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Central Information Commission

Shaik Mahaboob Basha vs Bureau Of Police Research & Development on 9 July, 2019

                                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/MHOME/A/2017/606522


 Shaik Mahaboob Basha                                       ... अपीलकता /Appellant


                                       VERSUS
                                        बनाम


 CPIO, Ministry of Home Affairs                          ... ितवादीगण /Respondents
 (Police), North Block, New Delhi.


Relevant dates emerging from the appeal:

 RTI : 27.06.2017             FA     : 14.08.2017           SA : 15.10.2017

 CPIO : 21.09.2017            FAO : No Order                Hearing : 28.06.2019


                                     ORDER

1. The appellant filed an online application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Ministry of Home Affairs, North Block, New Delhi seeking to know the status of his representation dated 07.06.2017 (Reg. No. PRSEC/E/2017/07155 and RB/MSG/1700346) submitted online to the President of India.

2. The appellant filed a second appeal before the Commission on the grounds that the CPIO has not provided the information sought for and simply informed that comments in the matter have been called for from the State Govt. of Andhra Pradesh. However, the respondent has not provided a copy of the letter addressed to the State Govt. or any related documents in this regard. The appellant requested the Commission to direct the CPIO to provide the requisite information to him.

Hearing:

3. Both the appellant and the respondent were not present despite notice.

Decision:

4. The Commission, after perusing the records, observes that the appellant vide his RTI application had sought status of his representation dated 07.06.2017 submitted to the Hon'ble President of India. The Commission observes that the appellant is seeking all the correspondences/action taken report pertaining to his representation. However, the respondent vide letter dated 21.09.2017 had only informed the appellant that comments of State Government of Andhra Pradesh have been called for in the matter. Hence, complete information has not been provided to the appellant. The Commission, therefore, directs the respondent to provide the relevant correspondences pertaining to the appellant's representation dated 07.06.2017, as per the provisions of the RTI Act, to the appellant within a period of four weeks from the date of receipt of a copy of this order under intimation to the Commission.

5. With the above observations, the appeal is disposed of.

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

Sd/-

Sudhir Bhargava (सुधीर भागव)व) Chief Information Commissioner (मु य सूचना आयु ) दनांक / Date 08.07.2019 Authenticated true copy (अिभ मािणत स यािपत ित) S. S. Rohilla (एस. एस. रोिह ला) Dy. Registrar (उप-पंजीयक) 011-26186535 / [email protected] Addresses of the parties:

1. The First Appellate Authority (FAA) Ministry of Home Affairs (Police-I), North Block, New Delhi.

2. The Central Public Information Officer (CPIO), Ministry of Home Affairs (Police), North Block, New Delhi.

3. Shri Shaik Mahaboob Basha Page 3 of 3