Central Information Commission
Bhavna Tarun Kuklani vs Military Engineer Services on 31 March, 2021
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
File no.: - CIC/MESER/A/2019/121035
In the matter of:
Bhavna Tarun Kuklani
... Appellant
VS
Central Public Information Officer,
Military Engineer Services (MES),
Headquarters, Chief Engineer Pune Zone,
Dakshin Kaman Marg, Pune - 411001
...Respondent
RTI application filed on : 05/11/2018 CPIO replied on : 04/12/2018 First appeal filed on : 05/12/2018 First Appellate Authority order : Not on record Second Appeal Filed on : 26/04/2019 Date of Hearing : 31/03/2021 Date of Decision : 31/03/2021 The following were present:
Appellant: Not present Respondent: Shri Sushant Kumar ,CPIO, present over VC Information Sought:
The appellant has sought the copies of the following correspondence that was exchanged between the office of Chief Engineer, Pune Zone and the Engineer- in-Chief Branch, New Delhi, with reference to the contract for provision of the external services for 454 ORs and student JCOs at CME, Pune, which was accepted in favour of M/s. Kukson Electronics Pvt Ltd, Pune:
1. Regarding execution and cancellation of above-stated contract and execution of another contract for completing the balance works.1
2. Regarding the ban on issue of tenders to M/S Kukson Electronics Pvt Ltd and continuation / removal of the said ban.
3. Copy of noting sheets containing the decision of the Chief Engineer for cancellation of the contract and other related noting sheet containing the decisions by the Chief Engineer, Pune Zone.
Grounds for Second Appeal The CPIO did not provide the sought for information under Sec.8(1)(j) of the RTI Act.
Submissions by the appellant and the respondent during the hearing:
The CPIO informed that the identical matter of the same appellant has already been decided by the Commission on 09.03.2021. Observations:
The matter is infructuous.
Decision:
The same matter has already been heard and decided vide CIC/MESER/A/2019/112326 on 09.03.2021 therefore rendering this case as infructuous.
The appeal is dismissed being infructuous. .
Vanaja N. Sarna (वनजा एन. सरना)
Information Commissioner (सच
ू ना आयु त)
Authenticated true copy
(अ भ मा णत स या पत त)
A.K. Assija (ऐ.के. असीजा)
Dy. Registrar (उप-पंजीयक)
011- 26182594 /
दनांक / Date
2