Central Information Commission
Yogendra Ram Chaurasiya vs National Cadet Corps (Ncc) on 8 June, 2020
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
File No: CIC/NCCOR/A/2018/155141
Yogendra Ram Chaurasiya ...अपीलकता
अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Directorate of NCC,
Ashok Marg,
Lucknow - 226001. ... ितवादीगण /Respondent
RTI application filed on : 26/06/2018
CPIO replied on : 13/07/2018
First appeal filed on : 23/07/2018
First Appellate Authority order : 14/08/2018
Second Appeal dated : 04/09/2018
Date of Hearing : 04/06/2020
Date of Decision : 04/06/2020
Information sought:
The Appellant sought information pertaining to action taken on his letter dated 14.11.2017 wherein transfer was requested by the Appellant in order to take care of his ailing mother.
Grounds for the Second Appeal:
The CPIO reply is unsatisfactory.
Relevant Facts emerging during Hearing:
The following were present:
present:-
Appellant: No contact details were available and hence could not be contacted.
contacted Respondent: No contact details were available and hence could not be contacted.
contacted 1 Decision The current milieu of the pandemic COVID COVID-19 has necessitated the Commission to take some extraordinary steps in the disposal of cases to avoid further backlog and delays subverting the very purpose of RTI Act which includes inter alia hearing cases through audio conferencing. The instant case being one such instance where even so both Appellant and Respondent could not be heard for want of contact details, Commission deems it fit in the interest of the letter and spirit of RTI Act to decide the matter based on the grounds of Appeal mentioned in the Second Appeal as well as case records available.
In doing so, Commission observes that relevant information has been provided by the CPIO on 13.07.2018 in response to para 1 of the RTI Act. Further, information sought at paras 2-4 4 of the RTI Application seek clarification while CPIO is not supposed to create information or interpret/clarify/deduct information in respect of queries/clarifications. Similarly, redressal of grievance, non-compliance non compliance of rules, contesting the actions of respondent public authority and suggesting correction in government policies are outside the purview of Section 2(f) of the RTI Act. In view of this,, reply of the CPIO dated 13.07.2018 on paras 2-4
2 is not called into question and is deemed appropriate. Hence, no scope of intervention is warranted in the matter.
The appeal is disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा) Information Commissioner (सूचना आयु ) Authenticated true copy (अ भ मा णत स या पत त त) Haro Prasad Sen Dy. Registrar 011-26106140/ 26106140/ [email protected] हरो साद सेन,उप-पंजीयक दनांक / Date 2