Central Information Commission
Mr. K Chandrasekhara Rao vs Comptroller And Auditor General on 27 February, 2014
Central Information Commission
Room No. 306, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi-110066
Web: www.cic.gov.in
Case No. CIC/SM/A/2013/000749/SS
Dated:27.2.2014
Name of the Complainant: Mr. K.C Rao
Name of the Public Authority: Accountant General, Hydrerabad
Date of Hearing: 17.2.2014
ORDER
1. The facility of video conference was organized for appellant however, the appellant is not present for the hearing. The respondent was represented by Smt Hema (CPIO) who was heard via video conference.
2. The appellant filed an RTI application dated 4.10.2012 seeking the certified copy of the return endorsement made by Hon'ble District Court, Chittor on medical reimbursement bill of the daughter of Smt R. Santhamma, Attender of Pakala Junior Civil Judge's Court, Chittor under the Right to Information Act, 2005. The appellant states in his RTI application that in the year 2010 the District Judge, Chittor returned the said medical claim for want of attestation on dependency certificate.
The CPIO replied vide letter dated 26.10.2012 replied as under:
"With reference to your letter dated 4.10.2012, I am to inform you that this office receives only paid vouchers. Returned bills will not be forwarded to this office. Hence, the information requested for is not available in this office."
The appellant filed first appeal which was disposed off vide order dated 23.1.2013 wherein the first appellate authority held as under:
"In this connection, it is to inform that the following was required by the Central Public Information Officer to furnish the information sought by the applicant:
1. Date and amount of the bill, 2. Date and month of payment made, 3.Voucher No., 4. Token No., 5. The letter no. in which the voucher was sent to this office, 6. STO code ................................................................................................
...........
The responsibility for evaluating the correctness of the bill lies with the Head of the Department and full details in connection with passing of the bill are available with the Head of the Department. Hence, the Central Public Information Officer is directed to transfer the application to the Department concerned for necessary action at their end."
3. During the hearing the CPIO submits that around thirty lakh vouchers are received by their department in one year and as the details of the required document was not mentioned the CPIO was not able to trace the said document. The CPIO further submits that the in the second appeal filed by the appellant, the appellant has provided particulars of the bill and the CPIO can now provide the required documents on the basis of the details provided therein.
4. The Commission is of the view that as now the appellant has provided the bill details on page 4 of his second appeal (date, amount, EID No., token no.) the CPIO shall provide the document/s sought to the appellant within seven days from the receipt of this order.
The appeal is disposed off accordingly.
Sushma Singh Chief Information Commissioner Authenticated True Copy:
(DC Singh) Deputy Registrar Name & Address of Parties:
1. Appellant:
Mr K. Chandrasekhara Rao, Door No. 8-27-11, Plot No. T1, Muralikrishna Nilayam, Shirdi Colony, Thotapalem, Vizianagaram, A.P
2. CPIO & Sr. DAG (Admn), O/o the Principal Accountant General (A&E), Saifabad, Hyderabad - 500004
3. The Principal Accountant General & FAA, O/o the Principal Accountant General (A&E), Saifabad, Hyderabad - 500004 .