Central Information Commission
Arumai Nathan vs Ministry Of External Affairs on 23 March, 2017
CENTRAL TNFORMATTON COMMISSION
.
Room No. - 308, z'd Flooi, August l&anti Bhawan,
Bhikaji Cama Place, NewDelhi - 110066'
o Website: cic.gov.in
File No. C!CMS,A,201 4/001 831'KY
Appellant : ShriArumai Nathan
H18, SowriPalaYam Hudco ColonY
Peelamedu, Combatore' 641 004
Public Authori$ The Regional Passport Office & CPIO
M/o External Affairs Regional Passport Office,
Rayala Towers No. 2&3, lV, Floor, Old No. 785,
New No. 158. Anna Salai, Chennai600002
DateorHearins , *@fffilI
Date of Decision :
J/f;2592015
Presence: A 1
Appellant in Absent f)
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cPto -S ShriP.
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Rovcnalonfn, ,=.rrn", Advocate '
,n,,p. novcna'uo{-frned
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ry., vide 8",,:arion *,A.rrL[,r,,,fii*ranr
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sou lfr@rmation on the 3
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R[!.-applit
ll. CPIO. vide-it-s resoon5e'dated 20.01'2014Ihas denied to pr the information u/s
8(1)*i? \-/ i5 v J not provided.
4, upheld the views of
are contained in the
Memorandum of Second APPeal.
HEARING
Appellant opted to be absent despite of our due notice to him. Respondents
appeared before the Commission personally and made the submissions at length. DECISION , It would be seen here that the appellant, vide his RTI Application dated 20.12.2013, sought information from the respondents on three issues. Respondents, vide their f
-2- o
2. rt is pertinent to mention here that the cpro, vide his response dared 2o.o1.2audeniey' the required information io the appeflant by taking a prea under section s(r) (g) read with Section g(r) 0) of the RTr Act 2005. Further, as per the sirbmission made by shri p.
Roychaudhuri, Learned Advocate, on beharf of respondent., ttu.e.tion g(1)
(g) of the RTI Act 2005 was wrongly invoked by the cPlo while denying the required information to the appe[ant. Fu(heq rearhed FAA, vide his order dated 12.05.2014, disposed of the FA by uphotding the views ot CplO.
3' The commission heard lhe submissions made by respondents at.lengrh.
The commission also perused the case-fire thoroughry;
specificary, nature of issues r:aised by the appeilant in his RTr appricarion dated 20.12.2013, respondent,s response dated 20.01.2011, FM's order daled .,triof,)olx=aa;r ^r^^ ^L- -.
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rheAppearffirr"o=.LLgrt Th e Appeat is"{i#sseo.a.\l4qn t L1? \, N lnformation Commissioner Authenticated true copy ,rrr[*, Deputy Registrar The Regional passporl Office & cPro M/o ExternatAffairs Regionat passpo( Office, Rayala Towers No. 2&3, lV, Ftoor, Otd No. c. t. C.z*"iG e. L C.l+o {o rlflq New No. 158. Anna Salai, Chennai-600002 RECEIVED' ISSUIID ii ShriArumai Nathan H18, Sowripalayam Hudco Colony ? a stP ?t|15 z s sEP ull6l Peelamedu, Combatore- 64 1 OO4