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 24]

Central Information Commission

Mrprakash Vasant Ratnaparkhi vs Supreme Court Of India on 1 March, 2016

                                              CENTRAL INFORMATION COMMISSION
                                              2nd Floor, 'B' Wing, August Kranti Bhawan,
                                                Bhikaji Cama Place, New Delhi -110066
                                                          Tel : +91-11-26717355

                                                           Appeal No.CIC/CC/A/2014/003081 


       Appellant:                                        Shri Prakash Vasant Ratnaparkhi,
                                                         R/o A/2, Silver Gold Apartments,
                                                         SVP Road, Borivali (West),
                                                         Mumbai­400092 (098419305225)

      Respondent:                                        Central Public Information Officer/
                                                         Addl.Registrar, Supreme Court of India,
                                                         New Delhi.


      Date of Hearing:                                01.03.2016 
                                                                                                         
      Date of decision:                                  01.03.2016
                  
                                                         ORDER

       Facts:

1. The appellant filed RTI application on  21.08.2014 seeking information pertaining to a judgment  dated 19.10.2011 of Hon'ble Supreme Court of India (SCI) in respect of benefit of MACP, whether the  contention/stand taken by GOI, M/o PP&G is in accordance with the judgment of Hon'ble Supreme Court  of India and whether the said judgment has been reviewed by the review section of  Hon'ble Supreme  Court of India. 
2. The CPIO responded on 15.09.2014. The appellant filed first appeal before the First Appellate  Authority (FAA) on 07.10.2014. The FAA responded on 05.11.2014. The appellant filed second appeal  before the Commission on 22.12.2014.

Hearing:

3. The appellant participated in  the hearing through video conferencing.   Shri  Amarjeet  Singh,  Advocate participated in the hearing personally. 
4. Appellant stated that the sought for information has not been provided by the respondent.
5. Respondent stated that the sought for information has been correctly provided to the appellant.
6. It is stated by the respondent that the decision of Hon'ble Supreme Court of India in a SLP is  available on the website of the SCI and the copy of the same may be   taken from the website.

Discussion/observations:

7. The action/steps taken by the respondent in dealing with RTI application are satisfactory.

Decision:

8. No intervention of the Commission is required in the matter. 

The appeal is disposed of. Copy of the decision be given free of cost to the parties.

(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (Prakash) Deputy Registrar