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Central Information Commission

Mrt M Arockiaraj vs Ministry Of Defence on 12 August, 2016

              CENTRAL INFORMATION COMMISSION
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                    Email - [email protected]

                                 File No. 
                      CIC/CC/A/2014/002018/DP
                            Date of Decision:12/08/2016
Relevant facts emerging from the Appeal:

Appellant           : T.M.Arockiaraj
                      No. 92/42 
                      Mangaliamman Koil Street
                      St. Thomas Mount 
                      Chennai - 600016
Respondent          : CPIO
                      St.   Thomas   Mount   Cantt.   Board 
                      Office
                      St. Thomas Mount
                      Chennai - 600016
RTI   application  : 15/07/2014
filed on
PIO replied on      : No reply
First       appeal  : 23/09/2014
filed on
First   Appellate  : No order
Authority order
Second   Appeal  : 27/10/2014
dated 
 
INFORMATION COMMISSIONER      :       SHRI DIVYA PRAKASH SINHA

Information sought

:

The   Appellant   sought   information   regarding   action  taken on his complaint dated 07.04.2014 lodged in the  context   of   an   unauthorised   construction   on   GLRS   290  in St. Thomas Mount Cantt.

Grounds for the Second Appeal:

The CPIO has not provided the desired information.

Relevant Facts emerging during Hearing: The following were present:­ Appellant:  Present through VC and assisted by Vivek,  Network Engineer, NIC, Chennai.

Respondent: Not present.

Appellant   stated   that   he   has   not   received   any  information from the CPIO.   He had asked for action  taken   on   his   complaint   dated   7.4.2004   against  unauthorised   construction   on   GLRS   no.290   of  St.  Thomas Mount Cantt. 

Decision  CPIO is directed to provide available information to  the   Appellant   within   15   days   of   receipt   of   this  order.

Commission   takes   very   strong   exception   of   non  attendance   of   CPIO   during   the   hearing   of   Second  Appeal.     He   has   also   not   provided   any   reply   to   the  Appellant. A show Cause notice should be issued to the  CPIO to send his written submissions explaining as to  why   penalty   should   not   be   imposed   on   him   for   both  lapses   as   per   Section   20(1)   of   the   RTI   Act.   The  written submissions should reach the Commission within  30 days of the receipt of this order. Commission will  take an ex­parte decision if submissions of the CPIO  are not received within the said time period.

Commission observes that RTI matters are not attended  to   properly   as   stipulated   in   the   RTI   Act   in  St.  Thomas   Mount   Cantt.   Board,     Chennai.    Order   of   the  Commission   should   also   be   sent   to   CEO,  St.   Thomas  Mount   Cantt.   Board,   Chennai   for  taking   corrective  measures   in   dealing   with   RTI   matters.     It   reflects  very   poorly   on   the   supervision   on   part   of   the  Controlling Officers of the CPIO.

The appeal is disposed of accordingly.

(Divya  Prakash  Sinha) Information Commissioner Authenticated true copy (Raghubir Singh) Dy. Registrar/Designated Officer 3