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Samraj Sur Chakma vs National Human Rights Commission on 21 June, 2023

                                के ीय सूचना आयोग
                       Central Information Commission
                            बाबा गंगनाथ माग, मुिनरका
                       Baba Gangnath Marg, Munirka
                        नई द ली, New Delhi - 110067

ि तीय अपील सं या / Second Appeal No. CIC/NHRCM/A/2022/130356

Shri Samraj Sur Chakma                                       ... अपीलकता/Appellant
                                  VERSUS/बनाम

PIO, National Human Rights Commission                  ... ितवादीगण /Respondent
New Delhi
Through: Shri Santosh Sadangi - Section Officer
and Shri Rajeev Yadav - Assistant

Date of Hearing                      :    14.06.2023
Date of Decision                     :    21.06.2023
Chief Information Commissioner       :    Shri Y. K. Sinha

Relevant facts emerging from appeal:

RTI application filed on              :   25.03.2022
PIO replied on                        :   22.04.2022
First Appeal filed on                 :   05.05.2022
First Appellate Order on              :   26.05.2022
2ndAppeal/complaint received on       :   27.06.2022

 Information sought

and background of the case:

The Appellant filed an RTI application dated 25.03.2022 seeking the following information:-

The PIO/FC, NHRC, vide letter dated 22.04.2022 replied as under:-

Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 05.05.2022. The FAA vide order dated 26.05.2022 held as under:-

Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.

Facts emerging in Course of Hearing:

A written submission has been received from the PIO, NHRC vide letter dated 30.05.2023 reiterating the aforementioned facts.

Hearing is held through video conference upon serving notice of hearing in advance to both parties. Both parties were heard through video conference and placed reliance on their respective contentions including those stated in the written submission.

Decision:

Upon perusal of records and examining the facts of the case at hand, it is evident that the Appellant has been provided access to information defined under Section 2(f) of the RTI Act available on record with the public authority. In the light of the above facts of the case, no cause of action survives which would require further intervention of the Commission in this case under the RTI Act.

In the interest of justice, the Respondent present during the hearing is hereby directed to provide an opportunity of inspection of relevant available records to the Appellant to obtain information as permissible under the RTI Act, Page 2 of 3 on a mutually convenient date and time. The Respondents shall submit compliance report in this regard before the Commission by 31.07.2023. The appeal is disposed off on the above terms.

Y. K. Sinha ( वाई. के . िस हा) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 of 3