Central Information Commission
Yogesh Fuchand Pande vs Chief Commissioner Of Central Excise & ... on 11 July, 2020
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/Second Appeal No. CIC/CECPZ/A/2018/630844
Yogesh Fulchand Pande ... अपीलकता /Appellant
VERSUS
बनाम
CPIO, O/o. The Commissioner Of ... ितवादीगण /Respondents
CGST, Pune - II Commissionerate,
Pune, Nodal CPIO, RTI Cell, 41-A,
GST Bhavan, Sassoon Road,
Opposite Wadia College, Pune-
411001.
CPIO, O/o. The Commissioner Of
CGST, Pune - II Commissionerate,
Assistant Commissioner, Nodal
CPIO, RTI Cell, Baramati Dvision,
Solapur Sub-Commissionerate, CFC
Building, Pencil Chowk, Baramati,
Maharashtra-413133.
Relevant dates emerging from the appeal:
RTI : 07-02-2018 FA : 24-04-2018 SA : 12-09-2018
CPIO : 09-03-2018 FAO : 25-05-2018 Hearing : 07-07-2020
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), O/o. The Commissioner of CGST, Pune seeking information regarding compliance of the Page 1 of 3 orders dated 01-05-2006 and 31-03-2006 whereby the Chief Director (Sugar) had directed the sugar mill "Bhavani-Code 13801" to sell 6426.7 MT and 4419.4 MT quantity of sugar in open market for public consumption.
2. The CPIO responded on 09-03-2018. The appellant filed the first appeal dated 24-04-2018 which was disposed of by the first appellate authority on 25-05-2018. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act, 2005 and also to direct him to provide the sought for information. Hearing:
3. The appellant, Mr. Yogesh Fulchand Pande attended the hearing through video conferencing. Mr. S. K. Patil, Assistant Commissioner and Mr. Dhananjay Dahiwale, Assistant Commissioner participated in the hearing representing the respondent(s) through video conferencing. The written submissions are taken on record.
4. The appellant submitted that the CPIO, Baramati Division did not comply with para 7 of the decision dated 25-05-2018 rendered by the first appellate authority.
5. The respondent(s) submitted that the CPIO, Baramati Division would communicate an updated factual position to the appellant, within a period of 15 working days from the date of receipt of this order. Decision:
6. This Commission directs the CPIO, Baramati Division to provide the information to the appellant, within a period of 15 working days from the date of receipt of this order. If the information is not available, an affidavit should be provided to the appellant.
7. With the above observations, the appeal is disposed of.
8. Copy of the decision be provided free of cost to the parties.
Neeraj Kumar Gupta ( )
Information Commissioner (सूचना आयु )
दनांक / Date: 07-07-2020
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस . . ),
Dy. Registrar (उप-पंजीयक),(011-26105682) Addresses of the parties:Page 2 of 3
1. The CPIO O/o. The Commissioner Of CGST, Pune - II, Commissionerate, Pune, Nodal CPIO, RTI Cell, 41-A, GST Bhavan, Sassoon Road, Opposite Wadia College, Pune - 411001.
2. The CPIO O/o. The Commissioner Of CGST, Pune - II, Commissionerate, Assistant Commissioner, Nodal CPIO, RTI Cell, Baramati Dvision, Solapur Sub-Commissionerate, CFC Building, Pencil Chowk, Baramati, Maharashtra-413133.
3. Shri Yogesh Fulchand Pande Page 3 of 3