Central Information Commission
Satish Ashok Sherkhane vs Spmcil - India Government Mint, Mumbai on 19 November, 2019
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग,मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/IGMUM/A/2018/614980
Satish Ashok Sherkhane ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, Security Printing & Minting ... ितवादी/Respondent
Corporation of India Ltd.(SPMCIL),
Mumbai.
Relevant dates emerging from the appeal:
RTI : 18-01-2018 FA : 17-02-2018 SA : 23-03-2018
CPIO : 16-02-2018 FAO : 23-03-2018 Hearing : 18-11-2019
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Security Printing & Minting Corporation of India Ltd.(SPMCIL), Mumbai seeking following information:-.
1. "Whether letter no. CHO/IR/8/5/2011/7209 dated 16.02.2015 forwarded to The General Manager, India Government Mint, Mumbai by SPMCIL, CO, New Delhi. Please provided answer is YES or NO.
2. If Yes, provide the photocopies of Office Copy of letter no. CHO/IR/8/5/2011/7209 dated 16.02.2015 received by The General Manager, India Government Mint, Mumbai along with the file noting and signature of the officers.
3. If Yes, provide all the photocopies of the documents which are prepared executed in India Government Mint, Mumbai and action Page 1 of 4 taken report till date along with the file noting and signature of the officers w.r.t. letter no. CHO/IR/8/5/2011/7209 dated 16.02.2015.
4. Refer last line of letter no. CHO/IR/8/5/2011/7209 dated 16.02.2015 mentioned, "The Unit is requested to send points wise comments at the earliest please." In this regard, provide all the photocopies of the document which are issued to SPMCIL, CO, New Delhi along with the file noting and signature of the officers.
5. Provide date of receipt of letter no. CHO/IR/8/5/2011/7209 dated 16.02.2015 & source of receiving this letter (e.g. FAX, Speed Post, RPAD or other) in India Government Mint, Mumbai, Inward number, File Number along with Daily progress from date of receipt till date of disposal of this letter.
6. Provide the photocopy of the order passed by The General Manager, India Government Mint, Mumbai with refer to letter no. CHO/IR/8/5/2011/7209 dated 16.02.2015.
7. Provide the names, designations and email addresses of officials in The General Manager, India Government Mint, Mumbai with whom the letter no. CHO/IR/8/5/2011/7209 dated 16.02.2015 was lying during this period and date wise period with each official and details of action taken by him/her.
8. It is confirmed by PIO of SPMCIL, New Delhi under RTI Act that letter no. MMSU/02/2015 dated 22.01.2015 & letter no. MMSU/03/2015 dated 22.01.2015 was enclosed with letter no. CHO/IR/8/5/2011/7209 dated 16.02.2015. In this regard confirm that whether letter no. MMSU/02/2015 dated 22.01.2015 & letter no. MMSU/03/2015 dated 22.01.2015 was received by The General Manager, India Government Mint, Mumbai along with letter no. CHO/IR/8/5/2011/7209 dated 16.02.2015. Please provide answer is YES or NO."
2. The CPIO responded on 03-01-2018. The appellant filed the first appeal dated 17-01-2018 which was disposed of by the first appellate authority on 22-01- 2018. Thereafter, he filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act and also to direct him to provide the sought for information.
Hearing:
3. The appellant, Mr. Satish Ashok Sherkhane participated in the hearing telephonically. Ms. Rashmi Singh, APIO participated in the hearing representing the respondent through video conferencing. The written submissions are taken on record.
Page 2 of 44. The appellant stated that the respondent should be directed to comply with the Commission's order dated 17-10-2019 in appeal no. CIC/IGMUM/A/2018/612566.
5. The respondent informed this Commission that an identical appeal in the matter has already been heard and disposed of by the Commission vide Decision No. CIC/IGMUM/A/2018/612566 dated 17-10-2019 in compliance of which they will send an affidavit to the appellant shortly. Decision:
6. This Commission observed that an appeal in the matter has been heard and disposed of by the Commission vide File No. CIC/IGMUM/A/2018/612566 dated 17-10-2019 with the following directions:-
"This Commission on the basis of perusal of facts on record observes that that due information, as available in records, has been provided to the appellant vide letter dated 16.02.2018. However, the respondent is directed to file an appropriate affidavit mentioning all the efforts undertaken in tracing the relevant documents as sought in the RTI Application and these are not available with the Public Authority. The said affidavit should be sent to the Commission with its copy duly endorsed to the appellant."
7. In view of the above, this Commission once again directs the respondent to comply with the aforesaid order, within a period of 7 days from the date of receipt of this order.
8. With the above observations, the appeal is disposed of.
9. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date 18-11-2019
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Page 3 of 4
Addresses of the parties:
1. The CPIO,
India Govt. Mint, (A Unit Of Security Printing & Minting Corporation Of India Ltd. (SPMCIL), Dy. Manager (HR) & PIO, Shahid Bhagat Singh Road, Fort, Mumbai-400001.
2. Mr. Satish Ashok Sherkhane Page 4 of 4