Central Information Commission
Rambir Singh vs Telecom Disputes Settlement & ... on 2 September, 2019
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
Decision no.: CIC/TDSAT/A/2018/139418/01527
File no.: CIC/TDSAT/A/2018/139418
In the matter of:
Rambir Singh
... Appellant
VS
Central Public Information Officer
Telecom Disputes Settlement and Appellate Tribunal
Room No. 478, 4th Floor, Hotel Samrat,
Kautilya Marg, New Delhi - 110 021
... Respondent
RTI application filed on : 10/02/2018 CPIO replied on : 26/02/2018 First appeal filed on : 13/03/2018 First Appellate Authority order : 13/04/2018 Second Appeal dated : 13/06/2018 Date of Hearing : 02/09/2019 Date of Decision : 02/09/2019 The following were present:
Appellant: Present in person Respondent: Shri Rajesh Pant, Desk Officer & CPIO alongwith Shri Ajay Shanker Bajpai, Assistant & ACPIO, both present in person.
Information Sought:
The appellant has sought the following information with reference to TDSAT New Delhi order dated 05/01/2017 in the matter of Siti Cable Ltd. Vs. Shyam (Cable petition No. 257 of 2014), before Sh. Sanjeev Pandey, Dy. Registrar:1
1. Certified copy of the specific paras of the TDSAT order dated 04/12/15 passed in M.A. No. 424 of 2015 filed by the respondent Rambir Singh wherein respondent was restricted to participate during the cross-examination of Mr. Brijesh Goyal, prosecution witness.
Grounds for Second Appeal The CPIO did not provide the desired information.
Submissions made by Appellant and Respondent during Hearing:
The appellant submitted that he is not satisfied with the reply of the CPIO.
The CPIO submitted that an appropriate reply had been provided to the appellant on 26.02.2018.
Observations:
From a perusal of the relevant case records, it is noted by the Commission that sufficient information as per the availability of the records had been provided to the appellant on 26.02.2018. No further relief can be given in the present case.
Decision:
Based on the above observations, the Commission upholds the reply of the CPIO dated 26.02.2018 and finds no scope for further intervention in the matter.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आय! ु त) Authenticated true copy (अ भ मा णत स या पत त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 2