Central Information Commission
Mrm K Modh vs Bharat Sanchar Nigam Limited on 21 January, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/000378/6813
21 January 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. M. K. Modh
19, Navranj Bunglows
B/H College, Nilkanth Road,
Near Walinath Chowk, Nagalpur,
Mehsana - 384002, (North Gujarat)
Respondent : CPIO & Dy. General Manager (Admn)
BSNL
O/o the Principal General Manager
Ahmedabad Telecom District
1st Floor, Gulabi Tekra, T.E. Building,
Ellisbridge, Ahmedabad - 380006
RTI application filed on : 18/05/2013
PIO replied on : 21/06/2013
First appeal filed on : 01/07/2013
First Appellate Authority order : 20/07/2013
Second Appeal dated : 18/01/2014
Information sought:-
The applicant has sought the information of action taken on application/complaints/Grievances received by office DE (Vig.) for violation/suppression/dereliction/negligence/form submission etc./ Form Rules A & B below against Mr. CP Modh Sr. TOA (TL) ATD (O/o PGM ATD) Ahmedabad. (A) Govt. of India Rules/Prior to BSNL Rules 2006/Rules upto 10/10/2006.
------------------------------------------------------------------------------------------------------- Form No./ Details of Forms fixed under Rules Action taken for violation as above
1. 2.
(B) BSNL CDA Rules 2006 (come into force w.e.f. 10/10/2006)
--------------------------------------------------------------------------------- Form No./ Details of Forms fixed under Rules Action taken for violation as above
1. 2.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. M. K. Modh through VC;
Respondent: Mr. A. C. Shah, APIO through VC;
The appellant stated that the respondents have wrongly supplied 'corrigendum' which was never requested in the RTI application. The APIO explained that a memo was issued to an employee in which the year was erroneously mentioned as '2012' instead of '2013' and the corrigendum was issued to correct the mistake. He further stated that the information sought by the appellant relates to disciplinary proceeding against an employee and is exempt under Section 8(1)(j) of the RTI Act as per the Hon'ble Supreme Court's decision in Girish Ramchandra Deshpande's matter. The appellant stated the he is only pressing for a proper reply to his RTI application as per the provisions of the RTI Act. The APIO stated that he will furnish a reply.
Decision notice:
As stated by the APIO he should provide a reply to the appellant's RTI application dated 18/05/2013 as per the provisions of the RTI Act within a week.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2