Central Information Commission
Mr.K Iyappan vs Science And Technology on 30 May, 2011
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi-110066
File No.CIC/LS/A/2010/001283
APPELLANT Shri K. Iyappan
PUBLIC AUTHORITY Central Leather Research Institute(CLRI).
DATE OF HEARING 30.05.2011
DATE OF DECISION 30.05.2011
Facts :-
Heard today dated 30.05.2011. Appellant not present. CLRI is represented by Shri S. Subba Rao(AA) and Shri M. Jainendra Dass, CPIO. They are heard.
2. Perusal of the RTI application indicates that the appellant has sought huge information about the action taken by the Public Authority on the complaints lodged by him on various issues. Besides, he has also sought similar information on the complaints lodged by other individuals.
3. During the hearing, Shri Subba Rao submits that an offer was made to the appellant to take inspection of the file and to take extracts there-from. He produces his letter dated 25.1.2010 in this regard which is perused.
4. It appears to us that the appellant has filed numerous complaints. It would be expedient for the CPIO to intimate the outcome of more grave of these complaints to the appellant. Besides, the appellant has already been offered inspection of the documents and it is for him to avail of this offer or otherwise. The matter is closed subject to the above observations.
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 CPIO, Central Leather Research Institute LRI, Council of Scientific & Industrial Research, Adyar, Chennai-20.
2. Shri K. Iyappan, Technical officer, Chemical Engineering Department, CLRI, Adyar, Chennai-20.