Central Information Commission
Shweta Saraswat vs Ministry Of External Affairs on 27 February, 2017
CENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi -110066
Tel : +91-11-26186535
Appeal No. CIC/VS/A/2015/000570
Appellant: Ms. Shweta Saraswat,
R/o. 45/5, Ram Nagar,
P.O.-Krishna Nagar,
Mathura-281004, Uttar Pradesh
Respondent: Central Public Information Officer
S.O. (CPV-RTI), M/o. E.A., CPV Division,
Patiala House Annexe, Tilak Marg,
New Delhi
Date of Hearing: 23.02.2017
Dated of Decision: 23.02.2017
ORDER
Facts:
1. The appellant filed RTI application dated 17.11.2014 seeking information regarding the date and month wise details of stay of Mr. Ravi Kumar Saraswat in Canada or any other place during April, 2013 to December, 2013, as he has taken ex-parte divorce fraudulently and remarried.
2. The CPIO responded on 24.11.2014. The appellant filed First Appeal dated 08.12.2014 with First Appellate Authority (FAA). The FAA responded on 17.12.2014. The appellant filed second appeal on 26.02.2015 before the Commission on the ground that information should be provided to her. Hearing:
3. The appellant did not participate in the hearing. The respondent participated in the hearing through counsel in person.
4. The respondent stated that they do not maintain any record pertaining to the sought information in CPV Division.1
Discussion/observation:
5. The Commission observes that the respondent shall transfer the RTI application to the nodal CPIO, Ministry of External Affairs, within 7 days, who shall provide a specific reply within a period of 30 days from the date of receipt of this order.
Decision:
6. The respondent is directed to take action as per para 5 above.
The appeal is disposed of. Copy of the order be given to the parties free of cost.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma) Dy. Registrar 2