Central Information Commission
Mrk Sabir vs Ut Of Andaman & Nicobar on 1 February, 2016
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/002987
Right to Information Act2005Under Section (19)
Date of hearing : 1st February 2016
Date of decision : 1st February 2016
Name of the Appellant : Shri K. Sabir (Advocate),
District & Session Court Complex,
Port Blair
Name of the Public : Central Public Information Officer,
Authority/Respondent O/o. the Director (PIO),
Sports & Youth Affairs, Netaji Stadium, Port Blair RTI Application filed on : 20/06/2014 CPIO replied on : 18/07/2014 First Appeal filed on : 04/08/2014 First Appellate Authority order on : __ 2nd Appeal received on : 29/10/2014 The Appellant was not present.
On behalf of the Respondents, Shri K.N. Verma, APIO was present at the NIC studio, Port Blair.
Information Commissioner : Shri Sharat Sabharwal CIC/SH/A/2014/002987 This matter pertains to an RTI application, filed by the Appellant, seeking information on five points in all. The information sought a point Nos. 1 to 4 was regarding all the notes/correspondence etc., regarding a fine imposed on Shri Kanta Rao, Asstt. Director, Sports, by the Passport Authority and the action taken by the Department of Sports & Youth Affairs against Shri Kanta Rao in the above context. At point No.5, the Appellant sought copies of the correspondence in respect of the letter issued to the Municipal Council, Port Blair, by the Director of Sports & Youth Affairs for exemption of Octroi for goods/equipment procured by the Department April, 2013 onwards.
2. The Appellant was not present in spite of a written notice having been sent to him. The Respondents stated that the CPIO provided the information on point No.5 on 25.8.2014, but the information in response to point Nos. 1 to 4 was denied under Section 8 (1) (j) of the RTI Act.
3. In so far as the information sought at point Nos. 1 to 4 is concerned, we recall paragraph 14 of our decision No. CIC/SH/A/2014/001153 dated 31.8.2015. For the detailed reasons stated in the above decision, we uphold the decision of the CPIO to deny the information in response to points No. 1 to 4 under Section 8 (1) (j).
4. In view of the foregoing, no further action is due on the RTI application dated 20.6.2014 and we treat this matter as closed.
5. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) Information Commissioner CIC/SH/A/2014/002987 Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SH/A/2014/002987