Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mr.Ashok Kumargoel vs Ministry Of Railways on 17 May, 2010

                                      Central Information Commission


                                                                     CIC/AD/A/2010/000546
                                                                               Dated May 17, 2010


     Name of the Applicant                     :                               Shri. Ashok Kumar Goel
                                                                                
     Name of the Public Authority          :                 Integral Coach Factory 
                                                                       Chennai


     Background 
 

1. The RTI application was filed on 10.04.2009 seeking information with respect to M/s. P.A.  Sales Corporation including Purchase Orders,  copies of tenders, extra materials accepted during  the period of January, 2005 etc. The PIO replied on 15.05.2009 informing the Applicant that the  details of Purchase Orders are available on the ICF website.  Being Aggrieved with this reply the  Applicant   filed  his  Appeal  on  05.06.2009  seeking  the  information  once  again.   The  Appellate  Authority replied on 14.07.2009 upholding the decision of the PIO. Still not satisfied the Applicant  filed his second Appeal before the Commission on 29.10.2009 seeking complete information. 

2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, heard the matter for May 17,  2010.

3. Shri. P. Balan representing the Appellate Authority, Shri. N. Sundar Rajan; PIO (Stores) and Shri.  Shiv Kumar, Head Clerk represented the Public Authority.

4. The Applicant was not present during the hearing.

Decision

5. The Commission after hearing both sides holds that the details of contracts   given by a Public  Authority to an  agency  can by no means be considered as being held in a fiduciary capacity.  Hence, the PIO is directed to open all files related to the M/s P.A. Sales Corporation so that the  Appellant may take copies of whatever documents he requires, free of cost.   The information  may be provided by 15.05.2010. 

6. The Appeal is accordingly disposed of.

  (Annapurna Dixit) Information Commissioner Authenticated true copy:

(G. Subramanian) Deputy Registrar Cc:
1. Shri. Ashok Kumar Goel, M/s Shakti Sales Corporation, B.N. 65 (West), Shalimar Bagh, New Delhi­ 110088
2. The PIO Integral Coach Factory Indian Railways Chennai­ 600038 Chennai
3. The Appellate Authority Integral Coach Factory Indian Railways Chennai­ 600038 Chennai
4. Officer in charge, NIC
5. Press E Group, CIC