Central Information Commission
Mr.Ashok Kumar Agarwal vs Ministry Of Finance on 30 August, 2010
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Central Information Commission
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Dated: 30.8.2010
Proceeding in Complaint No. CIC/AT/C/2010/000412 Present: Shri A.N. Tiwari Present: , Central Information Commissioner Complainant: Shri Ashok Kumar Agarwal Respondents: National Securities Depository Limited Shri Ashok Kumar Agarwal of Bharatpur (Rajasthan) has filed these complaints u/s 18 of the RTI Act dated 11.1.2010 before the Commission against National Securities Depository Ltd.(NSDL), Mumbai for deemed refusal of his RTI- request dated 19.11.2009.
2. Perused papers submitted by the complainant, it is observed that the complainant through RTI-request dated 19.11.2009 has sought action taken report on his letter dated 19.10.2009 regarding his grievance against India Infoline Ltd., Mumbay for non-opening of demat account. The complainant's RTI-request was returned by NSDL without assigning any reason.
3. The Commission vide its order dated 19.6.2009 in the case of R.J. Uttamchandani & Ashok K. Gupta Vs. National Securities Depository Ltd (Nos.CIC/AT/A/2008/1024 & CIC/AT/C/2009/098) that National Securities Depository Ltd. (NSDL) did not qualify to be a 'public authority' within the meaning of Section 2(h) of the RTI Act and hence could not be required under the Act to disclose information as demanded by any RTI-petitioner.
4. In view of above, complainant is informed that NSDL is not a 'public authority' within the meaning of Section 2(h) of the RTI Act.
5. The matter is closed with the above directions.
Sd/ (A.N. Tiwari) Information Commissioner