Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mrk Sridhar Reddy vs Ministry Of Railways on 25 June, 2014

                        CENTRAL INFORMATION COMMISSION
                         CLUB BUILDING (NEAR POST OFFICE)
                        OLD JNU CAMPUS, NEW DELHI­110 067
                                     TEL: 011­26179548
                                               Decision No.CIC/AD/C/2013/000266/VS/07233
                                                       Appeal No.CIC/AD/C/2013/000266/VS
                                                                          Dated:      26.06.2014


Appellant:                              Shri K. Sridhar Reddy,
                                        R/o Flt No.­P1, Adarsh Bloom, Gopal 
                                Reddy Layout, Dodda Banaswadi, 
                        Bangalore­560 043.


Respondent:                             Central Public Information Officer,
                                        Dy. Chief Engineer/Gen./Construction,  
                                South Western Railway, No.18, Millers 
                        Road, Bangalore­560 046.
Date of Hearing:                25.06.2014


                                        ORDER

RTI application:

1. The appellant filed an RTI application on 20.11.2012 seeking information pertaining  to a certain contract. The appellant filed a first appeal on 21.12.2012 with the first appellate  authority (FAA).  The FAA response is not on record. The appellant filed a second appeal on  08.01.2013 with the Commission.

Hearing: 

2. Due to technical problems, the hearing at the video conferencing could not be held.
3. From the material available on record, it is apparent that the appellant in his RTI  application of 20.11.2012 was seeking information pertaining to a certain contract.
4. The appellant addressed a communication to the Commission on 16.06.2014 stating  that he had received the information sought by him in RTI application on 06.02.2013.

Decision:

5. Commission's intervention is not required in the matter.

The appeal is disposed of.  Copy of decision be given free of cost to the parties.

(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer