Central Information Commission
Mrb P Vankar vs Bharat Sanchar Nigam Limited on 20 June, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/001145/5391
20 June 2014
Relevant Facts emerging from the Appeal:
Appellant : Mr. B. P. Vankar
State General Secretary
Dalit Sena, D-275, Kalpatarupark Millennium Co-
op Hos. Soc., Mu.Zundal-Ahmedabad-Kalol State
Highway,
Tal-District: Gandhinagar,
Zundal - 382421
Respondent : CPIO & AGM(Admin)
BSNL
O/o the General Manager Tele. District
Main Telephone Exchange Building,
Halar Road,
Valsad - 396001
CPIO & Sr. GM(HR/Admin)
BSNL
O/o the Chief General Manager
Gujarat Circle, Telephone Bhawan,
C.G. Road, Ahmedabad - 06
RTI application filed on : 10/12/2012
PIO replied on : 09/01/2013 & 15/03/2013
First appeal filed on : 11/02/2013
First Appellate Authority order : 11/03/2013
Second Appeal dated : 12/04/2013
Information sought:
The appellant through 24 queries spread over 04 pages has sought information related to various orders, principals, procedures etc. He had asked for all the presidential orders of Executive & Non- Executives of Gujarat Circle including all SSAs been attached in their service books? If not, provide the names & designations of all such officers and officials whose presidential orders are not attached in their Service Books. Information related to case of Shri JH Patel, JTO (CMTS), Bhavnagar under O/o GM (CMTS), information related to LTC case of Mr. P. S. Parmar, rules related to facility to hire a vehicle by DGMs, whether permission take for installing CCTV cameras, details of officers entitled for ACs, expenditure for purchase of drinking water, details of handsets (GSM cell phones) given to officers and other related information.Page 1 of 2
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Mr. J R Subramanian CPIO Valsad through VC & Mr. P V Jani APIO Ahmadabad through VC The CPIO Valsad/APIO Ahmadabad stated that the information requested by the appellant in his RTI application dated 10/12/2012, as available on record, has been provided vide letters dated 09/1/2013, 20/01/2013 & 15/03/2013. The APIO Ahmadabad further stated that it can be seen from the appellant's 2nd appeal dated 12/04/2013 addressed to the Commission that he is contesting the action of the public authority but that does not fall within the purview of the RTI Act. The appellant is not present for canvassing his case/contesting the CPIO's/APIO's submissions.
Decision notice:
From the CPIO's/APIO's submissions it appears that the information has been provided. If, however, the appellant needs any further information relating to his RTI application dated 10/12/2012 the CPIO/APIO should permit him to inspect the relevant records and also allow him to take photocopies/extracts there from, free of cost, upto 20 pages within 15 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