Central Information Commission
Smt.Shahin Pravin vs Bharat Sanchar Nigam Limited on 21 May, 2013
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2012/000724/2540
21 May 2013
Relevant Facts emerging from the Appeal:
Appellant : Mrs. Shaheen Praveen
W/o Mr. Mansoor Alam
House no. 1723 Sector-8,
Faridabad, Haryana-121004
Respondent : CPIO & Dy. General Manager(Admin)
BSNL
O/o General Manager Telecom District
Faridabad, Haryana-121004
RTI application filed on : 07/02/2012
PIO replied on : 16/03/2012
First appeal filed on : 17/04/2012
First Appellate Authority order : Not mentioned.
Second Appeal received on : 30/05/2012
Information sought:
1- A list/names of tenders executed (work completed) between 01/01/2009 to 30/09/2011 in O/o GMTD Faridabad.
2- A List/names of tenders for those NIT/Bids were called for but cancelled due to any reasons between 01/01/2009 to 30/09/2011 in O/o GMTD Faridabad. 3- A list/names of tenders for those NIT/Bids were called for but cancelled due to any reasons between 01/01/2009 to 30/09/2011 in O/o GMTD Faridabad. 4- Please inform the reason for cancellation of tenders mentioned at Sr. no.3 above. 5- Provide a list/names of Limited Tenders executed (work completed) between 01/01/2009 to 30/09/2011 in O/o GMTD Faridabad.
6- Provide a list/names of Limited Tenders for which work is still in progress (WIP) between 01/01/2009 to 30/09/2009 in O/o GMTD Faridabad.
7- Name(s) and designation(s) of officers who were disbursed Temporary Advance during the financial year 2009-10 and 2010-11 under GMTD Faridabad with the amount at each occasion/month etc. Grounds for the Second Appeal:
The PIO has denied the information on point no. 1 to 6 under Section 8(1)(d) of the RTI Act and on point no. 7 for not being in compiled form.Page 1 of 2
Relevant Facts emerging during Hearing:
The following were present Appellant: Mr. Mansoor Alam appellant's representative Respondent: Mr. Vishan Chandra Sharma CPIO's representative The CPIO's representative stated that the appellant in her RTI application dated 07/02/2012 had asked for huge and voluminous information relating to all tenders at the office of GMTD BSNL Faridabad covering the period 01/01/2009 to 30/09/2011 and compiling the details would disproportionately divert the resources of the public authority; besides, the information sought relates to third parties and no larger public interest has been cited by her to justify the disclosure. The appellant representative argued that he has not sought any information related to third parties and is merely pressing for the following:
Nature of work tender completed/in progress/cancelled e.g. maintenance contract for power plant, underground cable contract, earthing tender, optical fibre tender, etc. The CPIO's representative stated that he will provide the information.
Decision notice:
As stated by the CPIO's representative the information as above should be furnished to the appellant, free of cost, within 30 days from the date of receipt of this order.
The appeal is disposed of accordingly.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. In any correspondence on this decision, mention the complete decision number.
BASANT SETH Information Commissioner Page 2 of 2