Central Information Commission
Mr. Harpal Singh vs Ministry Of Information And ... on 2 May, 2013
Central Information Commission, New Delhi
File No.CIC/SM/A/2012/001383
Right to Information Act2005Under Section (19)
Date of hearing : 2 May 2013
Date of decision : 2 May 2013
Name of the Appellant : Shri Harpal Singh,
C57, Khajan Basti,
Mayavihar, Mayapuri,
New Delhi - 110 046.
Name of the Public Authority : CPIO, Ministry of Information and
Broadcasting, (Vig.), A Wing,
Shastri Bhawan, New Delhi.
The Appellant was not present in spite of notice.
On behalf of the Respondent, the following were present:
(i) Shri Rajesh Kumar, US,
(ii) Shri S S Bedi, US,
(iii) Shri S. B. Pandey, US
On behalf of the third party, Shri Jitender Singh was present. Chief Information Commissioner : Shri Satyananda Mishra
2. We heard the submissions are both the parties.
3. In his RTI application, the Appellant had sought a number of information regarding an employee of the ministry named Jatinder Kumar. The CPIO CIC/SM/A/2012/001383 concerned had responded to each of his queries and provided the available information. Not satisfied with the reply given by the CPIO, he had preferred an appeal. The Appellate Authority had disposed of the appeal by endorsing the information already sent by the CPIO.
4. We have carefully gone through the records. We are satisfied that the CPIO had responded to each of these queries with an appropriate reply based on the available records. The Appellant had not indicated any date on either his original RTI application or the first appeal. However, from the original records produced by the Respondents before us, we find that the CPIO had replied to him within the stipulated period of 30 days and there is no delay in the case as alleged by the Appellant in his second appeal.
5. There is no further information to be disclosed in the case. It is disposed off accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SM/A/2012/001383 CIC/SM/A/2012/001383