Central Information Commission
Sajjan Kumar vs National Highways Authority Of India ... on 29 January, 2021
CIC/NHAIN/A/2019/109242
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/ Second Appeal No. CIC/NHAIN/A/2019/109242
In the matter of:
Sajjan Kumar ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
/Project Director,
National Highway Authority of India,
Project Implementation Unit,
Chittorgarh, Rajasthan.
Relevant dates emerging from the appeal:
RTI : 25.10.2018 FA : 04.12.2018 SA : 27.02.2019
CPIO : 16.11.2018 FAO : 28.12.2018 Hearing : 21.01.2021
The following were present:
Appellant: Shri Sajjan Kumar participated in the hearing through video
conferencing from NIC Bhilwara.
Respondent: Shri Harishchandra, CPIO and Project Director, Chittorgarh
participated in the hearing through video conferencing from NIC Bhilwara.
Page 1 of 5
CIC/NHAIN/A/2019/109242
ORDER
Information sought:
The Appellant filed an RTI Application dated 25.10.2018 seeking information on the following three points:
1) "NH No. 79 एवं 79A के कशनगढ़ से िच ौड़गढ़ बाईपास (राज.) के िस सलेन रोड िनमाण का काय M/S. IRB Infrastructure & Developers Ltd. मु बई के नाम िवभाग ारा ए ीमे ट संिवदा िन पा दत / वीकृ त एवं ए ीमे ट कया गया उस फम ारा खिनज अिभय ता भीलवाड़ा, यावर, अजमेर, िच ौड़गढ़ एवं सहायक खिनज अिभय ता सावर िजला अजमेर ारा बजरी िमटटी, प थर, िमटटी एवं अ य िमनरल क कतनी- कतनी मा ा क STP (शॉट टम परिमट) ा कये गये एवं अब तक कतनी रॉय टी, परिमट फ स, DMFT एवं अ य शु क खिनज िवभाग म जमा कराया गया उसक सूची क मािणत ितिलिप उपल ध कराने हेतु।
2) NH No. 79 एवं 79A के कशनगढ से िच ौड़गढ़ बाईपास (राज.) के िस सलेन रोड िनमाण का काय है। क पनी M/S. IRB इ फा एवं डवलपस िलिमटेड मु बई ारा अब तक डामर कस-2 क पनी से खरीदा गया एवं कतना डामर का आया उसक एवं िवभाग ारा दये गये माण प (complaine certificate)क मािणत ितिलिप उपल ध कराने हेतु।
3) M/s. IRB Infrastructure & Developers Ltd. मु बई ारा िन मत कये जा रहे NH 79 & 79-A Six lane Road के काय हेतु Hot mix plant कहां रथािपत कया गया है तथा राज थान रा य दूषण िनयं ण के मडल के कस कायालय से CTE & CTO वीकृ ित ा क गयी (िगटटी & डामर िम स ला ट हेत)ु उसक मािणत ितिलिप उपल ध कराने हेत।ु "
The CPIO vide letter dated 16.11.2018 provided point-wise information to the Appellant. Being dissatisfied, the Appellant filed a First Appeal dated 04.12.2018. The First Appellate Authority vide order dated 28.12.2018 stated as under:
"िब दु सं या (1) क लोकसूचना अिधकारी के कायालय म उपल ध सूचना के आधार पर अपीलाथ / ाथ को पूव म ही उसके अ य आवेदन ारा वांिछत सूचना के म म दनांक 27.09.2018 को ही उपलबध करवाई जा चुक है एवं िब दु सं या (1) क शेष वांिछत सूचना व िब दु सं या (2) क वांिछत सूचना लोकसूचना अिधकारी के कायालय म Page 2 of 5 CIC/NHAIN/A/2019/109242 संधा रत नह क कये जाने के संबंध म ाथ को िनधा रत समय सीमा म लोकसूचना अिधकारी ारा सूिचत कया जा चुका है। िब दु सं या (3) क सूचना रयातय ाही से संबंिधत होने से लोकसूचना अिधकारी को िनदिशत कया जाता है क रयातय ही से सूचना ा क जाकर अपीलाथ को यह आदेश जारी होने क ितिथ से 15 दवस म सूचना का अिधकार अिधिनयम के ावधान अनुसार उपल ध करवाया जाना सुिनि त करे।"
Grounds for Second Appeal:
The Appellant filed a Second Appeal u/s 19 of the Act on the ground of unsatisfactory reply furnished by the Respondent. He requested the Commission to direct the CPIO to provide complete information sought for.
Submissions made by Appellant and Respondent during Hearing:
The Appellant stated that he is not satisfied with the reply provided by the Respondent. He further stated that he has not received any information on point nos. 1 and 2 of the RTI Application. He furthermore stated that on information sought at point no. 3 of the RTI Application, the pollution certificate issued by the Rajasthan State Pollution Board in connection with the hot mix plant established by the concessionaire i.e., M/s. IRB Infrastructure Developers Ltd. is incorrect and specifically pressed to direct the Respondent to provide information only pertaining to the aforesaid concessionaire only.
The Respondent submitted that the averred work is being done under BOT project. He further submitted that being a principal employer, available and relevant documents/records as well as information received by the concessionaire in connection with the queries sought in the instant RTI Application has been provided to the Appellant.Page 3 of 5
CIC/NHAIN/A/2019/109242 Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that the Respondent has provided available and relevant documents/records in connection with the information sought in the instant RTI Application. However, the Appellant is questioning the veracity of the same. In order to allay the apprehensions of the Appellant, the Commission directs Shri Harishchandra, CPIO to file an appropriate affidavit stating that available information has been provided to the Appellant and the Respondent has no additional documents with regard to the subject matter of the instant case. The said affidavit should be sent to the Commission, with a copy endorsed to the Appellant within 21 days from the date of issue of this order. With the above observations, the appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The appeal, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date: 27.01.2021 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Page 4 of 5 CIC/NHAIN/A/2019/109242 Addresses of the parties:
1. The First Appellate Authority, National Highway Authority of India Regional Office, Rajasthan, F 120, Janpath Shyam Nagar, Jaipur -302019
2. The Central Public Information Officer, /Project Director, National Highway Authority of India, Project Implementation Unit, Chittorgarh, 59 B Bapunagar West, Road No 05, Senthi Chittorgarh Rajasthan -312001
3. Shri Sajjan Kumar Page 5 of 5