Central Information Commission
Mrrehmat vs Cabinet Secretariat on 8 June, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, NEW DELHI110 066
TEL: 01126717355
Appeal No. CIC/RM/A/2014/002460
Appellant: Shri Rehmat,
R/o Manthan Adhyan Kendra,
Dasher Maidan Road,
Badwani 451551, M.P.
Respondent: Central Public Information Officer,
Cabinet Secretariat, RTI Cell, Project Monitoring Group, Vigyan Bhavan, New Delhi.
Date of Hearing: 08.06.2016
Date of Decision: 08.06.2016
O R D E R
RTI application:
1. The appellant filed an RTI application dated 02.09.2013 seeking information regarding list of projects that have been cleared by CCI or PMG, list of projects about which CCI or PMG have made any recommendations to Ministry of Environment and Forest. The CPIO responded on 03.10.2013. The appellant filed first appeal dated 12.10.2013 with the first appellate authority (FAA). The FAA responded on 12.11.2013. The appellant filed a second appeal dated 24.03.2014 with the Commission. Hearing:
2. The respondent participated in the hearing personally. The appellant participated in the hearing through video conferencing.
3. In the course of the hearing the respondent (CPIO/PMG) stated that they have sent a copy of CIC's hearing notice to the CPIO/Cabinet Committee of Infrastructure (CCI) for his presence in the hearing.
3. The appellant referred to his RTI application dated 02.09.2013 and stated that the respondent has wrongly denied the information u/s 8(1) (d) of the RTI Act.
4. The respondent stated that PMG does not clear any project. The respondent further stated that as and when the nodal Ministry or the State Government resolves all the issues and clear the project, the information shall be made available on the portal.
5. The appellant stated that the respondent has not provided copies of correspondence with Ministry of Environment and Forests regarding clearance of Thermal Power Plants and Hydel Power plants.
6. The respondent (CPIO/PMG) stated that information on para 5 above related to CCI. Discussion/Observations
7. Representative from CCI did not appear in the hearing. Decision:
8. The CPIO/CCI is directed to appear in the next hearing on 27.6.2016 at 1.00 P.M. The CPIO/PMG should also attend the hearing on 27.6.2016 at 1.00 P.M. No notice for hearing will be issued in this regard.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (Subhash Chander Sharma) Deputy Registrar Copy to: The C.P.I.O./CCI, Cabinet Secretariat, RTI Cell, Cabinet Committee of Infrastructure, President Secretariat, New Delhi 110001.