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Central Information Commission

Mr.Naveen Chandra vs Accountant General Of India on 9 November, 2011

                      Central Information Commission, New Delhi
                       File No.CIC/AT/A/2010/000819 & 900832­SM
                   Right to Information Act­2005­Under Section  (19)



Date of hearing                        :                                9 November 2011


Date of decision                       :                                9 November 2011



Name of the Appellant                  :   Shri Naveen Chandra
                                           328A/115/1, Ashok Nagar,
                                           Allahabad, UP.


Name of the Public Authority           :   CPIO, O/o. the Accountant General (Civil 
                                           Audit), Allahabad,
                                           Uttar Pradesh.



        The Appellant was present.

        On behalf of the Respondent, Smt. A. Shukla, CPIO was present.

Chief Information Commissioner : Shri Satyananda Mishra

2. We   took   up   both   these   identical   second   appeals   for   hearing   today  through video  conferencing.  Both  the  parties  were  present  in the  Allahabad  studio of the NIC. We heard their submissions.

3. The Appellant had sought the copies of certain documents relating to a  complaint made by some individual and the consequent enquiry. The CPIO had  denied the information on the ground that it was third party information and also  that the enquiry was not yet complete. The Appellate Authority had endorsed  this view.

CIC/AT/A/2010/000819 & 900832­SM

4. During the hearing, we considered the submissions made by both the  parties. After carefully considering the facts of the case, we are of the view that  the CPIO/Appellate Authority was not right in treating this information as third  party   information   in   the   first   place.   Merely   because   somebody   makes   a  complaint against someone else, that complaint does not become third party  information. Section 11 of the Right to Information (RTI) Act clearly mandates  that only when a third party expressly claims the information provided by it to  the  public authority  to  be  treated as  confidential, only then he needs  to be  consulted before deciding on the disclosure of such information. In this case, it  is not so.

5. Secondly, merely because an enquiry was pending at the relevant time,  the desired information could not have been with held. Neither the CPIO nor the  Appellate Authority has explained how the disclosure of the desired information  would have impeded the process of investigation/enquiry. Besides, the kind of  information which the Appellant has sought does not seem to be such as to  adversely   affect   any   enquiry   into   the   said   complaint.   In   any   case,   as   the  Respondent reported, the enquiry was now over. Hence, the information must  be disclosed in its entirety now.

6. We   direct   the   CPIO   to   disclose   all   the   desired   information   including  photocopies of all the records and documents stated therein within 10 working  days of receiving this order.

7. Both the appeals are disposed of accordingly.

8. Copies of this order be given free of cost to the parties. CIC/AT/A/2010/000819 & 900832­SM (Satyananda Mishra) Chief 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.

(Vijay Bhalla) Deputy Registrar CIC/AT/A/2010/000819 & 900832­SM