SANJAY BHATY Vs. ANURAG SHARMA AND ORS.

JUDGEMENT

(1.) THE respondent stated that the appellant had visited their office and inspected the files, but had not specified which documents he required. He stated that the copies of entire files could not be given as the same contained other details of the officers. He stated that the appellant also did not furnish the amount that was required to be deposited, which is why copies required by him were not provided.

(2.) THE appellant filed an RTI application dated 21.06.2013, seeking information on 7 points regarding copies of DPCs conducted for the posts of HODs for 7 Indian Port Trusts by the Ministry along with categories under the administrative control of the Ministry, charge -sheet issued to Capt. B. Tewari, NMPT, etc. CPIO in his reply provided information on Points 2 to 4, offered inspection for obtaining information on Point 1 as the same was voluminous; for Points 5 to 7, he stated that the information is not available and transferred the same to the concerned division. CPIO (E -II) in her reply 01.07.2013 provided copies of minutes of meetings on Points 5 to 7 and denies the remaining information u/s.

(3.) THE FAA, while disposing of the appeal, upheld the CPIO's reply.