Central Information Commission
Vishnu Dev Manjhanri vs Ministry Of Statistics & Programme ... on 30 September, 2020
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सुचना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मुिनरका, नई द ली - 110067
Munirka, New Delhi-110067
File no.: CIC/MOSPI/A/2019/101482
In the matter of:
Vishnu Dev Bhandari
... Appellant
VS
Central Public Information Officer,
Ministry of Statistics and Programme
Implementation (MPLADS Division),
Level- 6, East Block, R.K. Puram, New Delhi- 110066
...Respondent
RTI application filed on : 28/09/2018 CPIO replied on : Not on record First appeal filed on : 03/11/2018 First Appellate Authority order : Not on record Second Appeal filed on : 09/01/2019 Date of Hearing : 29/09/2020 Date of Decision : 29/09/2020 The following were present: Appellant: Present over VC
Respondent: Shri N. Mukherjee, Deputy Director and CPIO, Smt. Sudha Meena, Under Secretary, PIO; present over VC Information Sought:
The Appellant has made a reference to the letter No. 11011/83/2017- RTI (MPLADS) dated 02/04/2018 issued by the Ministry to the District Magistrate, Madhubani, Bihar. In the said context, the appellant has sought the following information:
1. In the light of the directions given in the said letter, provide details with regard to the points on which compliance has been done. Also provide a copy of the compliance report.1
2. Provide details of the projects which have been completed.
3. Provide details of action taken by the Ministry, with regard to the projects which have not been completed so far.
Grounds for Second Appeal The CPIO has not provided the requested information.
Submissions made by Appellant and Respondent during Hearing:
The appellant submitted that he has asked for action taken on the letter dated
02.04.2018. He further submitted that the documents given by the CPIO on 15.10.2018 are irrelevant and not related to the action taken. The CPIO submitted that whatever documents were available was given and no further information is available.
Observations:
Based on a perusal of the record, it was noted from the records that a suitable reply was given on 15.10.2018 by the CPIO enclosing the available documents. Moreover, the appellant failed to specify the deficiency in the reply, mere oral submissions that the documents given were irrelevant is not a strong ground for admission of this second appeal. Moreover, his second appeal was also perused and no specific ground for appeal was found.
Decision:
In view of the above observations, the Commission finds no scope for any further intervention in this matter. The CPIO's reply was apt and as per the availability of records, and hence no action lies.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सूचना आयु ) Authenticated true copy (अिभ मा णत स या पत ित) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011- 26182594 / दनांक / Date 2