Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Shri Minaketan Dhurua vs Western Naval Command on 31 August, 2009

          CENTRAL INFORMATION COMMISSION
       Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066

                             File No.CIC/LS/A/2009/000453

Appellant                :       Shri Minaketan Dhurua

Public Authority         :       Western Naval Command
                                 (through Commander S.K. Mishra, CPIO; Shri
                                 R.K. Mehta, Judge, Advocate & Shri R.S. Malik,
                                 AO)

Date of Hearing          :       31.8.2009

Date of decision         :       31.8.2009

FACTS :

The matter, in short, is that by his letter of 12.8.2008, the appellant had requested for information on 05 paras relating to the complaint dated 24.8.2006 lodged by him against Shri T.P. Patil, HSK-MO (MB). The CPIO had responded to him vide letter dated 11.11.2008 vide which the information sought by the appellant was denied in terms of section 8 (1) (e) of the RTI Act. The Appellate Authority vide letter dated 21.9.2009 had upheld the decision of CPIO.

2. Hence, the present appeal.

3. Heard on 31.8.2009. Appellant not present. The public authority is represented by the officers named above. It is the submission of Shri Mishra that there was a minor altercation between the appellant and Shri Patil regarding which the appellant had filed the complaint and the outcome of the complaint has been intimated to him vide his letter dated 11.11.2008. As regards the refusal to provide certified copies of notings and correspondence made between the MO(MB) and HQ Western Naval Command, Shri Mishra would submit that it is a confidential correspondence between the Unit and the Headquarters and that no larger public interest will be served in the disclosure of this information. The appellant is not present before the Commission to rebut this claim. The fact remains that an inquiry has been completed and information in this regard furnished to the appellant.

DECISION

4. In view of the above, the appeal is dismissed, being berefit of merit.

Sd/-

(M.L. Sharma) Central 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.L. Das) Assistant Registrar Address of parties :-

1. Commandar S.K. Mishra CPIO, Western Naval Command, HQWNC, Sahid Bhagat Singh Road, Mumbai-400023
2. Shri Minaketan Dhurua Asstt. Labour Welfare Commissioner Material Organisation, Chirag Nagar, Ghatkopar (West), Mumbai-400086