Central Information Commission
Shri. K K Bagga vs Ministry Of Tribal Affairs on 13 July, 2010
Central Information Commission
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110 066
Website: www.cic.gov.in
Decision No. 5615/IC(A)/2010
F. No.CIC/MA/C/2010/000155
Dated, the 13th July, 2010
Name of the Appellant : Shri K.K. Bagga
Name of the Public Authority : National Commission for Scheduled Castes
Facts:
1. The petitioner has asked for a copy of report prepared on the basis of a complaint filed by a person against him.
2. The CPIO has informed that "final disposal of this case has as yet not been done". Being dis-satisfied with the CPIO's response, the petitioner has pleaded for providing the information asked for.
Decision:
3. The CPIO has replied and informed about the status of the complaint in question. Since there is no denial of information u/s 8 (1) of the Act, this complaint is unnecessary and is thus disposed of.
Sd/-
(Prof. M.M. Ansari) Central Information Commissioneri Authenticated true copy:
(M.C. Sharma) Deputy Registrar i "All men by nature desire to know." - Aristotle 1 Name & address of Parties:
1. Shri K.K. Bagga, Chief Manager (Estt.) PSWC, SCO No. 74-75, Sector-
17-B, Chandigarh.
2. The Central Public Information Officer, National Commission for Scheduled Castes, 5th Floor, Loknayak Bhavan, Khan Market, New Delhi- 110003.
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