Central Information Commission
Jeet Singh vs Chief Commissioner Of Income Tax (Cca), ... on 9 August, 2018
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग
, मुिनरका
Baba Gangnath Marg, Munirka
नई द
ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No.:- CIC/CCITD/A/2017/108458-BJ
Mr. Jeet Singh,
....अपीलकता
/Appellant
VERSUS
बनाम
CPIO,
Income Tax Department,
Compliance Management Cell,
Directorate of Systems
Box No. 5757, SRT Nagar,
PO- New Delhi 110055
... ितवादीगण /Respondent
Date of Hearing : 07.08.2018
Date of Decision : 09.08.2018
Date of RTI application 10.09.2016
CPIO's response Not on Record
Date of the First Appeal 05.11.2016
First Appellate Authority's response Not on record
Date of diarised receipt of Appeal by the Commission 09.02.2017
ORDER
FACTS:
The Appellant vide his RTI application sought information regarding the details of transaction of Rs. 4,32,90,000/- in the financial year 2009-10 along with the other description of bank account no. and amount wise details etc. Dissatisfied due to non-receipt of any reply from the CPIO, the Appellant approached the FAA. The FAAs order, if any, is not on the record of the Commission. HEARING:
Facts emerging during the hearing:
The following were present:
Appellant: Mr. Jeet Singh through VC;Page 1 of 2
Respondent: Absent;
The Respondent remained absent during the hearing, despite prior intimation. The Appellant reiterated the contents of his RTI application and stated that the information sought by him had not been clarified satisfactorily by the Respondent. Due to the absence of the Respondent, the Commission could not ascertain the factual position in the matter. However, in order to provide clarity to the queries raised by the Appellant, it was felt that Additional Directorate General, Directorate of Systems, Compliance Management Cell, New Delhi should enquire into this matter and furnish appropriate reply to the Appellant. The Respondent was not present to contest the submissions of the Appellant or to substantiate their claims further.
DECISION:
Keeping in view the facts of the case and the submissions made by the Appellant, the Commission directs the Additional Directorate General, Directorate of Systems, Compliance Management Cell, New Delhi to enquire into this matter and furnish a suitable reply to the Appellant within a period of 30 days from the date of receipt of this order under intimation to the Commission.
The Appeal stands disposed with the above direction.
Bimal Julka (िबमल जु का)
Information Commissioner (सूचना आयु )
Authenticated true copy
(अ भ मा णत स या पत त)
K.L. Das (के .एल.दास)
Dy. Registrar (उप-पंजीयक)
011-26182598/ [email protected]
दनांक / Date: 09.08.2018
Copy to:
1. The Additional Directorate General(Administration), Directorate of Systems, Compliance Management Cell, 4th & 5th Floor, Hotel Samrat, Chanakyapuri, New Delhi Page 2 of 2