Central Information Commission
Fakir Charan Bhoi vs Ministry Of Micro, Small And Medium ... on 2 August, 2017
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
website-cic.gov.in
Appeal No. CIC/BS/A/2016/001949/MP
Appellant : Shri Fakir Charan Bhoi, Cuttack
Public Authority : Central COIR Research Institute, Alleppey
Date of Hearing : July 20, 2017
Date of Decision : August 1, 2017
Present:
Appellant : Present - through VC
Respondent : Smt. Anita Jacob, Deputy Director, Shri V.C.
Raghunandanan, Accounts Officer - through VC
RTI application : 24.02.2016
CPIO's reply : 08.03.2016
First Appeal : 15.04.2016
FAA's order : NA
Second appeal : 09.07.2016
ORDER
1. Shri Fakir Charan Bhoi, the appellant being a BPL card holder, sought the copy of interview, selection list of candidates who participated in the interview, selection of the candidate for regularisation of Mr. T.T. Chako, working at COIR Board, CCRI.
2. The Central Public Information Officer (CPIO) informed the appellant that the information sought by him was not available in their office and his application was being forwarded to their Head Office, Kochi, for further action in that regard. The appellant, not having received any information by the CPIO concerned within the stipulated time period, approached the First Appellate Authority (FAA) with a request to direct the CPIO to provide the desired information/documents to the appellant. The FAA does not appear to have adjudicated in the matter. Aggrieved with not having received been provided any response/information till the time of filing of second appeal, the appellant filed appeal before the Commission with a request to direct the CPIO to provide the desired information/documents as sought by him.
3. The matter was heard by the Commission. The appellant stated that he had received the information from the CPIO on his RTI application vide letter dated 08.07.2016 and that he was satisfied with the response but, there was a delay of more than three months in providing the requisite information to him.
4. The respondents stated that the appellant was provided the available information by the CPIO, vide reply dated 08.07.2016, upon receiving the directions from the FAA in that regard. However, the respondents could not explain the reason for delay in providing the information to the appellant.
5. On hearing both the parties and perusing the available records, the Commission observes that while the appellant was satisfied with the information provided to him by the CPIO vide reply dated 08.07.2016, the appellant's RTI application was dated 24.02.2016 and the CPIO sent the response with over three months delay. The Commission therefore, cautions the CPIO for the future to respond to the RTI applications received by him within the stipulated time period and as per the provisions of the RTI Act, 2005. No further intervention on the part of the Commission is called for in the matter. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
Dy Registrar Copy to:
The Central Public Information Officer The First Appellate Authority Central COIR Research Institute, Central COIR Research Institute, Kalavoor, Alleppey, Kerala - 688 522 Kalavoor, Alleppey, Kerala - 688 522 Shri Fakir Charan Bhoi, Village - Kapileswarpur, Kartapada, Via Banamalipur, Cuttack (Orissa) - 752 103