Central Information Commission
Mr G D Gupta vs President Secretariat on 5 August, 2014
CENTRAL INFORMATION COMMISSION
Room No.306, 2nd Floor, B-Wing, August Kranti Bhawan
Bhikaji Cama Place, New Delhi-110066.
Website: cic.gov.in
File No.CIC/SM/A/2013/000976/RM
Appellant: Shri G.D. Gupta, Yamunanagar
Public Authority: President's Secretariat and Deptt. of Justice,
Ministry of Law & Justice, New Delhi
Date of Hearing: 05.08.2014
Date of Decision: 05.08.2014
Heard today, dated 05.08.2014 through video conferencing.
Appellant is present.
Public Authority is represented by Shri Saurabh Vijay, Director, President Secretariat
and Shri Rakesh Kumar Singh, PIO/SO, Ministry of Law & Justice, Shri K.Ginkhan
Thang, CPIO and Ms Asha Sota, Deptt of Legal Affairs.
FACTS
Vide RTI dt 25.4.11, appellant had sought information on 3 points relating to his letter dt 12.3.11 addressed to the President seeking sanction u/s 197 of the CrPC for launching criminal prosecution against Dr Manmohan Singh, the then PM.
2. CPIO, President Sectt, vide letter dt 27.5.11, informed appellant that his petition dt 12.3.11 was not traceable. Subsequently, appellant vide letter dt 3.8.11, forwarded a copy of his earlier petition.
3. CPIO, President's Sectt, vide letter dt 8.9.11, informed appellant that his petition was forwarded to Jt Secretary-II, Deptt of Justice, Jaisalmer House, for appropriate action.
4. PIO, Deptt of Justice, submitted that the petition was transferred to the Deptt of Legal Affairs, vide letter dt 24.8.11. Copy is submitted to the Commission and taken on record.
5. CPIO, Legal Affairs, submitted that he did not receive the letter dt 24.8.11. A copy of the letter dt 24.8.11 is handed over to the CPIO, Deptt of Legal Affairs, during the hearing.
6. An appeal was filed on 3.10.11.
7. AA, Rashtrapati Bhavan, vide order dt 28.10.11, observed that the CPIO has already provided the requisite information and the appellant was advised to pursue the matter with the concerned authorities.
8. Submissions made by the appellant and public authority were heard. Appellant submits that he had filed an RTI with the Rashtrapati Bhavan seeking 1 certain information and he has not been provided a proper response and his paper has been forwarded from one Department to another.
DECISION
9. The Commission directs CPIO, Deptt of Legal Affairs, to provide a response to the appellant within two weeks from date of receipt of the order.
The appeal is disposed of.
Sd/-
(Rajiv Mathur) Chief Information Commissioner 2