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[Cites 2, Cited by 0]

Central Information Commission

.Anand Kumar C S vs Ministry Of Defence on 4 March, 2014

                        CENTRAL INFORMATION COMMISSION
                        Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
                               Bhikaji Cama Place, New Delhi-110066.
                                         Website : cic.gov.in
                                  Telephone No.: +91-11-26105682



                             File No.CIC/RM/A/2014/000086


 Appellant:                                          Shri Anand Kumar C S, Bangalore
 Public Authority:                                   Defence Research & Development
                                                     Organisation, New Delhi
 Date of Hearing:                                    04.03.2014
 Date of decision:                                   04.03.2014



Heard today, dated 04.03.2014 through video conferencing.

Appellant is present.

Public Authority is represented by Dr RB Sharma, SCF/CPIO DRDO HQ and Shri
Prashant Kumar Srivastava, Asstt.

FACTS

Vide RTI dt 21.5.13, appellant had sought information on 7 points relating to a copy of Representation Review Committee, copies of his APAR and related information.

2. CPIO vide letter dt 24.6.13, vide letter dt 24.6.13, informed the appellant that DRDO is placed in the 2nd Schedule of the RTI Act and is exempt from disclosure of information u/s 24(1).

3. An appeal was filed on 3.7.13 stating that in an earlier RTI application the appellant had sought APARs for five years but was only provided APRs for four years.

4. AA vide order dt 25.7.13, provided a response and disposed of the appeal. A copy is submitted to the Commission and taken on record.

5. Submissions made by the appellant and public authority were heard. Appellant submitted that he has not received a response to query no. 4, 5, 6 and 7 of his RTI and explained that he wanted copy of the notings on the basis of which the DRDO issued their reply dt 16.5.13.

DECISION

6. The Commission directs CPIO to provide to the appellant copy of file notings on the basis of which the DRDO issued their reply dt 16.5.13 within fifteen days from date of receipt of the order.

1

The appeal is disposed of.

Sd/-

(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to:

The Scientist 'F' & CPIO Ministry of Defence Defence R & D Organisation RTI Cell, 314-A, 'B' Block, DRDO Bhawan New Delhi -110 011.
The OS & Director & First Appellate Authority Directorate of Electronics & Computer Sciences (DECS), Room No. 314 A, DRDO Bhawan, Rajaji Marg, New Delhi 110 011.

Shri Anand Kumar C S 304, L S Groove Apartment Gundappa Layout, Byrasandra Bangalore -560093.

(Raghubir Singh) Deputy Registrar .03.2014 2