Central Information Commission
Mrsumanchoudhary vs Election Commission Of India on 19 April, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi110 066
TEL: 01126105682
Decision No. CIC/SS/A/2014/900070/SB
Dated 19.04.2016
Appellant : Shri Suman Choudhary,
Qtr. No.B2/2, Beside SBI Bank.
NTS Barkakana,
Distt. Ramarh, Jhakhand.
Respondent : Central Public Information Officer
Election Commission of India, Nirvachan
Sadan, Ashoka Road, New Delhi 110
001.
Date of Hearing : 19.04.2016
Relevant dates emerging from the appeal:
First appeal filed on : 09.09.2013
Second Appeal filed on : 11.11.2013
ORDER
1. Shri Suman Choudhary filed an online application dated nil under the Right to Information Act, 2005 before the Central Public Information Officer (CPIO), Election Commission of India seeking information on four points pertaining to his complaint I.d JH/9/22/110421 including (i) why his online complaint I.D JH/9/22/110421 was disposed of without solving the problem, (ii) what steps have been taken to solve this complaint and (iii) what steps have been taken to solve the complaint which has a redressal time of 7 days.
2. The appellant filed a second appeal dated 11.11.2013 with the Commission on the ground that he has not been provided any information by the CPIO and the First Appellate Authority (FAA) did not respond to his first appeal. The appellant requested the Commission to direct the CPIO, Election Commission of India to provide the information sought by him. Hearing:
3. The appellant Shri Suman Choudhary was not present despite notice. The respondent Shri MD. Umar, CPIO and Under Secretary, ECI was present in person.
4. The respondent submitted that the appellant was informed vide letter dated 18.10.2013 that information sought by him relates to Chief Electoral Officer, Jharkhand. Hence, the RTI application is being transferred to CPIO, CEO, Jharkhand under Section 6(3) of the RTI Act. Decision:
5. The Commission observes that due information has been provided to the appellant. Hence, no further action is required in the matter.
6. The appeal is disposed of. Copy of the decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer