Annadurai K vs Bharat Electronics Ltd. on 24 February, 2021

[Cites 2, Cited by 0]

Central Information Commission

Annadurai K vs Bharat Electronics Ltd. on 24 February, 2021

Bench: Vanaja N Sarna

                            क य सच  ु ना आयोग
                    CENTRAL INFORMATION COMMISSION
                             बाबा गंगनाथ माग
                           Baba Gangnath Marg
                        मु नरका, नई द ल - 110067
                        Munirka, New Delhi-110067

                                           File no.: CIC/BELBL/A/2019/117354

In the matter of:
K Annadurai
                                                             ... Appellant
                                      VS
Central Public Information Officer
Bharat Electronics Ltd.,
Jalahalli Post, Bengaluru - 560 013
                                                             ...Respondent

RTI application filed on : 01/02/2019 CPIO replied on : 21/02/2019 First appeal filed on : 18/03/2019 First Appellate Authority order : 29/03/2019 Second Appeal filed on : 09/04/2019 Date of Hearing : 22/02/2021 Date of Decision : 22/02/2021 The following were present:

Appellant: Advocate M. Veerabhadraiah, Representative of the Appellant present over VC at Bengaluru Respondent: Hima Ragavendra Rao, Sr DGM HR and CPIO, present over VC at Bengaluru Information Sought:

The appellant has sought the following information:

1. Copy of the management's approval to pay Advocate's fee to the respective Advocates who appeared in the following court cases:

WP No. 47448/2017 (L-RES) WP No. 13849/2018 (S-RES) WP No. 10797/2018 (L-RES) WA No. 1218/2018 (L-RES) WP No. 17332/2018 (L-RES) WP No. 3201-3202/2018 (S-RES) WP No. 55121-55122/2015 (L-TER)

2. Information regarding payment of Advocate's fee in W.P. No. 55121- 55122/2015 (L-TER) K.P. Bheemaiah vs. BEL & Others.

3. Information regarding the authority under the prevailing law as well as under the Articles of Association and Memorandum of Association of BEL and the authority given by the Board to K.M. Shivakumaran, GM (HR) to sign the vakalatnama, affidavit and statement of objection in WP No. 47448/2017 (L- RES) and WP No. 55122/2015 (L-TER)

4. And other related information.

Grounds for Second Appeal The CPIO did not provide the desired information by quoting Sec.8(1)( e) of the RTI Act.

Submissions made by Appellant and Respondent during Hearing:

Both the parties reiterated the same submissions as made in case no. CIC/BELBL/A/2019/107530 heard on the same day.

Observations:

Based on a perusal of the record, it was noted that the FAA denied the information sought u/s 8(1)(d) and (e) of the Act. However, the CPIO provided some information wherever possible.

The Commission finds no flaw in the reply given by the CPIO vide letter dated 21.02.2019. It is relevant to mention here that the appellant's representative could not establish his case of second appeal and hence it was found unmerited.

Decision:

In view of the above observations, the Commission finds no ground to provide any relief to the appellant.

The appeal is disposed of accordingly.

Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आय! ु त) Authenticated true copy (अ भ मा णत स या पत त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011-26182594 / दनांक/ Date

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