Central Information Commission
Satish Ramchandr Nirapure vs Prime Minister'S Office on 17 October, 2018
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग
, मुिनरका
Baba Gangnath Marg, Munirka
नई द
ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No.- CIC/PMOIN/A/2017/145301
Sh. Satish Ramchanda Nirapure ...अपीलकता
/Appellant
VERSUS
बनाम
Central Public Information Officer, ... ितवादी/Respondent
Prime Minister's Office,
South Block, New Delhi-110011.
Dated of Hearing:- 11.10.2018
Dated of Decision:- 11.10.2018
RTI Application filed on:- 16-01-2017
CPIO replied on:- 07-03-2017
First Appeal filed on:- 13-03-2017
FAA's order:- Not on record
2nd Appeal received on:- 04-07-2017
ORDER
Facts:
1. The appellant filed RTI application dated 16-01-2017seeking miscellaneous information regarding 'cashless economy' and 'Poverty Free India' campaign.
2. The appellant filed second appeal on 04-07-2017 before the Commission on the ground that information should be provided to him.
Hearing:
3. The respondent, Sh. Parveen Kumar, US & CPIO along with Sh. J.P. Singh, ACPIO were personally present in the hearing. The appellant was absent.
4. The respondent stated that vide their reply dated 07.03.2017, they have informed the appellant that he has not sought any information as defined 1 under Section 2(f) of the RTI Act. The respondent stated that as per the provisions of the RTI Act, the CPIO is not required to speculate or interpret the information sought for.
Discussion/Observation:
5. The action/steps taken by the respondent in dealing with the RTI application is satisfactory.
Decision:
6. No further intervention of the Commission is required in the matter.
The appeal is disposed of. Copy of the decision be given free of cost to the parties.
Radha Krishna Mathur ( राधा कृ ण माथुर ) Chief Information Commissioner ( मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S.C. Sharma Dy. Registrar 011-26186535 एस. सी. शमा, उप-पंजीयक 2