Central Information Commission
Mr.P V Mohammedali vs Ministry Of Youth Affairs And Sports on 9 January, 2014
Central Information Commission, New Delhi
File No. CIC/SS/A/2013/002272/SH
Right to Information Act2005Under Section (19)
Date of hearing : 9th January
2014
Date of decision :
9th January
2014
Name of the Appellant : Shri P V. Mohammed Ali,
Chance Properties, 8/113A,
Convent Cross Road, Kozhikode,
Kerala - 673032
Name of the Public : Central Public Information Officer,
Authority Ministry of Youth Affairs and Sports,
Department of Sports, Shastri Bhawan
New Delhi 110115
The Appellant was present at NIC, Kozhikode.
On behalf of the Respondent, the following were present:
Shri Daya Nand, Dy. Secretary.
Shri Rakesh Kumar, Under Secretary.
Shri A. K. Patro, Under Secretary.
Information Commissioner : Shri Sharat Sabharwal In the present case, the Appellant had requested the CPIO, on 11th March 2013 to provide information on seven points pertaining to litigation filed against All India Chess Federation in which Secretary (Sports), Department of Youth Affairs and CIC/LS/A/2013/002272/SH Sports/Ministry, Youth Affairs and Sports, Government of India was a party in various judicial Courts and Supreme Court of India during the years from 1992 to 2012. The CPIO, vide letter dated 3rd May 2013 replied only with respect to point no.7. Being unsatisfied with the reply of CPIO, the Appellant filed an appeal before the First Appellate Authority on 20th May 2013. The FAA vide his order dated 24th June 2013 stated that due to some discrepancy in the Appellant's postal order, he was unable to offer any reply or relief on his appeal. Not satisfied with the reply of the FAA, the Appellant has approached the Central Information Commission in second appeal.
2. We heard the submissions of the Appellant and the Respondents. The appellant acknowledged that he had received replies from the Ministry of Youth Affairs and Sports to questions Nos. 1 to 6 in his RTI application. He also acknowledged having received a reply from the All India Chess Federation to question no. 7. He said that he was not satisfied with the reply given by the All India Chess Federation, despite his having taken up the matter with FAA of the said Federation and having received a reply from the FAA on 7.8.2013. The appellant was informed that the Commission did not have all the copies of his correspondence with the FAA of the All India Chess Federation including his reply dated 7.8.2013. He was asked to send all copies of such correspondence to enable the Commission to see if any further information was due to him under the RTI Act.
3. With the above observations, the appeal is disposed of.
4. Copies of this order be given free of cost to the parties.
Sd/ (Sharat Sabharwal) Information Commissioner CIC/LS/A/2013/002272/SH Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/LS/A/2013/002272/SH