Shri Kant Singh vs Central Information Commission on 6 May, 2021

[Cites 1, Cited by 0]

Central Information Commission

Shri Kant Singh vs Central Information Commission on 6 May, 2021

Bench: Vanaja N Sarna

                            क य सच  ु ना आयोग
                    CENTRAL INFORMATION COMMISSION
                             बाबा गंगनाथ माग
                           Baba Gangnath Marg
                        मु नरका, नई द ल - 110067
                        Munirka, New Delhi-110067

                                           File no.: CIC/CICOM/A/2019/126413
In the matter of:
Shrikant Singh
                                                             ... Appellant
                                      VS
CPIO/RTI Cell
Central Information Commission
Baba Gangnath Marg, Munirka,
New Delhi - 110067
                                                              ...Respondent

RTI application filed on : 14/03/2018 CPIO replied on : 01/05/2018 First appeal filed on : 31/12/2018 First Appellate Authority order : 09/01/2019 Second Appeal dated : 27/05/2019 Date of Hearing : 05/05/2021 Date of Decision : 05/05/2021 The following were present:

Appellant: Not present Respondent: Shri B.S Kasana, Deputy Registrar and CPIO, present over phone Information Sought:

The appellant has sought the copies of the entire file of the following cases, which belong to him:

1. File No. CIC/OK/A/08/00607-AD - Dated May 15, 2009 - Vs. Eastern Railway.

2. File No. CIC/OK/A/08/00608-AD - Dated May 15, 2009 - Vs. Eastern Railway.

3. File No. CIC/OK/A/08/00609-AD - Dated May 15, 2009 - Vs. Eastern Railway.

4. File No. CIC/OK/A/08/00610-AD - Dated May 15, 2009 - Vs. Eastern Railway.

Grounds for filing Second Appeal The CPIO did not provide the desired information stating that the same were old records and not traceable.

Submissions made by Appellant and Respondent during Hearing:

The appellant was not present at the VC venue despite due service of notice on 27.04.2021 vide speed post acknowledgment no. ED662994060IN.

The CPIO submitted that a suitable reply was given to the appellant. Moreover, the status is the same as the records are not traceable.

Observations:

Based on a perusal of the record, it was noted that the CPIO and the FAA denied the information sought stating the same as old and not traceable. The Commission observed that the appellant was asking for information of the year 2008 in the year 2018. Further, due to lack of digitisation facility at that time, the CPIO may have faced difficulty in tracing the information.

Decision:

In view of the above observations, the Commission finds no scope for any intervention in the matter and accordingly upholds the submissions of the CPIO. No further action lies.

The appeal is disposed of accordingly.

Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आय! ु त) 2 Authenticated true copy (अ भ मा णत स या पत त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011-26182594 / दनांक/ Date 3

Unlock Advanced Research with PRISMAI

Central Information Commission