Central Information Commission
Mr.Matin vs Ministry Of Communications And ... on 11 November, 2010
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/DS/C/2010/000216/LS
Complainant : Mohd Matin
Public Authority : BSNL
Date of Hearing : 11.11.2010
Date of Decision : 11.11.2010
FACTS :
The matter is called for hearing today dated 11.11.2010. Complainant present. The BSNL is represented by Shri A.R. Singh, SDE, Amroha.
2. It is noticed that vide RTI application dated 7.8.2008, the complainant had sought information on 04 paras about mobile telephone connection and the matters related therewith. As he did not receive the requisite information from CPIO, he has filed the present complaint.
3. During the hearing, Shri A.P. Singh submits a written representation enclosing therewith the requisite information and the same is handed over to the complainant, 'dasti'. In the premises, the matter is closed.
4. However, before parting with this matter, we would like to mention that RTI application was filed in November, 2008, and the information is being provided today, that is, after a gap of about 02 years. It is to be emphasised that the prescribed period for supply of information is 01 month. The case in hand clearly shows that the concerned officers have not taken their duties and responsibilities under the RTI Act seriously and, infact, have violated the provision of law. They are cautioned to be careful in future.
Sd/-
(M.L. Sharma) Central 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.
(K.L. Das) Assistant Registrar Address of parties :-
1. Shri A.R. Singh SDE, BSNL, Raipur, Amroha, JP Nagar, Uttar Pradesh
2. Shri Matin R/o Modh Begum Sarai, Khurd Amroha, Jyotiba, Fule Nagar, Uttar Pradesh