Central Information Commission
Mrsushil Kumar Kejeriwal vs Bharat Sanchar Nigam Limited on 25 January, 2016
CENTRAL INFORMATION COMMISSION
Club Building (Near Post Office)
Old JNU Campus, New Delhi - 110067
Tel: +91-11-26101592
File No. CIC/BS/A/2015/000071/9582
25 January 2016
Relevant Facts emerging from the Appeal:
Appellant : Mr. Sushil Kumar Kejriwal,
Vill + PO - Pathargama,
Dist - Godda - 814147,
Jharkhand
Respondent : APIO
BSNL,
O/o TDM,
Dumka - 814101
Jharkhand
RTI application filed on : 09/10/2014
PIO replied on : 31/10/2014
First appeal filed on : 10/11/2014
First Appellate Authority order : No order
Second Appeal dated : 29/12/2014
Information sought:
The appellant through his RTI has sought the information related to the functioning of telephone no. 06437-268634, 06437-268717 and 06437-268734. On which date the Pathargama Telephone Exchange was shifted in new Building. Also wants to know whether the said telephone exchange was not working since Oct 2009. Since when Sh. Ajay kumar was appointed as SDE (G) in both Godda and Mahagama and his present place of appointment and his designation. A letter was sent vide RL No. ARJ040259399IN on 07/06/2013 to PIO CUM TDM Dumka in respect of the said letter provide the date of receiving the same in the department and also inform whether the IPO enclosed with the said letter have been encashed or not and various other related information.
Grounds for the Second Appeal:
The CPIO has not provided the desired information.
Relevant Facts emerging during Hearing:
The following were present Appellant: Absent Respondent: Mr. A K Singh CPIO's representative through VC M: 09431154136 The appellant was given an opportunity to participate in the hearing but he is absent. The CPIO's representative stated that the information sought by the appellant in his RTI application dated 09/10/2014 was provided vide letter dated 31/10/2014.Page 1 of 2
Decision notice:
From the CPIO's representative's submissions it appears that the information has been provided. If, however, the appellant has any doubt in the matter/needs any further information, the CPIO should permit him to inspect the relevant records relating to his RTI application dated 09/10/2014 and also allow him to take photocopies/extracts there from, free of cost, upto 20 pages within 15 days from the date of receipt of this order.
The appeal is disposed of accordingly.
BASANT SETH Information Commissioner Authenticated true copy:
(R. L. Gupta) Dy. Registrar/Designated Officer Page 2 of 2