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 4]

Central Information Commission

Mr.Rajinder Narang vs Ministry Of Corporate Affairs on 30 June, 2011

                          Central Information Commission
               Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan, 
                       Bhikaji Cama Place, New Delhi­110066
                      Web: www.cic.gov.in Tel No: 26167931

                                                             Case No. CIC/SS/A/2011/000609

Name of Appellant               :       Shri Rajinder Narang

Name of Respondent              :       The Institute of Chartered Accountants of India

Date of Hearing                 :       20.06.2011

                                            ORDER

Shri Rajinder Narang, the appellant has filed this appeal dated 28.2.2011 before the Commission against the Institute of Chartered Accountants of India, New Delhi for not providing information to his RTI request dated 6.10.2010, which came up for hearing on 20.06.2011. The appellant was present in person, whereas the respondents were represented by Shri N.P. Singh, FAA, Ms. Seema Gerotra, CPIO, Shri G. Ranganathan, DS and Shri D.K. Mishra, E.O.

2. The appellant filed RTI-request dated 6.10.2010 seeking information on two RTI- queries pertaining to election of twentieth Regional Council of NIRC and the appellant contested the election against Ballot number 25 - (1) Preference wise detail of votes in which CA Ramen Seth received first preference votes; and (2) Approximated 402 votes of CA Ramen Seth (Ballot No. 26) were not distributed to anyone - Give preference wise detail of these votes. The CPIO, vide letter No. ICAI:RTIA:CPIP:1167:2010 dated 2.11.2010 has provided point- wise reply to the appellant and has further clarified that a copy of the result sheet containing stage wise result of election (first preference votes secured by each candidate as also the votes secured by them in subsequent round(s) has already been circulated to all candidates for election to the Northern India Regional Council vide letter dated 6.1.2010.

3. Aggrieved by the reply of CPIO, the appellant preferred first-appeal dated nil. The FAA vide order No. 29-CA/RTI/AA-139/2010 dated 28.12.2010 has upheld the decision of CPIO.

-2-

Case No. CIC/SS/A/2011/000609

5. After hearing the parties and perusing the relevant documents on file, the Commission observes that requested information as per their Rules has been provided to the appellant. The decision of respondent is upheld.

The matter is accordingly disposed of at Commission's end.

(Sushma Singh) Information Commissioner 30.06.2011 Authenticated true copy:

(K.K. Sharma) OSD & Deputy Registrar Address of the parties:
Shri Rajinder Narang, 25, Tau Devi Lal Market, Fatehabad-125050 (Haryana).
The CPIO, The Institute of Chartered Accountants of India, "ICAI Bhawan", Indraprastha Marg, New Delhi-110002.
The FAA, The Institute of Chartered Accountants of India, "ICAI Bhawan", Indraprastha Marg, New Delhi-110002.