Central Information Commission
Smtashapati Kunwar vs President Secretariat on 9 June, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi 110067
Tel : +911126186535
Appeal No. CIC/CC/A/2015/004468
Appellant: Mrs. Ashapati Kunwar,
W/o Late Sh. Suresh Ram,
R/o ShakimTenduni (Dhibra),
Ward No. 05, PO/PS Bikramganj,
Rohtash, Bihar
Respondent: Central Public Information Officer
President's Secretariat,
RTI Cell,
Rashtrapati Bhavan,
New Delhi110004.
Date of Hearing: 09.06.2016
Dated of Decision: 09.06.2016
ORDER
Facts:
1. The appellant filed RTI application dated 30.03.2015 requesting to initiate police action against persons mentioned in the RTI application for misbehaving and scuffling with her and her family.
2. The CPIO responded on 09.04.2015. The appellant filed first appeal on 15.04.2015 with the First Appellate Authority (FAA). The FAA response is not on record. The appellant filed a second appeal dated 5.06.2015 before the Commission. Hearing:
3. The respondent participated in the hearing personally. The appellant participated in the hearing through video conferencing.
4. The appellant stated that her neighbour misbehaved and fought with her and her family members but the local police have not been lodging any F.I.R. and no action has been taken by the police against the persons mentioned in the RTI application. The appellant further stated that her family members were badly beaten by the neighbourer and they have given threat to their life. During the hearing appellant has requested the Commission that necessary directions may be passed on to the concerned authorities to intervene in the matter so as to avoid any further harm to them.
5. The respondent stated that the appellant has a grievance and the matter is not covered u/s 2(f) of the RTI Act. The respondent said that they have replied to the appellant on 09.04.2015 in response to her RTI application dated 30.03.2015. Their request was referred through grievance cell of the President Secretariat to Chief Secretary, Bihar vide letter No.P2/G/2004150003 dated 20.04.2015.
Discussion/Observations
6. The action/steps taken by the respondent in dealing with RTI application are satisfactory.
Decision:
7. The Commission's intervention is not required in the matter.
8. The Chief Secretary, State Government, Bihar is advised to take necessary action on appellant's application dated 30.03.2015.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy ( S.C. Sharma ) Deputy Registrar Copy to: The Chief Secretary, alongwith photo copy of appellant's State Government, application dated 30.03.2015. Bihar.