Central Information Commission
Mr.Rajashekhyar M Sagare vs Ministry Of Corporate Affairs on 8 April, 2013
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi-110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/C/2011/000134
Dated: 8.4.2013
Name of Complainant : Mr. Rajashekhyar M Sagare
Name of Respondent : M/s. P.G. Ghali & Co.
Belgaum.
ORDER
The Commission has received a complaint dated 7.2.2011 filed by Mr. Rajashekhyar M Sagare, under the Right to Information Act, 2005, against M/s. P.G. Ghali & Co., pertaining to his RTI-request dated 7.12.2010.
2. In his RTI application dated 7.12.2010, the appellant has asked for certain information relating to M/s Dnyangogi Shri Shivakumar Swamiji Sugars Ltd., from the respondent M/s P.G. Ghali & Co. who was appointed as Special Auditor to that company. In their reply dated 31.12.2010, the respondent have stated that they are not a Public Authority u/s 2(j) of the RTI Act. Moreover, they are not holding any books of Accounts or records of the company.
3. The Commission finds that the respondent viz. "M/s P.G. Ghali & Co." do not qualify to be a 'public authority' under Section 2 (h) of the RTI Act, 2005.
4. Therefore, the instant appeal/complaint is not maintainable.
The matter is closed at Commission's end.
(Sushma Singh) Information Commissioner Authenticated true copy:
(D.C. Singh) Deputy Registrar Copy to:
1. Mr. Rajashekhyar M Sagare, R/o Sagare Nivas, Near Ramdev Baba Mandir Ausa Road, Latur.