Central Information Commission
Mr.Ramesh Chand Savita vs High Court on 22 November, 2012
Central Information Commission, New Delhi
File No.CIC/SM/C/2012/000481
Right to Information Act2005Under Section (19)
Date of hearing : 22 November 2012
Date of decision : 22 November 2012
Name of the Appellant : Shri Ramesh Chand Savita,
S/o. Shri Ghanshyam Das,
6/220, Madaar Gate, Bailganj,
Agra.
Name of the Public Authority : CPIO, Allahabad High Court,
Allahabad, U.P
The Appellant was not present in spite of notice.
On behalf of the Respondent, Shri Sushil Kumar, CPIO, was present.
Chief Information Commissioner : Shri Satyananda Mishra
2. The Appellant did not turn up in the Agra studio of the NIC in spite of notice. The Respondent was present in the Allahabad studio. We heard his submissions.
3. It appears the Appellant had sent a petition on 23 January 2011, presumably seeking legal aid. In his RTI application, he had wanted to know about the action taken on that petition. The CPIO of the High Court had transferred the RTI application to his counterpart in the Allahabad High Court CIC/SM/C/2012/000481 Legal Services Committee which dealt with legal aid and endorsed a copy of this letter to the Appellant. The CPIO of the Allahabad High Court Legal Services Committee wrote back stating that the petition dated 23 January 2011 was never received by them. The copy of this communication had also been endorsed to the Appellant.
4. Thus, it appears that the original petition filed by the Appellant seeking legal aid never reached the Allahabad High Court Legal Services Committee, the authority for considering grant of legal aid. In these circumstances, all that we can advise the Appellant to do is to send his petition again to the Secretary, Allahabad High Court Legal Services Committee and, thereafter, await their decision. In the present case, there is no information to be disclosed since the original petition itself does not seem to have been received by the addressee.
5. The appeal/complaint is disposed off accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SM/C/2012/000481