Central Information Commission
Mrsantosh Kumar Singh vs Ministry Of Law & Justice on 26 March, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/A/2014/001349
Mr Santosh Kumar Singh v. CPIO, Dept of Justice,M/o Law & Justice
Important Dates and time taken:
RTI: 11.2.2014 Reply: 28.2.2014 Time: 17 days
FAA: 6.3.2014 FAO: 14.3.2014 Time: 8 days
SA: 21.8.2014 Hearing:23.3.2015 Decision: 26032015
Result: Disposed of
Observation:
Parties Present:
The appellant is present. The Public Authority is represented by Mr. PP Gupta.
FACTS:
1. Appellant through his RTI application sought to know total no of Fast track courts across India, total no cases filed, no of judgments made, no. of cases pending and website where such information can be got etc. CPIO enclosed the copy of the information sought. Being unsatisfied with the PIO reply, the appellant made first appeal. FAA disposed of the appeal by justifying CPIO order and asked the appellant to approach the respective state CIC/SA/A/2014/001349 Page 1 government for seeking uptodate information. Being unsatisfied with the FAA order, the appellant approach the Commisison in second appeal. Proceedings Before the Commission:
2. Both parties made their submissions. The respondent officer submitted that central funding for the fast track courts has since stopped. Now the fast track courts are functioning with the respective state governments with the state government funds. All this information is available on the official website i.e. www.doj.gov.in. The Commission has asked the appellant to try this website on the computer which the appellant has tried during hearing. The appellant is an Assistant Professor (Political Science) in Arabindo College. The appellant is also informed to open the web site of Department of Justice and also peruse the answers given by them to various Parliament Questions on the subject, where all the information sought by him is available. As the appellant is satisfied with the information provided, the Commission closes this appeal.
(M.Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:
1. The CPIO under the RTI Act, Govt. of India CIC/SA/A/2014/001349 Page 2 Ministry of Law and Justice, Department of Justice Desk Side, Jaisalmer House, 26, Mansingh Road New Delhi-110011
2. Shri Santosh Kumar Singh R10, Green Park Extension, New Delhi110016 CIC/SA/A/2014/001349 Page 3