Central Information Commission
Surender Singh Saini vs Csio,Chandigarh on 7 August, 2018
CENTRAL INFORMATION COMMISSION
(Room No.313, CIC Bhawan, Baba Gangnath Marg, Munirka, New Delhi-110067)
Before Prof. M. Sridhar Acharyulu (Madabhushi Sridhar), CIC
Second Appeal No.: CIC/CSIOC/A/2018/623493
ShriSurender Singh Saini Appellant
Versus
CPIO, CSIOC (CSIR) Respondent
Order Sheet: RTI filed on 24.01.2018, CPIO replied on 22.02.2018, FAO on 08.05.2018, Second
appeal filed on 14.06.2018, Hearing on 07.08.2018;
Proceedings on 07.08.2018: Appellant present from NIC Chandigarh, Public Authority represented
by Mr. P.K. Das, Section Officer from NIC Chandigarh;
Date of Decision - 07.08.2018: Disposed of with direction.
ORDER
FACTS:
1. The appellant sought information regarding the list of CSIO officials with their name, designation and the concerned section to whom any kind of Honorarium has been paid by CSIO since 01.01.2001; amount of the honorarium paid to all CSIO officials since 01.01.2001; copy of the CSIR circular or OM to pay such honorarium to the CSIO officials; copy of the file noting, or any other document/record regarding approval from the competent authority to pay such honorarium to the CSIO officials since 01.01.2001 etc. through 12 points. The CPIO on 22.02.2018 intimated that the information sought was enclosed. The FAA on 08.05.2018 provided further explanation to his RTI application. Being dissatisfied, the appellant approached this Commission.
Decision :
2. The officer stated that the information was provided in the first instance as available with them. Further, the respondent authority intimated the appellant that the information was scattered in different sections and hence offered inspection.
CIC/CSIOC/A/2018/623493 Page 1 The officer explained that he has facilitated inspection of records and provided documents as sought by the appellant.
3. The appellant stated that whatever documents received by him was repetitive and he has not received complete information. In view of the above, the Commission directs the respondent authority to compile, collate and provide certified copies of complete information as sought in the RTI application upon receiving requisite fee, within 30 days from the date of receipt of this Order.
Disposed of.
SD/-
(M.Sridhar Acharyulu)
Central Information Commissioner
CIC/CSIOC/A/2018/623493 Page 2