Central Information Commission
Mrkamal Kishore Arora vs Ministry Of Human Resource Development on 4 August, 2016
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Central Information Commissioner
CIC/RM/A/2014/004685
Kamal Kishore Arora v. Dept of Higher Education, MHRD
Important Dates and time taken:
RTI/PIO: 25413/31314(340 1st Appeal: 762014 2nd Appeal: 782014
Directions issued Hearing: 04082016 Decided on: 04082016
Appellant: present
Public Authority: Mr. Iqbal Singh CPIO
FACTS:
2. Appellant sought information about issuance of certified copy of registration R.O.C no. A 50628/90 dated 17.9.1990 of Artistic work - ALASKA. The PIO stated that copies of titled applications Bells, Alladin Rice, Superotx and Gautam has been given to him already and asked him to give extracts from register of copyrights of above 4 certificates, to enable maintaining copyright records. The appellant thereafter, approached Commission.
DECISION:
3. The appellantadvocate, representing his client Flaxo Polymers Pvt Ltd said that he was asked to send the copies of documents because public authority missed those papers in their office. Accordingly, appellant has sent those documents. Instead of furnishing 10 certified copies, the public authority has sent only 2.
4. The Commission directs the public authority to provide remaining 8 certified copies, within 10 days from the date of receipt of this order.
(M. Sridhar Acharyulu) Central Information Commissioner Authenticated true copy (Dinesh Kumar) Deputy Registrar Order copies handed over to the parties present in th hearing, free of cost.
Addresses of the parties:
1. The CPIO under the RTI Act, , RTI Cell, Govt of India Department of Higher Education, MHRD Copyright Board, Room No.11, 4th Floor, Jeevan Deep Bhavan, Sansad Marg, New Delhi110001
2. Mr. Kamal Mishore Arora 1158, Bazar Old Kanak Mandi, Amritsar143006 Punjab