Central Information Commission
Smtseema Jariwala vs Gnctd on 11 June, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2015/000241
Seema Jariwal Vs. Home Department
Important Dates and time taken:
RTI:281014/251114(28) FA:251214/241214 Hearing:09062015
Second appeal: 2312015 Dismissed Decision: 11062015
Parties Present:
The appellant is not present. The Public Authority is represented by Ms. Madhu Seth.
FACTS:
2. Appellant through his RTI application had sought for information regarding her representation for granting of prosecution sanction against Sh Ajay Kumar and Sh Gajendar Kumar, SHO. He wanted to know if the authorities granted sanction order of prosecution as per the Hon'ble Supreme Court of India in case titled Subramanian Swamy Vs Manmohan Singh. PIO replied on 25.11.2014 stating that the information could not be provided under section 2 (f) of RTI Act as the same is not available in material form in their office. Being CIC/SA/A/2015/000241 Page 1 unsatisfied, appellant filed first appeal. FAA upheld the reply of PIO. Being unsatisfied, appellant approached Commission.
DECISION:
3. The Commission observes that the appellant had already been heard in earlier appeals Nos. CIC/SA/A/2015/000141, CIC/SA/A/2015/000128 and 129 which were closed. In view of this the Commission dismisses this appeal.
(M Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Address of parties
1. The PIO under the RTI Act, Govt. of Delhi Department of Home, HomeI Police Establishment 5th level, CWing Delhi Secretariat, IP Estaate New Delhi110002
2. Ms. Seema Jariwala F1/30, Krishna Nagar Delhi110051 CIC/SA/A/2015/000241 Page 2 CIC/SA/A/2015/000241 Page 3