Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrsubhash S vs Supreme Court Of India on 2 March, 2016

                              CENTRAL INFORMATION COMMISSION
                                     2nd Floor, 'B' Wing, August Kranti Bhavan, 
                                     Bhikaji Cama Place, NEW DELHI­110 066
                                                  TEL: 011­26717355 
                                                                     Appeal No. CIC/RM/A/2014/001481
         Appellant:                                 Shri Subhash S.,    
                                                    R/o Gallery Poundkadavu,   
                                                    Valiyaveli­PO,   
                                                    Trivandrum ­ 695021.

            Respondent:                    Central Public Information Officer,

Addl. Registrar,  Supreme Court of India,         Tilak Marg,    New Delhi 110001.

                                                              

            Date of Hearing:                                   2.3.2016

         Date of Decision:                      2.3.2016


                                                        O R D E R


         RTI application:

1. The appellant filed an RTI application dated 22.11.2013 seeking  information on 10  points regarding ban by Supreme Court on use of cone shaped metal loud speaker, who is  responsible to implement the rules and related matters. The CPIO responded on 24.12.2013  informed the appellant that fee of Rs.10/­ either in cash or by way of Indian Postal Order by  Money Order or Demand Draft drawn in favour of Registrar/Accounts Officer, Supreme  Court   of   India   is   required   for   seeking   information.     The   appellant   vide   letter   dated  31.12.2013 informed the respondent CPIO that he is sending E­Money Order worth Rs.10/­  as fee once again in favour of Registrar/Accounts Officer, Supreme court of India for the  information sought through the RTI application dated 21.11.2013.   The PIO responded to  the appellant on 22.1.2014 on all the points of the RTI application.    The appellant filed  first appeal dated 13.1.2014 before the first appellate authority (FAA).   The response of  FAA   is   not   on   record.   The   appellant   filed   a   second   appeal   dated   14.3.2014   with   the  Commission. 

Hearing:

2. The appellant was heard through video conferencing.  The respondent was present  personally.

3. The appellant referred to his RTI application dated 22.11.2013 and stated that he is  not satisfied with the CPIO reply.   

4. On point 1, 2 & 4 to 10, the respondent stated that vide letter dated 22.1.2014 they  have informed the appellant  that it is beyond the jurisdiction and scope of the duties of the  CPIO to interpret the law, judgments/orders of this Hobn'ble Court or any other court, to  give   explanation,   opine,   comment   or   advise   on   matters.     The   respondent   stated   that  appellant's request is not covered under Section 2(f) of the RTI Act and cannot be acceded  to.  

5. During the course of the hearing, the appellant enquired whether Supreme Court's  order can still be implemented in the Kerala State.

6. The respondent stated that Supreme Court's order is applicable all over India.    

Discussion/Observations

7. The   action/steps   taken   by   the   respondent   in   dealing   with   RTI   application   are  satisfactory.   

      Decision:

8. The Commission's intervention is not required in the matter.

The appeal is disposed of.  Copy of decision be given free of cost to the parties.

(Radha Krishna Mathur) Chief Information Commissioner   Authenticated true copy ( Prakash ) Deputy Registrar