Central Information Commission
Mrvsingh vs Ministry Of Home Affairs on 29 March, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi110066
Decision No. CIC/VS/A/2015/900139/SB
Dated 29.03.2016
Appellant : Shri V. Singh,
A115, Ganesh Nagar,
New Delhi110 018.
Respondent : Central Public Information Officer,
Ministry of Home Affairs, ISII Divn./ Arms
Sec., NDCCII Bhawan, Jai Singh Road, New
Delhi.
Date of Hearing : 29.03.2016
Relevant dates emerging from the appeal:
RTI application filed on : 13.09.2014
CPIO's reply : Sept., 2014
First Appeal : 18.10.2014
Second Appeal filed on : 07.01.2015
ORDER
1. Shri V. Singh filed an application dated 13.09.2014 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Ministry of Home Affairs (MHA), seeking information on seven points regarding unclaimed arms and ammunitions, including (i) conditions for storage/disposal of obsolete, obsolescent, confiscated, seized and recovered weapons, (ii) whether the arms dealers are allowed to sell unclaimed 1 weapons or not and (iii) whether possession of arms should be disclosed to the licensing authorities at the time of renewal.
2. The appellant filed the second appeal dated 07.01.2015 before the Commission on the ground that the information provided to him by the PIO is unsatisfactory. Hearing:
3. The appellant Shri V. Singh was present in person. The respondent was not present despite notice.
4. The appellant submitted that the CPIO has not provided complete information and that information sought in point no. 4 of the RTI application has been denied on the ground that the MHA does not maintain such information and that information sought in point no. 6 of the RTI application has been denied on the ground that the same is not available. The appellant further submitted that in view of the above, he may be allowed inspection of the relevant records. Decision:
5. The Commission upon perusal of records observes that only part information has been provided to the appellant. The Commission, therefore, directs the respondent to permit the appellant to inspect the relevant records relating to his RTI application within a period of three weeks from the date of receipt of a copy of this decision and allow him to take copies of the relevant documents up to 50 pages free of cost.
6. With the above observations, the appeal is disposed of. 2
7. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer 3