Central Information Commission
Mrpramod Kumar Bagri vs Lok Sabha Secretariat on 28 July, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi110066
Decision No. CIC/CC/A/2015/001931/SB
Dated 28.07.2016
Appellant : Shri Pramod Kumar Bagdi,
S/o Shri Ashok Kumar,
72/13, Pull Tliyaan,
Hisar, Haryana.
Respondent : The Central Public Information Officer,
O/o Speaker Lok Sabha, Lok Sabha Secretariat, Parliament Library, New Delhi110 001.
Date of Hearing : 28.07.2016 Relevant dates emerging from the appeal:
RTI application filed on : 06.09.2014
First Appeal filed on : 12.11.2014
2nd Appeal filed on : 17.02.2015
O R D E R
1. Shri Pramod Kumar Bagdi filed an application dated 06.09.2014 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Lok Sabha CIC/CC/A/2015/001931/SB Page 1 Secretariat (LSS) seeking information on eight points regarding Members of Parliament belonging to the Scheduled Castes and Scheduled Tribes.
2. The appellant filed a second appeal dated 17.02.2015 before the Commission on the grounds that no information has been provided to him by the CPIO as well as by the First Appellate Authority (FAA).
Hearing:
3. The appellant Shri Pramod Kumar Bagdi attended the hearing through video conferencing.
The respondent Shri K. Sona, CPIO and Deputy Secretary, Lok Sabha was present in person.
4. The respondent submitted that the second appeal in a similar matter has already been heard by the Commission vide case no. CIC/CC/A/2015 /000666/SB dated 20.07.2016.
Decision:
5. The Commission observes that a similar matter has already been heard by the Commission on 20.07.2016 vide case no. CIC/CC/A/2015/000666/SB. Hence, no further action is required in the matter.
6. With the above observation, the appeal is disposed of.
7. Copy of decision be given free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer CIC/CC/A/2015/001931/SB Page 3