Central Information Commission
Shri S.V. Nawani, Dpa-B, National Crime ... vs Shri B.S. Dhupia, Assistant Director ... on 14 July, 2006
JUDGMENT
A.N. Tiwari, I.C.
1. Shri S.V. Nawani has filed this appeal against the order dated 25.4.2006 of the Assistant Director (Admn), National Crime Records Bureau, the CPIO and order dated 22.5.2006 of the Deputy Director (A&R), National Crime Records Bureau, the Appellate Authority.
2. The matter was heard on 12.7.2006. The appellant was present in person. The Appellate Authority, Shri V.S. Yadav, Dy. Director (A&R), National Crime Records Bureau was present.
3. During discussions at the hearing, it came out that the appellants main point is about his access to the notings of the file in which matters relating to his pay fixation on promotion were examined.
4. In overall consideration of the matter before me and, upon hearing the points made by both parties, it is ordered that the personal file of the appellant in which the matter of his pay fixation on promotion was dealt with, not being a classified document, may be disclosed to him in entirety viz the main file as well as the file notings.
5. The appellant shall be allowed to take extracts and copies of the documents accessed by him This should be completed within 3 weeks from the date of the receipt of this order.
6. The appeal is disposed of with these directions.