Central Information Commission
Manoj Kumar vs Airports Authority Of India on 14 July, 2025
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/AAOIN/A/2024/625268
Shri Manoj Kumar ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, Airports Authority of India ...प्रनतवािीगण /Respondent
Date of Hearing : 10.07.2025
Date of Decision : 10.07.2025
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 21.05.2024
PIO replied on : 04.06.2024
First Appeal filed on : 06.06.2024
First Appellate Order on : 11.06.2024
2 Appeal/complaint received on
nd : 14.06.2024
Information soughtand background of the case:
The Appellant filed an RTI application dated 21.05.2024 seeking information on following points:-
"1. By an employee how many times can AAI House Building Advance be taken during his service period?
2. If an employee has built a house by taking HBA loan from any other recognized bank/institution other than AAI, then in the same situation can he get his remaining HBA loan repaid to that institution through AAI HBA or not? If yes please provide the clear and complete guidelines for same
3. If an employee has made the repayment of the first departmental HBA loan to the department and has sold the said house after taking departmental permission, can he take a departmental loan for the second time to buy/construct a house? If YES:
a. Can he transfer/repay the remaining amount of house advance taken from other Recognized institution/bank through departmental second HBA loan? If yes please provide the clear guidelines. b. Whether the same guidelines for first house construction advance repayment are applicable for second time construction advance repayment or not? If yes, please provide clear guidelines."
The CPIO, General Manager (Admn) vide letter dated 04.06.2024 replied as under:-
Page 1 of 2"The applicant being an employee AAI may visit employee portal on AAI website for the circulars/guidelines on the matter."
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 06.06.2024. The FAA, Executive Director (Administration) vide order dated 11.06.2024 replied as under:-
"3.1 मामले को िेखने के बाि, यह पाया गया है दक सीपीआईओ /श्रीमती अनमता वमाग, महाप्रबंधक (प्रशा.) ने अपीलकताग को पत्र संख्या AAI/CHQ/DA/L&A/RTI/2024, dated 04.06.2024 के माध्यम से उत्तर प्रिान दकया है 3.2 सीपीआईओ/महाप्रबंधक (प्रशा.) श्रीमती अनमता वमाग, िारा दिया गया उत्तर सही है। तिनुसार, ऑनलाइन माध्यम में प्राप्त अपील दिनांक 06.06.2024 को ननस्ताररत दकया जाता है।"
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission dated 07.07.2025 has been received from the CPIO, AAI reiterating the above facts.
Hearing was scheduled after giving prior notice to both the parties.
Appellant: Not present Respondent: Shri V K Gupta - General Manager (Admin), Shri Anup Kumar - SM and Shri Mukesh Arora M- Sr. Supdt., AAI were present during hearing. The Respondent stated that the information available on record has been duly sent to the Appellant as mentioned hereinabove. The Appellant has not attended the hearing.
Decision Upon perusal of records of the case and after hearing averments of the parties, the Commission is of the considered opinion that information available on record with the public authority as defined under Section 2(f) of the RTI Act has been duly furnished to the Appellant, in terms of the provisions of the RTI Act. Since appropriate information in terms of provisions of the RTI Act has already been provided by the Respondent and the Appellant has chosen not to contest the case, no further intervention is warranted in this case, under the RTI Act. The appeal is disposed off accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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