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[Cites 6, Cited by 0]

Central Information Commission

Mrg R Sharma vs Airport Authority Of India on 17 May, 2016

                      CENTRAL INFORMATION COMMISSION
                              Room No. 06, Club Building, Old JNU Campus
                             New Delhi ­110067. Tel: 011 - 26182597, 26182598


                                                             Appeal No.:­CIC/YA/A/2014/003068/BJ


Appellant               :                Mr. G. R. Sharma  
                                         A­87, Prince Road, 
                                         Harpal Nagar, 
                                         Moradabad ­ 244001

Respondent :                     CPIO & General Manager (HR) 
                        Airport Authority of India 
                Rajiv Gandhi Bhawan, 
                                         Safdarjung Airport, 
                                         New Delhi ­ 110003

Date of Hearing :                17/05/2016
Date of Decision        :                17/05/2016

Date of filing of RTI application                                           07/08/2014

CPIO's response                                                             09/10/2014

Date of filing the First  appeal                                            01/10/2014

First Appellate Authority's response                                        16/10/2014

Date of filing second appeal before the Commission                          18/11/2014



                                              O R D E R 

FACTS:

The appellant through his RTI application dated 07.08.2014 had sought following information  related to CBI, ACB, Lucknow Case no. RC0062011A0013 in the matter of Varanasi Airport: 

"1. Whether CBI, Lucknow in 2013 had issued letter seeking Sanction from the department  before taking action under Corruption Prevention Act against AAI Officers i.e. Giriraj Sharma,  Bhupendra   Singh,   Dilip   Kumar   and   others.   If   there   are   any   communications/documents  available in the matter copies of the same may kindly be provided. 
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2. Whether competent authority  Chairman, AAI after perusing all  the records  of CBI  refused to Sanction or any proposal was given. If any proposal was given then a copy of related  notings may kindly be supplied. 
3. Whether CBI has submitted their own draft for Sanction to which you have not given  the approval. 
4. What all documents CBI has submitted before seeking Sanction on the basis of which  you have refused the Sanction. Kindly provide a copy of the said letter of CBI."  

The   CPIO/General   Manager(HR)   vide   letter   dated   09/10/2014   refused   to   provide   the  information under Section 8(1)(h) of the RTI Act, 2005 by stating that the matter is pending  before the CBI Court. 

Being dissatisfied with the refusal of information under Section 8(1)(h), the appellant filed a  first   appeal   before   the   First   Appellate   Authority   on   01/10/2014   stating   that   the   CPIO   has  wrongly denied the information. The First Appellate Authority vide its order dated 16/10/2014  upheld  the decision of the CPIO by stating that  the information was rightly denied under  Section 8(1)(h| of the RTI Act, 2005

HEARING:

Facts emerging during the hearing: 
The following were present: 
Appellant: Mr. G. R. Sharma (M:9560662916);
Respondent: Mr. Anil Kumar, Jt. GM (M:9868116660) and Mr. G. L. Verma, AGM  (M:9818188894);
The appellant reiterated the submissions made in his RTI application dated 07/08/2014 and  contested the reply submitted by CPIO dated 09­10/09/2014. It was argued that the depositions  by various functionaries of the public authority has already been completed in the ongoing  investigation by the CBI. In order to protect his bonafide on the case, he needs copies of the  documents from the respondents which are being consistently denied to him. The appellant  stated that the information sought had been denied under Section 8(1)(h) of the RTI Act. He  submitted that he had sought information about himself and hence is entitled to its disclosure. 
The respondents stated that an appropriate reply/information was provided to the appellant vide  their letter dated 09­10/09/2014. It was explained that since the investigation proceedings are  still going on and the matter also relates to CBI, the information is exempted from disclosure  under Section 8 (1)(h) of the RTI Act.  The FAA had also upheld this decision. 
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A full bench of this Commission in its order dated 28/11/2014 (File No.CIC/SM/A/2012/001020 
- A K Agrawal V/S RIL) has held as under: ­ "14.   This   Commission   in   its   decision   dated   10.7.2007   in   Appeal   No.  CIC/AT/A/2007/0007, 10 & 11 (Shankar Sharma & Others Vs. DGIT) observed that the  term 'investigation' used in section 8(1)(h) of the Act should be interpreted broadly and  liberally and that no investigation could be said to be complete unless it has reached a  point where the final decision on the basis of that decision is taken. This Commission in  CIC/AT/A/2007/007/00234   -   K.S.Prasad   vs   SEBI,   observed   that   "...as   soon   as   an  investigation   or   an   enquiry   by   a   subordinate   Enquiry   Officer   in   Civil   and  Administrative matters comes to an end and, the investigation report is submitted to a  higher authority, it cannot be said to be the end of investigation. ...which can be truly  said   to   be   concluded   only   with   the   decision   by   the   competent   authority."   This  Commission in CIC/DS/A/2013/000138/MP - Narender Bansal vs Oriental Insurance  Co. Ltd., has held that the investigation in the matter was complete but further action  was under process, and hence it attracted section 8(1)(h) of the Act."

The Commission, in the light of the above judgments, is of the view that the information sought  by the appellant is exempted under Section 8(1)(h) of the RTI Act, 2005 till the completion of  inquiry. 

DECISION: 

Keeping in view the submissions made by both the parties and closer scrutiny of the records as  also the provisions of the RTI Act, 2005, relying on the references of previous judgments  pronounced   by   the   Commission   in   similar   matters,   it   is   felt   that   there   is   no   interference  warranted by the Commission in the matter. 
The appeal stands disposed. 
 (Bimal Julka) Information Commissioner Authenticated True Copy:
(K.L.Das) Deputy Registrar Page 3 of 4 Page 4 of 4