Central Information Commission
Shri S.S. Vohra vs Securities & Exchange Board Of India ... on 10 July, 2008
CENTRAL INFORMATION COMMISSION
.....
F.No.CIC/AT/A/2008/00088, 89 & 90
Dated, the 10th July, 2008.
Appellant : Shri S.S. Vohra
Respondents : Securities & Exchange Board of India (SEBI)
This matter was earlier heard on 11.06.2008, when the respondents were directed to file fresh written-submissions before the Commission formulating their response to each of the query listed in the three second-appeals of the appellant, which has now been received in the Commission.
2. Parties were called for a hearing on 07.07.2008. The appellant was present in person, while the respondents were represented by Shri Jyoti Jindgar, DGM and Shri Aman Jain, AGM.
3. During the hearing, the appellant submitted that presently he wishes to confine his request only to inspection of the files related to his RTI-applications dated 04.08.2007, 10.09.2007 and 05.10.2007. The Commission had pointed out to him that majority of his queries did not qualify to be 'information' under Section 2(f) of the RTI Act and the best that could be done in this situation is to authorize him to inspect the files related to his queries so that he can draw his conclusions. Appellant agreed to that.
4. It is, therefore, directed that within 2 weeks from the date of the receipt of this order, on a day and time to be intimated to the appellant he shall be allowed to inspect the files related to his RTI-queries held by the respondents. The appellant shall be authorized to take copies, including certified copies, of documents which he may wish to have on payment of fee and further-fee to be determined by the respondents.
5. The appeals are disposed of with these directions.
6. Copy of this decision be sent to the parties.
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(A.N. TIWARI) INFORMATION COMMISSIONER Authenticated by -
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( D.C. SINGH ) Under Secretary & Asst. Registrar Page 1 of 1