Central Information Commission
Mr.A K Gupta vs Ministry Of Agriculture on 24 December, 2010
Central Information Commission
Room No. 5, Club Building, Near Post Office
Old J.N.U. Campus, New Delhi - 110067
Tel No: 26161997
Case No. CIC/SS/C/2010/000562
Name of Complainant : Sh. A. K. Gupta
(The Complainant was present)
Name of Respondent : Indian Veterinary Research Institute, Izatnagar,
Bareilly
(Represented by Dr. Triveni Dutt, Jt.
Director, Dr. Uma Shanker, L.P.M., Sh.
Rakesh Kumar, C.A.O. )
The matter was heard on : 20.12.2010
ORDER
Sh. A. K. Gupta, the Complainant, vide application dated 8.06.2010, sought following information under the RTI Act, from the PIO, ICAR: "1. Photocopy of the register maintained for the treatment of sick animals, which were affected due to Foot and Mouth Disease.
2. Details of preventive measured taken by the IVRI against outbreak of Foot & Mouth Disease for the security of the lives of animals.
3. Details of medicines and vaccine used along with their cost during outbreak of Foot & Mouth Disease for the security of lives of the animals.
4. source of procurement of vaccines and name of its manufacturer.
5. Total strength of cattle and buffaloes.
6. The D.G. ICAR had deputed a team to investigate outbreak of Foot and Mouth Disease at cattle and buffalo farm of IVRI in 2009. A copy of the report submitted by the deputed team of ICAR to IVRI in this regard."
The PIO, vide letter dated 30.06.2010, as follows: "that every data recorded / generated on different traits, is part of technical programme (s) of on going research projects on Cattle and Buffalo running presently in the LPM section. The annual progress report of these ongoing research projects after the compilation of findings of different components is presented before the respective annual IPC meetings for kind perusal and approval of the house. These are also submitted to JD (Res.) in the form of respective RPFII for perusal of IRC in its annual meetings.
That the information sought by the applicant is for the period with effect from 1st Jan. 09 to 31 Dec., 09 which is from part of the annual report (s) of the period 200809 and 200910. The report for the period 200809 pertains to ongoing project (s) on Cattle and Buffalo has already been submitted to JD (Res.) in the form of RPFII. The annual progress report of the period 2009 10 is to be discussed in the current IRC meeting for perusal and approval of the house.
The annual progress report of 200910 has also been submitted to JD (Res.) as RPFII for approval after the IRC proceedings of 200910."
Aggrieved by the reply of the Respondent, Sh. A. K. Gupta, has filed the present appeal before the Commission.
During the hearing the Respondent are unable to explain provisions of the RIT Act, under which the sought for information is exempted.
After hearing the Respondents and on perusal of the relevant documents the Commission is of the view that the sought for information is not exempted under any of the provisions of the RTI Act and the Respondent have wrongly and without any reasonable cause denied the information to the Complainant. Therefore, the CPIO is hereby directed to provide the complete requisite information to the Complainant within 15 days of receipt of Commission's order.
The Commission has also decided to issue a Show Cause Notice to the concerned PIO who denied the sought for information without any reasonable cause and consequently caused a delay of more than 100 days in supplying the sought for information to the Complainant. A separate Show Cause Notice will be issued in this regard.
sd (Sushma Singh) Information Commissioner 24.12.2010 Authenticated true copy S. Padmanabha Under Secretary & Dy. Registrar Copy to:
1. Sh. A. K. Gupta, House No. C492, Rajender Nagar, Bareily243122, UP
2. The Public Information Officer, Incharge, LPM Section, Indian Veterinary Research Institute, Izatnagar, Bareilly243122, UP
3. The Appellate Authority, Director, Indian Veterinary Research Institute, Izatnagar, Bareilly243122, UP