Central Information Commission
Mr.Somdutt Sharma vs Food Corporation Of India on 23 July, 2013
CENTRAL INFORMATION COMMISSION
CLUB BUILDING (NEAR POST OFFICE)
OLD JNU CAMPUS, NEW DELHI110 067
TEL: 01126179548
Decision No.CIC/VS/C/2012/000675/04081
Appeal No.CIC/VS/C/2012/000675
Dated: 23.07.2013
Appellant: Shri Somdutt Sharma,
R/o Asstt. Labour Card No.206, F.C.I.,
Grain Storage Depot, Partapur,
Distt. Meerut, U.P.
Respondent: Public Information Officer,
Food Corporation of India,
Distt. Office: Silo, Meerut Road,
Hapur, (U.P.)
Date of Hearing: 23.07.2013
ORDER
RTI application:
1. The appellant filed an RTI application on 30.03.2011 seeking copy of absentee statement for a certain period and copy of certain inquiry committee report.
2. The PIO responded on 04.5.2011. The appellant filed a first appeal on 10.5.2011 with the first appellate authority (FAA). The FAA responded on 29.06.2011. The appellant filed a second appeal on 04.09.2011 with the Commission.
Hearing:
3. The appellant participated in the hearing personally.
4. The appellant referred to his RTI application of 30.3.2011 and stated that he sought a photo copy of the inquiry report of 22.5.2002 conducted against the appellant by the respondent organization. The appellant stated that a disciplinary action inquiry had been done against him and he wanted a copy of the inquiry report.
5. The respondent did not participate in the hearing.
6. From the material available on record it is seen that the CPIO in his response dated 04.05.2011 has already forwarded a copy of the inquiry report dated 22.5.2002 to the appellant. The first appellate authority has also provided the same information to the appellant on 29.06.2011.
7.The appellant referred to his second appeal dated 04.09.2012 and stated that the inquiry committee has asked some queries in writing and the appellant has replied in writing. The appellant reiterated that his RTI application was in that context, and that both the points of information sought by him should be made available.
Decision:
8. The respondent is directed to provide to the appellant, within 30 days of this order, the information sought in the RTI application as is available with the respondent.
The appeal is disposed of. Copy of decision be given free of cost to the parties.
(Vijai Sharma) Information Commissioner Authenticated true copy (V.K. Sharma) Designated Officer