Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mranita Singh vs Prime Minister Office on 19 March, 2014

                             Central Information Commission
                      Room No.306, 2nd Floor, August Kranti Bhawan,
                      Bhikaji Cama Place, New Delhi - 110 066
                                   Website: www.cic.gov.in

                                                                            CIC/SM/A/2013/001128/SS

                                                                                                   19.3.14

                    Appellant            : Ms. Anita Singh

                    Respondent         : Prime Minister's Office

Date of Hearing   : 19.3.14 Order

1. This order disposes of a second appeal dated 27.6.13. During the hearing, appellant was absent and respondent is represented by Shri S.E.  Rizwi, Deputy Secretary.

2. Present appellant has filed an RTI application on 12.12.12 requesting to obtain file notings,  communications, information on selection of Shri Arup Roy Chowdhury as CMD of NTPC  and   rejection   of   Shri   Shyamal   Ray   to   the   post   of   CMD.   Appellant   requested   this  information claiming that it concerns the life and liberty. 

3. Respondent CPIO transferred the RTI application to Ministry of Power on 19.12.12, since  the subject matter related to NTPC. 

4. FAA,PMO in his order dated 22.5.13, has upheld the actions of transfer of RTI application  to Power Ministry stating that the contents of RTI application were a subject matter of  Power Ministry.

5. In her RTI application, appellant has taken a plea that a false and motivated FIR was  lodged against her husband; therefore, the information sought concerns life and liberty.  Commission is of the view that no case of life and liberty has been made out. Further, the  PMO  has  transferred  the   appellant's   RTI   application   on   the  day   of   receipt   of   the   RTI  application and the action to transfer the RTI application is satisfactory since the matter  related to the CPIO, Power Ministry who has also responded to her RTI application. However, if the appellant is still dissatisfied with the information obtained, she may prefer  an appeal before the appropriate authority.

6. With these observations, this appeal is disposed of.

(Sushma Singh) Chief Information Commissioner Authenticated by (D.C. Singh) Deputy Registrar Address of the Parties:

1. The Deputy Secretary &  CPIO, Prime Minister's Office, South Block, Raisina Hill,  New Delhi - 110011.
2. The Director & FAA Prime Minister's Office, South Block, Raisina Hill,  New Delhi - 110011.
3. Mrs. Anita Singh, B­69, Lane ­10, Shivajipuram, Sector­11, Indira Nagar, Lucknow - 226016 U.P.