Central Information Commission
Ajay A Jangid Fwd By Nhai vs National Highways Authority Of India ... on 15 March, 2017
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
website-cic.gov.in
Appeal No. CIC/YA/A/2016/001946/MP
No. CIC/YA/A/2016/002053/MP
Appellant : Shri Ajay A Jangid, Surat
Public Authority : National Highways Authority of India, Surat
Date of Hearing : February 27, 2017
Date of Decision : March 7, 2017
Present:
Appellant : Present - through VC
Respondent : Shri A.K. Swami, Manager (Technical) - through VC
RTI application : 28.12.2016
CPIO's reply : 26.06.2015
First appeal : 13.09.2015
FAA's Order : 22.09.2015
Second appeal : 21.11.2015
ORDER
1. Shri Ajay Kumar, the appellant, sought information with respect to new bridges by L&T on Narmada River, Bharuch with certified copy of terms and conditions of tendering/conditions for royalty of mining products to be used in bridge construction and copy of ledger, bill payment receipts and royalty receipts for the sands or maurem (reti or mining products) used till date for the bridge construction.
2. The CPIO informed the appellant that all the activities had to be carried out by EPC contractor and provided the copy of relevant pages of EPC contract agreement. Being dissatisfied, the appellant approached the FAA. The FAA while disposing the appeal upheld the CPIO's reply. Being aggrieved, the appellant came in second appeal before the Commission requesting to direct the CPIO to furnish the information free of cost.
3. The matter was heard by the Commission. The appellant stated that he wanted information on two points regarding the terms and conditions of tendering/conditions for royalty of mining products to be used for bridge construction and certified copy of ledger and bill payment receipts for sands and maurem (reti and mining products) used till date in the new bridge constructed by L&T on Narbada river, Bharooch, but he had not been given complete information as the ledger bill payment had not been provided and all the terms and conditions had also not been given to him.
4. The respondent stated that they had provided the relevant page containing terms and conditions and as regards the bills for the sands/maurem, the respondents stated that the contract price included all duties, taxes, royalty and fees that may be levied in accordance with the law and regulations on the contractors' equipment, plant, material and supplies acquired for the purpose of agreement in question. No separate payment was being made against royalty charges for the sands or maurem, etc. therefore, they could not provide any details in this matter.
5. On hearing both the parties and going through the available records, the Commission observes that the respondents have provided the available information/documents and have responded appropriately in the matter. The Commission, therefore, upholds the decision of the FAA. The appeal is disposed of. This also disposes of appeal no. CIC/YA/A/2016/002053/MP seeking identical information.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Dy Registrar Copy to:
The Central Public Information Officer The First Appellate Authority National Highways Authority of India National Highways Authority of India Project Implementation Unit - Surat CGM (Technical) & Regional Officer (Expressway), Shri Laxmi Bungalow 235-239, 2nd Floor, Supermall 01 No. 3&4, Behind Big Bazar Above HDFC Finance, Infocity Near SD Jain School, Vesu-Piplod Gandhinagar-382007 Road, Surat - 395007 Shri Ajay A Jangid 2004-C, World Trade Centre Ring Road, Surat-395002