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 0, Cited by 0]

Central Information Commission

Shri R.S.Rathore vs Bsnl, Mainpuri on 30 July, 2009

             Central Information Commission
                                                          CIC/AD/C/2009/000366

                                                               Dated July 30, 2009

Name of the Applicant                 :   Shri R.S.Rathore

Name of the Public Authority          :   BSNL, Mainpuri

Background

1. The Applicant filed an RTI application dt.25.7.08 with the CPIO, BSNL, Mainpuri. He requested for information about rental rates for the BSNL telephone buildings. He also wanted copies of the CPWD's evaluation of rental rates of specific telephone exchange buildings. On not receiving any reply, he filed a complaint dt.24.2.09 before the CIC. The CIC vide its order dt18.6.09 directed the PIO to provide the information to the Complainant by 15.7.09 and also to show cause as to why a penalty of Rs.250/- per day should not be imposed on him for not providing the information within the mandatory period.

.

2. The Bench of Mrs. Annapurna Dixit, Information Commissioner, scheduled the hearing for July 30, 2009.

3. Mr. Babu Ram, TDM, Mainpuri cum CPIO represented the Public Authority.

4. The Applicant was not present during the hearing.

Decision

5. The Respondent submitted that information was provided in two phases. The first part of the information was provided on 14.10.08 and the second part on 31.3.09. He also stated that he was unable to provide information regarding two buildings since the relevant files could not be traced as they were removed for use in other cases. The Respondent stated that he may be able to trace the files and provide the information by 1st September, 2009 regarding the two buildings. The Respondent also stated that the delay in furnishing information was due to the fact that he is the only officer working in the Mainpuri district office as Telecom District Manager and that there is only one junior officer working under him and he alone has to deal with the routine official work and also RTI cases. In the light of this explanation the Commission condones the delay in furnishing of the information and directs the CPIO (the Respondent) to locate the missing file and provide the information by 1 September, 2009. The complaint is disposed off.

(Annapurna Dixit) Information Commissioner Authenticated true copy:

(G.Subramanian) Asst. Registrar Cc:
1. Shri R.S.Rathore Shiv Sadan Power House Road Mainpuri 205 001 Uttar Pradesh
2. The PIO Bharat Sanchar Nigam Limited Telecom District Manager Mainpuri 205 001
3. Officer in charge, NIC
4. Press E Group, CIC