Central Information Commission
Mr. Nitin Gupta vs Central Vigilance Commission on 7 May, 2013
Central Information Commission File No. CIC/SM/A/2012/001743 Right to Information Act - 2005 under Section (19) Date of hearing : 07 May 2013 Date of decision : 07 May 2013 Name of the Appellant : Sh. Nitin Lachand Gupta, 504, Pushpanjali Ashanagar, Bldg No. 1, Wesstern Express Highway, Kandivali East, Mumbai - 400 001.
Name of the Public Authority : Central Public Information Officer, Central Vigilance Commission, Satarkta Bhawan, G P O Complex, Block A, INA, New Delhi - 110 023.
Chief Information Commissioner : Shri Satyananda Mishra In this case, the Appellant by his application dated 06 January 2012 had requested the CPIO, for information regarding the status/action taken on the complaint he had made against the Indian Railways. The CPIO, in his reply dated 18 January 2012, advised him that the information sought is voluminous and bulky in nature and hence providing the desired information would disproportionately divert the resources of the CVC. Accordingly, he offered inspection of the relevant records and had also volunteered to provide the copies of the documents if any, required by the Appellant. The Appellant had inspected the relevant files and had obtained the photocopies of various documents and records. Thereafter, he had come to the CIC in second appeal contending that the CVC records did not contain several items of information which he really wanted.
2. This case was scheduled to be heard today but before the hearing could take place it was brought to our notice that a similar case relating to the same Appellant was heard on 29 October 2012 and an order was passed in File No. CIC/SM/A/2012/900461. Since the information sought by Shri Nitin Lachand Gupta is exactly the same, the earlier order passed on 29 October 2012 will apply mutatis mutandis in this case also. Therefore, there is no need to pass a fresh order again.
3. With the above direction, the Appeal is disposed off.
4. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief 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.
(Vijay Bhalla) Deputy Registrar