Central Information Commission
Sanjay Tukaram Katkar vs Department Of Atomic Energy on 11 October, 2019
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/DOATE/A/2018/128208
Sanjay Tukaram Katkar ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO, Department of Atomic ...प्रनतवािीगण /Respondent
Energy, Administration Section,
Mumbai
Relevant dates emerging from the appeal:
RTI : 25.11.2017 FA : 25.12.2017 SA :04.05.2018
CPIO : 13.12.2017 FAO : 08.01.2018 Hearing : 07.10.2019
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Department of Atomic Energy, Administration Section, Mumbai seeking a certified copy of salary slip of last one year of his sister Ms Neelima Sanjay Kadam.
Page 1 of 42. The appellant filed a second appeal before the Commission on the grounds that the respondent has wrongly denied the information sought for under Section 8(1)(j) of the RTI Act. The appellant requested the Commission to direct the respondent to provide the information sought by him, as the same needs to be filed in the Hon'ble Court by the appellant.
Hearing:
3. The appellant, Shri Sanjay Tukaram Katkar attended the hearing through audio conferencing. The respondent, Shri Ashok Gerira, Under Secretary (Administration), Department of Atomic Energy, Mumbai attended the hearing through video conferencing.
4. The appellant submitted that no information has been provided to him by the respondent. He stated that he had sought the certified copy of the salary slip of last one year of his sister, Ms Neelima Sanjay Kadam, which has been denied to him by the respondent.
5. The respondent submitted that the information sought by the appellant pertains to personal details of a third party. Further, no larger public interest would be served by its disclosure. Hence, the same is exempted from disclosure under Section 8(1)(j) of the RTI Act. However, the FAA vide order dated 08.01.2018 has provided information pertaining to pay band, grade pay and pay matrix level which is disclosable in public domain as per Section 4(1)(b) of the RTI Act to the appellant.
6. The appellant contested the receipt of the copy of the FAA's order, and requested the Commission to provide him the same.
Page 2 of 4Decision:
7. The Commission, after hearing the submissions of both the parties and perusing the records, finds that an appropriate reply has been provided to the appellant by the respondent. Hence, there are no grounds to interfere with the order of the FAA dated 08.01.2018. The Commission, however, directs the respondent to re-send the copy of the FAA's order to the appellant within a period of four weeks from the date of receipt of a copy of this order under intimation to the Commission. No further intervention of the Commission is required in the matter.
8. With the above observations, the appeal is disposed of.
9. Copy of the decision be provided free of cost to the parties.
Sd/-
Sudhir Bhargava (सुधीर भागगव) Chief Information Commissioner (मुख्य सूचना आयुक्त) दिनांक / Date 10.10.2019 Authenticated true copy (अनभप्रमानणत सत्यानपत प्रनत) S. S. Rohilla (एस. एस. रोनिल्ला) Dy. Registrar (उप-पंजीयक) 011-26186535 / [email protected] Page 3 of 4 Addresses of the parties:
1. The First Appellate Authority (FAA) Department of Atomic Energy, Administration Section, Anushakti Bhawan, Chatrapati Shivaji Maharaj Marg, Mumbai - 400001.
2. The Central Public Information Officer (CPIO) Department of Atomic Energy, Administration Section, Anushakti Bhawan, Chatrapati Shivaji Maharaj Marg, Mumbai - 400001.
3. Shri Sanjay Tukaram Katkar Page 4 of 4