Central Information Commission
Smt.Munni Devi vs Ministry Of Home Affairs on 21 October, 2010
Central Information Commission
Room No. 5, Club Building, Near Post Office
Old J.N.U. Campus, New Delhi - 110067
Tel No: 26161997
Case No. CIC/SS/A/2010/000422
Name of Appellant : Smt. Munni Devi
(Sh. S.K. Pathak and Sh. Mukti Nath
Mishra was present on behalf of the
Appellant.)
Name of Respondent : M/o Home Affairs
(Represented by Sh. Shyamala Mohan, Director
and Sh. Suresh Kodnani, Section Officer)
The matter was heard on : 21.10.2010
ORDER
Smt. Munni Devi, the Appellant, vide her RTI application dated 10.12.2009, sought to know the action taken by the Respondent on her letter dated 10.10.2009, and matters connected therewith. The PIO, vide letter dated 25.01.2010, forwarded the RTI application to the Chief Secretary, Maharashtra, Govt., Mumbai as the subject matter of the representation of the Appellant was concerned with the Maharashtra Govt. Not satisfied with the reply of the PIO, the Appellant filed a first appeal before the First Appellate Authority (FAA). The FAA / Jt. Secretary (Admn) vide order dated 15.02.2010, disposed of the first proposal with the observation that the earlier letter dated 10.10.2009, had not been received by the Respondent and a copy of the letter sent with the RTI request was examined. It was observed that the letter dated 10.10.2009 related to Appellants grievances about the death of her son on 6.10.2009 in an alleged police encounter in the state of Maharashtra. The FAA held that the PIO had rightly forwarded the RTI application to the concerned Public Authority i.e. the State Govt. of Maharashra. However, not satisfied with the reply of the FAA, the Appellant filed the present appeal before the Commission.
During the hearing Sh. S, K. Pathak and Sh. Mukti Nath Mishra, submit that instead of transferring the RTI application to the State Govt. of Maharashtra the Respondent should inform the action taken by them of the petition. During the hearing the Respondent submit that the subject matter of the representation dated 10.10.2009 of the Appellant was concerned with the Govt. of Maharashtra and the PIO, had forwarded the RTI application to the Chief Secretary, Govt. of Maharashtra.
After hearing the parties and on perusal of the relevant documents the Commission finds that the Representation of the Appellant, the Appellant was regarding an alleged false encounter of her son by Mumbai Police and in this regard she had sent a representation to the Respondent and the Respondent have forwarded that representation of the Maharashtra Govt. In these circumstances the Commission is of the view that the PIO, M/o Home Affairs has informed the Appellant of the action taken by the Public Authority. Requisite information, as per the RTI Act, has been provided to the Appellant.
With these observations the matter is disposed of accordingly.
(Sushma Singh) Information Commissioner 21.10.2010