Central Information Commission
Mrt M Sampath vs Ministry Of Water Resources on 7 April, 2015
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/SS/C/2013/000422/BS/7349
07 April 2015
Relevant Facts emerging from the Complaint:
Complainant : Mr. T. M. Sampath
Admn. Officer, NWDA
Flat no. 117, Palika Bhawan,
R. K. Puram, Sector-13,
New Delhi - 110066
Respondent : CPIO & Dy. Director (Admin)
National Water Development Agency
18-20, Community Centre,
Saket, New Delhi - 110017
RTI application filed on : 06/05/2013
PIO replied on : 05/06/2013
First appeal filed on : ---------------
First Appellate Authority order : ---------------
Complaint dated : 15/07/2013
Information sought:-
1- Diary & Dispatch register for the period 01/01/2010 to 31/12/2012 including diary register of the applications received for direct recruitment for LDCs. First, I may be allowed to inspect the diary & dispatch register then I shall point out the requirement of documents. 2- It may be informed as to whether NWDA has purchased software for preparation of pay rolls and calculation of arrears.
3- If software is purchased, please provide reason for preparing pay bills and calculation of arrears manually till date.
4- If software is purchased, provide the details of purchase, dealing hand operating the software in the accounts section.
Grounds for the Complaint:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing held on 05/03/2015: The following were present Complainant: Mr. T. M. Sampath Respondent: Mr. Y D Vats CPIO & Mr. R K Kharbanda The applicant stated that he was not fully aware of the provisions of the RTI Act and hence had lodged a complaint whereas he needs information and the matter should be decided as an appeal under Section 19 of the RTI Act.Page 1 of 2
The applicant submitted that he is pressing for inspection and copy of diary and dispatch register for the period 01/01/2010 to 31/12/2012. The CPIO stated that he will allow inspection and provide copy of the dispatch register. As regards diary he stated that a decision has been taken to weed out the records as the preservation period for such information is one year. The appellant contested stating that the respondents have no business to weed out the records when the proceedings are pending before a judicial forum. The CPIO stated that he will enquire from the custodian and provide the information, if still available. The appellant pleaded that the matter should not be concluded till the respondents provide the information. The CPIO requested that the time and date for inspection should be fixed and suggested Thursday, 26 th March 2015 for the purpose. The appellant agreed.
Interim Decision notice dated 05/03/2014:
As mutually agreed the CPIO should allow the appellant to inspect the relevant records on 26/03/2015 at 03.00 PM at his office and also provide photocopies of documents, duly attested, as identified by him.
The matter is adjourned for 07/04/2015 at 3.00 PM.
Relevant Facts emerging during Hearing on 07/04/2015: The following were present Complainant: Mr. T. M. Sampath Respondent: Mr. R K Kharbanda CPIO's representative The CPIO's representative stated that the appellant has been allowed to inspect the records and also permitted to take photocopies therefrom.
Decision Notice:
In view of the foregoing the matter stands closed.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2