Central Information Commission
Mrsanjeev Kumar Singh vs Supreme Court Of India on 11 July, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi -110067
Tel : +91-11-26717355
Appeal No. CIC/CC/A/2015/003775
Appellant: Mr. Sanjeev Kumar Singh
S/o Sh. Harender K Singh
C/o General Book Agency, Ashok Rajpath,
Opp. Patna College, POBankipur,
Patna800004, Bihar
(9576974413)
Respondent: Central Public Information Officer/Addl. Registrar
Supreme Court of India
Tilak Marg, New Delhi
Date of Hearing: 11.07.2016
Dated of Decision: 11.07.2016
ORDER
Facts:
1. The appellant filed RTI application dated 01.12.2014 seeking information regarding the action taken on his letter dated 14.09.2014 with respect of result of 48th to 52nd combined common main examination of 2010 vide notification No. 04/2007 of Bihar Public Service Commission.
2. The CPIO responded on 22.12.2014. The appellant filed the first appeal on 21.01.2015 with First Appellate Authority (FAA). The FAA responded on 13.02.2015. The appellant filed his second appeal on 13.05.2015 before the Commission.
Hearing:
3. Both parties were present in the hearing. The appellant participated through VC.
4. The appellant referred to his RTI application dated 01.12.2014 and stated that no action has been taken on his letter dated 14.09.2014 instead the CPIO has given a vague reply that the same does not comply with the PIL guidelines. The appellant submitted that the information sought is his individual grievance and does not relate to PIL.
5. The appellant stated that no information has been given by the respondent.
6. The respondent stated that the CPIO has duly replied the RTI application of the appellant and has categorically informed the action taken on his representation which is in accordance with the guidelines. The respondent further stated that the FAA has also upheld the decision of CPIO.
Discussion/ observation:
7. The steps/action taken by the respondent in dealing with the RTI application is satisfactory.
Decision:
8. No further intervention of the Commission is required in the matter.
The appeal is disposed of. A copy of the order be given to the parties free of cost.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (S.C. Sharma) Dy. Registrar