Indian Kanoon - Search engine for Indian Law

Central Information Commission

Abhishek Verma vs Central Zoo Authority, New Delhi on 27 April, 2022

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                       के न्द्रीयसच
                                                  ू नाआयोग
                             Central Information Commission
                                     बाबागंगनाथमागग,मुननरका
                             Baba Gangnath Marg, Munirka
                               नईनिल्ली, New Delhi - 110067

द्वितीयअपीलसंख्या / Second Appeal No.:- CIC/CZAUR/A/2021/104669-UM

Mr. AbhishekVerma

                                                                      ....अपीलकताा/Appellant
                                            VERSUS
                                              बनाम



CPIO,
Central Zoo Authority B-1 Wing, 6th Floor,
Pt. DeendayalAntyodayaBhawan, CGO Complex,
Lodhi Road, New Delhi- 110003



                                                                      प्रद्वतवादीगण /Respondent

Date of Hearing      :              25.04.2022
Date of Decision     :              27.04.2022



Date of RTI application                                              07.11.2020
CPIO's response                                                      23.11.2020
Date of the First Appeal                                             23.11.2020
First Appellate Authority's response                                 21.12.2020
Date of diarized receipt of Appeal by the Commission                 01.02.2021

                                          ORDER

FACTS The Appellant vide RTI application sought information, as under:-

ETC.

The CPIO vide letter dated 23.11.2020, furnished a reply to the Appellant. Dissatisfied with the reply received from the PIO, the Appellant filed a First Appeal. The FAA vide order dated 21.12.2020, also furnished a reply to the Appellant.

Thereafter, the Appellant filed a Second Appeal before the Commission.

HEARING:

Facts emerging during the hearing:

The following were present:

Appellant: Absent, Respondent: Mr. Ravinder Singh Rawat, Finance Officer participated through AC.

The Appellant remained absent during the hearing. Despite its continuous efforts, the Commission was not able to contact the Appellant.

The Respondent while reiterating the contents of the RTI Application submitted that the Appellant had sought copy of documents which show the funds/donation that were released by Central Zoo Authority to public for animals NGO/trust from 1992 to 2019 etc. He further submitted that vide letters dated 23.11.2020 & 21.12.2020, they had furnished a suitable reply as per record available in their office. Hence, no further information remained to be provided to the Appellant.

The Appellant was not present to contest the submissions of the Respondent.

DECISION:

Keeping in view the facts of the case and the submissions made by the Respondent, the Commission observes that vide letters dated 23.11.2020 & 21.12.2020, an appropriate reply have not been furnished by the CPIO as per the provisions of the RTI Act, 2005. Therefore, the Commission directs the Respondent to re-examine the RTI application and furnish a detailed and an updated revised reply to the Appellant, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the receipt of this order under the intimation to the Commission.

The Appeal stands disposed accordingly.

(Uday Mahurkar) (उदय माहूरकर) ू ना आयुक्त) (Information Commissioner) (सच Authenticated true copy (अद्विप्रमाद्वणत एवं सत्याद्वपत प्रद्वत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 द्वदनांक / Date: 27.04.2022 Page 3 of 3