Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Mr.Tarak Nath Roy vs Ministry Of Statistics And Programme ... on 24 July, 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/2011/002398/C  

Appellant /Complainant        :     Shri Tarak Nath Roy, Kolkata 
Public Authority         :    M/o Statistics & Program 
Implementation, Kolkata/
                         Delhi ( Sh. Nilanchal Roy, CPIO & Sh. 
P.K. Mukhopadhya
                         DDG) 

Date of Hearing               :     24 July  2012 
Date of Decision              :     24 July  2012
  
Facts:­ 

1. RTI   application   dated   29   January   2010   was   presented   by  the   appellant   before   the   CPIO,   Ministry   of   Statistics   and  Programme   Implementation,   Kolkata   to   obtain   information  pertaining to his transfers.

2. Vide CPIO order dated 23 February 2010 and 2 March 2010,  point wise information was furnished to the appellant.

3. Appellant preferred appeal dated 16 March 2010 before the  first appellate authority. 

4. Matter was disposed of vide FAA order dated 23 April 2010  vide which appellant was informed that he had not put forward  any specific point in his appeal and on these grounds the same  was dismissed.

5. Appellant preferred second appeal before the Commission. 

6. Matter was heard today via videoconferencing from Kolkata  where respondent as above and appellant were present. The DDG  ( HQ), New Delhi appeared in person. Appellant sought to have  all file notings regarding his transfer at Zonal Office ( EZ)     Appeal: No. CIC/DS/A/2011/002398/C        level. CPIO stated that no such file notings existed  on their  records.

Decision notice

7. After   hearing   the   averments   of   both   parties,   Commission  is satisfied that information as held by the public authority  has already been furnished to the appellant. No further action  is called for. Appeal is dismissed. 

(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 011­26105027 Copy to:­
1. Shri Tarak Nath Roy J/F­10/RGM­5,  Aswininagar, Baguiati Kolkata­700159 (WB)
2. The CPIO Dy. Director General (EZ) M/o Stat. & Programme Implementation National Sample Survey Organization Mahalanobis Bhavan,  164, G.L. Tagore Road, Kolkata­70018 (WB)
3. The Appellate Authority Director Genl. & Chief Executive Officer  M/o Stat. & Programme Implementation National Sample Survey Organization Mahalanobis Bhavan,  164, G.L. Tagore Road, Kolkata­70018 (WB)      Appeal: No. CIC/DS/A/2011/002398/C                Appeal: No. CIC/DS/A/2011/002398/C