Central Information Commission
Smt. Dhanwanti Devi vs Supreme Court Of India on 18 April, 2011
Central Information Commission, New Delhi
File No.CIC/WB/A/2009/000985SM
Right to Information Act2005Under Section (19)
Date of hearing : 18 April 2011
Date of decision : 18 April 2011
Name of the Appellant : Smt. Dhanwati Devi
W/o. Shri M L Gupta,
IIF/54, Nehru Nagar,
Ghaziabad - 201 001.
Name of the Public Authority : The Central Public Information Officer,
Supreme Court of India,
New Delhi.
The Appellant was represented by Shri S.K. Goel and Shri Raj Bir Singh.
On behalf of the Respondent, the following were present:
(i) Smt. Smita Vats Sharma, CPIO,
(ii) Smt. Asha Ahuja, Br. Officer,
(iii) Shri Devadatt Kamat, Advocate
Chief Information Commissioner : Shri Satyananda Mishra
2. Both the parties were present during the hearing and made their submissions.
3. The Appellant had addressed a representation to the Chief Justice of India earlier and had wanted to know about the action taken on that CIC/WB/A/2009/000985SM representation through her RTI application. The CPIO had informed her that her representation could not be considered as a PIL as it did not satisfy the conditions laid down under the relevant regulations and was, therefore, filed. Even the Appellate Authority endorsed this decision.
4. During the hearing, the representative of the Appellant submitted that a house belonging to the Appellant had been razed during the Emergency and that the Appellant had been approaching various authorities to get a substitute house or plot of land in lieu of that. The Right to Information is not the route to get this done, the RTI Act only guarantees information, not necessarily the redressal of any grievances. The Rspondents submitted that they did not have any further information on the matter other than the fact that the representation addressed to the Chief Justice had simply been filed as it did not meet the conditions of a PIL. We tend to agree with this submission. Obviously, there is no more information in this regard to be disclosed.
5. The appeal is disposed of accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) CIC/WB/A/2009/000985SM Deputy Registrar CIC/WB/A/2009/000985SM