Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan, Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2012/000474
Dated: 17.08.2012
Name of Appellant : Shri Brij Bhushan Dwivedi
Name of Respondent : Hotel Corporation of India Ltd.
Date of Hearing : 03.07.2012
ORDER
Shri Brij Bhushan Dwivedi, the appellant has filed this appeal dated 24.10.2011 before the Commission against the respondent Hotel Corporation of India Ltd., for not providing information in reply to his RTI application dated 18.7.2011. The matter came up for hearing on 03.07.2012. The appellant vide his letter dated 18.6.2012 sought leave of absence whereas the respondent were represented by Shri J. Rajakumar, General Manager (Technical).
2. The appellant filed an application dated 18.7.2011 addressed to the CPIO, Ministry of Road Transport & Highways, New Delhi under the provisions of the RTI Act in which he sought information on thirty four queries relating to service matters. The CPIO, Ministry of Road Transpo9rt & Highways vide letter No. I- 340/233/2011-RTI dated 2.8.2011 transferred the RTI application to the CPIO, Ministry of Tourism, New Delhi.
3. During the hearing the respondent submits that the appellant's identical second appeal has been decided by the Commission in case No. CIC/SG/A/2011/002612 vide its order dated 2.12.2011 in which it was observed 2 Case No. CIC/SS/A/2012/000975
by the Commission that information on queries No. 4, 33 and 34 has been provided to the appellant. The Commission directed the CPIO to provide complete information on remaining points to the appellant before 30.12.2011. In compliance with the directions of the Commission, Shri Kirti Rao, Vice President & CPIO, Hotel Corporation of India Ltd. vide his letter No. HO/ADM/RTI/863 dated14.12.2011 has filed his written submissions before Shri Shailesh Gandhi, Information Commissioner, Central Information Commission. According to the respondent they had a Hotel by the name of Indo Hokke Hotels Ltd in Rajgir, Bihar. This hotel has been disinvested and handed over to M/s. Inpac Travels (India) Ltd by the HCI Ltd along with property and employees. As a part of the disinvestment, all the documents pertaining to the hotel, including personal files relating to the employees had been handed over to the firm. The appellant through his RTI application has sought information on a list of 34 documents, out of which they have provided documents at Point No. 4, 33, 34. On remaining points the appellant was requested to contact M/s. Inpac Travels (India) Ltd vide letter dated 29.8.2011.
4. Since the appellant's identical appeal has been decided by the Commission in case No. CIC/SG/A/2011/002612 vide its order dated 2.12.2011, no action is called for on the part of the Commission in the instant second appeal. However, the Commission is of the view that requisite information as held by the public authority i.e. Hotel Corporation of India Ltd., has been provided to the appellant.
(Sushma Singh)
Information Commissioner
Authenticated true copy:
(K.K. Sharma)
OSD & Deputy Registrar
3 Case No. CIC/SS/A/2012/000975
Address of the parties:
Shri Brij Bhushan Dwivedi,
C/O Dr. Ranjan Kumar Singh,
Hardev Niwas, Shyam Mandir Road,
New Bahadurpur,
Patna-800016.
The CPIO,
Hotel Corporation of India Ltd.,
Transport Annex Building, 1st Floor,
Air India Complex, Old Airport,
Santacruz East,
Mumbai-400029.
The First Appellate Authority,
Hotel Corporation of India Ltd.,
Transport Annex Building, 1st Floor,
Air India Complex, Old Airport,
Santacruz East,
Mumbai-400029.