Central Information Commission
D Dhananjaya vs Archaeological Survey Of India on 6 December, 2022
Author: Uday Mahurkar
Bench: Uday Mahurkar
के न्द्रीयसच
ू नाआयोग
Central Information Commission
बाबागगं नाथमागग,मुननरका
Baba Gangnath Marg, Munirka
नईनिल्ली, New Delhi - 110067
द्वितीयअपीलसंख्या / Second Appeal No.:- CIC/ALSOI/A/2022/121573 -UM
Mr. D Dhananjaya
....अपीलकताा/Appellant
VERSUS
बनाम
CPIO
Archaeological Survey Of India,
O/o The Superintending Archaeologist,
Hampi Circle, Kamalapur- 505102
....प्रद्वतवादीगण /Respondent
Date of Hearing : 05.12.2022
Date of Decision : 06.12.2022
Date of RTI application 11.01.2022
CPIO's response 24.03.2022
Date of the First Appeal 01.03.2022
First Appellate Authority's response Not on record
Date of diarized receipt of Appeal by the Commission 06.05.2022
ORDER
FACTS The Appellant vide RTI application sought information, as under:-
The CPIO vide letter dated 24.03.2022, furnished a reply to the Appellant. Dissatisfied with the reply received from the PIO, the Appellant filed a First Appeal. The order of the FAA, if any, is not on the record of the Commission. Thereafter, the Appellant filed a Second Appeal before the Commission.Page 1 of 2
HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: The appellant attended the hearing through AC. Respondent: The respondent was not present despite notice.
The respondent remained absent during the hearing despite notice. The Appellant reiterated the contents of the RTI application and submitted that partial, false, and misleading information was provided by the CPIO.
DECISION:
Keeping in view the facts of the case and the submissions made by the appellant and after perusal of the documents available on record, the Commission directs the Respondent to furnish correct and complete information to the Appellant, free of cost, in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the date of receipt of this order under the intimation to the Commission.
Moreover, the Commission takes a serious view of the absence of the CPIO, ASI, Hampi Circle, Kamalapur, despite notice and directs him to submit a written statement before the Commission, explaining his absence, along with the comments of the First Appellate Authority, before 30.12.2022, both by post and by uploading on http://dsscic.nic.in/online-link-paper-compliance/add.
The Appeal stands disposed of accordingly.
(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पजं ीयक) 011-26182598 द्वदनांक / Date: 06.12.2022 Page 2 of 2