Central Information Commission
Arani vs Geological Survey Of India on 22 August, 2017
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066
Decision No. CIC/YA/C/2016/900014
Dated 18.08.2017
Complainant : Shri Arani Guha,
SA 32, Vrinda Apartment,
Krishna Vihar,
Gopalpura Bypass,
Jaipur, Rajasthan-302015.
Respondent : The Central Public Information Officer,
Geological Survey of India,
Western Region,
15-16, Institutional Area,
Jaipur-302 004.
Date of Hearing : 18.08.2017
Relevant dates emerging from the complaint:
RTI application : 29.10.2015
CPIO's reply : No reply
Complaint : 14.12.2015
ORDER
1. The complainant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Geological Survey of India (GSI), Western Region, Jaipur, seeking information on five points pertaining to an Enquiry Committee constituted on 12.09.2015 including, inter-alia, certified copy of (i) the terms of reference of the enquiry committee and (ii) the proceedings of the Enquiry Committee.
2. The complainant filed a complaint before the Commission on the grounds that he has not received any response to his RTI application from the CPIO.
Page 1 Hearing:
3. The complainant Shri Arani Guha was not present despite notice. The respondent Shri A.M. Asim Ansari, Director and CPIO, GSI, Jaipur, attended the hearing through video conferencing.
4. The respondent submitted that a certified copy of the terms of reference has been provided to the complainant vide letter dated 08.12.2015. The respondent further submitted that no record pertaining to the proceedings of the enquiry committee including the minutes of the same are available on the file.
Decision:
5. The Commission, after hearing the submissions of the respondent and perusing the records, directs the respondent to file an affidavit with the Commission deposing that no records relating to information sought in point nos. 2 and 3 of the RTI application are available with the respondent. A copy of the affidavit shall also be provided to the complainant. The Commission further observes that complete and correct information on point nos. 4 and 5 of the RTI application has not been provided to the complainant. In view of this, the Commission directs the respondent to provide information on point nos. 4 and 5 of the RTI application to the complainant. The above directions of the Commission shall be complied with, within a period of four weeks from the date of receipt of a copy of this order.
6. With the above observations, the complaint is disposed of.
7. Copy of the decision be provided free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (S.S. Rohilla) Designated Officer Page 2