Jai Singh Chauhan vs Indian Council Of Agricultural ... on 13 June, 2024

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Central Information Commission

Jai Singh Chauhan vs Indian Council Of Agricultural ... on 13 June, 2024

Bench: Heeralal Samariya

                              के न्द्रीय सूचना आयोग
                     Central Information Commission
                          बाबा गंगनाथ मागग, मुननरका
                     Baba Gangnath Marg, Munirka
                      नई दिल्ली, New Delhi - 110067

नितीय अपील संख्या / Second Appeal No. CIC/ICARH/A/2023/611835


Shri Jai Singh Chauhan                                     ... अपीलकताग/Appellant
                                 VERSUS/बनाम

CPIO, Indian Council of Agricultural Research          ...प्रनतवािीगण /Respondent
(ICAR) Hqrs., New Delhi

Date of Hearing                       :   11.06.2024
Date of Decision                      :   11.06.2024
Chief Information Commissioner        :   Shri Heeralal Samariya

Relevant facts emerging from appeal:
RTI application filed on          :       23.12.2022
PIO replied on                    :       05.01.2023
First Appeal filed on             :       08.01.2023
First Appellate Order on          :       06.02.2023
2 Appeal/complaint received on
 nd                               :       03.03.2023

Information sought

and background of the case:

The Appellant filed an RTI application dated 23.12.2022 seeking information on following points:-

(1) "Please furnish document stating details regarding completion of tenure of Dr Trilochan Mohapatra as Director General ICAR and Secretary DARE.

(2) Please furnish document stating work assigned to Dr Trilochan Mohapatra after his completion of tenure as DG ICAR and Secretary DARE by competent authority of ICAR.

(3) Please furnish documents stating work done by Dr Trilocahan Mohapatra after his tenure as DG ICAR and Secretary DARE.

(4) Please furnish document stating type of accommodation given to Dr Trilochan Mohapatra after his completion of tenure as DG ICAR and Secretary DARE or after when he has vacated earmarked accommodation of DG ICAR.

(5) Furnish document related to government vehicle allotted to him after completion of his tenure as DG ICAR and Secretary DARE.

(6) Please furnish documents regarding assistance and class IV employees facilities extended to Dr Trilocahan Mohapatra."

Page 1 of 3

The Under Secretary (Pers.) & CPIO, Indian Council of Agricultural Research (ICAR), New Delhi vide letter dated 05.01.2023 replied as under:-

".........it is stated that the information sought is exempted from being disclosed as defined under Section 8(1) (j) of the RTI Act, 2005."

Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 08.01.2023. The FAA vide order dated 06.02.2023 upheld the reply of CPIO.

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

A written submission has been received from the CPIO and US (Pers) ICAR, New Delhi vide letter dated 04.06.2024 which has been taken on record.

Facts emerging in Course of Hearing:

Appellant: Present Respondent: 1. Smt Adya, Deemed CPIO and Section Officer

2. Smt Abhilasha, Assistant The Appellant stated that he was seeking information regarding the posting, work assigned, transport and accommodation provided to a very senior level official which should have been provided in the interest of transparency and accountability.

Smt Adya stated that the Appellant is seeking personal information of a third party which is exempted from disclosure u/s 8 (1) (j) of the RTI Act, 2005. Furthermore, no information regarding the daily records of the work assigned/ completed by the officer are not held and available with them.

Decision:

Keeping in view the facts of the case and the submissions made by both the parties, the Commission is of the view that an appropriate response as per the provisions of the RTI Act, 2005 has been provided by the Respondent as the Appellant is seeking personal information of a third party which is exempted from disclosure as per Section 8 (1) (j) of the RTI Act, 2005. Hence, no further intervention of the Commission is required in the instant matter.

With the above observation, the instant Second Appeal stands disposed off accordingly.

Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) Page 2 of 3 011-26186535 Page 3 of 3 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-

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