Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mrajay Dubey vs Ministry Of Environment & Forests on 24 April, 2015

                  CENTRAL INFORMATION COMMISSION
                     (Room No.315, B­Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)



                     Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)

                                            Information Commissioner



                                            CIC/SA/A/2014/001569



                        Ajay Dubey v. PIO, M/o Environment & Forest.

                                            Important Dates and time taken:




     RTI:  15.07.2014                     Reply: ­­­                                Time: ­­­

     FAA: 22.08.2014                      FAO:  ­­­                                 Time: ­­­

     SA: 16.1.2014                        Hearing:22.04.2015                        Decision: 24.04.2015

     Result: Disposed of.




Parties Present:


1.      Appellant   is   present   through   Video   Conference   from   Ranchi.   Public   authority   is 

represented by Shri A. N. Singh, Scientist.


FACTS:

2. Appellant   through   his   RTI   application   had   sought   for   information   as   to   whether  environmental clearance has been given to Savitri Bihar Caustic and Chemical Ltd and If yes,  details of the same, Whether inspection has been carried out of Jharkhand Pollution Control  Board..etc Having received no reply within the prescribed period, the appellant made First  Appeal. Claiming non­furnishing of information, appellant approach the Commission through  this present second appeal.

Proceedings Before the Commission:

3. Respondent officer submitted that they had sent their response to the appellant but the  same was returned undelivered. Appellant has stated before Commission that he had given his  e­mail, cell phone number, fax number etc., but he did not receive any communication through  any means.  Appellant, who lives near factory also complained that the factory regarding which  he was seeking information was since its inception was not having any treatment plant to clean  the pollution generated by it and it was causing lot of nuisance to the neighbours.

4. The Commission directs the PIO to ensure delivery of information to the appellant, it is  not reasonable to take the issue to second appeal simply because of dispatch of letter did not  reach the appellant. The Commission directs the respondent authority to make it point to send  the information by post and inform the appellant by e­mail and if necessary use cell phone for  communication of dispatch number and courier tracking number if there is any.

5. Appellant wanted to know the compliance of conditions of clearance order since 2009  to till date.   The PIO agreed to communicate the same within one month from the date of  receipt of this order.   The appellant stated that it was duty of Ministry to frequently check  whether   standards   were   complied   with   or   not.     The   Commission   directs   the   respondent  authority to provide information sought by the appellant about the compliance by the said firm  from2009 to 2015 within one month from the date of receipt of this order.

Sd/-

(M.Sridhar Acharyulu) Information Commissioner  Authenticated true copy (Babu Lal) Deputy Registrar Addresses of the parties:

1. The CPIO under RTI, M/o Environment & Forest, Govt. of India, Paryavaran Bhawan, CGO Complex, Lodhi Road, New Delhi­110003.

2. Shri Ajay Dubey, Qtr No. C.D. 488, H.I.C. Sec­2, Dhurva, Ranchi­834004.