Central Information Commission
Shri.U R Dubey vs Department Of Atomic Energy on 20 April, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/000641/18513
Appeal No. CIC/SG/A/2012/000641
Relevant Facts emerging from the Appeal:
Appellant : Mr. U.R. Dubey,
D-27/2, RRCAT Colony,
PO: CAT, Indore-452013
Respondent : Mr. B. K. Jena
PIO & Chief Administrative officer Department of Atomic Energy, Raja Ramanna Centre for Advanced Technology (RRCAT), Indore, Madhya Pradesh.
RTI application filed on : 05/09/2011
PIO replied : 21/09/2011
First appeal filed on : 07/10/2011
First Appellate Authority order : 21/11/2011
Second Appeal received on : 24/02/2012
Sl. Information Sought: Reply of the Public Information Officer (PIO):
1. Kindly provide certified copy of existing promotion Recruitment/promotion norms are available
norms applicable to all scientific officers with effect on DAE website www.dae.gov.in.
from 1st January, 2009.
2. Kindly provide certified copies of promotion norms Promotion norms for the period i.e. 1999 to
applicable to all scientific officers prior to 1st January 2008 are confidential in nature, which cannot 2009 I.e. from the year 1999 to 2008. be parted.
3. Kindly provide certified copy of Annual Performance Certified copies of Annual Performance Assessment Report (APAR) for the period from Assessment Report (APAR) for the period of 01/07/2010 to 30/06/2011 of Mr. U.R. Dubey, SO/D, 01/07/2010 to 30/06/2010 will be supplied to CC No.233. you on remittance of Rs.14/- (rupees 2 per page) by way of Cash receipt/Demand Draft/Indian Postal Order in favor of Pay & Accounts Officer, RRCAT, payable at Indore.
4. Kindly provide the certified copy of DAE/RRCAT No guidelines/documents in the matter are guidelines/rules related to appointment of Assessing available with us. officer, Reviewing officer and Accepting authority related to an officer.
5. Kindly provide certified copy of LGB/AGB/SCR The participation in National and International guidelines for attending National/International Conferences is decided by Group Boards/SCR schools and conferences. on a case to case basis considering the relevance of the conference to the Centre's programme; relevance and potential impact of the contribution; and scientific benefits to be accrued by participation.
Grounds for the First Appeal:
Page 1 of 2Incomplete and unsatisfactory information provided by the PIO. Order of the First Appellate Authority (FAA):
"All points raised by the appellant in his RTI application dated 05/09/2011 have been addressed by the CPIO, RRCAT. Some of the additional remarks and explanations of the CPIO, RRCAT conveyed through the email dated November 8, 2011 were forwarded to the appellant through the email of November 21, 2011". The appeal was disposed off.
Grounds for the Second Appeal:
Incomplete and unsatisfactory information provided by the PIO.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. U.R. Dubey on video conference from NIC-Indore Studio; Respondent: Mr. B. K. Jena, PIO & Chief Administrative officer on video conference from NIC-Indore Studio;
The PIO is directed to provide information on query 01 & 02 to the Appellant. As regards query- 02 the PIO has stated that the information is confidential and hence would not be provided. Denial of information can only be based on the exemption provided in Section 8(1) of the RTI Act. The PIO states that his information is not held by him but is held by Trombay Council. The Commission directs the PIO to obtain these from the Trombay Council and provide it to the Appellant.
Decision:
The Appeal is allowed.
The PIO is directed to provide the information as directed above after obtaining it from the Trombay Council to the Appellant before 15 May 2012 This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 20 April 2012 (In any correspondence on this decision, mention the complete decision number.)(SS) Page 2 of 2