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Central Information Commission

Mrharbanns Singh Jaswal vs Ministry Of Defence on 3 June, 2016

                  CENTRAL INFORMATION COMMISSION
                Club Building (Near Post Office)
                 Old JNU Campus,New Delhi­110067
                   Tel: +91­11­26106140/26179548

                                                        File No. 
                                         CIC/CC/A/2014/000502/DP
                                         CIC/CC/A/2014/000229/DP
                                         CIC/CC/A/2014/000672/DP
                                         CIC/CC/A/2014/000270/DP
                                         CIC/CC/A/2014/000587/DP
                                     Date of Decision:03/06/2016
Relevant facts emerging from the Appeal:

Appellant              :    Harbans singh Jaswal
                            Pocket - E, 138 - C, 2nd Floor,
                            Opp. Hans Raj Sampark School,
                            Dilshad Garden, Delhi - 110095
Respondent             :    CPIO
                            Bharat Electronics Limited
                            L - 1, MIDC Industrial Area
                            Taloja Navi Mumbai - 410208

                            CPIO
                            Bharat Electronics Limited
                            Outer Ring Road, Nagavara,
                            Bangalore­560045.

                            CPIO
                            Bharat Electronics Limited
                            Bharat Nagar
                            Ghaziabad­201010.
RTI       application  :    17/12/2013,08/05/2014,11/5/2014,08/05
filed on                    /2014, 31/03/2014
PIO replied on         :    22/01/2014,03/06/2014,   No   reply, 
                            28/06/2014, 24/04/2014
First   appeal   filed  :   26/02/2014,29/06/2014,03/07/2014,01/0
on                          7/2014, 24/05/2014
First       Appellate  :    04/04/2014,No   order,   No   order,   No 
Authority order             order, No order
Second Appeal dated  :      14/08/2014,23/08/2014,   ,23/08/2014, 
                            30/07/2014

 
Information Commissioner        :       Shri Divya Prakash Sinha

Information sought

:  

File no.
     
CIC/CC/A/2014/000502/DP   1 The   Appellant   sought   information   related   to   letter   No.  12901/01/AGM/(P&A)/GAD   dt   07/08/2011   addressed   to   Principal,  Modern School Dilshad Garden by Surendra Kumar and its reply  by the school vide letter No. GMS/MISC/2001 dt 10/08/2001 by  Vice   Principal   Smt.   Neelam   Singhal   regarding     attendance  enquiry of his Children.
 
FILE No    . 
 CIC/CC/A/2014/000229/DP   The Appellant sought various information related to CPIO, BEL  about his educational qualification, recruitment, salary, etc.   FILE No. CIC/CC/A/2014/000672/DP          The Appellant sough information  on educational qualification,  recruitment, service matters, etc. of Diler Singh Kuhar.
FILE No. CIC/CC/A/2014/000270/DP The Appellant sought information related to CPIO, BEL Taloja  unit such as his name, designation, department, phone no., fax  no., qualifications, etc.  He   also   wanted   to   know   about   educational   qualification   of  Chandan Shiv TV.
FILE No. CIC/CC/A/2014/000587/DP The   Appellant   sought   information   on   appointment   of   Chandan  Shiv TV. 
He   also   sought   information   related   to   educational  qualification, recruitment etc. of T Sunder, CPIO. 
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present:­ Appellant: Present and assisted by his wife Neelam Bala Jaswal  in person.
Respondent:
CIC/CC/A/2014/000587/DP and CIC/CC/A/2014/000270/DP Krishna Devikar, Manager(MS) & APIO and A.K. Singh, BEL Mumbai  present through VC.
Appellant   wanted   in   his   RTI   applications   qualification   and  recruitment   related   information   about   T.   Sunder   and   Chandan  Shiva TV both senior officials in BEL.   He alleged that the  2 educational   qualifications   of   both   the   officials   are   not  recognised   by   UGC,   AICTE   etc   and   on   that   ground   wants   to  challenge their appointment.
CPIO   submitted   that   though   most   of   his   RTI   queries   did   not  fall   in   the   category   of   information   under   RTI   Act   and   were  pointed queries about individuals. They have provided all the  available details.
CIC/CC/A/2014/000672/DP V.   Ramiah,   CPIO,   Corporate   Office,   BEL,   Bangalore   present  through VC.
Appellant stated that he has not received any reply in respect  of the RTI application. He presented before Commission a reply  dated   1.6.2015   from   the   CPIO   in   a   different   RTI   on   same  subject.   His RTI application is concerning qualification and  recruitment   related   information   about   Diler   Singh   Kuhar,   a  retired senior officer.  Applicant submitted that CPIO has not  enclosed documents mentioned in his reply.
CPIO submitted that he will send enclosures of the RTI reply  dated 1.6.2015, if the same has not received by the appellant.  He   also   submitted   that   the   appellant   is   in   the   habit   of  abusing   RTI   Act   for   seeking   information   about   senior  officials. He has submitted 148 RTI applications in Ghaziabad  Unit and 155 RTI applications in Corporate Office Bangalore.  Out of the total RTI applications 39 relate to information on  Diler Singh Kuhar.
CIC/CC/A/2014/000502/DP and  CIC/CC/A/2014/000229/DP Prakalpa   Sharma,   Dy.   Manager(Legal)   &   CPIO,   BEL,   Ghaziabad  present in person.
Appellant   has   demanded   qualification,   recruitment   and  promotion   related   information   about   Dibyendu   Bidyant,   then  CPIO of BEL, Ghaziabad in the first RTI  application.  
In the   second RTI application he has questioned the conduct  of  Surendra  Kumar, then AGM(P&A) in asking the Principal of  Greenway   Modern   School   to   give   attendance   details   of   three  children of the appellant to check the genuineness  of medical  claims in respect of them. In his reply the CPIO had given him  a   copy   of   the   letter   written   to   the   Principal   of   Greenway  Modern School which is not on the letter head of the Company.
3
CPIO   submitted   that   they   have   provided   all   available  information   to   the   appellant   regarding   the   first   RTI.  Regarding   copy   of   the   letter   written   to   the   Principal   of  Greenway Modern School he will provide him a certified copy of  the same.   He further submitted that the appellant is of the  habit of filing numerous RTI applications on similar subjects.  Most   of   his   applications   are   regarding   qualification   and  recruitment of senior officials of the company.  In respect of  Diler   Singh   Kuhar,   AGM   retired   he   has   submitted   39  applications to CPIO, BEL Ghaziabad unit.
Decision   CIC/CC/A/2014/000587/DP and CIC/CC/A/2014/000270/DP Commission observes that the appellant is unhappy with senior  officials of BEL and feels victimised at their hand.  He wants  to challenge the recruitment of Chandan Shiva TV and T Sundar  on   the   basis   that   their   educational   qualification   is   not  recognised   by   concerned   Govt.   of   India   Bodies.     Commission  does not take cognizance of the allegations of the appellant  as the same is outside the purview of RTI Act
CPIO is directed to provide any additional information which  he may have in his custody on the two RTI applications to the  appellant within 15 days of receipt of this order.
CIC/CC/A/2014/000672/DP Commission   observes   that   the   appellant   has   grudge   against  Diler   Singh     Kuhar   and   has   filed   39   RTI   applications   on  various   issues   regarding   him.   Current   RTI   application   is  regarding   his   appointment   and   promotion   on   the   basis   of  qualification which the appellant feels are not recognised by  the concerned Govt. of India Bodies.  Majority of the queries  in   the   RTI   application   do   not   fall   under   the   category   of  information under the RTI Act.     CPIO has provided available  information   to   the   appellant.     He   is   directed   to   send   the  enclosures   of   his   reply   dated   1.6.2015,   which   the   appellant  claims that he has not received within 15 days of receipt of  this order.
CIC/CC/A/2014/000502/DP and  CIC/CC/A/2014/000229/DP CPIO is directed to send certified copy of letter written to  the  Principal   of   Greenway   Modern   School  which   is   not   on  the  letter   head   of   the   Company   to   appellant   within   15   days   of  receipt of the order.
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The appeals are disposed of accordingly.
(Divya  Prakash  Sinha) Information Commissioner Authenticated true copy (Raghubir Singh) Dy. Registrar/Designated Officer 5