Central Information Commission
Mr.Amit Pande vs Department Of Financial Services on 21 September, 2012
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal: No. CIC/DS/A/2012/000054
Appellant /Complainant : Shri Amit Pande, Gwalior (MP)
Public Authority : Department of Financial
Services (MoF),N.Deli
(Sh. Jagbir Singh Phaugat, CPIO)
Date of Hearing : 21 September 2012
Date of Decision : 21 September 2012
Facts:
1. Shri Amit Pandey submitted RTI application dated 2 April 2011 before the CPIO, Department of Financial Services, New Delhi to seek information regarding the Credit Linked Capital Subsidy Technology Upgradation Fund Scheme, action taken on his letter of 30 February and proof of dispatch of letter dated 17 March 2011 etc.
2. Vide CPIO order dated 30 May 2011, point wise information was furnished to the appellant.
3. Not being satisfied, appellant preferred appeal dated 21 May 2011 before the first appellate authority.
4. Matter was decided vide FAA order dated 8 July 2011 by upholding the order of the CPIO.
5. Appellant preferred second appeal before the Commission.
6. Matter was heard today via videoconferencing from Gwalior where the appellant was present. CPIO appeared in person. Appellant stated that he was not satisfied with the information provided to him in respect of point 4 of his RTI application and that specific information sought by him was not furnished. CPIO submitted that information as received from SIDBI had been forwarded to the appellant.
Decision notice Appeal: No. CIC/DS/A/2012/000054
7. After hearing both parties Commission directs CPIO to provide information pertaining to the specific rule under which, "job workers are eligible for subsidy under Credit Linked Capital Subsidy Technology Upgradation Fund Scheme (CLCSS -TUF)". Information to be provided within two weeks of receipt of the order.
8. In respect of the delay in providing information by the CPIO, it was submitted that this was on account of the budget session of Parliament. Commission accepts the explanation of the CPIO as credible and closes the case with a warning to the CPIO that in future he must scrupulously adhere to the timeframe provided under the RTI Act failing which he will attract penalty.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri Amit Pande 344, Jiwaji Nagar Thatipur, Gwalior474011 (MP)
2. The CPIO Department of Financial Services (Vigilance Section), Min. of Finance Jeevan Deep Building, Parliament Street New Delhi110001
3. The Appellate Authority Department of Financial Services (Vigilance Section), Min. of Finance Jeevan Deep Building, Parliament Street New Delhi110001 Appeal: No. CIC/DS/A/2012/000054 Appeal: No. CIC/DS/A/2012/000054