Central Information Commission
Mr.Madhav Balwant Karmarkar vs Department Of Expenditure on 16 January, 2014
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Telefax:01126180532 & 01126107254 Websitecic.gov.in
Appeal: No. CIC/SS/A/2011/001876/MP
Appellant /Complainant : Sh. Madhav Balwant Karmakar,
Pune
Public Authority : Stressed Assets Stabilization
Fund, Mumbai
Date of Hearing : 16 January 2014
Date of Decision : 16 January 2014
Facts:
1. The appellant Shri Madhav Balwant Karmakar has submitted RTI application dated 24 March 2010 before the Central Public Information Officer (CPIO), Stressed Assets Stabilization Fund, Mumbai, seeking information relating to appointment and delegated powers to Shri B. W. Ramteke as the General Manager of SASF through total of 03 points.
2. Vide CPIO order dated 12 June 2010, CPIO furnished the requisite information pointwise.
3. Not satisfied by the CPIO's reply, the appellant preferred first appeal to the First Appellate Authority (FAA) dated 18 June 2010.
4. Vide FAA order dated 10 July 2010, the FAA upheld the decision of the CPIO.
5. Being aggrieved and not satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission alleging that he has not received complete and satisfactory information.
6. The matter was heard today. The appellant Shri Madhav Balwant Karmarkar accompanied with Shri Rajendra Kadu participated via videoconferencing. The respondents Shri Aditya Gajbhiye, AGMA, CPIO, Shri Yatin Mankad, DGM/FAA and Shri Vijay Dheer, DGM Legal SASF made submissions from Mumbai via videoconferencing.
7. The appellant submitted that he had not been provided complete information as regards the appointment of Shri B.W. Ramteke as General Manager of SASF with order and sanction of the Board of Trustees and the delegation of powers. The respondents submitted that they have given the correct position about the appointment of Shri Ramteke as General Manager of SASF and that no delegation of powers has been issued after 2005. The respondent will confirm that the delegation of powers was not revised after the year 2005.
Decision Notice
7. The Commission has heard the submissions made by both the parties and is satisfied that all the points of the RTI have been replied to. In view of the position in the preceding para the CPIO will give an affidavit to the Commission with a copy to the appellant that they have provided complete information with reference to delegation of powers as held by them to the appellant within 10 days.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to: 1, Shri Madhav Balwant Karmakar B6, Pancharatna Housing Society13 Sheela Vihar Colony, Erandwane, Pune411038
2. The CPIO Streed Assets Stabilization Fund 9th Floor, IDBI Tower, WTC Complex Cuffe Parade, Mumbai400005
3. The Appellate Authority Streed Assets Stabilization Fund 9th Floor, IDBI Tower, WTC Complex Cuffe Parade, Mumbai400005