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Smt. Shashi Jain & Shri Tara Chand Jain vs Bharat Sanchar Nigam Ltd. on 13 August, 2008

                      Central Information Commission
                           2nd Floor, August Kranti Bhawan,
                        Bhikaji Cama Place, New Delhi-110066
                                Website: www.cic.gov.in

                                                           Decision No. 3045/IC(A)/2008

                                                             F. No. CIC/MA/C/2008/00302

                                                            Dated, the 13th August, 2008

Name of the Appellant               :       Smt. Shashi Jain & Shri Tara Chand Jain

Name of the Public Authority        :       Bharat Sanchar Nigam Ltd.


Facts:

1. The complainant did not avail of the opportunity of personal hearing on 8th August, 2008. The complaint is, therefore, examined on merit.

2. The complainant requested the respondent for disconnection of telephone facility at her residence on 8.3.2007, followed by two separate communications, i.e. 6.4.07 and 14.5.07 asking for final settlement of dues and refund of security amount, etc. After receiving no response from the respondent, the complainant, vide her RTI application of 6.6.2007 sought to know as under:

i) Please confirm if telephone service on telephone No. 2302141 was disconnected permanently on 9.3.07.

ii) Please send certified copy of office notes and final order passed on each of my applications dated 8.3.07, 6.4.07 and 14.5.07.

iii) Please intimate reasons under which bill No. T. 050520071866848 dated 15.5.07 for Rs. 200/- relating to the month of April 2007 has been sent to her.

iv) Please intimate name, designation and address of the First Appellate Authority under RTI Act.

3. As the CPIO has not replied, the complaint has pleaded before the Commission for directing the CPIO to furnish the desired information and to impose penalty for violation of the provisions of the RTI Act.

If you don't ask, you don't get - Mahatma Gandhi 1 Decision:

4. The CPIO is directed to furnish the desired information within 15 working days from the date of issue of this decision, failing which penalty proceedings u/s 20 (1) of the Act would be initiated.

5. The complainant is advised to contact the concerned CPIO along with a copy of her RTI application for ready reference. She should ensure that the required information is clearly specified as per the provision of section 2(f) of the Act, which requires that information should be available in any material form.

6. The complainant is thus disposed of.

Sd/-

(Prof. M.M. Ansari) Central Information Commissioner Authenticated true copy:

(M.C. Sharma) Assistant Registrar Name and address of parties:

1. Smt. Shashi Jain and Shri Tara Chand Jain, 532, Street No. 8, Madan Puri, Gurgaon-122001.

2. The Central Public Information Officer & D.E. (Admn.), Office of the GMTD, BSNL, Gurgaon, Haryana.

All men by nature desire to know - Aristotle 2