Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Central Information Commission

Shri. K D Rai vs Ministry Of Finance on 9 November, 2011

                      Central Information Commission, New Delhi
                          File No.CIC/AT/A/2010/001103­SM
                  Right to Information Act­2005­Under Section  (19)




Date of hearing                     :                             9 November 2011


Date of decision                    :                             9 November 2011



Name of the Appellant               :   Shri K D Rai
                                        Advocate, Chamber No. 173A,
                                        High Court, Allahabad, UP.


Name of the Public Authority        :   CPIO, O/o. the Accountant General (Civil 
                                        Audit), Allahabad,
                                        Uttar Pradesh.



        The Appellant was not present in spite of notice.

        On behalf of the Respondent, Smt. A. Shukla, CPIO was present.

Chief Information Commissioner : Shri Satyananda Mishra

2. We heard this case through video conferencing. In spite of notice, the  Appellant did not turn up in the Allahabad studio of the NIC. The Respondent,  however, was present in that studio. We heard her submissions.

3. The Appellant had sought a number of information relating to the New  Recognition Rules CCS(RSA) Rules 1993. The CPIO had provided the desired  information along with the copies of the relevant circulars. After he appealed  against the information provided by the CPIO, the Appellate Authority decided  CIC/AT/A/2010/001103­SM that some more information should be sent which too was provided.

4. During the hearing, the Respondent submitted that the information had  been sent twice, first by the CPIO on his own and later, on the order of the  Appellate Authority. However, it appears that the Appellant did not receive the  information sent the second time even though it had been sent by speed post.  Since the Appellant claims not to have received it, there is no harm in sending it  again. We direct the CPIO to send it again within 10 working days of receiving  this order not by speed post but by ordinary post. Unless the information seeker  pays for the  dispatch of information by registered or speed post or courier,  ordinarily, the information should invariably be sent only by ordinary post. This  is to conserve public resources.

5. The appeal is disposed of accordingly.

6. Copies of this order be given free of cost to the parties.

(Satyananda Mishra) Chief Information Commissioner Authenticated true copy.  Additional copies of orders shall be supplied against  application and payment of the charges prescribed under the Act to the CPIO of this  Commission.

(Vijay Bhalla) Deputy Registrar CIC/AT/A/2010/001103­SM