Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Ms.Parveen vs Ministry Of Environment And Forests on 6 July, 2011

                          In the Central Information Commission 
                                                                  at
                                                         New Delhi

                                                                                               File No: CIC/AD/A/2011/001081
                                                                                                          



Date  of Hearing     :  July 6, 2011

Date of Decision     :  July 6, 2011



Parties:

           Applicant


                    Ms.Praveen, Scientist C
                    Division of Genetics & Tree Propagation
                    Forest Research Institute
                    P.O  IPE,  Kaulagarh Road
                    Dehradun - 248195.



                    Applicant was  present.

           Respondent(s)

                    Indian Council of Forestry Res. & Education (ICFRE)
                    P.O. New Forest
                    Dehradun - 248006.

                                Represented by  : Shri  R S Pali, ICFRE, Dehradun
                                                           Shri  S Senthil Kumar, ICFRE, Dehradun.



           Information Commissioner                     :   Mrs. Annapurna Dixit
___________________________________________________________________
                         In the Central Information Commission 
                                                                at
                                                       New Delhi

                                                                                              File No: CIC/AD/A/2011/001081


                                                            ORDER

  Background

1. The RTI Application dated   24.1.2011 was filed by the Applicant with the PIO,   ICFRE, Dehradun. 

The Applicant   wanted to know what is the reasonable time required by the PA for   issuing a "No  Objection Certificate" which is required by her for applying for a  passport as also the status of her  application in this regard.  The PIO replied on  15.2.11 providing point wise information. Not satisfied  with the reply the Applicant filed her first appeal on 21.2.11. The   Appellate Authority replied on  7.3.11.     Still   not   satisfied   the     Applicant   filed   her   second   appeal   dated   24.3.11   before   the  Commission.

Decision   

 2. During the hearing the Appellant stated that she still requires all the documents with respect to the  refusal by the Vigilance section to issue a No   Objection Certificate in her case for applying for a  passport.  In this connection she stated that although she had gone to inspect the file/s she was only  allowed to see the file notings but not the remaining part of the file giving reasons for the refusal.  

3. The Commission, therefore,  directs the PIO  to allow the Appellant to inspect the complete file once  again include the file notings and the rest of the file dealing with the 'No objection Certificate' and to  provide  her  with  the  copies of documents required by her free of cost.   It was decided that the  inspection would be completed within 10 days from the date of hearing.

 4.        The appeal is accordingly disposed of.

 (Annapurna Dixit) Information Commissioner Authenticated true copy  (G.Subramanian) Deputy Registrar Cc      

1. Ms.Praveen, Scientist C Division of Genetics & Tree Propagation Forest Research Institute P.O  IPE,  Kaulagarh Road Dehradun - 248195.

2. The Public Information Officer Indian Council of Forestry Res. & Education (ICFRE) P.O. New Forest Dehradun - 248006.

3.    The Appellate Authority    Indian Council of Forestry Res. & Education (ICFRE) P.O. New Forest Dehradun - 248006.

4. Officer incharge NIC.