M Ramadass vs Ministry Of Home Affairs on 21 February, 2023

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Central Information Commission

M Ramadass vs Ministry Of Home Affairs on 21 February, 2023

                               के   ीय सूचना आयोग
                      Central Information Commission
                           बाबा गंगनाथ माग, मुिनरका
                      Baba Gangnath Marg, Munirka
                       नई द ली,
                             ली New Delhi - 110067

ि तीय अपील सं या / Second Appeal No. CIC/MHOME/A/2022/101563

Shri M Ramadass                                              ... अपीलकता /Appellant
                                  VERSUS/बनाम

PIO & DS                                               ... ितवादीगण /Respondent
MHA

PIO
O/o Chief Secretariat
Government of Puducherry

Date of Hearing                      :    20.02.2023
Date of Decision                     :    21.02.2023
Chief Information Commissioner       :    Shri Y. K. Sinha

Relevant facts emerging from appeal:

RTI application filed on              :   17.05.2021
PIO replied on                        :   12.07.2021
First Appeal filed on                 :   21.07.2021
First Appellate Order on              :   November 2021
2ndAppeal/complaint received on       :   12.01.2022

Information sought

and background of the case:

The Appellant filed an RTI application dated 17.05.2021 seeking information on following 07 points:-

Page 1 of 3

The PIO /Dy. Secretary, MHA vide letter dated 12.07.2021 replied as under:-

Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 21.07.2021. The FAA/Jt. Secretary, MHA vide order passed in November 2021 stated as under:-

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

A written submission has been received the Appellant dated 12.02.2023 wherein he stated that he intends to withdraw the instant matter. ( Page 2 of 3 A written submission was also received from the PIO cum Superintendent, Condidential and Cabinet Department, Govt of Puducherry dated 04.02.2023 which has been taken on record.

Decision:

Keeping in view the facts of the case and the submission made by the Appellant not to contest the instant matter any further, the instant Second Appeal stands disposed off as "withdrawn".

Y. K. Sinha (वाई.

वाई. के . िस हा) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 of 3

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M Ramadass vs Ministry Of Home Affairs on 21 February, 2023