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[Cites 2, Cited by 0]

Central Information Commission

Mr.Ramesh Kumar Khatri vs National Human Rights Commission on 10 January, 2014

                            CENTRAL INFORMATION COMMISSION

                          Room No. - 308, 2nd Floor, BhikajiCama Place,
                           August KrantiBhawan, New Delhi - 110066.
                                      Website: cic.gov.in
                                                            File No. CIC/SS/C/2013/000224

Complainant           :       Shri RameshKhatriS/o Jairam
                              V.P.O. GarhiBrahamanan, ward no. 153/30,
                              Distt. Sonepat-131001
                                  (Haryana)
Public Authority              :        National Human Right Commission
                              FaridkotHouse, New Delhi
Date of Hearing               :        10.01.2014
Date of Decision      :       10.01.2014
Heard today           :       In person
Presence:
        Complainant :         Shri Ramesh Khatri Lambardar
        Respondent/PIO:       Shri Sunil Arora, Dy.Registrar, Shri J.K.Srivastava,NO


            FACTS:

1. Vide RTI application dated 19/04/2012, Complainant has sought information on the 57 issues as contained in his RTI Application.

2. PIO vide letter dated 04/05/2012 informed the complainant that information sought was not in his jurisdiction.

3. Complainant did not file first appeal before FAA of the department concerned, but opted to move the complaint against the CPIO before this Commission.

4. The Grounds of the complaint filed on 21.3.2013 are mentioned in para (a) and (b) of the complaint (supra)

5. Submissions made by the complainant and respondent were heard at length.

6. The complainant has made the submissions at length in the light of his complaint dt.21- 3-2013 read with his RTI application dt. 19-4-2012. The respondents rebutted all the allegations leveled by the complainant in the light of their letter dated 28-2-2012 whereby they relied upon S.12 of the Protection of Human Rights Act, 1993.

......2/-

-2-

DECISION I have heard the submissions made by the parties concerned in the case. I also gone thoroughly the RTI application dt.19-4-2012 and the complaint dt.21-3-2013. Also perused the other material available on record. It is pertinent to mention here that the complainant has to fulfil certain criteria of S.18 of the RTI Act, 2005 to succeed in his case. However, he, miserably failed in this regard. In view of this, the instant complaint is devoid of merit and needs to be dismissed out rightly. As such, the complaint is dismissed accordingly.

(M.A. Khan Yusufi) Information Commissioner Authenticated true copy (Pankaj K.P. Shreyaskar) Joint Secretary & Additional Registrar

1) The CPIO National Human Rights Commission, Faridkot House, Copernicus Marg, New Delhi­110001.

2) The Appellate Authority, National Human Rights Commission, Faridkot House, Copernicus Marg, New Delhi­110001.

3) Shri Ramesh Kumar Khatri, S/o Shri Jairam, Ward No. 153/30, Garhi Bharmanan, Sonipat, HARYANA­131001