MR. Vs. CPIO & ADDL. GM(MIS)

JUDGEMENT

(1.) INFORMATION sought: (a) Copy of note sheets, correspondences & action taken in r/o my representations/complaints dated 12th May 2011 addressed to CVC and copied to CVO BSNL, New Delhi & Others received on 26/05/2011 in Central Receipt Center at BSNL CO, New Delhi & same to Shri H. P. Singh PS to CVO BSNL on 07/06/2011 in person. (b) Copy of note sheets, correspondence & Action taken in towards reminders dated 20/06/2011 sent through speed post, subsequent reminders 20th September 2011 & 21/11/2011 sent through First Flight Courier and further reminder dated 02/01/2012 through Email. (c) Copy of action taken report of CVO BSNL New Delhi against material/complaints sent to CVO for action by CVC as informed vide CVC letter no. 1688/11 -156339 dated 05/12/2011 to under signed. (d) Copy of action taken against errant officers & officials/contractors responsible for submitting false investigation report for arranging order for payment with r/o said claims of Rs. 32/ - lakhs. Grounds for the Second Appeal: The information has been refused under Section 8(1)(h) of the RTI Act. Relevant Facts emerging during Hearing:

(2.) THE appellant stated that the CPIO's reply was received late and was also incorrect. The CPIO's representative stated that the appellant's RTI application dated 10/07/2012 was replied timely on 01/08/2012 and since the matter had not been fully concluded exemption was claimed under Section 8(1)(h) of the RTI Act. The appellant contested stating that he has documentary records to show that the letter dated 01/08/2012 was actually posted after 09 days and that too with incomplete address due to which the same was received late on 25/08/2012. He further stated that the inquiry had been concluded and only the final decision was awaited and hence the information was wrongly denied under Section 8(1)(h) of the RTI Act. The appellant stated that he would like to inspect the file to confirm that the complete and correct information has been supplied to him. The CPIO's representative agreed. Decision notice:

(3.) THE CPIO is directed to allow the appellant to inspect the relevant records relating to his RTI application dated 10/07/2012 within 15 days from the date of receipt of this order. During the inspection the appellant should also be permitted to take photocopies/extracts therefrom, free of cost, upto 25 pages.