Central Information Commission
Seerapu Sreenivasa Rao vs Bharat Sanchar Nigam Limited on 6 June, 2024
Author: Heeralal Samariya
Bench: Heeralal Samariya
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/BSNLD/A/2023/116412
Shri Seerapu Sreenivasa Rao ... अपीलकताग/Appellant
VERSUS/बनाम
CPIO, Bharat Sanchar Nigam Limited, ...प्रनतवािीगण /Respondent
Vizianagaram
Date of Hearing : 04.06.2024
Date of Decision : 04.06.2024
Chief Information Commissioner : Shri Heeralal Samariya
Relevant facts emerging from appeal:
RTI application filed on : 25.10.2018
PIO replied on : 25.10.2018
First Appeal filed on : 02.11.2022
First Appellate Order on : NA
2ndAppeal/complaint received on : 10.04.2023
Information soughtand background of the case:
The Appellant filed an RTI application dated 25.10.2018 seeking information on following points:-
"1) AS PER THE SECTION 4 (1) B OF R.T.ACT., 2005 THE DETAILS OF THE 17 POINTS INFORMATION HAS TO BE GIVEN WITH REGARD THE G.M. office and OTHER OFFICES WHICH ARE IN OUR VIZIANAGARAM DIST.,
2) REWUIRED THE DETAILS OF THE C.A.P.Ι.Ο., C.Ρ.Ι.Ο. & APPLLETE OFFICERS DETAILS AND THEIR PHONE NUMBERS IN OUR DISTRICT INCLUDING THE OFFICE OF THE DISTRICT MANAGER, VIZIANAGARAM (B.S.N.L.) MOSTLY IN TELUGU OR ELSE IN ENGLISH"
The CPIO vide letter dated 25.10.2018 provided pointwise reply. Dissatisfied with the response received from the CPIO, the Appellant filed a First Appeal dated 02.11.2022 which was not adjudicated by the FAA as per available records.
Aggrieved and dissatisfied, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
Appellant: Present Page 1 of 2 Respondent: Absent The Appellant stated that no reply to his RTI application/ first appeal was received by him, till date.
None representing the Respondent was present during the hearing despite prior intimation.
Decision:
Keeping in view the facts of the case and the submissions made by the Appellant, the Commission observes that no reply to the RTI application has been provided to the Appellant as per available records. The Commission therefore directs the CPIO, BSNL, Vizianagaram to provide point wise information to the Appellant and submit a show cause explanation to the Commission within 30 days from the date of receipt of this order stating the reasons for not replying to the RTI application within the stipulated time period and the reasons for his absence during the hearing.
The instant Second Appeal stands disposed off as such.
Heeralal Samariya (हीरालाल सामररया) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अनिप्रमानणत सत्यानपत प्रनत) S. K. Chitkara (एस. के . नचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 2 of 2 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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