Central Information Commission
Mr.L.Gouhari vs Ministry Of Human Resource Development on 15 January, 2011
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2010/000694/10971
Appeal No. CIC/SG/A/2010/000694
Relevant Facts emerging from the Appeal
Appellant : Mr. M.L. Gouhari
A-1/107, Janak Puri,
Delhi - 110058.
Respondent : Mr. U. S. Gaikwad
Public Information Officer & Dy. General Manager (HR) EDCIL (India) Ltd., Ministry of HRD 18A, Sector 16A, Noida-201301.
RTI application filed on : 21/12/2009 PIO replied : 22/01/2010 First appeal filed on : 27/01/2010 First Appellate Authority order : 05/03/2010 Notice of Hearing sent on : 22/12/2010 Hearing held on : 15/01/2011 Sl. Information Sought Reply of the PIO
1. The time period within which CMD EdCil is expected to Information sought does not come comply with the direction of CVC. within the purview of Section 2(f) of the RTI Act.
2. Reasons along with the copy of the office of office note for As above. delaying the compliance of direction of CVC particularly when EdCil does not have an office of its own at Gwalior.
First Appeal:
Unsatisfactory information provided by the PIO. Order of the FAA:
The FAA observed that an adequate reply had already been provided to the Appellant.
Ground of the Second Appeal:
Unfair disposal of the appeal.
Relevant Facts emerging during Hearing:
The following were present Appellant : Mr. Rajesh Gouhari;
Respondent : Mr. U. S. Gaikwad, Public Information Officer & Dy. General Manager (HR);
The PIO has stated that there is nothing on the records based on which query-01 & 02 can be replied. The PIO states that there is no record which shows when the CMD will comply with the directions of CVC. He also states that there are no reasons on the record showing why the directions of CVC are not being complied with. In view of this the PIO has not been able to give any information. Decision:
The Appeal is disposed.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 15 January 2011 (In any correspondence on this decision, mention the complete decision number.)(ND)