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Central Information Commission

Mrk K Tiwrai vs Department Of Financial Services on 27 February, 2015

                    Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New 
                                Delhi­110066
                             website­cic.gov.in

                     Appeal: No. CIC/MP/A/2014/000805
                                                 
  

Appellant                           :   Shri K.K. Tiwari, 
Kolkata
Public Authority:        Ministry of Finance, Deptt. of 
                         Financial Services,
  
                         New Delhi.

Date of Hearing                  :      25th February, 2015
Date of Decision                 :      27th February, 2015

Present          :
Appellant                                   :           Not 
                          present.
Respondent                               :           Shri 
                          Subramani, SRO, Shri Prashant 
                          Chaturvedi, SO &
  
                          Shri Sanjeev Kumar in person.

                                      ORDER

1. The appellant, Shri K.K. Tiwari, submitted RTI application dated 14.02.2014 before the Central Public Information Officer (CPIO), Ministry of Finance, Department of Financial Services, New Delhi seeking copy of letter of DoPT/Cabinet Secretariat to DoFS advising rejection of his candidature for the post of Presiding Officer, DRT-II, Mumbai; and copy of letter sent by DoF to DoPT/Cabinet Secretariat, containing the name of K.K. Tiwari and other candidates submitted for approval to Appointment Cabinet Committee (ACC) for the post of Presiding Officer, DRT-II, Mumbai.

2. The CPIO denied information to the appellant vide letter No. 14/5/2014-DRT dated 07.04.2014 stating that the ACC note submitted for approval of ACC could not be provided being confidential records. Dissatisfied with the reply of the CPIO, the CIC/MP/A/2014/000805 1 appellant filed appeal on 28.04.2014 before the first appellate authority (FAA). The FAA vide order dated 20.05.2014 concurred with the reply of the CPIO.

4. The matter was heard by the Commission. The appellant did not attend the hearing in spite of a written notice having been sent to him. The respondents stated that the appellant again sought the same information vide his applications dated 19.5.2014 and 09.06.2014. The CPIO vide letter dated 09.06.2014 provided the information i.e. ACC note along with other documents which he sought vide his applications dated 14.2.2014 and 19.05.2015, after completion of selection process.

5. Since complete information had been provided by the respondents to the appellant, no action is called for on the part of the Commission. The appeal is disposed of.

(Manjula Prasher) Information Commissioner Authenticated true copy:

(T.K. Mohapatra) Dy. Secretary & Dy. Registrar Ph. No. 011-26105027 Address of the parties:

Shri K.K. Tiwari (D.G.M. Law), State Bank of India, Law Department, 10th Floor, L.H.O., Samriddhi Bhawan,1, Strand Road, Kolkata-700001.

The Central Public Information Officer, Ministry of Finance, Department of Financial Services, Jeevan Deep Building, 10, Parliament Street, New Delhi-110001.

The Director/FAA, Ministry of Finance, Department of Financial Services, Jeevan Deep Building, 10, Parliament Street, New Delhi-110001.