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Central Information Commission

Mr. Shivanna C vs Department Of Atomic Energy on 21 November, 2013

                  Central Information Commission
Room No.306, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New 
                                Delhi­110066
   Tele:011­26180512 & 011­26717355 Fax : 01126106145 website­cic.gov.in

                  Appeal: No. CIC/SM/A/2013/000450/DS
 
Appellant /Complainant        :     Shri C. Shivanna (Present)

Public Authority              :    Bhabha Atomic Research Centre
                              (Shri Vikramanair, Represented AA)

Date of Hearing               :     21 November 2013 
Date of Decision              :     21 November 2013 
  
Facts:­ 

1. Appellant submitted his RTI application dated 24 November  2012   before   the   CPIO,   and   sought   information   and  certified copy of pay slip for the latest month of 2013  of Mr. Siddana Bhovi , Male Nurse/C, RMP/BARC, Mysore.

2. The CPIO vide his reply dated 19  December, 2012 reserved  disclosure   of   information   on   the   grounds   of   it   being  exempted   under   section   8(1)(j)   of   RTI­   Act   2005   as   it  pertains to personal information.

3. Not satisfied, the Appellant preferred first appeal on 2  January 2013 to the first Appellate Authority.

4. The FAA vide his order dated 16th January 2013, upheld the  reply given by the CPIO. However, he provided additional  information   about   the   pay   band   &   grade   pay   of   Shri  Siddana   Bhovi   for   the   year   2012.   The   appeal   was  accordingly disposed of.

5. Not   satisfied,   the   Appellant   preferred   second   appeal  before the Central Information Commission. 

Appeal: No. CIC/SM/A/2013/000450/DS

6. Matter was heard today  via videoconferencing from Mysore  where   both   parties   as   above   were   present   and   made  submissions. 

Decision notice

7.   After hearing both parties Commission directs the CPIO  to provide a copy of the salary certificate for November  2013   sought   by   the   appellant   after   severing   as   per   the  provisions of section 10 of the Act, the recovery portion  and only showing the salary and allowances of the third­ party. Information to be provided before 7 December 2013. 

 

(Smt. Deepak Sandhu) Chief Information Commissioner Authenticated true copy:

(Vijay Bhalla) Deputy Registrar Tel. No. 011­26183996 Copy to:­ Shri C. Shivanna  No. 478, 7th M­B Main, 1st Stage, Hebbal,  Mysore 570 016 Central Public Information Officer Bhabha Atomic Research Centre Rare Material Project, Yelwal, Mysore - 571 130 First Appellate Authority Bhabh Atomic Research Centre Rare Material Project, Yelwal, Mysore - 571 130     Appeal: No. CIC/SM/A/2013/000450/DS           Appeal: No. CIC/SM/A/2013/000450/DS