Central Information Commission
Tanveer Ahmed Siddiui vs National Human Rights Commission on 29 June, 2019
के न्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई दिल्ली, New Delhi - 110067
नितीय अपील संख्या / Second Appeal No. CIC/NHRCM/A/2018/101422
Tanveer Ahmed Siddiqui ... अपीलकताग/Appellant
VERSUS
बनाम
CPIO, National Human ...प्रनतवािीगण /Respondents
Rights Commission, New Delhi.
Relevant dates emerging from the appeal/ complaint:
RTI : 10.05.2017 FA : 03.10.2017 SA : 05.01.2018
CPIO : 25.05.2017 FAO : 28.11.2017 Hearing : 27.06.2019
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), National Human Rights Commission, New Delhi seeking information on five points pertaining to NHRC's Order in Case File No. 4194/24/482016, including, inter-alia, (i) full information as mentioned in the National Human Rights Commission's Order in case file No. 4194/24/482016, (ii) full information about the results of the Order or Page 1 of 3 action taken by the authority to whom the NHRC made the order in case file No. 4194/24/482016, and (iii) full information as mentioned in the National Human Rights Commission's order in case file No. 237496/CR/2015 and file No. 932/24/48/2016.
2. The appellant filed a second appeal before the Commission on the grounds that he is not satisfied with the information provided by the CPIO and the Order passed by the FAA. The appellant requested the Commission to direct the respondents in NHRC to invoke Section 6(3) of the RTI Act for proper establishment of the RTI Act and citizen's fundamental rights.
Hearing:
3. The appellant was not present despite notice. The respondent Shri Khaleel Ahmad, Dy. Registrar, National Human Rights Commission, New Delhi was present in person.
4. The respondent submitted that in response to the appellant's RTI application dated 10.05.2017, pointwise information has been provided to him vide letter dated 24.05.2017. The appellant was informed that the complaint was transmitted to the Secretary, Ministry of Finance, North Block, New Delhi vide NHRC's order dated 09.02.2016 with a direction to take appropriate action in the matter. The respondent further submitted that the FAA vide order dated 28.11.2017 had upheld the reply of the CPIO. Hence, no further information remains to be provided to the appellant.
Decision:
5. The Commission, after hearing the submissions of the respondent and perusing the records, observes that due information has been provided to the Page 2 of 3 appellant by the respondent. Hence, no further intervention of the Commission is required in the matter.
6. With the above observations, the appeal is disposed of.
7. Copy of the decision be provided free of cost to the parties.
Sd/-
Sudhir Bhargava (सुधीर भागगव) Chief Information Commissioner (मुख्य सूचना आयुक्त) दिनांक / Date 28.06.2019 Authenticated true copy (अनभप्रमानणत सत्यानपत प्रनत) S. S. Rohilla (एस. एस. रोनिल्ला) Dy. Registrar (उप-पंजीयक) 011-26186535 / [email protected] Addresses of the parties:
1. The First Appellate Authority (FAA) National Human Rights Commission, Manav Adhikar Bhawan, Block-C, GPO Complex, I.N.A., New Delhi-110023.
2. The Central Public Information Officer (CPIO), National Human Rights Commission, Manav Adhikar Bhawan, Block-C, GPO Complex, I.N.A., New Delhi-110023.
3. Shri Tanveer Ahmed Siddiqui, Page 3 of 3