Central Information Commission
Prakash Ramchandra Redekar vs Military Engineer Services on 1 September, 2022
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/2021/118393
In the matter of
Prakash Ramchandra Redekar
... Appellant
VS
Central Public Information Officer
Military Engineer Service,
Headquarters, Chief Engineer Pune Zone,
Dakshin Kaman Marg Pune - 411001
...Respondent
RTI application filed on : 07/12/2020 CPIO replied on : 06/01/2021 First appeal filed on : 18/01/2021 First Appellate Authority order : Not on record Second Appeal filed on : 05/05/2021 Date of Hearing : 01/09/2022 Date of Decision : 01/09/2022 The following were present:
Appellant: Present over VC Respondent: Major Subhash, rep. of the CPIO, present over VC Information Sought:
The Appellant has sought the following information:
1. Provide the grounds on the basis of which Priyanka Power Lines (PPL) vide your letter no. 800018/WLR/S to D/DEC16/47/E8 (Issued Slow Progress) and 800048/WLR/S To D/Dec 18/13/E8 dated 03 April 2019 Part III, S.no. 13 col.5 has been banned for one year for issue of tender.
2. Provide the date up to which the ban is applicable.
According to below table the value of actual work in hand is Rs.176.10 lakhs and work completed by PPL according to WLR report is Rs.416.62 lakhs 1 (plus work done for March 2017 & 2018 QTR). Provide the grounds for slow progress.
PRTYANKA POWER LINE (C234) WLR ABSTRACT S. HQ CESC QTR WLR Date Total Value Appx Reported by Remarks/rea Signed by HQ No Letter No. of Hand in Value of sons CESC Lakhs work Completed
1. 800018/WLR/S TO 07/03/2017 155.14 42.92 CEC/CEPZ No. Slow Dir(Contract) D/DEC-16/47/E8 Progress for Chief Eng.
SC
2. 800018/WLR/S TO CEC/CEPZ No. Slow Dir(Contract) D/Mar-1716/E8 Progress for Chief Eng.
SC
2. 800018/WLR/S TO 30/08/2017 176.1 138.37 CEPZ No. Slow Dir(Contract) D/June-17/39/E8 Progress for Chief Eng.
SC
3. 800018/WLR/S TO 13/12/2017 136.13 111.97 CEPZ No. Slow Dir(Contract) D/Sep-17/45/E8 Progress for Chief Eng.
SC
4. 800018/WLR/S TO 28/03/2018 59.09 34.93 CEPZ No. Slow Dir(Contract) D/Dec-17/52/E8 Progress for Chief Eng.
SC Grounds for Second Appeal The CPIO did not provide the desired information. Submissions made by Appellant and Respondent during Hearing:
The appellant in his written submissions has stated that the sought for information was not given. During the hearing, he submitted that he wanted to know the reason as to why Priyanka Power Lines was banned for one year. The CPIO submitted that an appropriate reply was given to the appellant on 06.01.2021.
Observations:
From a perusal of the relevant case records, it is noted that even though the query raised by the appellant was seeking a clarification, not strictly covered u/s 2(f) of the RTI Act, however, the appellant was duly informed that based on inputs from CWE Kirkee & GE (CME) Kirkee, the firm M/s Priyanka Power Lines has been put under "slow progress" as the work awarded to the firm in respect of CA No. GE (CME) K-32 of 2015-16 which was to be completed by 11 July 2016, is still incomplete and not being progressed. The Commission is unable to find any flaw in the reply as whatever information was sought in the RTI 2 application, the same was supplied to the appellant. Moreover, reasons are not covered under 'information' as per the RTI Act.
Decision:
In view of the above, no action lies.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आय! ु 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 3