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Central Information Commission

Mr.Monoj Kumar Chakma vs Election Commission Of India on 19 July, 2012

                       Central Information Commission, New Delhi
                             File No.CIC/SM/A/2011/002063
                  Right to Information Act­2005­Under Section  (19)



Date of hearing                        :                                      19 July 2012


Date of decision                       :                                      19 July 2012



Name of the Appellant                  :    Shri Manoj Kumar Chakma,
                                            C­3/441 C, Janakpuri,
                                            New Delhi - 110 058.


Name of the Public Authority           :    CPIO, Election Commission of India,
                                            Nirvachan Sadan, Ashoka Road
                                            New Delhi - 110 001.


        The Appellant was not present in spite of notice.

        On behalf of the Respondent, the following were present:­
        (i)      Shri K F Wilfred, FAA,
        (ii)     Shri N.N. Butolig, CPIO



Chief Information Commissioner                  :       Shri Satyananda Mishra



The Appellant, in his application dated 9 May 2011, had sought certain  information regarding the deletion of his name from the electoral roll. The CPIO  of   the   Election   Commission   of   India   transferred   his   RTI   application   under  Section 6(3) to the Electoral Officer, Itanagar, under intimation to the Appellant.  Not satisfied with the decision of the CPIO, the Appellant filed an appeal before  the first Appellate Authority, who in his order dated 4 August 2011, stated that  since the Electoral Officer of the 49 Bordumsa­Diyun Assembly Constituency  CIC/SM/A/2011/002063 had replied to the Appellant's RTI application, the appeal would be heard by the  Appellate Authority in the same office.  He endorsed a copy of his order to the  CEO,   Arunachal   Pradesh,   to   intimate   the   name   and   address   of   the   first  Appellate Authority to the Applicant so that he could file a first appeal before  concerned   first   Appellate   Authority.   Aggrieved   by   the   decision   of   the   first  Appellate   Authority   of   the   Election   Commission   of   India,   the   Appellant  approached the Central Information Commission in a second appeal.  

2. The  Appellant  did  not appear  for the  hearing,  in  spite of  notice. The  Respondents were present and made their submissions.

3. The Respondents submitted that the Election Commission of India did  not deal with the issues raised by the Appellant in his RTI application and that  the state­level authorities were concerned with these issues. They clarified that,  under the Representation of People Act, 1950, the preparation of the electoral  roll and all related activities were to be undertaken at the district level. They  also informed that the relevant records were never held in the office of the  Election Commission.

4. In   the   present   case,   it   appears   that   the   Appellant   has   a   grievance  against the authorities for deleting his name from the electoral roll. The remedy  lies in taking up this matter with the appropriate authority as provided in the law.  In view of this, there is no further information to be disclosed in this case.

5. It is disposed off accordingly.

6. Copies of this order be given free of cost to the parties. CIC/SM/A/2011/002063 (Satyananda Mishra) Chief Information Commissioner 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/SM/A/2011/002063