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Central Information Commission

Mr.T S Raju vs Ministry Of Railways on 17 April, 2012

                       In the Central Information Commission 
                                                 at
                                            New Delhi

                                                                   File No. CIC/AD/A/2012/000348



Date of Hearing :  April 17, 2012

Date of Decision :  April 17, 2012



Parties:  (heard through videoconference)



Appellant  


Shri T.S. Raju 
Radha Madahavam
New No. 13, Mangala Lakshmi Flat
Vegavathi Street, Rajaji Nagar
Villivakkam
Chennai 600 049



The Appellant was present.
 
Respondents 


Southern Railway
Headquarters Office 
Chennai 



Represented by: Ms. Suryalakshmi, PIO and Shri Sundereshan, APIO

                   Information Commissioner     :   Mrs. Annapurna Dixit
___________________________________________________________________
                         In the Central Information Commission 
                                                           at
                                                    New Delhi

                                                                                      File No: CIC/AD/A/2012/000348



                                                        ORDER

Background

1. The   Applicant   filed   his   RTI­application   (dated   09.06.2011)  with   the  PIO,   Southern  Railway,  Chennai  seeking following information in respect of a charge memorandum dated May, 2011 issued to him based  on certain report of the office of the CVO, Southern Railway, Madras:

"...copies of all documents, communication, draft charge memo sent from CVO/MAS resulted in issue of   the above charge memo."

2. The PIO on 08.07.2011 declined the disclosure of information to the Applicant on the ground that the DAR  proceeding in the matter was still current. He cited exemption under Section 8(1)(h) of the RTI­Act. The  Applicant,  being  aggrieved  with  the PIO's reply,  filed his  first  appeal  with the  Appellate Authority on  11.08.2011. The  Appellate  Authority, through his order dated 07.09.2011, upheld the PIO' reply. The  Appellant,  thereafter,  filed  the  present petition before the Commission on 23.11.2011 challenging the  Respondents' decision. 

Decision

3. During the hearing, the Respondents informed the Commission that the Appellant here wants to obtain a  copy of investigation report based on which the charge sheet was served on him in respect of the misuse  of his privilege pass by him (Appellant). The Respondents explained that the said investigation report  contains several sensitive information (like, names of the witnesses examined, their statement, name of  the Vigilance Inspector etc.) which are difficult to sever from the main report as they constitute major part  of the report, and which if allowed to be disclosed might expose the life of the persons/officers, who  contributed in the investigation process, to danger. The Respondents, however, when asked, told the  Commission that the enquiry officer, after completing the enquiry in the instant case on 24.01.2012, has  submitted his report to the Disciplinary Authority for him to take a decision in the matter and to forward the  same to CVC for clearance.

4. After hearing the submissions above and on perusing the records, I find myself in agreement with the  Respondents  that  disclosure of  complete investigation report might put the lives of the persons, who  contributed in the investigation process, at risk. This category of information is barred under Section 8(1)

(g) of the RTI­Act. It is, therefore, directed that there shall be no disclosure with regard to these details to  the Appellant. Nonetheless, considering the Appellant's case here, it is directed that   the Disciplinary  Authority, with whom the present matter, according to the Respondents, is pending for decision for several  months, take a view in the matter and forward the same to the CVC for clearance by mid May, 2012. It is,  also directed that once the final view is taken in the present matter and after getting the clearance from  the CVC, the PIO should allow the inspection of relevant records-- barring those which attracts exemption  under Section 8(1)(g) of the RTI­Act--to the Appellant and to provide him with copies of documents, he  wishes to obtain from inspected records, free of cost, within 15 days of receipt of clearance from the CVC,  under intimation to the Commission.

5. Appeal is disposed off with the above direction and recommendation.

 

(Annapurna Dixit) Information Commissioner Authenticated true copy  (G.Subramanian) Deputy Registrar  Cc:

1. Shri T.S. Raju  Radha Madahavam New No. 13, Mangala Lakshmi Flat Vegavathi Street, Rajaji Nagar Villivakkam Chennai 600 049
2. Public Information Officer/Dy. CVO Southern Railway Headquarters Office  Vigilance Branch Chennai 600 003
3. Officer in­charge, NIC Note:   In   case,   the   Commission's   above   directives   have   not   been   complied   with   by   the   Respondents,   the  Complainant may file a formal complaint with the Commission under Section 18(1) of the RTI­Act, giving (1) copy of  RTI­application, (2) copy of PIO's reply, (3) copy of the decision of the first Appellate Authority, (4) copy of the  Commission's decision, and (5) any other documents which he/she considers to be necessary for deciding the  complaint. In the prayer, the Complainant may indicate, what information has not been provided.