Central Information Commission
Vipin Kumar Goyal vs Military Engineer Services on 30 September, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File Nos.: CIC/MESER/A/2023/633186
CIC/MESER/A/2023/130332
CIC/IARMY/A/2023/130348
CIC/MESER/A/2023/143116
Vipin Kumar Goyal .....अपीलकर्ाग /Appellant
VERSUS
बनाम
PIO,
Military Engineer Services,
Garrison Engineer, Central,
Delhi Cantt - 110010. ....प्रनर्वािीगण /Respondent
Date of Hearing : 24.09.2024
Date of Decision : 27.09.2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Since parties are the same in these cases, therefore, the above-mentioned
appeals are clubbed together for disposal through common order.
CIC/MESER/A/2023/633186
Relevant facts emerging from appeal:
RTI application filed on : 07.02.2023
CPIO replied on : 13.04.2023
First appeal filed on : 10.03.2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : Nil
Page 1 of 14
Information sought:
The Appellant filed an RTI application dated 07.02.2023 seeking the following information:
1. श्री प्रमोद (मोवाइल नंबर 9971481616, 8178449312) पूवव लेखा पररक्षक, दर् ु व अभियंता (मध्य) ददल्ली छावनी, ददल्ली-10 के कायवकाल व कायवकाल बाद के छह महीने में हुए अनुबंध कायों (एक अनुबंध कायव आखरी RAR (+) अंततम ववल) के िुर्तान के ववषय में सूचना दे ने का कष्ट करें । सूचनाएं तनग्न भलखखत है कृपया तनग्रभलखखत सूचना के भलए आवश्यक दस्तावेजों की प्रमाखित प्रततभलवपया िी उपलब्ध कराने का कष्ट करें ;-
i. श्री प्रमोद के कायवकाल व कायवकाल बाद के छह महीने में हुए प्रत्येक अनुबंध कायो
(i) की अंततम RAR (+) अंततम बबल के िुर्तानो की प्रततभलवपया उपलब्ध करने का कष्ट करे ।.
2. क्रप्या मांर्ी र्ई सूचना जल्द से जल्द उपलव्ध कराने का कष्ट करे । सूचना के भलए कुल खेचे की एक तनश्श्चत जानकारी दे । राभि का ड्राफ्ट बना कर आपको पोस्ट कर ददया जाएर्ा या सूचन सूचना के भलए कुल खचव का पैसा इलेक्ट्रॉतनक साधनों द्वारा िी िेजा सकता है। कृपया अपने एकाउं ट की डिटे ल साझा करे । श्जससे पैसा NEFT/RTGS कर ददया जाए।
The CPIO furnished a reply to the Appellant on 13.04.2023 stating as under:
(a) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-11/2023 dated 04 Jan 2023.
(b) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-12/2023 dated 04 Jan 2023.
(c) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-13/2023 dated 27 Jan 2023
(d) Your HQ letter No. 1032/C/GE(C)/94/E1D dated 02 Feb 2023.
(e) This office letter No. 1000/RTI/390/E1A dated 04 Feb 2023.
(f) This office letter No. 8816/Gen/483/E8 dated 13 Feb 2023.
(g) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-16/2023 dated 07 Feb 2023.
(h) Shri Vipin Kumar Goyal letter No. 16/GE(C)DLI/2023 dated 10 Feb 2023.
(j) Shri Vipin Kumar Goyal letter No. 17/GE(C)DLI/2023 dated 01 Mar 2023.
(k) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-28/2023 dated 10 Mar 2023.
(l) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-29/2023 dated 16 Mar 2023.
(m) Shri Vipin Kumar Goyal letter No. 19/GE(C)DLI/2023 dated 16 Mar 2023 Page 2 of 14
2. It is intimated that Sh. Vipin Kumar Goyal visited this office on dated 13 Apr 2023 at approx 11.30 AM. All the information's soughted vide letters referred above has been shown/provided to Sh. Vipin Kumar Goyal.
Being dissatisfied, the appellant filed a First Appeal dated 10.03.2023. The FAA order is not on record.
CIC/MESER/A/2023/130332 Relevant facts emerging from appeal:
RTI application filed on : 04.01.2023 CPIO replied on : 13.04.2023 First appeal filed on : 07.02.2023 First Appellate Authority's order : 01.03.2023 2nd Appeal/Complaint dated : Not on record Information sought:
The Appellant filed an RTI application dated 04.01.2023 seeking the following information:
(1) वपछले 03 सालों में आपके क्षेत्र में कुल ककतने IC के अनुबंध संपन्न हुए? प्रत्येक कायव की ID.
(ii) इन स्वीकृत अनुबंधो की परसेंटेज (%) क्ट्या (,) थी? क्ट्या इन स्वीकृत परसेंटेज (%) पर कायव संिव थे ? क्रप्या 03 उदाहरि (रे ट औचचत्य) दे कर समझाए।
(iii) क्ट्या प्रत्येक TC के प्रत्येक वकवआिवर में यूजसव के हस्ताक्षर व मोहर प्रमाखित हैं?
प्रमाखिकता के मानक क्ट्या हैं? प्रत्येक पर मोहर लर्ी है ? नहीं तो, क्ट्यो नही ?
(iv) प्रत्येक IC के प्रत्येक वकव आिवर में हस्ताक्षर करने वाले व्यश्क्ट्त की सूचना, सारिीबद्ध उपलब्ध कराने का कष्ट जैसे क़वाटरव नंबर, हस्ताक्षर करने वाले व्यश्क्ट्त का नाम, उसका पद व ददनांक आदद।
(v) प्रत्येक TC के प्रत्येक वकवआिवर में यूजसव के हस्ताक्षर वाले पन्ने की प्रततभलवप।
The CPIO furnished a reply to the Appellant on 13.04.2023 stating as under:
(a) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-11/2023 dated 04 Jan 2023.
(b) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-12/2023 dated 04 Jan 2023.
(c) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-13/2023 dated 27 Jan 2023 Page 3 of 14
(d) Your HQ letter No. 1032/C/GE(C)/94/E1D dated 02 Feb 2023.
(e) This office letter No. 1000/RTI/390/E1A dated 04 Feb 2023.
(f) This office letter No. 8816/Gen/483/EB dated 13 Feb 2023.
(g) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-16/2023 dated 07 Feb 2023.
(h) Shri Vipin Kumar Goyal letter No. 16/GE(C)DLI/2023 dated 10 Feb 2023.
(i) Shri Vipin Kumar Goyal letter No. 17/GE(C)DLI/2023 dated 01 Mar 2023.
(k) Shri Vipin Kumar, Goyal letter No. RTI/GE(C)DLI-28/2023 dated 10 Mar 2023.
l. Shri Vipin Kumar Goyal latter No. RTI/GE(C)DLI-29/2023 dated 16 Mar 2023.
(m) Shri Vipin Kumar Goyal letter No. 19/GE(C)DLI/2023 dated 16 Mar 2023
2. It is Intimated that Sh. Vipin Kumar Goyal visited this office on dated 13 Apr 2023 at approx 11.30 AM. All the information soughted vide letters referred above has been shown/provided to Sh. Vipin Kumar Goyal.
Being dissatisfied, the appellant filed a First Appeal dated 07.02.2023. The FAA vide its order dated 01.03.2023, held as under.
2. It is intimated that the information asked vide your RTI application no 11/GE/- (N)DLI/2022 dated 10 Nov 2022 did not reach you till date as wrong address was mentioned in your RTI application. The information sought by you was already forwarded vide GE(N) Meerut letter No 15- C/RTI/347/E1C date 05 Dec 2022 to the address provided by you.
3. Therefore, a copy of information as asked by you is again forwarded to the address provided by you on telephone and soft copy is also being mailed on email address provided by you which is [email protected] .
4 Action taken by CPIO is in order. Hence the application is disposed off accordingly.
5. In case you are not satisfied with CPIO, you may again approach to FAA to address your grievance after which physically hearing will be scheduled. if necessary.
CIC/IARMY/A/2023/130348 Relevant facts emerging from appeal:
RTI application filed on : 04.01.2023 CPIO replied on : 13.04.2023 First appeal filed on : 07.02.2023
First Appellate Authority's order : 01.03.2023 Page 4 of 14 2nd Appeal/Complaint dated : 14.07.2023 Information sought:
The Appellant filed an RTI application dated 04.01.2023 seeking the following information:
(i) दर् ु व अभियंता मेजर अभमत िारद्वाज (पूव)व के कायवकाल से लेकर वतवमान में दर् ु व अभियंता कनवल अभमत िमाव के कायवकाल में अब तक कुल, श्जतने, कायों के बबलों का िुर्तान ककया र्या (कमांिर वक्ट्सव इंजीतनयर, ददल्ली छावनी व मुख्य अभियंता, ददल्ली क्षेत्र के कायों को िी भमलाकर)।
कृपया इन प्रत्येक कायव की
(a) टें िर आईिी व वकव ओिरों की प्रततभलवपया
(b) कायव समाप्त होने की ओररश्जनल तारीख
(c) ) कायव के पूिव िुर्तान की तारीख
इत्यादद की सारिीबद्ध सूचना उपलब्ध कराने का कष्ट करें ।
(ii) इन प्रत्येक कायों के फाइनल बबल व फाइनल RAR के प्रथम 03 पष्टों की प्रततभलवप िी उपलब्ध कराने का कष्ट करें (श्जसमें कुल वकव िन का अमाउं ट व पूवव में िुर्तान (RAR) की जानकारी दजव होती है )।
The CPIO furnished a reply to the Appellant on 13.04.2023 stating as under:
(a) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-11/2023 dated 04 Jan 2023.
(b) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-12/2023 dated 04 Jan 2023.
(c) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-13/2023 dated 27 Jan 2023
(d) Your HQ letter No. 1032/C/GE(C)/94/E1D dated 02 Feb 2023.
(e) This office letter No. 1000/RTI/390/E1A dated 04 Feb 2023. (1) This office letter No. 8816/Gen/483/EB dated 13 Feb 2023.
(g) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-16/2023 dated 07 Feb 2023.
(h) Shri Vipin Kumar Goyal letter No. 16/GE(C)DLI/2023 dated 10 Feb 2023.
(j) Shri Vipin Kumar Goyal letter No. 17/GE(C)DLI/2023 dated 01 Mar 2023,
(k)Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-28/2023 dated 10 Mar 2023.
(l) Shri Vipin Kumar Goyal letter No. RTI/GE(C)DLI-29/2023 dated 16 Mar 2023.
(m) Shri Vipin Kumar Goyal letter No. 19/GE(C)DLI/2023 dated 16 Mar 2023
2. It is Intimated that Sh Vipin Kumar Goyal visited this office on dated 13 Apr 2023 at approx. 11.30 AM. All the information's soughted vide letters referred above has been shown/provided to Sh Vipin Kumar Goyal, Page 5 of 14 Being dissatisfied, the appellant filed a First Appeal dated 07.02.2023. The FAA vide its order dated 01.03.2023, held as under.
(a) Shri Vipin Kumar Goyal RTI/GE(C)DLI-15/2023 dl 07 Feb 2023 (RTI First Appeal).
(b) Shri Vipin Kumar Goyal RTI/GE(C)DLI-12/2023 dt 04 Jan 2023 (RTI Application)
(c) Shri Vipin Kumar Goyal RTI/GE(C)-14/2023 dt 07. Feb 2023 (RTI First Appeal)
(d) Shri Vipin Kumar Goyal RTI/GE(C)DLI-11/2023 dt 04 Jan 2023 (RTI Application).
2. The RTI applications/ appeals have been examined comprehensively along with such similar RTI applications/appeals preferred by the applicant in the past. The applicant is advised to visit the office of GE (Central) Delhi Cantt during working hours after due coordination and access the desired information as the ir fo sought is not readily available in terms of Section 7(9) of RTI Act 2005 and would disproportionately diver the official resources towards collecting and collating such information, in terms of Section 10(1) of RTI Act 2005, the applicant may access the information from GE (Central) Delhi Cantt directly by visiting their office during working hours (preferably between 1030 hrs to 1330hrs) CIC/MESER/A/2023/143116 Relevant facts emerging from appeal:
RTI application filed on : 25.06.2023 CPIO replied on : 17.07.2023 First appeal filed on : 12.08.2023
First Appellate Authority's order : 16.09.2023 2nd Appeal/Complaint dated : 25.10.2023 Information sought:
The Appellant filed an RTI application dated 25.06.2023 seeking the following information:
1. कृपया अनुबंध संख्या CEDZ-12/2019-20: Additional/Alteration of JCO/ORS married accommodation of building number P-
4,6,7,10,11,12,14 & 16 at New APS Colony Delhi Cantt-10 के ववषय मे Page 6 of 14 तनम्नभलखखत सूचना प्रदान करें एवं सूचना के भलए आवश्यक दस्तावेजों की प्रमाखित प्रततभलवप िी उपलब्ध कराने का कष्ट करें :-
(i) उपरोक्ट्त अनुबंध कायव की टें िर ID दे ने का कष्ट करें ।
(ii) उपरोक्ट्त कायव में श्जतने िी. पूरे कायव के दौरान इंजीतनयर इन इंचाजव तनयुक्ट्त रहे । उनके नाम, रै क व नंबर बताने का कष्ट करें ।
(iii) उपरोक्ट्त कायव में में श्जतने िी, पूरे कायव के दौरान जूतनयर इंजीतनयर बी/आर व ई/एएम) तनयुक्ट्त रहे । उनके नाम, रै क व नंबर बताने का कष्ट करें ।
iv) उपरोक्ट्त कायव की फाइनल RAR व फाइनल बबल की प्रततभलवप दे ने का कष्ट करें ।
v. उपरोक्ट्त कायव में प्रयुक्ट्त सिी ivib की प्रततभलवप दे ने का कष्ट करें ।
(vi) उपरोक्ट्त कायव में आवश्यक सामानों की भलस्ट, जो As per MES Policy आवश्यक थे। उनके समान के परचेज बबलो की प्रततभलवपया दे ने का कष्ट करें ।
The CPIO furnished a reply to the Appellant on 17.07.2023 stating as under:
(1): 2019_MES_305300_1.
ii) MES 300522 Shri Vijendra Arya, IDSE, AGE B/R-I (Central)
(ii) MES 405535 Shri Saurabh Gupta, IDSE, AGE E/M (Central)
(iii): I JC-331683Y Sub Maj/JE (Civ) S Prabhakaran (II) JC-335448X No Sub/JE (E/M) Gondkar Shivaji Vishnu Being dissatisfied, the appellant filed a First Appeal dated 12.08.2023. The FAA vide its order dated 16.09.2023, held as under.
(a) This HQ letter No 1001/RTI ACT/24/E1P dt 20 Aug 2023.
(b) GE (Central) letter No 8800/RTI/134/E8 dt 15 Sep 2023.
2. All permissible information as requested has been provided vide GE (Central) letter No 8800/RTI/134/E8 dt 15 Sep 2023 (Copy att for ready reference). Accordingly, the appeal stands disposed of as per policy in vogue.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeals.
Relevant Facts emerged during Hearing:
Page 7 of 14The following were present:-
Appellant: Present in person.
Respondent: Mr. Sudhir Kumar Mishra, GE/PIO, Delhi Central Cantt. present in person.
Respondent submitted that reply in each case had already been provided to the appellant earlier vide letter dated 25.02.2023. Since, the information sought by the appellant in these RTI applications are voluminous in nature and collation/compilation of the same would divert the resources of Public Authority in view of Section 7(9) of the RTI Act. Therefore, opportunity of inspection of relevant records were afforded to the appellant which is availed by him on 28.04.2023 i.e. on mutually decided date and took photocopies of requested documents on payment of additional charges. Respondent urged the Commission to allow him to file a written submission upon conclusion of hearing enumerating the entire chain of events and background of the same, which is allowed by the bench.
The Appellant stated that complete information has never been provided to him till date. Even the documents given after inspection were the forged ones and was not signed by the concerned officials. He further contended the inaction of GE in undervaluing/creating anomaly in awarding and executions of their tender works.
Post hearing, a written submission dated 25.09.2024 filed by the respondent is taken on record, wherein he inter alia pleaded as under:-
"...1. The averments made by Appellant in the above complaints are incorrect, misleading and denied in toto. The information as asked by Complainant Mr Vipin Goyal vide RTI dated 07 Feb 2023 (letter No RTI/GE (C)DLI-16/2023) was provided by CPIO as well as FAA Details of RTIs and information/documents provided by CPIO/FAA are as under :-
Se RTI of Information 1st Appeal Reply of Remarks r Complaina provided by to FAA vide FFA vide No nt vide CPIO/GE vide Complaina letter No. letter No letter No nt letter No 1 2 3 4 5 6
(a) RTI/GE 8800/RTI/399/ RTI/GE- 1001/RTI Complaina (C)DLI- E8 dated 25 (C)DLI- Cell/92/E1P nt visited in Page 8 of 14 16/2023 Feb 2023 28/2023 dated 20 the office dated 07 Complainant dated 10 Mar 2023 of CPIO on Feb 2023 was asked to Mar 2023 (Complaina 13 Apr and (Original visit the office nt was 2023 Copy of CPIO for advised by thereby all received to collecting FAA to visit the CPIO on 09 information/ the office of informatio Feb 2023) the documents CPIO to n was on 27, 28 Feb collect the provided to 2023) Exhibit- requisite them. CPIO
01) information letter No Rather than / 8800/RTI/E visiting the documents) 8 dated 13 office of CPIO (Exhibit-02) Apr 2024 Complainant (Exhibit-03) went For 1 & Appeal 8800/RTI/1 1 0/E8 dated 09 May 2023 (Exhibit-04) & FAA letter No 1001/RTI Act/125/E1 P dated 08 may 2023 (Exhibit-05) are enclosed for reference please.
2. It is submitted that the information as asked by Complainant RTI referred at Para 1 (a) was referred to be provided on 27-28 Feb 2023 in terms of Section 7 (9) of RTI Act-2005 being disproportionally diversion of resources of the office of CPIO. The Complainant rather than visiting the office of CPIO went for 1 Appeal to FAA & 2 Appeal to CIC. The documents exhibited as Exhibit 01 to 05 are sole evidence of malpractice of Complainant.Page 9 of 14
3. The FAA advised the Complainant to visit the office of CPIO to collect/access the requisite information/documents. The Complainant visited for same purpose on 13 Apr 2023 and thereby all the information was provided to them and he was well satisfied with the information provided to him. Copy of What's App Conversation with CPIO & entry in Visitor Book is enclosed herewith for confirming visit on 13 Apr 2023 (Exhibit-06 & 07) Copy of CPIO letter No 8800/RTI/E8 dated 13 Apr 2023 & 8800/RTI/110/E8 dated 09 May 2023 & FAA letter No 1001/RTI Act/125/E1P dated 08 May 2023 may also be referred. Even though information provided. Complainant again filed RTI dated 30 Apr 2023, 19 Jun 2023 & 25 Jun 2023 (Exhibit 08, 09 & 10) to ask similar information.
4 It is further submitted that Respondent herein above is a Military Organisation i.e. Garrison Engineer (Central) Military Engineer Services under Ministry of Defence, Govt of India having its office at Delhi Cantt-
110010 whereas the Appellant is a Civil Contractor.
5. It is furthermore submitted that the Complainant was working with MES through various firms and on being vengeful from action taken by GE Office Complainant along with his close associate Mr. Ankit Gupta started the series of RTI queries from May 2022 asking various details & making false accusations on various individuals of the organization & even went to the extent of blaming the entire MES organization including PCDA WC of being corrupt. The sequence of RTI Queries and Complaints raised till date are as under-
(i) Mr. Ankit Gupta letter No 11/GE/(C)-01/2022 dt 10 May 2022.
(ii) Mr. Ankit Gupta letter No 11/GE/(C)-02/2022 dt 22 Jun 2022 (1st Appeal to FAA).
(iii) Mr. Ankit Gupta letter No 11/GE/(C)-03/2022 dt 28 Jun 2022 (Request for rejection of RTI Appeal by individual).
(iv) Mr. Ankit Gupta letter No 11/GE/(C)-04/2022 and RTI/GE(C) DL- 05/2022 dt 30 Sep 2022 (RTI queries).
(v) Mr. Ankit Gupta letter No 11/GE/(C)-01/2022 dt 10 May 2022.
(vi) Mr. Vipin Goyal letter No 11/GE-C, DLI/2022 dt 25 Oct 2022 (Complaint to GE).
(vii) Mr. Ankit Gupta letter No RTI/GE (C) DLI-06/2022 & RTI/GE (C) DLI- 07/2022 dt 09 Nov 2022 (15 Appeal to FAA).
(viii) Mr. Vipin Goyal letter No 12/GE-C, DLI/2022 dt 09 Nov 2022 (Complaint to FAA/CWE).
(ix) Mr. Ankit Gupta letter No RTI/GE (C) DLI-08/2022 & even ref No letter dt 15 Nov 2022 (Request for rejection of RTI appeal by individual).
(x) Mr. Vipin Goyal letter No 11/GE-C, DLI/2022 dt 15 Nov 2022 (Apology from individual for fake complaint).
Page 10 of 14(xi) Mr. Amit Brothers letter No Nil dt 14 Dec 2022 (Appeal against WLR remarks).
(xii) Mr. Amit Brothers letter No Nil & even letter No Nil dt 14 Dec 2022 (Asking enhancement of TC).
(xiii) Mr. Vipin Kumar Goyal letter No 14/GE-C, DLI/2022 dt 04 Jan 2023 (Complaint to Zonal Chief HQ CECZ).
(xiv) Mr. Vipin Kumar Goyal letter No RTI/GE C-DLI-11/2023 & RTI/GE/GE/C- DLI-12/2023 dt 04 Jan 2023 (RTI Appeal by individual).
(xv) Mr. Vipin Kumar Goyal letter No 15/GE-C. DLI/2022 dt 27 Jan 2023 (Letter to CEDZ).
(xvi) Mr. Vipin Kumar Goyal letter No 11/GE-C, DLI-13/2023 dt 27 Jan 2023 (RTI by individual).
(xvii) Mr. Vipin Kumar Goyal letter No 11/GE(C)DLI-16/2023 dt. 07 Feb 2023 (RTI query by individual).
(xviii) Mr. Vipin Kumar Goyal letter No 16/GE(C)DLI/2023 dt 10 Feb 2023. (xix) Mr. Vipin Kumar Goyal letter No 17/GE(C)DLI/2023 dt 01 Mar 2023. (xx) Mr. Vipin Kumar Goyal letter No RTI/GE(C)DLI-28/2023 dt 10 Mar 2023. (xxi) Mr. Vipin Kumar Goyal letter No RTI/GE(C)DLI-29/2023 dt 16 Mar 2023.
(xxii) Mr. Vipin Kumar Goyal letter No 19/GE(C)DLI/2023 dt 16 Mar 2023. (xxiii) Mr. Vipin Kumar Goyal letter No 20/GE(C)DLI/2023 dt 27 Mar 2023. (xxiv) Mr. Vipin Kumar Goyal letter No 23/GE(C)DLI/2023 dt 28 Apr 2023. (xxv) Mr. Vipin Kumar Goyal letter No 25/GE(C)DLI/2023 dt 30 Apr 2023. (xxvi) Mr Vipin Kumar Goyal letter No RTI-36/GE(C)DLI/2023 dt 25 Jun 2023. (xxvii) Mr Vipin Kumar Goyal letter No 1st Appeal-36/GE (C)DLI/2023 dt 12 Aug 2023 Appeal to FAA).
(xxviii) Mr Vipin Kumar Goyal letter No dated 07 Sep 2023 (Complaint to Defence Secretary, CIC & E-in-C's Branch) (xxix) Mr Vipin Kumar Goyal letter No RTI-77/GE(C)DLI/2024 dt 23 Mar 2024.
(xxxi) Mr Vipin Kumar Goyal letter No RTI-77/1 App/GE(C)DLI/2024 dt 30 Apr 2024 (1 Appeal to FAA).
(xxxii) Mr Vipin Kumar Goyal letter No RTI-90/GE(C)DLI/2024 dt 22 Jun 2024.
6. The complainants have been given sufficient opportunity of checking the details after visiting the concerned office and same was communicated through various letters time to time. RTI queries were well replied by CPIO even then they again and again asked same information under RTI. The details of information provided by CPIO/GE(Central) are as under
(i) GE (Central) De hi Cantt letter No 1000/RTI/372/E1A dt 30 May 2022.
(ii) GE (Central) De hi Cantt letter No 1000/RTI/381/E1A dt 25 Oct 2022.Page 11 of 14
(iii) GE (Central) De hi Cantt letter No 1000/RTI/390/E1A dt 04 Feb 2023.
(iv) GE (Central) De hi Cantt letter No 8816/Gen/483/E8 dt 13 Feb 2023.
(v) GE (Central) De hi Cantt letter No 8800/RTI/104/E8 dt 13 Apr 2023.
(vi) GE (Central) De hi Cantt letter No 8816/Gen/507/E8 dt 29 Apr 2023.
(vii) GE (Central) De hi Cantt letter No 8800/RTI/106/E8 dt 29 Apr 2023.
(viii) GE (Central) De hi Cantt letter No 8800/RTI/110/E8 dt 09 May 2023.
(ix) GE (Central) De hi Cantt letter No 8800/RTI/121/E8 dt 17 Jul 2023.
(ix) GE (Central) De hi Cantt letter No 8800/RTI/134/E8 dt 12 Sep 2023.
(ix) GE (Central) De hi Cantt letter No 100/RTI/460/E1A dt 02 May 2024. GE (Central) De hi Cantt letter No 100/RT1/463/E1A dt 13 May 2024. (x1)
(x) GE (Central) De hi Cantt letter No 100/RTI/471/E1A dt 27 Jun 2024.
(ix) GE (Central) De hi Cantt letter No 100/RTI/480/E1A dt 18 Jul 2024.
7 The above modus operandi indicates the mala fide intention of the Complainant to tarnish & malign the image of MES since similar actions are being taken by the individual in other GE/CWE offices after being penalized for poor qualify or slow progress of work.
8. It is highlighted that details as asked by the applicant in various RTIs application involves collection of details over a period of three years which is a huge clerical task. This will disproportionately divert the resources and the initial task of carrying out maintenance work by this office will get adversely affected. Providing these copies requires large amount of time and clerical staff along with extensive stationary requires which do not justify the purpose of application. The entire work of providing the initial maintenance services to Delhi Cantt will come to a standstill in case these numerous copies are to be provided. Thus, larger public interest work be hampered since all the existing meagre staff & energy will get diverted in providing the information, the purpose of which remains unjustified.
9 It is pertinent to mention that being penalized with poor quality of work, the Complainant deliberately files RTIs as part of business rivalry and no public interest in served Claimant has filed similar RTIs with other formation of MES as well. Earlier in 2022, the Claimant had filed RTI to CPIO GE (Central) vide letter 11/GE-(C) DLI/2022 dated 25 Oct 2022 and further accepted that his allegations were wrong and he was taken back his complaint with sorry for the same vide his letter No 13/GE(C) DLI/2022 dated 15 Nov 2022 (Exhibit-11) PRAYER
1. THAT Complainant's Claims are liable to be dismissed as he went to CIC for the information already provided by CPIO/FAA.
Page 12 of 142. THAT Complainant is not an RTI Activist such as to file RTI in public interest. The Complainant is Civil Contractor and there is his constant past in filing of RTIs & Complaints after being penalized for poor quality of work from GE/CWES.
3. THAT Complainant is deliberately seeking information to harass MES and to divert the meagre resources for collection of details as per his assumptions.
4. THAT Pass an appropriate order relevant to present circumstances in the favour of Respondent/GE (Central).
5. THAT Respondent contention stated here in above and documents relied upon by its to be read as part & parcel of the submission of the Respondent GE (Central)."
Lastly, the respondent apprised the Commission that the appellant has tried to paint the respondent in bad lights by misrepresentation of fact and has attempted to mislead the bench by mixing the replies obtained by him against some other RTI applications. In case File No. CIC/MESER/A/2023/633186, CPIO replied initially on dated 25.02.2023 i.e. well within the timeframe and again FAA passed an order dated 20.03.2023 which also is within the timeframe, whereas the appellant has portrayed a different picture saying that CPIO replied on 13.04.2023, the contents of which do not match with the query in the RTI application under consideration in this case.
Decision:
The Commission after adverting to facts and circumstances of the case and perusal of records observes that the main premise of the instant Appeal was non-receipt of complete information. In response to which, the Respondent explained that reply against each RTI application has already been provided to the appellant. Further, he added the information sought by the appellant in these RTI applications are voluminous in nature and collation/compilation of the same would divert the resources of Public Authority in view of Section 7(9) of the RTI Act. Therefore, opportunity of inspection of relevant records were afforded to the appellant which is availed by him on 28.04.2023 i.e. on mutually decided date and took photocopies of requested documents on payment of additional charges.
The factum of inspecting the records/documents was not contested by the appellant, however, he contended that the information provided to him are false, incomplete and forged ones. Here, it is noteworthy that the CPIO is only a communicator of information based on the records held in the office and Page 13 of 14 hence, he is not expected to create information as per the desire of the Appellant. Moreover, issue flagged by the Appellant challenging the veracity of information furnished by the CPIO is a matter of grievance which cannot be resolved under the mandate of the RTI Act.
Nonetheless, in the spirit of the RTI Act, the Commission directs the respondent to afford a last opportunity of inspection of relevant records to the Appellant pertaining to instant RTI applications to the appellant on a mutually decided date and time within six weeks from the date of receipt of this order. Intimation of date and time should be sent to the Appellant well in advance in writing. Copy of records as may be desired by the Appellant be provided upon receipt of requisite fees as per RTI Rules. While complying with the directions, the PIO is further directed to take acknowledgement from the Appellant on the list of records etc. inspected by him. Information which are exempt as per the RTI Act may be redacted/severed.
FAA to ensure compliance with the above directions.
With the above directions, these appeals are disposed of.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (S. Anantharaman) Dy. Registrar 011- 26181927 Date Copy To:
The FAA, HQ CWE, Military Engineer Services, Garrison Engineer, Delhi Cantt. - 110010.Page 14 of 14
Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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