Central Information Commission
Atulkumar vs Nuclear Power Corporation Of India on 27 February, 2017
CENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi -110066
Tel : +91-11-26186535
Appeal No. CIC/YA/A/2016/900718
Appellant: Mr. Atul Kumar G
Room no. 204 JNPP NPCIL liaison
Office cum guest house Behind Hotel Sangam
Regency Near Railway Station,
Ratnagiri- 415639, Maharashtra.
Respondent: Central Public Information Officer
NPCIL, 12-N-14 Vikram Sarabhai Bhawan
Anushakti Nagar. Mumbai- 400094
Date of Hearing: 17.02.2017
Dated of Decision: 17.02.2017
ORDER
Facts:
1. The appellant filed RTI application dated 24.08.2015, seeking information regarding quantum of land acquired for Jaitapur project and list of the name and designation of employees who have submitted application in response to advertisement NPCIL/CO/HR-T/MR/23(1)/452 and copy of all advertisements for man power for all project etc.
2. The CPIO responded on 04.09.2015. The appellant filed first appeal dated 02.12.2015. The FAA responded on 02.12.2015. The appellant filed second appeal on 25.01.2016 before the Commission on the ground that information should be provided to him.1
Hearing:
3. Both appellant and respondent participated in hearing through video conferencing.
4. The Appellant referred to his RTI application dated 24.08.2015 stated that he has received information against all points of his RTI application except on points nos. 7,11 and 20.
5. Respondent stated that they have provided the full information to the appellant vide their letters dated 04.09.2015 and 02.12.2015.
Respondent further stated that on point 20 of the RTI application of the appellant they have provided the note sheet in which they have given all information in respect of point no 20. Discussion/ observation:
6. The Commission observed that respondent have provided full information to the appellant except on point's no. 7 and 11. Points 7 and 11 seek information in a specified Performa about transfer, posting and promotion etc. of specified employees. It is pointed out that this information is retrievable from the electronic date base of NPCIL. The remainder information shall be provided to the appellant in respect to said points.
Decision:
7. The respondent is directed provide the information on points no. 7 and 11 to the appellant on his RTI application dated 24.08.2015 within 30 days from the date of receipt of this order.
The appeal is disposed of. Copy of the order be given to the parties free of cost.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma) Dy. Registrar 2 3