Central Information Commission
Mrhemal B Mehta vs Rajasthan Drugs & Pharmaceuticals ... on 17 May, 2016
CENTRAL INFORMATION COMMISSION
Room No. - 308, 2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110066.
Website: cic.gov.in
File No. CIC/KY/A/2016/000133
Appellant : Shri Hemal B.Mehta
404/406, Simran Plaza Corner of 3rd &
4rd Road Near to Hotel Regal Enclave, Khar West
Mumbai - 400052
Public Authority : The CPIO
M/o Chemical & Fertilizer
Rajasthan Drugs & Pharmaceuticals
Ltd,Road No. 12, VKI Area jaipur
Date of Hearing : 17.05.2016
Date of Decision : 17.05.2016
Presence:
Appellant : Absent
CPIO : Absent
FACTS:
I. Vide RTI application dated 18.03.2015, the appellant sought information on 3 issues.
II. CPIO, vide its response dated 15.04.2015, 10.07.2015, has provided the information to the Appellant.
III. The First Appeal (FA) was filed on 21.04.2015, as desired information not provided.
IV. First Appellate Authority (FAA), vide its order dated 20.05.2015, 29.06.2015, directed CPIO to provide the information regarding point no 1. V. Grounds for the appeal filed on 27.07.015, are contained in the Memorandum of second appeal.
HEARING Appellant as well as respondent opted to be absent despite of our due notice to them. DECISION It would be seen here that the appellant, vide his RTI Application dated 18.03.2015, sought information from the respondents on 3 issues. Respondents, vide their response dated 15.04.2015, allegedly denied the required information to the appellant by stating that the matter is sub-judice. Being aggrieved by the aforesaid response, FA was filed by the Page 1 of 2 appellant on 21.04.2015 before the FAA, who vide his order dated 29.06.2015, informed the appellant that the required information, against issues no. 2 & 3, has already been provided to him vide respondent's response dated 11.03.2015. However, directed CPIO to provide the information against issue no 1, to the appellant.
2. It is pertinent to mention here that incompliance of FAA's order dated 29.06.2015, the CPIO, vide his subsequent response dated 10.07.2015, provided the information to the appellant against issue no. 1 on his RTI application dated 18.03.2015.
3. The Commission perused the case-file thoroughly; specifically, nature of issues raised by the appellant in his RTI application dated 18.03.2015, respondent's response dated 15.04.2015, FAA's order dated 29.06.2015, CPIO subsequent response dated 10.07.2015, other material made available on record and also the grounds of memorandum of second appeal.
4. In view of the position above and in the circumstances of the case, the Commission is of the considered view that the respondents have provided the required information to the appellant in terms of Section 2(f) of the RTI Act 2005. In view of this, the Commission feels that the appellant's second appeal becomes redundant in this regard. Thus, the appellant's second appeal deserves to be dismissed. Therefore, it is dismissed.
The Appeal is dismissed accordingly.
Sd/-
(M.A. Khan Yusufi) Information Commissioner Authenticated true copy (Krishan Avtar Talwar) Deputy Secretary The CPIO M/o Chemical & Fertilizer Rajasthan Drugs & Pharmaceuticals Ltd,Road No. 12, VKI Area jaipur Shri Hemal B.Mehta 404/406, Simran Plaza Corner of 3rd & 4rd Road Near to Hotel Regal Enclave, Khar West Mumbai - 400052 Page 2 of 2