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Central Information Commission

Rajendra Prasad Sharma vs Central Information Commission on 13 December, 2018

                               के ीय सूचना आयोग
                         Central Information Commission
                               बाबा गंगनाथ माग, मुिनरका
                          Baba Gangnath Marg, Munirka
                             नई द ली, New Delhi - 110067


File No : CIC/CICOM/A/2017/185954/SD
          CIC/CICOM/A/2017/185948/SD

Rajendra Prasad Sharma                                     ....अपीलकता/Appellant
                                      VERSUS
                                       बनाम
CPIO,
Cental Information Commission,
Baba Ganganath Marg, Munrika,
New Delhi- 110067                                    ... ितवादीगण /Respondent

RTI application filed on          :   25/09/2017
CPIO replied on                   :   06/10/2017
First appeal filed on             :   01/11/2017
First Appellate Authority order   :   29/11/2017
Second Appeal dated               :   26/12/2017
Date of Hearing                   :   12/12/2018
Date of Decision                  :   12/12/2018

Note: The above referred matters have been clubbed for decision as the same
Appeal has been registered twice by the Central Registry of CIC.

Information sought

:

The Appellant sought CD of video conferencing held on 05.09.2017 with respect to his Complaint filed vide File No.CIC/ECFLT/2016/303621 against Eastern Coalfields Limited, Dhanbad, Jharkhand.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
1
The following were present:-
Appellant: Present through VC.
Respondent: T.B.J.S. Rajappa, Consultant (RTI Cell) & CPIO and R.P. Grover, then DR to IC(YA) & CPIO, Central Information Commission, New Delhi present in person.
Appellant stated that he is not satisfied with the reply of the CPIO.
R.P. Grover, then DR to IC (YA) & CPIO submitted that appropriate reply stating that no video recording of Commission's proceedings is done has been provided to the Appellant.
Decision Commission based on the case records observes that appropriate reply has been provided by the CPIO to the Appellant. No further action lies.
The appeal(s) are disposed of accordingly.
Divya Prakash Sinha ( द काश िस हा ) Information Commissioner ( सूचना आयु ) Authenticated true copy (अ भ मा णत स या पत त) Haro Prasad Sen Dy. Registrar 011-26106140 / [email protected] हरो साद सेन, उप-पंजीयक दनांक / Date 2