Central Information Commission
Ms.Parveen vs Ministry Of Environment And Forests on 30 December, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2011/002946/16674
Appeal No. CIC/SG/A/2011/002946
Relevant facts emerging from the Appeal:
Appellant : Ms. Parveen, Scientist C,
Division of Genetics and tree Propagation,
Forest Research Institute,
P.O. IPE, Kaulagarh Road,
Dehradun - 248195,
Uttarakhand,
Respondent : Dr. Devendra Kumar
Public Information Officer & Scientist Ministry of Environment & Forests, Indian Council of Forestry Research & Education, P.O. New Forest, Dehradun - 248006 RTI application filed on : 28/07/2011 PIO replied on : 19/08/2011 First Appeal filed on : 12/09/2011 First Appellate Authority order of : Not Mentioned Second Appeal received on : 18/10/2011 S.No. Information under RTI - regarding Reply
1. Please supply copy all the orders/circulars 1. Office order for Tariff rates for use of issued form ICFRE for rent, electricity Transit Hostel, New Delhi dated 15 charges, service charges etc, for visiting February, 2001. scientist hostel and guest houses in FRI, 2. Office Order dated 8 October 2001. ICFRE from the year 2000 onwards. 3. Office Order dated 26 March 2003.
4. Office Order dated 18 May 2006.
5. Office Order dated 29 March 2008. i. Tariff Rates of Guest House/Scientist Hostel at FRI, Dehradun.
ii. Tariff rates for VVB, New Delhi.
iii. Tariff rates for Guest House/ Scientist
hostel of Regional institutes/ centers (except FRI, Dehradun)
2. Supply me the information about the room or flats of hostels/ visiting scientist hostel (other than quarter) allotted to government employees in the following manner. Please supply this information from all the institute of ICFRE from 2003 onwards.
Name & HRA Paid
Designatio deducted
n or not
Rent Service Electricity/
Charges Water
charges
Grounds for the First Appeal:
The appellant has received an unsatisfactory reply from the PIO.
Order of the First Appellate Authority (FAA):
Not mentioned.
Ground of the Second Appeal:
The applicant is not satisfied with the PIO reply and no any order had been passed by the First Appellate Authority.
Relevant Facts emerging during Hearing:
The following were present Appellant: Ms. Parveen ;
Respondent: Dr. Devendra Kumar, Public Information Officer & Scientist on video conference from NIC-Dehradun Studio;
The PIO has given considerable information after collating it from various institutions. The Appellant now wants to inspect the records of the FRI Deemed University at Dehradun on 17 January 2012 from 10.30AM onwards. The Appellant will be shown pay bills records at the ICFRE Head Quarters on 10 January 2012 from 10.30AM onwards.
The PIO is directed to facilitate an inspection of the relevant records by the Appellant on 10th and 17th January 2012 from 10.30AM onwards at the office of the PIO FRI and ICFRE(HQ). In case there are any records or file which the appellant believes should exist, which are not shown to her, she will give this in writing to the PIO at the time of inspection and the PIO will either give the files/records or give it in writing that such files/records do not exist.
Decision:
The Appeal is allowed.
The PIO is directed to facilitate an inspection of the relevant records by the Appellant on 10th and 17th January, 2012 from 10.30AM onwards. The PIO will give attested photocopies of records which the Appellant wants free of cost upto 100 pages each.
This decision is announced in open chamber.
Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 30 December 2011 (In any correspondence on this decision, mention the complete decision number.)(AS)