Central Information Commission
Mr. Anil Kumar Singh vs Planning Commission on 9 February, 2012
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2011/001614
Dated: 09.02.2012
Name of Appellant : Shri Anil Kumar Singh
Name of Respondent : Planning Commission
Date of Hearing : 19.01.2012
ORDER
Shri Anil Kumar Singh, the appellant has filed this appeal dated 25.5.2011 before the Commission against the Planning Commission, New Delhi for not providing him the requested documents/material as sought for vide his RTI-request dated 26.4.2010. The matter came up for hearing on 19.01.2012. The appellant vide his letter dated 18.1.2012 expressed his inability to attend the hearing, whereas the respondent were represented by Shri Ramesh Kumar, Director, Shri Brijpal, Assistant, Shri Atul Semual, Programmer and Shri Vikrant Agnihotri, Programmer.
2. The appellant filed an RTI application dated 26.4.2010 enclosing therewith a photocopy of the acknowledgement dated 4.11.1999 of his letter dated 3.11.1999 with which he claims to have sent 7 graph charts and plates to solve all the economic and social problems of the country within 160 days. The appellant vide his RTI application has requested for return of the graph, charts and plates on which he claims to have spent huge sums of money, failing which a sum of Rs. 7 lakhs for each graph and Rs. 25 lakh spent on science be deposited in SBI Account No. 30353878082 immediately. In case the plates are not returned its cost that is Rs. 7 crore should be deposited in his account. He has accordingly requested the CPIO, Planning Commission to return all graph charges and plates to him at his address. The CPIO, Planning 2 Case No. CIC/SS/A/2011/001614 Commission vide letter dated 13.5.2010 transferred the RTI request to the CPIO, PMO u/s 6(3) of the RTI Act. The CPIO, PMO vide letter dated 3.6.2010 returned the RTI application to the Secretary, Planning Commission with the remarks that the appellant refers to his earlier petition addressed to the Chairman, Planning Commission which has been clearly received by Planning Commission on 4.11.1999. The Planning Commission was requested to reply to the appellant on the basis of the available records as per the statutory provisions of the Act. The CPIO vide letter dated 26.4.2011 circulated the RTI application to all the divisions in the Planning Commission requesting them to provide the requisite information. However, all the divisions furnished NIL information. The appellant was accordingly informed vide letter No. RTI- 629(10)/2010 C&I dated 9.8.2011 that the information sought was not available in the Planning Commission. The appellant's first-appeal was also considered by the FAA and a reply was sent to the appellant vide letter dated 19.8.2010, who informed the appellant that the respondent tried their level best to trace his graphs, but as on date none of the graphs were available in the Planning Commission.
3. During the hearing the respondent submitted that the appellant did not seek any clear information as it is evident from the plain reading of his application. Instead, the appellant had asked the Planning Commission to return his graphs charts and plates. In case the said material was not returned, the appellant requested to deposit Rs. 7 lakh which he had spent on the development and Rs. 25 lakhs on the science to his account in the SBI account. Additional Rs. 7 crore was also asked by him, in case his plates were not returned to him. The information sought by the appellant does not fall within the ambit of "information" as specified u/s 2(f) of the RTI Act. The requisite replies under the provisions of the RTI Act had been provided to the appellant.
4. Having heard the submissions of the respondent and perused the relevant documents, the Commission is of the view that that appellant had requested return of his graphs, charts and plates etc, which had been submitted by him to the Planning Commission vide his letter dated 3.11.1999, to which requisite reply has been provided by the respondent.
3 Case No. CIC/SS/A/2011/001614The matter is accordingly disposed of on the part of the Commission.
(Sushma Singh) Information Commissioner Authenticated true copy:
(K.K. Sharma) OSD & Deputy Registrar Address of the parties:
Shri Anil Kumar Singh, Fitter, Daak Motor Sewa, Kashmiri Gaate, Delhi-110006.
The CPIO, Planning Commission, Yojana Bhavan, Parliament Street, New Delhi-110001.
The First Appellate Authority, Planning Commission, Yojana Bhavan, Parliament Street, New Delhi-110001.