Central Information Commission
Mr.Vikas Tushir vs Cbdt on 27 July, 2010
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi-110066
File No.CIC/LS/A/2010/000439
File No.CIC/LS/A/2010/000440
File No.CIC/LS/A/2010/000442
Appellant Shri Vikas Tushir
Public Authority Income Tax Department, Sonepat.
Date of hearing 27.7.2010
Date of decision 27.7.2010
Facts :-
The aforesaid matters are called for hearing today dated 27.7.2010. The appellant is present. The Department is represented by Shri T. Kipgen, Addl. CIT, Sonepat. The case-wise position is as follows :-
File No.CIC/LS/A/2010/000439 :-
2. Vide RTI application dated 24.8.2009, the appellant had sought the following information :-
(a) The number of RTI applications vide which information was sought from the Income Tax Department relating to dowry matters in the jurisdiction of Addl. CIT, Sonepat.
(b) The number of cases in which the requested information was provided.
3. During the hearing, the appellant submits that some ITOs have provided him this information but the ITO of Ward-1, Sonepat, has not provided complete information. The matter is remanded to Addl. CIT, Sonepat, to revisit the matter and take an appropriate decision.
File No.CIC/LS/A/2010/000440 :-
4. Vide RTI application dated 5.10.2009, the appellant had requested for inspection of documents/records/registers being maintained in the CPIO's office under the RTI Act. The CPIO had accepted the request of the appellant vide letter dated 30.10.2009.
5. During the hearing, it transpires that inspection was given to the appellant but not to his satisfaction. The appellant requests that RTI records relating to all the four Wards may be collected at one place and he should be provided access to them for about three hours.
In view of the above, Shri T. Kipgen, Addl. CIT, Sonepat, is hereby directed to have the RTI records relating to the four Wards collected at one place and allow the appellant to inspect them for about three hours in the presence of an Income Tax Officer.
File No.CIC/LS/A/2010/000442 :-
7. Vide RTI application dated 29.10.2009, the appellant had requested for certified copies of RTI applications filed by Smt. Manju Arora and Shri Shoonie Kapoor. The CPIO had sought objections from third party and based on the objections filed by them, he had declined to disclose this information vide order dated 27.11.2009. The Appellate Authority had upheld the decision of the CPIO vide order dated 30.12.2009.
8. The parties are heard. It is to be noted that the appellant is only requesting for copies of the Form 'A' filed by the above information seekers. It is to be noted that Form 'A' contains only information sought by the appellant and not the information provided by the Public Authority. Even though the privacy of the individual is sacrosanct, yet it is to be noted that by disclosing the requested information, the privacy is not being invaded in any significant manner.
In view of this, the order of CPIO & AA is set aside and the CPIO is directed to provide copies of Form 'A' submitted by Smt. Manju Arora and Shri Shoonie Kapoor on payment of requisite fee.
Sd/-
(M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission.
( K.L. Das ) Assistant Registrar Address of parties :-
1. The Addl. Commissioner of Income Tax, Sonepat Range & AA, Minerva Complex, Atlas Road, Sonepat, Haryana.
2. The Income Tax cum CPIO, Ward-2, Sonepat, Minerva Complex, Atlas Road, Sonepat, Haryana.
3. Shri Vikas Tushir, H. No. 975, Sec. 14, Sonepat-131001.