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Kunjan Kumar vs Nuclear Fuel Complex on 24 March, 2023

                               के   ीय सूचना आयोग
                      Central Information Commission
                           बाबा गंगनाथ माग, मुिनरका
                      Baba Gangnath Marg, Munirka
                       नई द ली,
                             ली New Delhi - 110067

ि तीय अपील सं या / Second Appeal No. CIC/NFCOM/A/2022/617346

Shri Kunjan Kumar                                            ... अपीलकता /Appellant
                                  VERSUS/बनाम

PIO                                                    ... ितवादीगण /Respondent
Nuclear Fuel Complex Department of Atomic
Energy, Hyderabad

Date of Hearing                      :    23.03.2023
Date of Decision                     :    24.03.2023
Chief Information Commissioner       :    Shri Y. K. Sinha

Relevant facts emerging from appeal:

RTI application filed on              :   30.01.2021
PIO replied on                        :   28.02.2021
First Appeal filed on                 :   -
First Appellate Order on              :   -
2ndAppeal/complaint received on       :   26.03.2022

Information sought

and background of the case:

The Appellant filed an online RTI application dated30.01.2021 and the CPIO/Industrial Relations Officer, Department of Atomic Energy, Nuclear Fuel Complex, vide letter dated 28.02.2021 replied as under:-

No document pertaining to filing of the first appeal or the order of the FAA is available on the Commission's record. Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

The Appellant participated in the hearing through video conference. He stated that he was seeking precise information regarding the reasons for his disqualification in the skill test for the examination mentioned in the RTI application which was declined incorrectly stating that the query was hypothetical in nature.

The Respondent represented by Shri D Srinivas Rao, CPIO and AO-III and Shri Ravi Kumar, APIO and Asst Personnel Officer participated in the hearing through video conference. Shri Rao reiterated his written submission dated 20.03.2023, the relevant extract of which is as under:

Decision:

In the light of the facts of the case and the submissions made by both the parties, the Commission is of the view that an incorrect reply was provided by the CPIO as the query of the Appellant is clear and specific. Therefore, the Commission directs Shri D Srinivas Rao, CPIO and AO-III to re-examine the RTI application and provide a revised response as per available records to the Appellant by 15.04.2023 Page 2 of 3 under intimation to the Commission. With the above direction, the instant Second Appeal stands disposed off accordingly.

Y. K. Sinha (वाई.

वाई. के . िस हा) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 of 3