Central Information Commission
Chain Singh Charan vs Ministry Of Environment & Forests on 9 June, 2017
Central Information Commission
Room No.307, II Fl oor, B Wing, August Kranti B hawan, Bhikaji Cama Place, New Delhi -110066
website-cic.gov.in
Appeal No. CIC/MOENF/A/2016/308217/MP
Appellant : Shri Chain Singh Charan, Jodhpur
Public Authority : M/o Environment, Forest & Climate Change, New
Delhi
Date of Hearing : June 07, 2017
Date of Decision : June 09, 2017
Present:
Appellant : Shri Chain Singh Charan - through VC
Respondent : Dr. Vinod Kumar Singh, Scientist 'D' - at CIC
RTI application : 08.03.2016
CPIO's reply : N.A.
First appeal : 23.06.2016
FAA's Order : N.A.
Second appeal : 31.08.2016
ORDER
1. Shri Chain Singh Charan, the appellant, sought copy of entire file of noting section taking cognizance of which the OM dated 06.06.2013 about guidelines for high rise buildings, modification; Demi Order dated 02.04.2012 regarding clarification on calculation of built up area and notification dated 22.12.2014 were issued.
2. Not having received any reply from the CPIO, the appellant approached the first appellate authority (FAA). The FAA does not appear to have adjudicated in the matter. Aggrieved, the appellant came in appeal before the Commission stating that the requisite information had not been provided by the CPIO.
3. The matter was heard by the Commission. The appellant stated that no information had been provided to him so far.
4. The respondent stated that on going through the records he found out that a reply had been provided to the appellant on 02.01.2017 by the then CPIO. He stated that the reason for this delay in providing the information was shifting the office to a new building. He added due to shifting some records had been misplaced and the RTI application of the appellant was not available with them. He could provide the complete information to the appellant, if he got the RTI application dated 08.03.2016.
5. The Commission observes that on 02.01.2017 the information sought on point 1 had been provided to the appellant. The Commission now gives a copy of RTI application dated 08.03.2016 to the CPIO and directs him to provide the point wise information sought to the appellant within 15 days from the date of receipt of this order. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Dy. Registrar Copy to:
Appellant Shri Chain Singh Charan House No. 11, Royal Residences Rasala Road Paota, Jodhpur, Rajasthan-342006 The Central Public Information Officer M/o Environment, Forest & Climate Change Indira Paryavaran Bhawan, Jorbagh Road, New Delhi-110003 The First Appellate Authority M/o Environment, Forest & Climate Change Director Indira Paryavaran Bhawan, Jorbagh Road, New Delhi-110003