Central Information Commission
Mr.K Padhan vs Indian Council Of Medical Reserch on 20 April, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/000661/18519
Appeal No. CIC/SG/A/2012/000661
Relevant Facts emerging from the Appeal
Appellant : Mr. K. Padhan
Qr No- H-92,
Sector- 2, Rourkela
Odhisha - 769006
Respondent : Dr. R. K. Hazara
Public Information Officer & Scientist "D"
National Institute of Malaria Research
Sec- 5, Rourkela- 769002
Orissa
RTI application filed on : 29/09/2011
PIO replied : 14/11/2011
First Appeal : 06/12/2011
First Appellate Authority order : 22/12/2011
Second Appeal received on : 24/02/2012
Provide the following information regarding the pay slip:
S.No Queries Reply
1 Certified copies of the Bank Register of NIMR, Rourkela from 01-01- Xerox copies of
2004 to 29-09- 2011 in A-3 size paper displaying both the receipts and 800 pages in A-3
disbursements of a particular day on a single page of paper. size is enclosed
2. Certified copies of the Cash Book of NIMR, Rourkela from 01-01-2004 to 29-09- 2011 in A-3 size paper displaying both the receipts and disbursements of a particular day on a single page of paper.
Grounds for the First Appeal:
Information provided is incomplete. Information should have been provided free of cost. Order of the FAA:
FAA directed CPIO to refund Rs1600/ -
Grounds for the Second Appeal:
Reply of the point no 2 is incomplete and refund not given Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. K. Padhan on video conference from NIC-Sundargarh Studio; Respondent: Dr. R. K. Hazara, Public Information Officer & Scientist "D" on video conference from NIC-Sundargarh Studio;
The appellant states that he has been given information partially and Rs.1600/- has been refunded to him. However, the Appellant states that the information relating to only two projects have been provided to him and information for other projects have not been provided to him. The appellant wants to Page 1 of 2 inspect the relevant records and take photocopies of records which he wants for other projects on 15 May 2012 from 10.00AM onwards at the office of the PIO.
The Appellant claims that he has been threatened by Mr. N. K. Bhalla, Administrative Officer that he must not press for his RTI Application. The Commission reiterates that any threats to RTI applicants would be dealt with seriously by the law of the land.
The PIO is directed to facilitate an inspection of the relevant records by the Appellant on 15 May 2012 from 10.00AM onwards at the office of the PIO. In case there are any records or file which the appellant believes should exist, which are not shown to him, he will give this in writing to the PIO at the time of inspection and the PIO will either give the files/records or give it in writing that such files/records do not exist.
Decision:
The Appeal is allowed.
The PIO is directed to facilitate an inspection of the relevant records by the Appellant on 15 May 2012 from 10.00AM onwards. The PIO will give attested photocopies of records which the Appellant wants free of cost upto 500 pages.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 20 April 2012 (In any correspondence on this decision, mention the complete decision number.)(SS) Page 2 of 2