Central Information Commission
Shashi Bhushan Kumar vs Ministry Of Social Justice & ... on 18 September, 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/MOSJE/A/2017/166977/SD
Shashi Bhushan Kumar ....अपीलकता/Appellant
VERSUS
बनाम
CPIO,
Ministry of Social Justice & Empowerment
Department of Social Justice & empowerment,
Shastri Bhawan, Delhi ... ितवादीगण /Respondents
RTI application filed on : 24/05/2017
CPIO replied on : 23/06/2017
First appeal filed on : 21/07/2017
First Appellate Authority order : 31/07/2017
Second Appeal dated : 19/09/2017
Date of Hearing : 17/09/2018
Date of Decision : 17/09/2018
Information sought:
The Appellant sought information regarding the number of cases registered under Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 in the year 2016-2017 and number of cases where compensation was ordered to be paid as well as the percentage of population that is below poverty line.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present:-1
Appellant: Present through Phone.
Respondent: Deepak Kumar Sah, Under Secretary & CPIO, Department of Social Justice & empowerment, Shastri Bhawan, New Delhi present in person.
Appellant stated that he has not received the desired information on para 3 of the RTI Application.
CPIO submitted that the RTI Application was transferred under Section 6(3) of the RTI Act to CPIO, Niti Ayog for providing information on para 3 of the RTI Application and is not aware if any information has been provided by them or not. He further submitted that he will abide by the order of the Commission.
Decision Commission observes that the information sought vide para 3 of the RTI Application is of a very generic nature and could have been easily gathered by the Appellant from internet sources. Nonetheless, to avoid the matter from hanging on for further stretch of time, Commission directs the CPIO to adequately liaise with the CPIO, Niti Ayog for procuring the available information on the said para and provide it directly to the Appellant free of cost. In doing so, CPIO is also directed to serve a copy of this order to the CPIO, Niti Ayog for expediting action on the RTI Application. The said directions should be complied within 30 days from the date of receipt of this order and a compliance report of the same be duly sent to the Commission. The appeal is 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
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