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Central Information Commission

Mr.Shyammoorjani vs Central Vigilance Commission on 3 December, 2012

                   Central Information Commission, New Delhi
                         File No.CIC/SM/A/2012/900604
                Right to Information Act­2005­Under Section  (19)



Date of hearing                           :                     3 December 2012


Date of decision                          :                     3 December 2012

Name of the Appellant                     : Shri S C Moorjani,
                                              E/2, MTNL Staff Quarters,
                                              1st Floor, SV Road, Goregaon (W),
                                              Mumbai - 400 062.


Name of the Public Authority              : CPIO, Central Vigilance Commission,
                                              Satarkta Bhawan, GPO Complex,
                                              Block A, INA, New Delhi - 110 023.



        The Appellant was present along with Shri S.K. Gowda.

        On behalf of the Respondent, Shri Dal Chand, Under Secretary, was 

present.

Chief Information Commissioner : Shri Satyananda Mishra

2. The Appellant was present in the Mumbai studio of the NIC along with  his representative. The Respondent was present in our chamber. We heard all  their submissions.

3. In his RTI application, the Appellant had sought a number of information  in respect of the intensive inspection by the CTE of the Structural Rehabilitation  Work undertaken in some buildings in Mumbai. The CPIO had provided most of  CIC/SM/A/2012/900604 the information, some against payment of photocopying charges, while denying  some   other   information   by   invoking   the   exemption   provisions   contained   in  subsection 1(h) of section 8 of the Right to Information (RTI) Act. The Appellate  Authority had endorsed the stand taken by the CPIO.

4. During   the   hearing,   the   Appellant   argued   that   the   information   was  wrongly   denied   and   without   giving   adequate   justification.   Besides,   he   also  argued that there was no reason for not providing the information free of charge  as the CPIO had responded late. We have closely examined the facts of the  case. The claim for getting the information free of charge does not stand since  the CPIO had indicated the cost of the information within the stipulated period  and had provided the information after receiving the said charges. However, in  regard to the advice tendered by the CVC for initiating disciplinary proceedings  against some officials, we do not agree with the CPIO and are of the view that  this should be disclosed. The advice tendered by the CVC in such cases cannot  be said to be such information the disclosure of which can impede the process  of the disciplinary proceedings because it is advisory in nature and it is for the  disciplinary authority to accept or not accept such advice. In the light of this, we  direct the CPIO to provide to the Appellant within 10 working days of receiving  this order the attested photocopies of the relevant advice given by the CVC in  this case.

5. The appeal is disposed off accordingly.

6. Copies of this order be given free of cost to the parties. CIC/SM/A/2012/900604 (Satyananda Mishra) Chief Information Commissioner Authenticated true copy.  Additional copies of orders shall be supplied against  application and payment of the charges prescribed under the Act to the CPIO of this  Commission.

(Vijay Bhalla) Deputy Registrar CIC/SM/A/2012/900604