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Central Information Commission

Surendra Kumar Bain vs Ordnance Factory Board on 14 February, 2017

                     CENTRAL INFORMATION COMMISSION
                            2nd Floor, August Kranti Bhawan,
                          BhikajiCama Place, New Delhi-110066

                                           Decision No. CIC/RM/C/2014/000264/SB
                                                                 Dated 10.02.2017



Complainant                       :       Shri Surendra Kumar Bain,
                                          T.No.1705/2805/P.S. G.I.F.,
                                          Jabalpur, Madhya Pradesh-482 009.

Respondent                        :       Central Public Information Officer,
                                          Ordnance Factory,
                                          Grey Iron Foundry, Jabalpur-482 009.

Date of Hearing               :           10.02.2017

Relevant dates emerging from the complaint:

RTI application filed on              :      15.10.2013
CPIO's reply                          :      05.11.2013/10.12.2013/13.02.2014
First appeal filed on                 :      02.12.2013/12.02.2014
Complaint filed on                    :      25.02.2014


                                           ORDER

1. ShriSurendra Kumar Bainfiled an application dated 15.10.2013 under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO),Ordnance Factory,Grey Iron Foundryseeking information on two points pertaining to copies of directions issued by Ordnance Factory Board (OFB) relating to B.Tech and Technical Degree Courses.

2. The complainant filed a complaint dated 25.02.2014 before the Commission on the grounds that he is not satisfied with the information provided to him by the CPIO and the First Appellate Authority (FAA).

CIC/RM/C/2014/000264/SB                                                          Page 1
 Hearing:


3. Thecomplainant Surendra Kumar Bain, vide his letter dated 06.02.2017, informed the Commission that the information sought by him has been provided by the respondent andthat he is satisfied with the information provided.Therefore,he requested the Commission that his complaint may be withdrawn.

Decision:

4. The complaint is dismissed as 'Withdrawn'.

5. Copy of the decision be provided free of cost to the parties (Sudhir Bhargava) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer CIC/RM/C/2014/000264/SB Page 2