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Central Information Commission

B Raji Reddy vs Election Commission Of India on 23 March, 2022

                                के   ीय सूचना आयोग
                       Central Information Commission
                            बाबा गंगनाथ माग, मुिनरका
                       Baba Gangnath Marg, Munirka
                        नई द ली,
                              ली New Delhi - 110067

िशकायत सं या / Complaint No. CIC/ECOMM/C/2020/113431

Shri B Raji Reddy                                      िशकायतकता /Complainant
                                  VERSUS/बनाम

PIO                                                    ... ितवादीगण /Respondent
Election Commission of India

Date of Hearing                      :    17.03.2022
Date of Decision                     :    23.03.2022
Chief Information Commissioner       :    Shri Y. K. Sinha

Relevant facts emerging from complaint:

RTI application filed on              :   19.11.2019
PIO replied on                        :   -
First Appeal filed on                 :   -
First Appellate Order on              :   -
2ndAppeal/complaint received on       :   20.04.2020

Information sought

and background of the case:

The Complainant filed an RTI application dated 19.11.2019 seeking information on the following:-

ETC.

Feeling aggrieved and dissatisfied due to non receipt of any information, the Complainant approached the Commission with the instant Complaint.

Facts emerging in Course of Hearing:

The Complainant remained absent during the hearing despite prior intimation.

The Respondent represented by Shri Santosh Kumar Dubey, Secretary, Election Commission of India and Smt Suruchi Nawani, Section Officer, Election Commission of India participated in the hearing through video conference. Shri Dubey reiterated his written submission dated 15.03.2022 wherein it was stated that the RTI application dated 19.11.2019 was received and diarised in the ECI but could not be traced out in the record after that. In the application the Complainant was seeking action taken on previous letters dated 24.06.2019 and 05.10.2019 which have not been received by the ECI and it appears that the issues raised in the said letters pertained to the State Election Commission, Telangana which is a separate constitutional body. No first appeal has been filed by the Complainant.

Decision Keeping in view the facts of the case and the submissions made by the Respondent, the Commission observes that the instant matter is a Complaint filed u/s 18 of the RTI Act, 2005 where the Commission is only required to ascertain if the information has been denied with a malafide intent or due to an unreasonable cause which the Commission is unable to conclude in the present instance. Furthermore, the query raised in the RTI application is also vague/ unclear since it is not clear as to whether the Complainant was seeking information regarding the General Elections or Election for the Legislative Assembly/ Local Body election in the State of Telangana. Hence, no further intervention of the Commission is required in the instant Complaint which is dismissed accordingly.

वाई.

                                                                        वाई. के . िस हा)
                                                         Y. K. Sinha (वाई         िस हा

Chief Information Commissioner((मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2