Central Information Commission
Smt.Preeti Goyal vs Food Corporation Of India on 19 May, 2010
Central Information Commission
Room No. 5, Club Building, Near Post Office
Old J.N.U. Campus, New Delhi - 110067
Tel No: 26161997
Case No. CIC/SS/A/2009/000202
Name of Appellant : Smt. Preeti Goyal
Name of Respondent : Food Corporation of India
Regional Office Punjab
ORDER
Smt. Preeti Goyal, the Appellant, vide her RTI application dated 22.07.2009, sought following information regarding the official witnesses deputed in CBI cases :-
"2. Please provide the information of the officials namely, Sh. Suresh Kumar, AG-I (Vig), Sh. Naveen Kaushal, AG-II (Movement), Sh. Bidhi Chand, Manager and Sh.
Roshan Lal Verma, AG-II(Movement) of your office had been deputed in CBI cases as per the under-mentioned format:- Name of the Officers with their father's names, Name of the CBI cases, Station where deputed to report to CBI and Dated & time of reporting to the CBI.
3. PLEASE PROVIDE THE REMARKS ENDORSED AGAINST THE ABOVE NAMES OFFICIALS OF YOUR OFFICE ON THE attendance Register from 01.09.2008.
4. Please provide how the CBI interacts with your office to secure the witnesses for the CBI case against Sulakshan Goyal, JE (MC) and when the all four officials cited above had been ordered to report to the CBI for the same,
5. Please provide the Name of the Officers with their father's name, Place of Posting since 2001, Actual Place of performing duties, Whether any Chargsheet served for misconduct since 2001, Whether left station for leave or outstation duties. If yes, give details, Specific their working hours, Mobile Nos and TA/DA claimed by the officials from 1.1.2008 to 31.12.2008"
The CPIO / Dy. Gen. Manager, vide his letter dated 30.09.2009 provided certain information to the Appellant. Not satisfied with the reply of the CPIO, the Appellant filed an appeal before the First Appellate Authority (FAA). The Appellate Authority vide order dated 8.10.2009 observed that "The views/comments on the appeal were called for from the CPIO and it was intimated that requisite information could not be provided to the information seeker in time as the clarification sought from the CBI was awaited. Now it has been informed by the CPIO that necessary clarification form CBI has been received and the information has already been provided to Ms. Preeti Goyal"
Not satisfied with the order of FAA the Appellant has filed the present appeal before the Commission.
The mater was heard on 19.05.2010.
The Appellant was not present.
Sh. S. P. Singh, AGM(Admin) and Sh. Rambsh Kumar, AGM(C) represented the Respondent Public Authority.
During the hearing the Respondent submits that the husband of the Appellant was caught red handed while accepting bribe by the CBI and the officials about which the information has been sought, were the official witnesses with the CBI. The Respondent further submits that the whatever information was available on their record has already been supplied to the Appellant.
After hearing the parties and on perusal of the relevant documents on filed the Commission finds that the complete requisite information, available on record has already been supplied to the Appellant.
With this order the matter is disposed off on the part of the Commission.
(Sushma Singh) Information Commissioner 19.05.2010 Case No. CIC/SS/A/2009/000202 Authenticated true copy:
(Tarun Kumar) Jt. Secretary & Addl. Registrar Copy to:
1. Smt. Preeti Goyal #10, Sector-23 A, chandigarh
2. The Public Information Officer Dy. General Manager Food Corporation of India Regional Office Punjab, Sector-31 Chandigarh
3. The Appellate Authroity Gen. Manager Food Corporation of India RO-Punjab, Sector-31 Chandigarh