Central Information Commission
Mr.Madhav G. Deshpande vs Central Information Commission on 15 June, 2012
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26161796
Decision No. CIC/SG/A/2012/001225/19274
Appeal No. CIC/SG/A/2012/001225
Relevant Facts emerging from the Appeal
Appellant : Mr. Madhav Gajanan Deshpande
7, Kaustabhdham C.H.S Ltd.
23, Sanghani Estate, Gavdevi Road
Ghatkopar (west)
Mumbai-400086
Respondent : Mr. Pankaj Shreyaskar,
CPIO & Director Central Information Commission 2nd Floor, 'B' Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066 RTI application filed on : 03/01/2012 PIO replied : 18/01/2012 First appeal filed on : 30/01/2012 First Appellate Authority order : 09/02/2012 Second Appeal received on : 12/04/2012 Information Sought:
1. Copy of Video Hearing on DVD of second Appeal No. CIC/DS/A/2011/00494 heard on 12/10/2011 at 12:00 noon from collector office Building Old Custom House, Mumbai.
2. Copy of Video Hearing on DVD of second Appeal No. CIC/SM/A/2011/00151 heard on 03/01/2012 at 11:00 am from collector office Building Old Custom House, Mumbai.
Reply of the Public Information Officer (PIO):
1. No DVD in this regard is maintained
2. No DVD in this regard is maintained Grounds for the First Appeal:
Incomplete and unsatisfactory information provided by the PIO.
Order of the First Appellate Authority (FAA):
The appeal was disposed off.
Grounds for the Second Appeal:
Incomplete and unsatisfactory information provided by the PIO.Page 1 of 2
Relevant Facts emerging during Hearing: The following were present Appellant: Absent;
Respondent: Mr. Pankaj Shreyaskar, CPIO & Director alongwith deemed PIOs; The PIO states that no Video Recording of the hearing is done. Since the information sought by the Appellant is not available at all it cannot be given.
Decision:
The Appeal is disposed.
This decision is announced in open chamber. Notice of this decision be given free of cost to the parties. Any information in compliance with this Order will be provided free of cost as per Section 7(6) of RTI Act.
Shailesh Gandhi Information Commissioner 15 June 2012 (In any correspondence on this decision, mention the complete decision number.)(SS) Page 2 of 2