Central Information Commission
Mrjeewan Kumar vs Ministry Of Environment & Forests on 21 April, 2015
CENTRAL INFORMATION COMMISSION
(Room No.315, BWing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi 110 066)
Prof. M. Sridhar Acharyulu (Madabhushi Sridhar)
Information Commissioner
CIC/SA/C/2014/000450
(VideoConference)
Jeewan Kr. v. Botanical Survey of India
Important Dates and time taken:
RTI:9.6.2014 Reply: 30.6.2014 Time: 21 days
FAA: 18.7.2014 FAO: 13.8.2014 Time: 25 days
Complaint: 4.11.2014 Hearing:622015 Decision:2142015
Show cause Issued
Result: Adjourned
Parties Present:
1. Both the parties are present for videoconference at NIC Centre, Pune.
Information sought:
2. Complainant sought for following information:
a. the action taken on his application dt 6.9.2013 regarding issued of Pensioner Identity Card, copy of decision/order;
b. the action taken on his application dt 30.9.2013 regarding issued of supply of a certified copy of service book; copy of decision /order;
CIC/SA/C/2014/000450/000312 Page 1
c. the action taken on his application dt 4.10.2013 regarding issued of G P Fund
statement of Sri Jeevan Kumar, copy of decision/order;
CPIO reply:
3. CPIO on point no 1 replied that ID card will be issued to the pensioner in due course ;on point no 2 & 3 provided the information.
Ground of First Appeal:
4. Unsatisfactory information provided.
FAA Order:
5. FAA directed the APIO, WRC BSI Pune to furnish information on all points.
Ground For Complaint:
6. Non compliance of FAA order Proceedings Before the Commission:
7. Both the parties made their submissions through video conference from Pune.
8. As far as the complaint in file No.CIC/SA/C/2014/000450 is concerned, the Commission having heard the submissions and perused the record directs the respondent authority to show cause why penalty cannot be imposed on him for not complying with the FAA order within the prescribed period. His explanation should reach the Commission within 3 seeks CIC/SA/C/2014/000450/000312 Page 2 from the date of receipt of this order. The Commission also directs the CPIO to supply the information sought by the complainant within 15 days from the date of receipt of this order.
9. As far as the complaint in file No. CIC/SA/C/2014/000312 is concerned, it is not clear whether the complainant is seeking the service information about himself or somebody else. The Commission directs the respondent authority to provide the information to the complainant, if the same is pertained to his service record, within 30 days from the date of receipt of this order. The respondent authority is expected to contact the complainant to clarify whether he is seeking information about himself or of third person. The Commission disposes of the complaint accordingly.
10. The Commission orders accordingly.
(M.Sridhar Acharyulu) Information Commissioner Authenticated true copy (Babu Lal) Deputy Registrar
1. The CPIO under the RTI Act Government of India Ministryof Environment and forests , Botanical Survey of India, Western Regional Centre, Koregaon Road Pune411001
2. Shri Jeewan Kumar C/0 Hanumant K Padekar, E19, Rameshwar Raj Park, Morya Raj Park,PhaseI, Keshav Nagar Chindhwad, Pune411033 CIC/SA/C/2014/000450/000312 Page 3