not to No.(7) information on steps taken to put details on website.
11. Rules/norms etc. on LTC available to Chairperson, other members of TRAI.
12. Information on LTC availed by Chairperson/members of TRAI in last three years.
13. Information on utilization of 'flyers-points' by those at TRAI accumulated from air-flights made at expense of TRAI.Page 1 of 2
14. Has TRAI taken cognizance of DoPT circular dt. 05.12.2008 requiring all public authorities to compulsorily accept postal order/drafts etc. in the name of "Accounts Officer" only.
15. Steps taken by TRAI to modify its website directing postal orders/drafts etc. in the name of "Accounts Officer" rather than in name of "TRAI"
16. Any other related information.
17. File notings on movement of 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. V K Saxena CPIO, Mr. Joseph Manoharan & Mr Shaji Abraham The appellant stated the respondent vide their letter dated 28/08/2014 have demand a fee of Rs.180/- for supply of photocopies of documents relating to tour details of its staff but in accordance with the DoPT guidelines dated 15/04/2013 they are required to upload the information on their website and since the DoPT guidelines are yet to be complied he should be supplied the information free of cost. The CPIO agreed to supply the information.
Decision notice:
As agreed by the CPIO he should supply the information sought by the appellant in his RTI application dated 30/07/2014, free of cost, within 21 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