Central Information Commission
Appala Ramesh vs Ministry Of Law & Justice on 16 April, 2018
CENTRAL INFORMATION COMMISSION
Baba Gang Nath Marg,
Munirka, New Delhi -110067
Tel : +91-11-26186535
Appeal No. CIC/MOLAJ/A/2017/129204
Appellant: Appala Ramesh (Advocate),
Respondent: Central Public Information Officer
O/o The Bar Council of the State of Andhra
Pradesh, High Court Premises,
Hyderabad-500066.
Date of Hearing: 13.04.2018
Dated of Decision: 13.04.2018
ORDER
Facts:
1. The appellant filed RTI application dated 09-12-2016 seeking status of appeal petition dated 18.03.2016 which was filed against the Bar Association of Godavarikhani of Peddapally district.
2. The CPIO response is not on record. The appellant filed first appeal dated 22-12-2016 with First Appellate Authority (FAA). The FAA responded on 09-03-2017. The appellant filed second appeal on 03.05.2017 before the Commission on the ground that information should be provided to him. Hearing:
3. Both the parties were absent.
Discussion/ observation:
4. Upon perusal of the records, it is seen that the respondent could not locate the petition dated 18.03.2016 which was sent by the appellant through the registered post. Further, this Commission observed that the respondent should make a thorough search in their records once again and give a suitable reply to the appellant, within 15 days from the date of receipt of this order. Decision:
5. The respondent is directed to take action as per para 4 above.
6. The respondent is further directed to show cause, within 15 days of this order, why action should not be taken against him for trying to deny information by not attending the hearing.
The appeal is disposed of. Copy of the order be given to the parties free of cost.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma) Dy. Registrar