Central Information Commission
Mrc P Rai vs Ministry Of Consumer Aff., Food, & ... on 11 March, 2014
CENTRAL INFORMATION COMMISSION
ROOM NO. 329, SECOND FLOOR, C-WING
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
Tel. No. 91-11-26717356
F. No.CIC/SS/A/2012/001096-YA
Date of hearing : 11.03.2014
Date of decision : 11.03.2014
Appellant : Shri C.P. Rai
Laxmi Nagar, Delhi.
Respondent : Shri K.C. Jaswal, SC-B,
Bureau of Indian Standards,
Jaipur.
Information Commissioner : Shri Yashovardhan Azad
Relevant fact emerging from appeal:
RTI application filed on : 1.10.2011
PIO Replied on : 31.10.2011
First appeal filed on : 29.11.2011
First Appellate Authority order : 19.12.2011
Second Appeal received on : 25.01.2012
Information sought:
The appellant sought information on 5 points relating to manufacturing of electrical/electronic meters, their components and other details. Relevant facts emerging during hearing:
The appellant stated that electronic meter installed at his residence was running at an abnormally high rate and that is why he wanted to go into the details of the information related to the guidelines for manufacturing of electronic meters, their capacity, components, etc. Respondent stated that the companies manufacturing electronic meters generally go by the guidelines given in this regard by BIS. After manufacture of the product, they apply to the BIS for certification. Once the certification is given, the BIS is still engaged in surveillance and a kind of monitoring of the product. On query by the commission that what action, if any, is taken on a complaint made regarding the product, the respondent agreed that if all the requisite papers are provided with the product under complaint, an action can be taken. The appellant stated that the meter was checked by the electric department of the manufacturer company. The appellant also stated that he has brought the same issue before the consumer forum and the forum has asked for a complete report in this regard by 30.4.2014. It is in this regard that he sought information by the RTI application. The Respondent stated that after the complaint filed by the appellant, an enquiry was conducted at the factory premises and the licensee also sent the representative to the appellant's house, where it was found to be working satisfactorily, acknowledgement of which was refused by the appellant.
Decision:
The Commission upholds the respondent's view on query No.2, i.e., the CPIO has rightly denied information as the same is related to commercial confidence. The Commission also directs the CPIO to provide complete information on remaining points as desired by the Appellant in his RTI request dated 1.10.2011 within two weeks of the receipt of this order.
The appeal is disposed of accordingly.
(Yashovardhan Azad) Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(K.V.Mathew) Deputy Registrar