Central Information Commission
Mrvellore M Sivaraj vs Parliment Of India on 19 August, 2015
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
Decision No.CIC/RM/A/2014/003326/SB
Appeal No. CIC/RM/A/2014/003326/SB
Dated: 19.08.2015
Appellant: Shri M. Sivaraj,
No. 12, Arumugam St.
Vasanthapuram,
Vellore
Tamil Nadu.
Respondent: Central Public Information Officer/
C/o F.A.A.
Rajya Sabha Secretariat,
Parliament House,
New Delhi110 00.
Date of Hearing: 19.08.2015
ORDER
1. Shri M. Sivaraj filed an application dated 07.10.2013 under the Right to Information Act, 2005 (RTI Act) with the Central Public Information Officer (CPIO), Rajya Sabha Secretariat seeking the following:
i) Copy of the announcement made by the Parliamentary Standing Committee on Personnel, Public Grievances, Law & Justice held on 4th & 5th October, 2013 at Chennai for RTI Amendment Bill, 2013 for hearing public views in the matter.
ii) Copy of the list of persons, organizations etc. invited for the above said sitting for hearing views on the proposed RTI Amendment Bill, 2013.
iii) Copy of the list of persons, organizations etc, actually attended the above said sitting and offered opinion on the proposed RTI Amendment Bill, 2013.
iv) Copy of the file or record in which views of public, individuals, organizations etc. were recorded in the above said sitting on the proposed RTI Amendment Bill, 2013.
v) Copy of the papers or records which show the norms adopted for inviting selected individuals, organizations etc. for offering opinion on the proposed RTI Amendment Bill, 2013.
vi) Copy of the press release and also relevant portion of new papers which show advance information about the above sitting were given to the public.
vii) The date/dates of next sitting of the said committee at Chennai and at Bengaluru.
viii) The mode and due date for applying for appointment for the sitting to be held at Chennai and at Bengaluru.
2. The CPIO vide letter dated 01.11.2013 provided parawise reply contained in 4 pages. Not satisfied with the reply of the CPIO, the appellant filed first appeal dated 03.12.2013 before the First Appellate Authority (FAA), on the ground the CPIO has not furnished complete information. The F.A.A. vide O.M. dated 3rd January, 2014 supplied additional information contained in 3 pages, which he stated was provided by the Committee Section (PPG) after receiving the first appeal. Since he was not satisfied with the information provided by the FAA, the appellant filed the present appeal dated 03.03.2014 before the Commission.
Hearing:
3. The appellant Shri M. Sivaraj attended the hearing through video conferencing. The respondent Shri K.P Singh, CPIO and Director was present in person.
4. The respondent submitted that information was provided to the appellant vide letter dated 01.11.2013. Subsequently, vide FAA order dated 03.01.2014, additional information was also provided. The additional information clarified that it was inadvertently stated that the Committee heard the representatives of Government of Tamil Nadu on the Right to Information (Amendment) Bill, 2013 during its visit to Chennai.
Decision:
5. The Commission observes that information as available with the respondent was provided to the appellant. Hence, no further action is required in the matter.
6. The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer