Central Information Commission
Shri.Abdul Rafiq vs Department Of Atomic Energy on 8 February, 2012
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CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/003565/17225
Appeal No. CIC/SG/A/2011/003565
Relevant Facts emerging from the Appeal
Appellant : Shri Abdul Rafiq,
Sh Shri JzIaji Abdul Wahid,
1/115, AdarshNagar, WardNo.2,
Kota Barrier, Rajasthan,
PIN 323 307
Respondent (1) : Mr. S. K. Srivastava
Public Information officer & Dy. Chief Engineer (Project) Nuclear Power Corporation of India Limited 12-N-14, Vikram sarabhai Bhavan Anushakti Nagar Mumbai- 400094 (2) : Mr. C. Kapoor Scientific Officer "F"
NPCIL, Rajasthan Site
Rawalbhata, Via Kota,
Rajasthan
RTI application filed on : 12/10/2011
PIO replied : 14/11/2011 & 13/10/2011
First Appeal : 14/11/2011
First Appellate Authority order : Not mentioned
Second Appeal received on : 09/12/2011
Information Sought:
Provide the following information in CDs.
1. provide the information about the tender of the vehicle supply in NPCIL (unit 1 to 8)
(a) Provide the copy of the terms and conditions of the above mentioned contract.
(b) Name of the party, work order,, date of the work order , expiry date of the work order .
(c) Provide the copy of the value of the work order and estimated value of the current tender of the vehicle supply.
(d) B/w 01/01/20005 and 30/09/2011 which tenders were given extension.
(e) Under the terms and conditions of the contract what should be the minimum limit of the running limit of the vehicles. Which firm has not completed the certain limit and hat penalty was imposed on the same.
(f) Provide the numbers of the vehicles and the name of the firm and the work order.
(g) Which firms are using the name of the others firm in the name of the partnerships Page 1 of 2 j
(h) What are the rules about the ownership of the vehicles procured through contracts. Is it necessary that the registration of the vehicles should be in the name of the tender owner? Provide the copy of the RCs of the vehicles.
(i) Which firms removed the vehicles before the deadline? Provide the complete details. provide the copy of the information (01/01/2005 to 30/09/2011)
(j) Is any work order canceled before the validity period. provide the complete details including the vehicle number , name of the firms
(k) As per the AERB guidelines, In NPCIL how many vehicles should be of administration? What is the total number of the vehicles?
(l) Provide the copy of the order of the new car for director of the NPCIL. There are 13 queries related to retirement, salaries, cases, water harvestingsystem , safety measures , commercial use of the residential complexes and many other queries .
CPIO's reply:
It is informed that since the information sought for is voluminous and contains approximately 1000 pages, the compilation of which will take more time. It is requested to deposit an amount of Rs.2000/- towards Xerox copies of documents @ Rs.1000/- per page as per the provisions of RTI Act in the form of Demand Draft drawn in favor of Manager (F&A), NPCIL.
Grounds for the First Appeal:
Information has not been provided after the stipulated period.
Order of the FAA:
Not mentioned Grounds for the Second Appeal:
Information provided is unsatisfactory.
Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent (1): Mr. S. K. Srivastava, Public Information officer & Dy. Chief Engineer (Project) on video conference from NIC-Mumbai Studio; Respondent (2): Mr. C. Kapoor, Scientific Officer "F" NPCIL, Rajasthan Site;
The PIO states that the Appellant was asked to deposit the additional fee for the information which has not been done. The PIO has also offered an inspection of the relevant records but the Appellant has not done the inspection.
Decision:
The Appeal is disposed.
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 08 February 2012 (In any correspondence on this decision, mention the complete decision number.) (PG) Page 2 of 2