The matter is called for hearing today dated 3.1.2011. Appellant present. The STC is represented by Shri Surender Kumar, Chief GM & Shri S.K. Singhal, DGM (Finance).
2. The appellant is a retired GM of STC. He was departmentally proceeded against and in this connection vide RTI application dated 3.3.2010, he had requested for copies of inquiry report and some other documents conducted against Shri Sarbjeet Singh (GM (Finance) (Since Retired). Vide letter dated 23.3.2010, the CPIO had refused to disclose this information u/s 8 (1) (j) of the RTI Act. On appeal, the AA vide order dated 5.5.2010 had upheld the decision of CPIO.
3. Hence, the present appeal.
4. The parties are heard. When queried by the Commission asto why he is insistent on seeking third party information, the appellant submits that the cause of action was the same in respect of him and Sarabjeet Singh and 03 others and, therefore, he is entitled to this information. Shri Surender Kumar, however, would respond that the requisite information has already been supplied to the appellant. The appellant fairly concedes that he has received information but he is unhappy with the delay in the supply of information and requests the Commission to advise the CPIO and AA suitably.
5. AS the information has already been disclosed to the appellant, the matter deserves to rest. Ordered accordingly. Sd/- (M.L. Sharma) Central Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges, prescribed under the Act, to the CPIO of this Commission. (K.L. Das) Assistant Registrar Address of parties :-
1. Shri Surender Kumar Chief GM, State Trading Corporation, Jawahar Vyapar Bhawan, Tolstoy Marg, New Delhi-110001
2. Shri Om Prakash MIG-43-A, Pocket-C, Phase-III, Ashok Vihar, Delhi-110052