Central Information Commission
Deepak Juneja vs Central Information Commission on 11 January, 2018
dsUnzh; lwpuk vk;ksx
CENTRAL INFORMATION COMMISSION
dsUnzh; lwpuk vk;ksx Hkou
CENTRAL INFORMATION COMMISSION BHAWAN
ckck xaxukFk ekxZ] eqfujdk
Baba Gangnath Marg, Munirka
ubZ fnYyh-110067
Tel: +91-11-26106140/26179548
Email - [email protected]
lwpuk vk;qDr : fnO; izdk"k flUgk
INFORMATION COMMISSIONER : DIVYA PRAKASH SINHA
File No. CIC/CICOM/C/2017/120403/SD
Date of Hearing :11/01/2018
Date of Decision:11/01/2018
Relevant facts emerging from the Complaint:
Complainant : Deepak Juneja
Respondent : CPIO,
Central Information Commission,
Baba Gangnath Marg, Munirka,
New Delhi.
RTI application filed on : 07/01/2017
PIO replied on : 02/02/2017
First appeal filed on : N.A.
First Appellate Authority : N.A.
order
Complaint dated : 22/03/2017
Information sought:
The Complainant sought copy of rules/regulations framed by CIC in exercise of the power conferred under Section 12(4) of the RTI Act. Grounds for the Complaint:
The CPIO has provided false, misleading and incomplete information as CIC Management Regulation, 2007 were declared ultra vires by Hon'ble Delhi High Court in W.P (C) 12714/2009.1
Relevant Facts emerging during Hearing: The following were present:-
Complainant: Not present.
Respondent: K.K. Pukhral, CPIO (Legal Cell) and A.K. Sharma, CPIO (RTI Cell), Central Information Commission present in person.
CPIO (Legal Cell) submitted that as on the date of his reply copy of rules/regulations framed by CIC in exercise of the power conferred under Section 12(4) of the RTI Act was available on the website of CIC and he had replied as per record.
Decision Commission finds the grounds of complaint devoid of any merit as the allegation of false, misleading information being provided does not hold well in the light of the CPIO's submission.
The Complaint is disposed of accordingly.
(Divya Prakash Sinha) Information Commissioner Authenticated true copy (H P Sen) Dy. Registrar/Designated Officer 2