Central Information Commission
Mr.Pramod Suri vs Ministry Of Information And ... on 2 May, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/000707+000800/18688
Appeal No. CIC/SG/A/2012/000707+000800
Relevant Facts emerging from the Appeal:
Appellant : Mr. Pramod Suri
Acrovision International
2E/24, Jhandewalau Ext
New Delhi-110055
Respondent : Mr. B. Narayanan
PIO & Director Ministry of Information & Broadcasting DAVP Section , Soochna Bhawan, CGO Complex.
Lodhi Road. New Delhi- 110003
RTI application filed on : 14/09/2011
PIO replied : 13/10/2011
First Appeal : 08/11/2011
First Appellate Authority order : 25/11/2011
Second Appeal received on : 29/02/2012
Sl. Queries
1 Reason for not releasing the part payment of RSBY Audio/Video production bill submitted by us on 13 November 2010 & 31st December 2010 may please be provided to us along with all noting & drafting processed in this regard to release the payment till the dale of reply. 2 We may request you to intimate the reason for asking the subtitling in English without extra payment of two approved Video Master Versions of RSBY (Copy enclosed).
3 In spite of the assurance given to us by the AV Cell as per direction of the (IC office vide their letter No. CIC/AD/A/2010/001324 dated l3'Oct. 2010 the part payment of Rs. I. 86.000/- for production of I'PDS Video spot & Radio jingle deducted from bill No. 18/AIDP/8 & 19/AIDP/8 dated 21" Aug. 28. 20.:AIDP/8 & 21/AIDP/8 dated 22nd Aug. 2008 has not been released till date. Therefore. please provide us the reason of this along with all noting & drafting processed in this case since the direction of the CIC till date of reply ) 4 We request you to provide us all the copies or noting/drafting regarding the Audio/Video spots of Mid day Meal alter 28.4.2011 till (lie date of the reply.
5 Copies of all the noting / drafting wef ' 29' i tine 20 10 i.e. the date of our letter Lop enclosed) till .he date of reply ma please he provided to us processed for releasing our outstanding payments of' Rs. 1,11 000/-- for production of Fire safety Video Spots. Rs. 39. 500/- for production of Audio spots on NSV. C UT 380.
Emergency contraceptive pills etc. & Rs. 3. 42. 000/- for production of Video spots on TPDS for the Mm. of Consumer affairs.
(ii) Copies of all noting! drafting from 1999-2000 till 2008 may please he provided for our pending payment of compilation of three titled Audio programme i.e. Gaon Vikas KI Aur, Jage Jan Jan Ja3e Gaon & Trade Fair for Van publicity for the Exhibition, Rural Area. Gram Sabba & Panchayat etc. containing the approved old & new recording of Radio programme/ clippings/ spot/ jingle for the Miii Page 1 of 3 of R D.
(iii) Noting/drafting processed from 1999-2000 till 2008 may also be provided for the pending payment of field interview for the RSP titled Jage Jan Jan Jage Gaon & dispatch of printing material as per the part of the Radio programme.
6 Till date i.e. 10th Sep. 2011 information has not been received about the approval of WCD Video spots submitted by ".s and received by your office & the Client on 25th March 201 [(Copy enclosed).Therefore; we may request you to provide us the reason of delay for not giving us the approval of the same. If any action has been taken for its early approval. Copy of the noting/drafting in this regard may please be 7 Copy of all the noting/drafting processed at each stage for releasing the payment of all bills of Audio/Video Production on prevention & First Aid for burn injury for CHEB (DGHS) may please be provided to us from l April 2011 till the datç of releasing the payment. 8 Please intimate us all the names of the Executive Producers called for the briefing of Audio/Video Production as per the letter of Project Director (Fire) addressed to your office (Copy enclosed.). 9 The noting dated 30.03.201 I was put up by Sliri K.C. Meena. CO to issue us the job order for Dubbing of two Video spots on Fire Safety. Hut the director IAV) raised the query for retaining the job order vide his noting dated 5.04 2011 at "iV page 5 & . (Copy enclosed) that the producer has claimed additional payment of animation for the spots & his claim is yet to he settled for the master version. The job order for dubbing therefore may be assigned only after the case is settled. The reason for retaining the job order on the plea of settlement the claim of additional payment (hr animation instead of character animation as per the norms of rate card may please be intimated. 10 10(i). We may also request you to provide us the name of all the empanelled Executive Producers along with Copy of their representations. If any of them with the existing empanelment of Audio/Video production refused to work as per the existing Rate Card of Audio/Video production since 17th June 2006 till the date of reply.
(ii) 1O(ii).The name of all Executive Producers who represented to increase the rates of the existing rate card oAudio/Video production may also be provided along with Copy of their representations till the date of reply.
11 11. Please provide us copy of the Minutes of the 'fleeting along with all noting/drafting held in the year 200ó for approval of the changes in thc existing rate card applicable w.e.f. June 2006. 12 With reference to Para one of your office Circular No. 2/7/2006-AV/DA dated 25.11.2010 (Copy enclosed). Please provide us the copy of action taken Against the Executive Producer who has not attended the meeting for briefing about the Bhasha 1-lindi, Deptt. of Official Language held on 24.06. 2011 in the Lok Nayak Bhavan. If the Executive Producer has been exempted from attending this meeting. Copy of noting/drafting for its approval along with copy of the exemp(ion letter issued the concerned Fxecutive Producer may please be provided to us.
13 The reason may please be intimated to us for not giving the reply of our three RTI letters i.e. No. 20/AJDP/l I & 23/AJDP/J I each dated 23" June 2011 which were received in your office on 27" June 2011. Reply of our 3" RTI letter No. 22/AIDP!J I dated 8th July 2011 has also not been received till date which was addressed to the & received in your office on j1u July2011.
14 14. Copies of all noting/drafting may please be provided to us exchanged between the DAVP & the Ministry of Panchayati Raj regarding approval for nominating Shri K. C. Meena as a member of the Empanelment Committee. Meeting of which was held on 25.5. 2011 & 27.5.2011 in the Sardar pate! Bhavan.
15 Copy of minutes of the meeting held on 7Lh May 20110 (Copy enclosed) provided us indicates that there is no specific opinion for each Audio/Video case put up for the settlement before the experts members for their opinion nominated from the AIR & Door Darshan etc. It is not understood that which member has given the remark that there is no Regional Video dub in the assignment of only Regional dubbing language of Hindi master version "TPDS "which is not as per the norms of the assignment of Video dubbing job.
Page 2 of 3Reply • Since the information asked by you is extensive and covers several years, you are invited to inspect the necessary documents and take photocopies of the same Rs. 2 per page. • The inspection of the documents can be done in the chamber of Shri R.R. Singh, Campaign Officer, DAVP between 4 to 5 PM on 31st of October,20 11.
Grounds for the First Appeal:
Information has not been provided. Order of the FAA:
Information is voluminous in nature so appellant is requested to inspect the records.
Grounds for the Second Appeal:
Information has not been provided.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Pramod Suri;
Respondent: Mr. B. Narayanan, PIO & Director;
The PIO states that he has given certain information and also offered an inspection of the relevant records to the Appellant. The Appellant now wants to inspect the records on 10 May 2012 from 10.30AM onwards at the office of the PIO.
The PIO is directed to facilitate an inspection of the relevant records by the Appellant on 10 May 2012 from 10.30AM onwards at the office of the PIO. In case there are any records or file which the appellant believes should exist, which are not shown to him, he will give this in writing to the PIO at the time of inspection and the PIO will either give the files/records or give it in writing that such files/records do not exist.
Decision:
The Appeal is allowed.
The PIO is directed to facilitate an inspection of the relevant records by the Appellant on 10 May 2012 from 10.30AM onwards. The PIO will give attested photocopies of records which the Appellant wants free of cost upto 200 pages. This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 02 May 2012 (In any correspondence on this decision, mention the complete decision number.) (PG) Page 3 of 3