Vishnu Dev Bhandari vs Lok Sabha Secretariat on 11 July, 2020

[Cites 2, Cited by 0]

Central Information Commission

Vishnu Dev Bhandari vs Lok Sabha Secretariat on 11 July, 2020

Bench: Neeraj Kumar Gupta

                              के ीय सूचना आयोग
                     Central Information Commission
                          बाबा गंगनाथ माग, मुिनरका
                      Baba Gangnath Marg, Munirka
                      नई िद ी, New Delhi - 110067

ि तीय अपील सं     ा / Second Appeal No. CIC/LOKSS/A/2018/154844

 Vishnu Dev Bhandari                                      ... अपीलकता/Appellant

                                     VERSUS
                                      बनाम


 The CPIO, Parliament of India,                            ... ितवादी /Respondent
 Lok Sabha Secretariat, Parliament
 House Annexe, New Delhi.

Relevant dates emerging from the appeal:

 RTI : 22.06.2018             FA     : 24.07.2018          SA      : 06.09.2018

 CPIO : Not on record         FAO : Not on record          Hearing : 06.07.2020

                                     ORDER

1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Parliament of India, Lok Sabha Secretariat, Parliament House Annexe, New Delhi. The appellant seeking information regarding copy of rules/regulations vide which recommendation was given in 16th Lok Sabha that MPLADS scheme should be closed along with copy of recommendations, etc.

2. As the CPIO had not provided the requested information, the appellant filed the first appeal dated 24.07.2018 requesting that the information should be provided to him. The response of FAA is not on record. He filed a second appeal u/Section Page 1 of 3 19(3) of the RTI Act before the Commission on the ground that information has not been provided to him and requested the Commission to direct the respondent to provide complete and correct information.

Hearing:

3. The appellant attended the hearing through video-call. The respondent, Shri K. Sona, CPIO attended the hearing through video-call.

4. The respondent submitted their written submissions dated nil and the same has been taken on record.

5. The appellant submitted that no information has been provided to him by the respondent on his RTI application dated 22.06.2018.

6. The respondent submitted that they have informed the appellant that his RTI application dated 22.06.2018 has been transferred under Section 6(3) of the RTI Act to M/o Statistics & Programme Implementation on 10.07.2018 under intimation to the applicant and advised to approach the ministry directly for the desired information.

Decision:

7. The Commission, after hearing the submissions of both the parties and after perusal of records, observes that the information sought by the appellant pertains to the M/o Statistics & Programme Implementation and his RTI application has also been transferred to the said Ministry for appropriate action in the matter. The Commission is of the view that the action/steps taken by the respondent in dealing with the RTI application is satisfactory.

8. Nonetheless, the Commission advices the Secretary, M/o Statistics & Programme Implementation to look into the matter/RTI application of the appellant and an appropriate reply should be given to him within a period of 30 working days from the date of receipt of this order.

Page 2 of 3

9. The Deputy Registrar is directed to send complete file of the appellant to the Secretary, M/o Statistics & Programme Implementation along with copy of this order.

10. With the above observations, the appeal is disposed of.

11. Copy of the decision be provided free of cost to the parties.




                                                                नीरज कुमार गु ता)
                                            Neeraj Kumar Gupta (नीरज          ता
                                                                   सूचना आयु त)
                                         Information Commissioner (स         त

                                                         दनांक / Date      06.07.2020




Authenticated true copy
(अिभ मािणत स$ािपत ित)


S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)

Addresses of the parties:
1.       The CPIO,

Parliament of India, Lok Sabha Secretariat, Nodal CPIO, RTI Cell, Parliament House Annexe, New Delhi - 110001.

2. Vishnu Dev Bhandari,

3. Secretary, M/o Statistics & Programme Implementation 418, Sardar Patel Bhawan, Parliament Street, New Delhi Page 3 of 3

Unlock Advanced Research with PRISMAI

Central Information Commission