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 1, Cited by 0]

Central Information Commission

Mrc M Nimje vs Ministry Of Culture on 8 June, 2016

                           Central Information Commission, New Delhi
                                   File No. CIC/SH/C/2015/000005
                        Right to Information Act­2005­Under Section  (18)




Date of hearing                             :   8th June 2016


Date of decision                            :   8th June 2016



Name of the Complainant                     :   Shri Chandrakant Moreshwar Nimje,
                                                B­101, CWPRS Colony, Kirkatwadi, 
                                                Pune­ 411024


Name of the Public                          :   Central Public Information Officer,
Authority/Respondent                            Anthropological Survey of India,
                                                M/o. Culture, 27, Jawahar Nehru Road, 
                                                Kolkata­ 700016


RTI Application filed on                :        10/09/2013

CPIO replied on                         :        24/09/2013

First Appeal filed on                   :        __

First Appellate Authority order on       :       __

Complaint received on                   :        10/12/2014



        The Complainant was not present.

        On behalf of the Respondents, Shri Digvijay Pandey, Sr. Ecologist was present a 

        the NIC studio, Kolkata.




Information Commissioner                :        Shri Sharat Sabharwal
 Information sought
 

This matter concerns an RTI application filed by the Complainant, seeking information  regarding  "Central  Provinces Ethnographic  Survey  of  India  -  "Halba  Article"  only,  Rai  Bahadur Hiralal"(sic), which was in the possession of the Respondents. The CPIO reply The CPIO asked the Complainant to pay fee as per the RTI Act. Grounds of complaint to the Commission No information was received by the Complainant. Relevant facts emerging during the hearing, Discussion and Decision.

The Complainant was not present in spite of a written notice having been sent to  him.   The Respondents stated that the information has been collected and would be sent  immediately by registered post to the Complainant.

2. In   view   of   the   above   assurance   of   the   Respondents,   we   do   not   consider   it  necessary to enquire further into this complaint.

3.  With the above observations, the complaint is disposed of.

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

Sd/­ (Sharat Sabharwal) 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