Central Information Commission
Mr.N J Patil vs Ministry Of Agriculture on 20 February, 2013
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2013/000246
File No.CIC/LS/A/2013/000247
File No.CIC/LS/A/2013/000248
File No.CIC/LS/A/2013/000249
Appellant Shri N.J. Patil
Public Authority National Dairy Development Board.
Date of hearing 20.02.2013
Date of decision 20.02.2013
Facts :-
The above matters are heard today dated 20.02.2013. Appellant present. The Board is represented by Shri Minesh Shah, DGM(CPIO) and Adv. Avnish Garg. The case-wise position is as follows :-
File No.CIC/LS/A/2013/000246 :-
2. Vide letter dated 15.11.2012, the CPIO had agreed to provide requested information on payment of Rs.34/-. As the appellant did not deposit this amount, information was not provided. After hearing the parties, the fee of Rs. 34/- is waived off and the CPIO is directed to supply requisite information to the appellant, free of cost.
File No.CIC/LS/A/2013/000247:-
3. In this matter, the appellant had sought information about the names of Units which had been taken over by NDDB. The CPIO, vide letter dated 15.11.2012 had informed the appellant that no Units had been taken over by NDDB but certain Units, had been taken over for management for a limited period.
4. In the premises, it is ordered that the names of Units which were taken over for management by NDDB may be intimated to the appellant. In addition, certified copies of the documents vide which these Units were taken over for management may be supplied to the appellant. This information again may be supplied, free of cost.
File No.CIC/LS/A/2013/000248:-
5. In the RTI application dated 25.10.2012, the appellant had sought information on 08 paras. During the hearing, he submits that information on paras 01 to 04 has been supplied but information has been denied on paras 05 to 08 by saying that it is "not applicable".
6. Shri Shah submits that these paras are to be responded to by the Ministry of Agriculture and not by NDDB.
7. In the premises, it is ordered that a copy of this RTI application may be sent to the CPIO of the Ministry of Agriculture with the direction to respond to paras 05 to 08 of the RTI application in 04 weeks time.
File No.CIC/LS/A/2013/000249:-
8. Vide letter dated 15.11.2012, the CPIO had agreed to supply information on payment of Rs.18/-. As the appellant did not deposit this fee, information was not supplied to him.
9. The fee of Rs. 18/- is waived off. The CPIO is directed to provide information regarding para 02 of the RTI application. As regards para 04, the appellant may be given inspection of the roaster being maintained in NDDB regarding SC/ST/OBC on a mutually convenient date and time, free of cost.
Sd/-
( M.L. Sharma ) 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, National Dairy Development Board, Anand-388001.
2. The CPIO, Min. of Agricuslture, Deptt. of Animal Husbandry, Dairy & Fisheries, Krishi Bhawan, New Delhi.
3. Shri Nagraj Janardan Patil, 182, Bikhamchand Jain Nagar, Jalgaon-425001.