Central Information Commission
Mrrishipal Singh vs Bharat Sanchar Nigam Limited on 5 May, 2014
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2013/000736/5040
05 May 2014
Relevant Facts emerging from the Appeal:
Appellant : Mr. Rishipal Singh
Village: Kelahanpur
Dhedhi Khwajgipur,
Haridwar, Uttarakhand
Respondent : CPIO & Additional General Manager
BSNL
O/o the General Manager Telecom
District: Bareilly - 243001
RTI application filed on : 01/06/2011
PIO replied on : 22/06/2011
First appeal filed on : 28/07/2011
First Appellate Authority order : 17/08/2011
Second Appeal dated : 22/02/2013
Information sought:
The applicant has sought the following information in respect of Sh. Jai pal Singh, SDE BSNL Bareilly (U.P.):
1. Details of attendance for 17/03/2008.
2. Provide the attendance register for the month of March 2008 and April 2008.
3. Provide the certified copy of the travelling allowance for the month of March 2008 and April 2008.
4. Provide the certified copy of the approved Holiday for the month of March 2008 and April 2008.
5. Provide the DOB of Sh. Jai Pal Singh as per available records.
Grounds for the Second Appeal:
The CPIO has denied the information under Section 8(1)(j) of the RTI Act 2005.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Absent The appellant and the CPIO were given an opportunity to participate in the hearing, however, both are absent. It is seen from the records that the information requested by the appellant as above has been denied by the CPIO claiming exemption under Section 8(1)(j) of the RTI Act.Page 1 of 2
Decision notice:
The Commission in the past has held that the tour programme and travel expenses of a public servant cannot be treated as personal information (File No. 07/IC/A/CIC/2006 dated 06/03/2006 Dinesh Berry vs. Bharat Petroleum Corporation Ltd.). It is has also been held that attendance record of a public servant are disclosable [File No. CIC/DS/A/2010/000030 dated 19/08/2010 (Amar Lal Arora vs. Department of Posts)]. The date(s) of holiday and the date of birth are also not personal information. Accordingly, the CPIO is directed to provide the information requested by the appellant in his RTI application dated 01/06/2011 within two weeks.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2