Central Information Commission
Anil Chandra Baluni vs Broadcast Engineering Constulatants ... on 20 March, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No: CIC/BECIL/A/2025/625021
Anil Chandra Baluni .....अपीलकर्ाग /Appellant
VERSUS
बनाम
CPIO : Broadcast Engineering ....प्रनर्वािीगण /Respondent
Consultants India Limited, BECIL
Bhawan, C -56/ A- 17, Sector 62,
Noida-201301, Uttar Pradesh.
Date of Hearing : 19-03-2026
Date of Decision : 19-03-2026
INFORMATION COMMISSIONER : Khushwant Singh Sethi
Relevant facts emerging from appeal:
RTI application filed on : 27-01-2025
CPIO replied on : 13-03-2025
First appeal filed on : 26-03-2025
First Appellate Authority's order : 28-04-2025
2nd Appeal dated : 31-05-2025
CIC/BECIL/A/2025/625021 Page 1 of 7
Information sought:
1. The Appellant filed an RTI application dated 27-01-2025 seeking the following information:
"1.यह कि BECIL द्वारा वर्ष 2020 में अधीक्षण अभियंता (गढ़वाल), 11 वां ववद्युत यांत्रिि वत्त ृ , दे हरादन ू , लोि ननमाषण वविाग (ववद्युत एवं यांत्रििी), तथा वर्ष 2023, में अधीक्षण अभियंता (िुमाऊ), 5 वां ववद्युत यांत्रिि वत्त ृ , हल्दद्वानी, लोि ननमाषण वविाग (ववद्युत एवं यांत्रििी), द्वारा मांगी दोनों वर्ों िी ननववदाओं में जिनिा ववर्य क्रमश " S.I.T.C of CCTV Camera in Dist. Jail Dehradun, Haridwar, and Sub Jail Roorkee " तथा " S.I.T.C of CCTV Camera in Dist. Jail Almora, & Nainital, Central Jail Sitarganj & Sub Jail Haldwani, में सफल प्रनतिागी होने िे उपरान्त दोनों ननववदाओं िे सापेक्ष अपनी अधधिाररि वेबसाइट पर मांगे Expression of interest, सम्बन्धी सिी दस्तावेिों एवं दोनों EOI में चयननत प्रनतिाधगयों (Selected Bidders) िे साथ हुए अनुबंधों एवं दोनों EOI से सम्बजन्धत समस्त प्रपिों पिावभलयों िा अवलोिन िराने िी िृपा िरें तथा अवलोिन उपरांत प्राथी द्वारा चयननत दस्तावेिों िो ननयमानुसार सत्यावपत िर प्राथी िो उपलब्ध िराने िी िृपा िरें ।
2.यह कि उक्त दोनों ननववदाओं में BECIL िी ओर से अधधिृत किये जिग्मेदार अधधिारीयों िे नाम उनिे मौिूदा पदनाम आदद सदहत समस्त CIC/BECIL/A/2025/625021 Page 2 of 7 आनिारी सारणी बनािर सत्यावपत िर प्राथी िो उपलब्ध िरने िी िृपा िर।
3.यह कि किसी िी सरिारी ननववदा में सफल प्रनतिागी होने िे बाद BECIL तथा उक्त सरिारी संस्थान िे मध्य हुए अनुबध ं िी शतों िा यदद BECIL िे अधधिृत और जिम्मेदार अधधिारी द्वारा अनुबंध उल्दलंघन िरने िे साक्ष्य पाए िाते हैं, तो BECIL द्वारा सूचना/भशिायत प्राजतत उपरान्त िी िाने वाली वविागीय िायषवाही िा वववरण, िायषवाही िी सयाजब्ध एवं अनुबंध उल्दलंघन िा दोर्ी पाए िाने पर ददए िाने वाले दण्डात्मि, प्रानधानों िी ववस्तत ृ िानिारी सम्बजन्धत िानूनी प्रपिों/ननयगों, सदहत सत्यावपत िर प्राथी िो उपलब्ध िराने िी िृपा िरें
4.यह कि बीते 5 वर्ों में त्रबभसल िे अधधिारीयों/िमषचाररयों पर भ्रष्टाचार, ननववदा अनुबंध उल्दलंघन, िमषचारी आचरण ननयमावली आदद से सम्बजन्धत िामलों में दिष िानूनी वववादों, िानूनी िायषवाही, मामलों िी प्रिृनत वविागीय िायषवाही आदद सिी िा वववरण ददनांि सदहत सारणी बनािर समस्त वववरण सत्यप्रनत िर प्राथी िो उपलब्ध िराने िी िृपा िरें ।
2. The CPIO furnished a reply to the Appellant on 13-03-2025 stating as under:
"1. जिला िेल अल्दमोडा में सीसीटीवी िैमरे िी एस.आई.टी.सी. िी EOI प्रनत "S.I.T.C of CCTV Camera in Dist. Jail Almora, & Nainital, CIC/BECIL/A/2025/625021 Page 3 of 7 Central Jail Sitarganj & Sub Jail Haldwani " संलग्न है। शेर् िानिारी उपलब्ध नहीं है
2. िानिारी उपलब्ध नहीं है
3. CDA (Conduct Discipline and Appeal) िे ननयमों तथा Broadcast Engineering Consultants India Ltd. (BECIL) Personnel Manual िे तहत दोर्ी अधधिारी िे ववरुद्ध िायषवाही िा प्रावधान है।
4. िहां ति सतिषता ववंग िा संबंध है, मांगी गई िानिारी सूचना िे अधधिार अधधननयम िी धारा 8(1) (J) एवं (h) िे तहत प्रिटीिरण से छूट प्रातत है। क्योंकि किसी तीसरे पक्ष िी व्यजक्तगत िानिारी िे खुलासे से तीसरे पक्ष िी गोपनीयता िा उल्दलंघन हो सिता है एवं अभियोिन िी प्रकक्रया में वाधा पड़ सिती है।"
3. Being dissatisfied, the Appellant filed a First Appeal dated 26-03-2025. The FAA vide its order dated 28-04-2025, held as under:
"1-2: मांगी गई िानिारी िो अधधिार अधधननयम 2005 िी धारा 8/1) (d) & (J) िे तहत छूट दी गई है।
3-4: पि संख्या बेभसल/आर टी आई (िीएम) (पी-3)/2024 / खंड -1 ददनांि 13 माचष 2025 सीपीआईओ द्वारा दी गई िानिारी सही है।"
4. Feeling aggrieved and dissatisfied, Appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Attended the hearing through video conference. Respondent: Mr. Vinod Kumar, AGM, attended the hearing in person. CIC/BECIL/A/2025/625021 Page 4 of 7
5. The Appellant stated that he sought documents and contracts with Selected Bidders in EOIs and all forms related to EOIs for the years 2020 and 2023, the names of the responsible officers authorized by BECIL along with their current designation etc. for the tenders with respect to a CCTV tender. The appellant submitted that he had filed complaint against the respondent with respect to this tender process.
6. The Respondent submitted that, the sought documents contain information regarding their margins agreed upon with their vendors. The disclosure of such critical business details regarding their profit margins would harm their competitive position against their competitors. The respondent accordingly submitted that the sought information in point no.1 is exempted U/s 8(1)(d) of the RTI Act. The respondent further submitted that the sought name of the officer in point no.2 is exempted U/s 8(1)(j) of the RTI Act, 2005.
7. The Commission queried the respondent as to whether they had provided copy of the CDA (Conduct, Discipline and Appeal) rules to the appellant. To this, the respondent submitted that they have not provided a copy to the appellant as the said rules are available in public domain.
Decision:
8. The Commission, after adverting to the facts and circumstances of the case, hearing both the parties and perusal of the records, observes that, during the hearing, the respondent had claimed exemption U/s 8(1)(d) & 8(1)(j) of the RTI Act, 2005, for denying the sought information in point no.1 and 2 (for denying names with designations of officers), and the same is found to be appropriate. Also, the Commission finds that the respondent gave an appropriate reply to the appellant for point no.4. The Commission finds that the respondent had not provided the sought designation of officer in point no.2 and CIC/BECIL/A/2025/625021 Page 5 of 7 copy of CDA (Conduct, Discipline and Appeal) rules for point no.3. In view of the above, the respondent is directed to give a revised reply to the appellant for point no.2 and 3, incorporating the sought designation of the Officer concerned in point no.2 and specific web- link to access the CDA (Conduct, Discipline and Appeal) Rules. The respondent shall provide the aforesaid revised reply to the appellant, within 15 days from the date of receipt of this order under intimation to the Commission - both through post and via uploading on http://dsscic.nic.in/online-link-paper-compliance/add. Accordingly, the appeal is disposed of.
Copy of the decision be provided free of cost to the parties.
(Khushwant Singh Sethi) (खुशवन्त स िंह ेठी) Information Commissioner ( ूचना आयुक्त) निनां क/Date: 19.03.2026 Authenticated true copy S. K. Chitkara (एस. के. नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26107026 Copy To:
1. The CPIO Broadcast Engineering Consultants India Limited, BECIL Bhawan, C -56/ A- 17, Sector 62, Noida-201301, Uttar Pradesh.
CIC/BECIL/A/2025/625021 Page 6 of 7
2. The FAA, Broadcast Engineering Consultants India Limited, BECIL Bhawan, C -56/ A- 17, Sector 62, Noida-201301, Uttar Pradesh.
3. Anil Chandra Baluni CIC/BECIL/A/2025/625021 Page 7 of 7 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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