Central Information Commission
Jaswant Singh vs Ministry Of Shipping on 12 March, 2021
CIC/DSHIP/A/2019/107296
के ीय सूचना आयोग
Central Information Commission
बाबागंगनाथमाग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/ Second Appeal No. CIC/DSHIP/A/2019/107296
In the matter of:
Jaswant Singh ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, ... ितवादीगण /Respondent
Ministry of Shipping,
Parivahan Bhavan, New Delhi.
Relevant dates emerging from the appeal:
RTI : 01.11.2018 FA : 12.12.2018 SA : 18.02.2019
CPIO Reply : Not on
FAO : Not on Record Hearing : 09.03.2021
Record
The following were present:
Appellant: Shri Jaswant Singh participated in the hearing through video
conferencing from NIC Kurukshetra.
Respondent: Shri Avinash Kusumakar, CPIO participated in the hearing through
intra video conferencing at CIC.
Page 1 of 4
CIC/DSHIP/A/2019/107296
ORDER
Information Sought:
The appellant filed an RTI application on 01.11.2018 seeking information on nine points as under:
1) "हमारे देश म कन - कन देशो से िसगरे ट आयात क जाती है और वो कन- कन ांड क है |
2) या ये िसगरे ट COTPA अिधिनयम 2003 क सभी धारायो का पालन करती है |
3) य द ये िसगरे ट COPTA अिधिनयम 2003 क कसी धारा का पालन नह करती तो कृ पया इसके उ लघन क कृ ित को िन द करे |
4) ये उ लघन पहली बार िवभाग क जानकारी म कब आया |
5) वे कौन से िवभागीय दशािनदश है, िजनके अंतगत िवभाग ऐसे उ लंघनोके िव कायवाही ार भ कर सकता है |
6) या िवभाग ने इस उ लंघनो के िव कोई जांच या कायवाह ार भ क ?
7) ऐसे उ लंघनो के िव कायवाही ार भ करने के िलए िवभाग ारा अपनाई जाने वाली या को िव तार से बताये | य द कोई जांच क गई हो तो कृ पया जांच रपोट क एक मािणत ितिलिप उपल ध कराए |
8) य द कोई कदम नह उठाए गए है, तब कृ पया िवभाग क इस उदासीनता के कारण बताए |
9) कृ पया उन पदािधका रय के नाम, पद तथा संपक क जानकारी उपल ध कराए, जो ऐसे उ लंघनो के िव कायवाही करने के िलए उ रदायी है |"
Having not received any information from the CPIO, the appellant filed first appeal dated 12.12.2018. FAA's order, if any, is not available on record.
Grounds for Second Appeal:
The appellant filed second appeal u/s 19 of the Act on the ground of non-receipt of information from the Respondent. He requested the Commission to direct the CPIO to provide complete information sought for and take appropriate legal action against the Respondent.Page 2 of 4
CIC/DSHIP/A/2019/107296 Submissions made by Appellant and Respondent during Hearing:
The Appellant stated that he has received the letter dated 15.11.2018 sent by the Respondent.
The Respondent submitted that vide letter dated 15.11.2018, they have transferred the instant RTI Application to the Under Secretary, RTI Cell, Department of Commerce, M/o. Commerce and Industry. At the instance of the Commission as to whether the hearing notice of the Commission has been forwarded to the aforesaid official, he replied in negative.
Decision:
Upon perusal of the facts on record as well as on the basis of the proceedings during the hearing, the Commission observes that the Respondent has transferred the instant RTI Application to the Under Secretary, RTI Cell, Department of Commerce, M/o. Commerce and Industry. At this juncture, the Commission opines that had the Respondent forwarded the present hearing notice to the concerned official of the M/o. Commerce and Industry, the Bench could have been able to ascertain as to whether the information was provided to the Appellant or not. In this regard, the Commission expresses displeasure to the CPIO for non- application of his mind in the instant case. Hence, he is warned to be careful that in future, he shall ensure that such lapses do not recur. Notwithstanding the above and considering the importance of the information sought by the Appellant, the Commission advises the Appellant that he is at liberty to approach the concerned official i.e., Under Secretary, RTI Cell, Department of Commerce, M/o. Commerce and Industry upon taking reference of the instant RTI Application/decision of the Commission for obtaining relevant information in accordance with the provisions of the RTI Act.Page 3 of 4
CIC/DSHIP/A/2019/107296 With the above observations, the appeal is disposed of. Copy of the decision be provided free of cost to the parties.
The appeal, hereby, stands disposed of.
Amita Pandove (अिमता पांडव) Information Commissioner (सूचना आयु ) दनांक / Date: 11.03.2021 Authenticated true copy (अिभ मािणत स यािपत ित) B. S. Kasana (बी. एस. कसाना) Dy. Registrar (उप-पंजीयक) 011-26105027 Addresses of the parties:
1. The First Appellate Authority, Ministry of Shipping, Parivahan Bhavan, 1, Parliament Street, New Delhi- 110001
2. The Central Public Information Officer, Ministry of Shipping, Parivahan Bhavan, 1, Parliament Street, New Delhi- 110001
3. Shri Jaswant Singh Page 4 of 4