Central Information Commission
Mr.Suresh Chandra Sharma vs Oil And Natural Gas Corporation Limited ... on 4 January, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/002585
Appellant : Suresh Chandra Sharma
Respondent : ONGC
Date of hearing : 4.1.2012
Date of decision: : 4.1.2012
FACTS
Heard today dated 4.1.2012. Appellant not present. ONGC is represented by Shri P. K. Das, DGM (HR) (CPIO) and Ms. Bimla Prakash, Additional Chief Law Officer. The parties are heard.
2. It is noticed that vide RTI application dated 5th March, 2010, the appellant had sought personal details about Shri Sushil Kumar an employee of ONGC, viz details of his movable and immovable assets, copies of his ACRs and Service Record etc. This information was denied to him by the CPIO vide letter dated 13.9.2010.
3. On appeal, the First Appellate Authority had directed the CPIO to seek consent of Shri Sushil Kumar in terms of section 11 (1) of the RTI Act and to pass a fresh order. The CPIO sought opinion of Shri Sushil Kumar wherein the latter filed his objection to the disclosure of information whereupon the CPIO, vide afresh order dated 11.2.2011, refused to disclose requested information to the appellant.
4. Suffice it to say that the appellant has sought personal information regarding a third party i.e. Shri Sushil Kumar. He is not entitled to this information under the law. The matter has been correctly decided. Hence, the appeal is dismissed.
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) Deputy Registrar Address of parties :-
1. The CPIO IOCL, 13th Floor, Scope Minar, Laxmi Nagar, Delhi-110092
2. Shri Suresh Chandra Sharma S/oLate Om Prakash Sharma, 21/2-1, Teg Bahadur Road, Block-4, Dehradun