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Central Information Commission

Mr. Karamjit Singh Ahuja vs Ministry Of Human Resource Development on 21 December, 2010

                        In the Central Information Commission 
                                                        at
                                                 New Delhi
                                                                             File No: CIC/WB/A/2010/000866­AD


Date  of Hearing :  December 21, 2010

Date of Decision :  December 21, 2010


Parties:

           Applicant

           Shri Karajit Singh Aujla
           Editor
           Sewa Lehar Monthly
           #9516, Joshi Nagar
           Haibowal Kalan
           Ludhiana 141 001


           The Applicant was not present for the hearing 


           Respondent

           National Book Trust
           Nehru Bhawan
           5 Institutional area
           Phase II, Vasant Kunj
           New Delhi

            Represented by :  Shri Hari Mohan Arora, PIO & DD, Ms.Farida M.Naik, Apellate             Authority and 
Shri Baldev Singh Badan, JD




Information Commissioner              :   Mrs. Annapurna Dixit
___________________________________________________________________


                                                 Decision Notice



The Commission directs the Appellant to pay the required amount of photocopying charges and 

obtain the information, if he so desires.  It may be noted that the copies of documents were only 

sought at the appeal stage and that the photocopying charges were sought by the PIO within one 
 month   of   receiving   the   request   in   the   first   appeal.   As   for   information   against     point   (iv),   the 

Commission denies the information u/s 8(1)(j) of the RTI Act as the information is personal in 

nature   and   since   the   disclosure   would   cause   unwarranted   invasion     of   the   privacy   of   the 

individual.  




                          In the Central Information Commission
                                                             at
                                                     New Delhi
                                                                                   File No: CIC/WB/A/2010/000866­AD


                                                         ORDER

1. The Applicant filed an RTI application dt.3.4.10 with the PIO, NBT seeking information  against  11  points  with   regard  to   the   details  of   functions  arranged   by  NBT  during  the  period 1.4.07 to 31.3.10 and against 7 points seeking details of Punjabi books which has  been   translated   to   English,   Hindi  and   other   Indian   languages   by   the   NBT  during   the  above   mentioned   period.     The   PIO   replied   on   29.4.10   providing   detailed   reply.     Not  satisfied with the reply, the Applicant filed an appeal dt.Nil with the Appellate Authority  seeking the following information:

i) Copies of all the vouchers which were filled by all the participants while attending  all the ten functions of NBT
ii) Copies of all the bills which were supplied by the owners of the Hotels vide which  the NBT made payments to the Hotels regarding the accommodation arranged for the  participants.
iii) Names and complete address of all the participants.
iv) Copies of the opinions of the experts which recommended/rejected the    Punjabi  books for translation to other languages.

2. Shri   Satish   Kumar,   Appellate   Authority   replied   on   2.7.10   requesting   the   Applicant   to  deposit Rs.120/­ towards supply of 60 pages of information against points (i) to (iii) of the  first appeal while denying the information against point (iv) u/s 8(1)(e) of the RTI Act.  Being aggrieved with the reply, the Applicant filed a second appeal dt.3.8.10 before CIC.

3. During the hearing, the Respondents submitted that the copies of supporting documents  were not sought by the Appellant in his RTI application and were sought only in the first  appeal.

4. The Commission after hearing the submission by the Respondents directs the Appellant  to pay the required amount of photocopying charges and obtain the information, if he so  desires.   It may be noted that the copies of documents were only sought at the appeal  stage and that the photocopying charges were sought within one month of receiving the  request in the first appeal. Asfor information against   point (iv), the Commission denies  the information u/s 8(1)(j) of the RTI Act as the information is personal and since the  disclosure would cause unwarranted invasion  of the privacy of the individual.  

5. The  appeal is accordingly disposed off. 

 (Annapurna Dixit) Information Commissioner Authenticated true copy  (G.Subramanian) Deputy Registrar Cc:

1 Shri Karajit Singh Aujla Editor Sewa Lehar Monthly #9516, Joshi Nagar Haibowal Kalan Ludhiana 141 001
2. The Public Information Officer National Book Trust Nehru Bhawan 5 Institutional area Phase II, Vasant Kunj New Delhi
3. The Appellate Authority National Book Trust Nehru Bhawan 5 Institutional area Phase II, Vasant Kunj New Delhi
4. Officer Incharge, NIC