Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mrabhishek Kumar Shukla vs Ministry Of Youth Affairs & Sports on 17 July, 2015

                        Central Information Commission, New Delhi
                              File No. CIC/SH/A/2014/001384
                    Right to Information Act­2005­Under Section (19)




Date of hearing                       :     17th July 2015


Date of decision                      :     17th July 2015



Name of the Appellant                 :     Shri Abhishek Kumar Shukla,
                                            Sudna, Medininagar, Palamu, 
                                            Jharkhand­ 822102


Name of the Public Authority          :     Central Public Information Officer,
                                            Nehru Yuva Kendra Sangathan,
                                            District Youth Coordinator Nehru Yuva 
                                            Kendra, Rainbow House, Police Line, 
                                            Circuit House, Palamu, Jharkhnad­ 822101



      The Appellant was not present.

      On behalf of the Respondents, Shri Ramdev Prasad, District Youth Coordinator 

was present at the NIC studio, Palamu.

Information Commissioner : Shri Sharat Sabharwal This matter, pertaining to an RTI application dated 4.3.2014 filed by the Appellant,  seeking information on five points regarding Nehru Yuva Kendra, Palamu, came up today. 

CIC/SH/A/2014/001384 The Appellant was not present in spite of a written notice having been sent to him.  The  Respondents submitted that the above RTI application was not received by them.  They  received a copy with the Commission's notice for today's hearing.   The information was  provided to the Appellant on 16.7.2015 and he has expressed his satisfaction with the  same to the Respondents in writing.  

2. In   view   of   the   foregoing,   intervention   by   the   Commission   is   not   considered  necessary in this case.  

3.  With the above observations, the appeal is disposed of.

4.  Copies of this order be given free of cost to the parties.

Sd/­ (Sharat Sabharwal) 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)                  Deputy Registrar CIC/SH/A/2014/001384