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Central Information Commission

B Rajendra Babu vs Ministry Of Finance on 19 July, 2019

Author: Suresh Chandra

Bench: Suresh Chandra

                                  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/MOFIN/A/2017/148903


Shri B. Rajendra Babu                                          ... अपीलकता/Appellant


                                        VERSUS
                                         बनाम


CPIO, Ministry of Finance,
New Delhi.                                                 ... ितवादीगण /Respondents

Relevant dates emerging from the appeal:

RTI : 21.03.2017                FA    : 19.04.2017           SA    : 17.07.2017

CPIO : No reply                 FAO : No order               Hearing: 10.07.2019


                                        ORDER

(18.07.2019)

1. The issues under consideration arising out of the second appeal dated 17.07.2017 include non-receipt of the following information raised by the appellant through his RTI application dated 21.03.2017 and first appeal dated 19.04.2017:

(i) Ministry of Finance, Government of India had issued to Mr. Arvind Ganesh Karnik and two others a letter dated 23.10.2009 marking its copy to Human Resources Development Department, Reserve Bank India in relation to writ petition No. 710/2009. To provide a copy of the letter.

2. Succinctly facts of the case are that the appellant filed an application dated 21.03.2017 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Government of India, Ministry of Finance seeking aforesaid information. The CPIO did not reply to the RTI application. The appellant filed first appeal dated 19.04.2017. The First Appellate Authority did not pass any order. Aggrieved by this, the appellant has filed a second appeal dated 17.07.2017 before this Commission which is under consideration.

3. The appellant filed the instant appeal dated 17.07.2017 inter alia on the grounds that no information has been provided by the respondent. The appellant requested the Commission to direct the CPIO to provide the required information.

4. The CPIO and the FAA did not respond to the RTI Application.

5. The appellant and the respondent remained absent.

6. The Commission notes that parties were absent despite notice. The Commission feels that interest of justice would be served if the parties are given last chance to present their case. Accordingly the instant matter is adjourned. Registry of this Bench is directed to issue a fresh Notice for Hearing to the parties concerned.

Copy of the decision be provided free of cost to the parties.

Sd/-

(Suresh Chandra) (सुरेश चं ा) Information Commissioner (सूचना आयु ) दनांक/ Date:18.07.2019 Authenticated true copy (अिभ मािणतस यािपत ित) (R. Sitarama Murthy) (आर. सीताराम मू त) Deputy Registrar (उपपंजीयक) 011-26181927(०११-२६१८१९२७) Page 2 of 3 ADRESSES OF THE PARTIES:

THE CPIO, MINISTRY OF FINANCE, DEPARTMENT OF FINANCIAL SERVICES, JEEWAN DEEP BUILDING, PARLIAMENT STREET, NEW DELHI - 110 001.

THE F.A.A., MINISTRY OF FINANCE, DEPARTMENT OF FINANCIAL SERVICES, JEEWAN DEEP BUILDING, PARLIAMENT STREET, NEW DELHI - 110 001.

MR. B RAJENDRA BABU AAKSH DEEP, Page 3 of 3