Central Information Commission
Mr.P P Singh vs Ministry Of Power on 10 July, 2012
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/004284
Appellant : Prabha Shankar Singh
Respondent : Damodar Valley Corporation (DVC)
Date of hearing : 10.7.2012
Date of decision : 10.7.2012
FACTS
Heard today dated 10.7.2012. Appellant not present. DVC is represented by Shri A. K. Sharma, Dy. Secretary (CPIO); Shri Parmeshwar Toppo, Jt. Director (Pers.) and Shri Parbhash Mandal, SE (Elect.).
2. It is noticed that in RTI application dated 11.1.2011, the appellant had raised certain queries about adverse entries made in his ACR for the year 2006-07. However, during the hearing, it is noticed that the appellant had sent a representation to this Commission to say that he does not wish to pursue the matter.
3. In the premises, the appeal is dismissed as withdrawn.
Sd/-
(M.L. Sharma) Central Information Commissioner 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.
(K L Das) Dy. Registrar Address of parties
1. The Dy. Secretary & CPIO Damodar Valley Corporation, DVC Towers, 5th Floor, VIP Road, Kolkata-54
2. Shri Prabha Shankar Singh, JDP (PIS) DVC, HRD, Deptt. DVC Towers, VIP Road, Kolkata-700054