Central Information Commission
Mr.Dilip Kumar Chavanni vs Prime Minister Office on 23 July, 2012
Central Information Commission, New Delhi
File No.CIC/SM/A/2011/002139
Right to Information Act2005Under Section (19)
Date of hearing : 23 July 2012
Date of decision : 23 July 2012
Name of the Appellant : Shri Dalip Kumar Chawani,
Lt. Vivek Sajwan Marg,
Sewa Nagar Chowk,
New Delhi - 110 003.
Name of the Public Authority : CPIO, Prime Minister's Office,
South Block,
New Delhi - 110 101.
The Appellant was present in person.
On behalf of the Respondent, the following were present:
(i) Smt. Sanjukta Ray, Director,
(ii) Shri Sanjeev Gupta, CAPIO,
(iii) Shri Subhendu Hota, CAPIO
Chief Information Commissioner : Shri Satyananda Mishra
Both the parties are present during the hearing and made their submissions.
2. The Appellant had written to the Prime Minister of India complaining against the misuse of the National Emblem by a certain publisher in the edition CIC/SM/A/2011/002139 of the Indian Constitution published by them. The CPIO had informed him that his letter had been forwarded to the Home Ministry (MHA) for further necessary action. His RTI application was consequently transferred to that Ministry. The MHA wrote to the Appellant and informed him that they had taken up the matter with the publisher concerned which informed them that they had since discontinued printing the National Emblem on the front page of the edition of the Indian Constitution. The CPIO of the MHA had enclosed a copy of the communication received from the publishers.
3. We have carefully considered the RTI request and the information provided. Since the entire information sought has been provided, there is nothing more to be done in this case. However, if the Appellant thinks that the misuse of the National Emblem still continues, he can take up the matter in any competent court.
4. Hence, the appeal is disposed off accordingly.
5. Copies of this order be given free of cost to the parties.
(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/2011/002139