1. The Appellant filed an RTI application dated 19.02.2020 seeking the following information;
2. The CPIO transferred the RTI Application to CGM (LA/Env.) and Nodal officer, NHAI on 03.03.2020 under Section 6(3) of RTI Act with the request that the information sought may be furnished directly to the appellant.
3. Being dissatisfied, the appellant filed a First Appeal dated 25.08.2020. FAA's order, if any, is not available on record.
4. Feeling aggrieved and dissatisfied, the appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerging during Hearing:
5. The following were present:—
Appellant: Present through audio-conference.
Respondent: A K Khandelwal, PD/PIU & CPIO, NHAI - Ajmer present through audio-conference.
6. The CPIO relied on his written submission dated 25.01.2022 and submitted that a reply along with the relevant inputs has already been provided to the Appellant on 15.04.2020. Further, upon receipt of the hearing notice, a compiled record of relevant information which runs into more than 100 pages has also been furnished to the Appellant vide letter dated 25.01.2022.
7. To a query from the Commission, the Appellant affirmed the receipt of the averred replies of CPIO, however he expressed his dissatisfaction with the CPIO's replies on the following counts -
1. The copies of information provided to him were uncertified.
2. Copy of license and also the total numbers as sought for at point no. 1 was not provided to him;
3. In response to point no. 4, the copies of documents furnished to him were illegible;
4. No information has been provided by the CPIO against points no. 6 and 8 of the RTI Application.
8. In response to Appellant's contention, the CPIO at the behest of the Commission agreed to resend certified legible copies of the relevant information to the Appellant.
DECISION
9. The Commission upon a perusal of facts on record finds no infirmity in the reply provided by the CPIO as it adequately suffices the information sought by the Appellant as per the provisions of RTI Act.
10. However, upon insistence of the Appellant and in furtherance to the hearing proceedings, the CPIO is directed to resend a copy of his written submission dated 25.01.2022 along with legible certified copies of the relevant information as also with other additional information in response to instant RTI Application without divulging the personal information of third parties disclosure of which stands exempted under Section 8(1)(j) of RTI Act.
11. The aforesaid information shall be provided by the CPIO free of cost to the Appellant through email at his given email id saxenavipin1962@gmail.com within 7 days from the date of receipt of this order under due intimation to the Commission.
12. The appeal is disposed of accordingly.
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