Central Information Commission
Mr.Kamalakant Pandey vs Ministry Of Communications And ... on 21 July, 2011
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2010/001657
Appellant : Shri Kamalkant Pandey
Respondent : BSNL, Ghazipur
Date of hearing : 21.7.2011
Date of decision : 21.7.2011
FACTS
This matter is heard today dated 21.7.2011. Appellant not present. BSNL is represented by Shri Bhola Shah, Divisional Engineer (CPIO) and Shri R. N. S Kushwaha, CAO. They are heard.
2. The appellant had broad band facility installed on his telephone number 2223969. It is his say that BSNL has sold out the modem to him and imposed Service Tax of Rs. 123/-. The appellant wishes to know whether this tax is Service Tax or VAT. Shri Kushwaha submits that it is VAT and not Service Tax.
3. In the premises, the CPIO is advised to intimate the correct position to the appellant. The matter is closed at the Commission's end.
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) Deputy Registrar Address of parties :-
1. The Circle Engineer (Admn.) & CPIO BSNL, O/o TDM, Ghazipur, Uttar Pradesh
2. The General Manager & A A BSNL, O/o the CGMT, U P (E) Circle, Lucknow, Uttar Pradesh
2. Shri Kamla Kant Pandey Shri Durgaji Balika School Brahm Ashram, Niyaji Colony, Ghazipur, Uttar Pradesh