Central Information Commission
Mr.Ashwani Kumar Chopra vs Food Corporation Of India on 11 March, 2013
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/SS/A/2012/000452/VS/02419
Appeal No.CIC/SS/A/2012/000452/VS
Dated: 1132013
Appellant: Shri Ashwani Kumar Chopra
Top Floor, Near Flora Hotel
Vasant Vihar, Saproon
Solan173211 (H.P.)
Respondent: Public Information Officer
Food Corporation of India
Regional Office, Bay No. 3438
Sector31A, Chandigarh.
Date of Hearing: 1132013.
ORDER
Facts:
1. The appellant filed an RTI application on 2532011 seeking information on suspension from 251989 to 1191990 and other related issues.
2. The CPIO responded on 3062011, informing the appellant that due to imposition of major penalty, the period was regularized as not spent on duty. The appellant filed an appeal with the first appellate authority (FAA) on 1972011. The FAA responded on 278 2011. A second appeal was filed by the appellant with the Commission on 1112011.
Hearing:
3. Both parties did not participate in the hearing.
4. The appellant in his RTI application had sought information on 6 points. From the material on record, it is clear that the RTI application pertained to a suspension of an employee during 198990. The CPIO had responded to the RTI application on 2962011 and provided some information. Some was denied as third party information. The FAA also responded on 2782011 and directed the CPIO to provide certain information. Accordingly, the CPIO responded on 992011.
Decision:
5. No further action is required in the matter.
Appeal is disposed of. Copy of this order be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy. (V.K. Sharma) Designated Officer /pcs/