Central Information Commission
Sanjay Khanna vs Department Of Defence Production on 12 October, 2017
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066
Decision No. CIC/SD/A/2016/000205/DODFP, dated 09.10.2017
Shri Sanjay Khanna v. The Central Public Information Officer (CPIO),
Directorate General of Quality Assurance, Department of Defence
Production
Relevant dates emerging from the appeal:
RTI: 23.01.2016 FA: 16.03.2016 SA: 20.07.2016
CPIO: 08.03.2016 FAAO: 22.04.2016 Hearing: 09.10.2017
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Directorate General of Quality Assurance (DGQA), Department of Defence Production, seeking information on fourteen points, including, inter alia, (i) certified copy of the Report of the preliminary fact finding inquiry carried out by Shri Devki Nandan, and (ii) certified copies of the salary slips of Shri Sanjay Khanna, Assistant Engineer, from August 2013 to December 2015.
2. The appellant filed a second appeal before the Commission on the grounds that he was not satisfied with the reply furnished by the CPIO. The appellant is also aggrieved with the Order of the First Appellate Authority (FAA) which had upheld the reply of the CPIO. The appellant requested the Commission to direct the concerned CPIO to provide the information sought for by him and to impose a penalty on the errant officials for furnishing incorrect, incomplete and misleading information and wilfully obstructing the access to information.
Hearing:
3. The appellant Shri Sanjay Khanna, was not present despite notice. The respondent Shri Chandra Shekhar, Director and CPIO, DGQA-
Page | 1 Headquarters, Lieutenant Colonel Praveen S., Joint Director, DGQA and Dr. P. P. Sharma, Director, DGQA, were present in person.
4. The respondent submitted that the CPIO's reply dated 08.03.2016 enclosed the letters dated:
a. 16.02.2016 of DGQA- Vigilance Cell- whereby the information sought on point nos. 7 and 8 to 11 of the RTI application was furnished; and b. 17.02.2016 of DGQA- Store- 1- whereby the information sought on point nos. 2 to 6, 10, 12 to 14 of the RTI application was furnished;
The respondent further submitted that the FAA vide its Order dated 22.04.2016 had, while disposing of the first appeal, furnished fresh replies with respect to the information sought on point nos. 1 to 6, 7 and 8 to 11 and upheld the reply furnished by the CPIO in point nos. 12 to 14 of the RTI application. The respondent further submitted that the appellant was also afforded an opportunity of inspection of the relevant records, in terms of the information sought for by him. However, the said opportunity was not availed of by him.
Decision:
5. The Commission, after hearing the submissions of the respondent and perusing the records, observes that due information has been furnished to the appellant by the respondent organization. Hence, no further intervention of the Commission is warranted in the matter.
6. With the above observations, the appeal is disposed of.
7. Copy of the decision be provided free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (S.S. Rohilla) Designated Officer Page | 2 Addresses of the parties:
1. The Central Public Information Officer (CPIO), Directorate General of Quality Assurance, Department of Defence Production, Block- G, Nirman Bhawan, New Delhi- 110001
2. Shri Sanjay Khanna, Page | 3