Central Information Commission
Shri Suraj Bali Singh vs Bharat Sanchar Nigam Ltd. on 15 September, 2008
Central Information Commission
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066
Website: www.cic.gov.in
Decision No. 3272 /IC(A)/2008
F. No. CIC/MA/C/2008/00347
Dated, the 15th September, 2008
Name of the Appellant : Shri Suraj Bali Singh
Name of the Public Authority : Bharat Sanchar Nigam Ltd.
1
Facts:
1. Both the parties were heard today, i.e. on 15.09.2008.
2. In the course of hearing the complainant alleged that the CPIO has not been providing the information in the letter and sprit of the Act. He stated that the officials of the respondent have adopted an evasive attitude in regard to sharing of information under the provisions of the Act.
3. In response to the allegations made by the complainant, the CPIO stated that the complainant has been harassing them through various applications for information. He stated that the appellant was seeking voluminous information through multiple applications. He also stated that a number of applications received from the complainant have been duly replied.
4. The CPIO also stated that in the instant case, there are about 78 queries in a single application. The information has already been gathered from different units If you don't ask, you don't get - Mahatma Gandhi 1 and would be delivered within 10 days through the Commission to ensure that the complainant's grievances are duly redressed.
Decision:
5. There is lack of understanding and cooperation between the parties. As agreed, the CPIO would provide the information, as asked for within 10 days from the date of issue of this decision under intimation to the Commission. In case, the complainant is not satisfied with the information provided to him, he would be free to approach to the concerned CPIO for inspection of the relevant records so as to satisfy himself with the availability of the information on a mutually convenient date and time within one month of this decision.
6. As the information is to be furnished within 30 days on the basis of available records, the complainant should exercise restraint in seeking voluminous information through multiple applications.
7. The complaint is thus disposed of.
Sd/-
(Prof. M.M. Ansari) Central Information Commissioner Authenticated true copy:
(M.C. Sharma) Assistant Registrar 2 Name and address of parties:
1. Shri Suraj Bali Singh, 92, New Basti, Jhansi, Uttar Pradesh.
2.
Shri S.C. Srivastava, D.E. (Admn & Plg.) & Assistant CPIO, BSNL, O/o the TDM Hamirpur, Jail Road, Hamirpur-210301, U.P. All men by nature desire to know - Aristotle 2