Central Information Commission
Venkateswarlu Gadde vs Csir Hqrs.,New Delhi on 29 January, 2024
Author: Heeralal Samariya
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/CSIRD/A/2023/601288
Shri Venkateswarlu Gadde ... अपीलकताग/Appellant
VERSUS/बनाम
PIO, ...प्रनतवािीगण /Respondent
CSIR Hqrs.,
New Delhi
Date of Hearing : 29.01.2024
Date of Decision : 29.01.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 18.07.2022
PIO replied on : 05.09.2022
First Appeal filed on : 14.09.2022
First Appellate Order on : 17.10.2022
2ndAppeal/complaint received on : 09.01.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 18.07.2022 seeking information on following points:-
"1. Copy of the noting approving my transfer from IICT to CCMB, vide CSIR OM No. 3-8(702)/4/2005-E.I dated 05.08.2010.
2. Copy of the noting approving my transfer from CCMB to NGRI, vide CSIR OM No. 3-4(C)/2011-E.I dated 03.01.2012.
3. Copy of the noting approving my transfer from NGRI to CIMAP, Hyderabad Centre vide CSIR OM No. 3-3(C)/2014 dated 03.11.2014.
4. Copy of the noting approving my transfer from CIMAP Hyderabad Centre to CCMB, Hyderabad vide CSIR OM No. 3-4(d)/2016 E.I dated 24.01.2017.
5. Copy of the noting approving my transfer from CCMB to IICT, vide CSIR OM No. 3-4(d)/2016-El dated 09.02.2017.
6. Copy of the noting approving my transfer from CLRI, Chennai to SERC, Chennai vide CSIR OM No. 3-4(C)/4/2021-El dated 24.09.2021.
7. Copy of the noting approving my transfer from SERC to CSMCRI, Bhavnagar, Gujarat vide CSIR OM No. 3-4(C)/2022 dated 02.05.2022."Page 1 of 3
The CPIO vide letter dated 05.09.2022 provided point-wise information to the appellant.
HR-I Section
1.Copy enclosed.
2,3&5 Sought information available in a scattered manner. 4 Copy of noting enclosed
6. Copy of noting approving transfer from CLRI to SERC is enclosed. 7 Copy of noting conveying approval of his transfer from to CSMCRI by DG, CSIR is enclosed.
Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 14.09.2022. The FAA vide order dated 17.10.2022 stated as under :
2. Note dated 03.01.2012 is not traceable.
3. Note contains information which was requested to be kept confidential by authority. Therefore, as per CIC decision dated 07.07.2008 in case No. CIC/ AT/ A/2008/00061 (in the matter of Sh. R.S. Antil Vs CSIR, copy enclosed (03 pages), note portion cannot be provided. The copy of reply given earlier in respect of RTI application dated 27.04.2015 of Sh. Gadde is also enclosed (01 page)
5. Copy of note is enclosed (03 pages).
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Absent Respondent: 1. Ms. Vandana, CSIR, New Delhi
2. Mr. Digvijay Singh, US/CPIO, CSIR, New Delhi The Respondent stated that the relevant information from their official record has been duly furnished to the Appellant. They stated that all the documents related to the transfer of the Appellant has been duly provided to the Appellant.
Decision:
Perusal of records reveals that information as defined under Section 2(f) of the RTI Act from available official records, has been duly provided to the Appellant, in terms of provisions of the RTI Act, 2005. No legal infirmity is found in the response furnished by the Respondent. Thus, the Commission is of the considered opinion that no further intervention of the Commission is warranted in this case. The appeal is disposed of accordingly.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Page 2 of 3 Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 of 3