Central Information Commission
Mrmohd Shakeel Saifi vs Gnctd on 7 April, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2016/000110
Mohd Shakeel Saifi Vs. Principal Accounts Office, Delhi
Important Dates and time taken:
RTI/PIO: 38/26815 (23) FAA Order: 1192015 2nd Appeal: 412016
Hearing: 07042016 Decision: 07042016
Parties present:
Appellant: Not present
Public Authority: Mr. TV Raman
FACTS:
2. Appellant by his RTI application had sought for copies of medical bills, forms and amount claimed from PAO (Patparganj) by Principal, Amita Dev of Bhai Parmanad Insitute of Business studies from 01.08.2012 to 31.03.2014, copies of conveyance and cartridge claimed by Shri. R.L Pubby part time, Shri Pani Ram and copies of TA claimed by Shri Vipul Jain. Having received no information, appellant filed First Appeal. FAA by his Order dated 11.09.2015 disposed of the appeal stating that the application was transferred to DTTE on 18.08.2015. Being unsatisfied, appellant approached Commission.
CIC/SA/A/2016/000110 Page 1
DECISION:
3. PIO stated that appellant was asking third party information and also did not disclose the folio number for the bill. Hence the information could not be furnished. He also stated that his RTI application was transferred to DTTE. Having heard the submissions and perused the records, the Commission holds that sufficient information is provided, hence the appeal is closed.
(M. Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:
1. The PIO under the RTI Act, RTI Cell Bhai Parmanand Institute of Business Studies, Opposite to: Madhuban Chowk Colony, Shakarpur Extension, DELHI110092
2. Mohd. Shakeel Saifi CIC/SA/A/2016/000110 Page 2 9/13A, Ambedkar Street No.5, Maujpur, Delhi110053 CIC/SA/A/2016/000110 Page 3