Central Information Commission
Mrkaushal Kishor Singh vs Bharat Sanchar Nigam Limited on 1 April, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2014/000879/7325
01 April 2015
Relevant Facts emerging from the Appeal:
Appellant : Mr. Kaushal Kishore Singh
Vill: Maniyarwa.
Post: Khajoli,
District: Madhubani, Bihar
Respondent : CPIO & Dy. Divisional Engineer (Admin)
BSNL
O/o the Telecom District Manager
Madhubani, Bihar
RTI application filed on : 06/06/2013
PIO replied on : 21/09/2013
First appeal filed on : 28/11/2013
First Appellate Authority order : No Order
Second Appeal dated : 16/01/2014
Information sought:-
The applicant has sought the information related to the noise and air pollution caused due to running generator of BTS mobile tower Khajouli and the details of the inquiry reports related to it and other information.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Kaushal Kishore Singh through VC M: 07870764758 Respondent: Mr. K K Jha CPIO's representative through TC 09431200399 The appellant stated that a 318 KWs generator is installed in the telephone exchange situated at a few meters from his house which is causing severe noise and air pollution adversely affecting his health and that of his family members and he had requested for information but no reply has been received. He pleaded that compensation should be awarded for the detriment caused to him due to non-supply of information. The CPIO's representative submitted that they have obtained regular electricity connection and have also installed a silencer.
Decision notice:
The CPIO is directed to provide the information requested by the appellant in his RTI application dated 06/06/2013 within 7 days from the date of receipt of this order.Page 1 of 2
The appellant has not been provided the information. For the detriment caused he deserves to be compensated, therefore in exercise of the powers vested in the CIC under section 19(8)(b) of the RTI Act, we direct the department to compensate him by an amount of Rs.1000/- for the inconvenience and detriment caused to him. Accordingly, the CPIO should ensure that this amount is remitted to the appellant by demand draft/pay order within 30 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2