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Central Information Commission

Prince vs Institute Of Chartered Accoutant Of ... on 16 February, 2024

Author: Heeralal Samariya

Bench: Heeralal Samariya

                                  के न्द्रीयसूचनाआयोग
                        Central Information Commission
                               बाबागंगनाथमागग,मुननरका
                        Baba Gangnath Marg, Munirka
                          नईदिल्ली, New Delhi - 110067

निकायत संख्या / Complaint No. CIC/ICAOI/C/2023/607675

Shri Prince                                             निकायतकताग /Complainant
                                  VERSUS/बनाम

PIO, Institute of Chartered Accountant of India         ...प्रनतवािीगण /Respondent


Date of Hearing                       :    16.02.2024
Date of Decision                      :    16.02.2024
Chief Information Commissioner        :    Shri Heeralal Samariya

Relevant facts emerging from complaint:

RTI application filed on               :   11.01.2023
PIO replied on                         :      - -
First Appeal filed on                  :      - -
First Appellate Order on               :      - -
2ndAppeal/complaint received on        :

Information sought

and background of the case:

The Complainant filed an RTI application dated 11.01.2023 seeking information on the following points:-
"Photocopy of Answer book of the Board Examinations under the RTI Act, 2005 I have appeared for CA Intermediate Examination conducted by the board in November 2022 with following particulars:
1. Name of the candidate: PRINCE
2. Date of Birth: 25 MARCH 2004
3. Fathers Name: SANTOSH
4. Contact no: 8799716728
5. E mail address: [email protected]
6. Address for correspondence: A-84 NEAR JOHNEY PUBLIC SCHOOL, 70 FOOT ROAD, PREM NAGAR 2, KIRARI SULEMAN NAGAR, NORTH WEST DELHI110086
7. Student Registration No: NRO0512036
8. Examination: INTERMEDIATE Page 1 of 2 Month: NOVEMBER Year: 2022 Roll No. 340335 Paper No.: 1 Paper No.: 2 Paper No. : 3 Paper No.: 4 .......... The information may kindly be provided at the given address."

Dissatisfied with the non-receipt of information response received from the CPIO, the Complainant filed a complaint.

Aggrieved and dissatisfied, the Complainant approached the Commission with the instant Complaint.

Facts emerging in Course of Hearing:

Hearing was scheduled after giving prior notice to both the parties. The Appellant has sent a communication stating that information sought by him had been duly furnished to him by the Respondent after filing the instant Complaint. Hence he seeks to withdraw the case.
Complainant: Not present Respondent: None.
Decision:
In view of the Complainant's request, the case is dismissed as withdrawn.
Heeralal Samariya(हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अभिप्रमाभित सत्याभित प्रभत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2