Central Information Commission
S Yasar Arafath vs Department Of Commerce on 18 January, 2024
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
File No : CIC/DOCOM/A/2023/122349
S Yasar Arafath .....अपीलकर्ाग /Appellant
VERSUS
बनाम
PIO,
Directorate General of
Foreign Trade, Export Cell
(SCOMET), Vanijya Bhawan, 16,
Akbar Road, New Delhi - 110001 ....प्रनर्वािीगण /Respondent
Date of Hearing : 10-01-2024
Date of Decision : 16-01-2024
INFORMATION COMMISSIONER : Vinod Kumar Tiwari
Relevant facts emerging from appeal:
RTI application filed on : 07-11-2022
CPIO replied on : 10-02-2023
First appeal filed on : 24-02-2023
First Appellate Authority's order : Not on record
2nd Appeal/Complaint dated : 16-05-2023
Information sought:
The Appellant filed an RTI application dated 07.11.2022 seeking the following information:1
"1) Quantity of Export Authorization issued for the export of Sodium Perchlorate (HSN-28299010) during the ten months period ended 31.10.2022.
2) Name of Buyers and Country to whom Sodium Perchlorate (HSN-
28299010) exported from India during the ten months period ended 31.10.2022."
The CPIO furnished a reply to the Appellant on 10.02.2023 stating as under:
"In respect to Point 1 of your RTI Application, it is informed that a total 24 SCOMET Authorizations was issued during the period from 01.01.2022 to 31.10.2022."
Being dissatisfied, the appellant filed a First Appeal dated 24.02.2023. The FAA order is not on record.
Feeling aggrieved and dissatisfied, appellant approached the Commission with the instant Second Appeal.
Relevant Facts emerged during Hearing:
The following were present:-
Appellant: Absent Respondent: Shri Ranjeet Kumar Roy, CPIO, attended the hearing.
The Appellant did not participate in the hearing despite being served the hearing notice in advance.
The Respondent submitted that after the directions passed by the First Appellate Authority vide order dated 17.05.2023, adequate information in terms of RTI Act has been given to the Appellant on 23.05.2023 and the same has been taken on record.
A written submission has been received from Shri Ranjeet Kumar Roy, Deputy DGFT & CPIO, vide letter dated 21.12.2023, a copy of which has been sent to the Appellant and the same has been taken on record.
Decision:
Keeping in view the facts of the case and the submissions made by the Respondent, the Commission is of the view that an appropriate response as 2 per the provisions of the RTI Act, 2005 has been provided by the Respondent. Hence, no further intervention of the Commission is required in the instant matter.
The appeal is disposed of accordingly.
Vinod Kumar Tiwari (विनोद कुमार वििारी) Information Commissioner (सूचना आयुक्त) Authenticated true copy (अनिप्रमानणर् सत्यानपर् प्रनर्) (R K Rao) Dy. Registrar 011- 26181927 Date 16-01-2024 S Yasar Arafath No 9/968, IK, Viswams Udayam Tower, Velachery - Tambaram Main Road, Medavakkam, Chennai - 600100, Tamil Nadu.3