Central Information Commission
Mr. Ashish Jaitly vs Cbi on 10 January, 2011
Central Information Commission, New Delhi
File No.CIC/WB/A/2010/000009SM
Right to Information Act2005Under Section (19)
Date of hearing : 10 January 2011
Date of decision : 10 January 2011
Name of the Appellant : Shri Ashish Jaitly
6, Ganesh Nagar,
Near Sanyas Ashram Bati Nau,
Jalandhar, Punjab.
Name of the Public Authority : CPIO, Central Bureau of Investigation,
Anti Corruption Unit -IV,
8th Floor, Lok Nayak Bhawan,
Khan Market, New Delhi.
The Appellant was not present in spite of notice.
On behalf of the Respondent, the following were present:
(i) Shri M.C. Sahni, SP, CBI, ACUIV,
(ii) Shri A.V.S. Sai, SI
Chief Information Commissioner : Shri Satyananda Mishra
2. We heard this case through video conferencing. The Appellant was not present in spite of notice. The Respondents were present in our chamber and made their submissions.
3. The Appellant had asked for a number of information in regard to the assets held in the names of the kith and kin of Shri Sukh Ram. The CPIO had provided the desired information. However, after carefully considering the facts of the case, we are of the opinion that if a copy of the chargesheet filed by the CBI in the court of the Special Judge should be provided to the Appellant. Therefore, we direct the CPIO to provide to the Appellant within 10 working days from the receipt of this order the photocopy of the chargesheet filed in the court of the Special Judge in the above matter.
CIC/WB/A/2010/000009SM
4. The appeal is disposed off accordingly.
5. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Assistant Registrar CIC/WB/A/2010/000009SM