Central Information Commission
Mr.Parmanand Thakur vs Ministry Of Communications And ... on 20 December, 2011
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/001537
(Parmanand Thakur -Vs- Department of Posts, Muzaffarpur, Bihar)
Dated : 20.12.2011
This is in continuation of this Commission's proceedings dated 27.09.2011 & 28.11.2011. This matter is further heard today dated 20.12.2011. The appellant is present. He submits that Shri H.L. Baitha, Assistant Director(CPIO) misguided the Commission on the last hearing held on 28.11.2011 by saying that the entire requested information has been supplied to him. He forcefully submits that only two documents have been supplied to him and rest of the documents, as requested for by him in his RTI application dated 14.1.2010, have not been supplied to him.
2. This is a serious matter. The entire information requested for by the appellant is disclosable to him. Hence, Shri H.L. Baitha, Asstt. Director(CPIO) is hereby directed to revisit the matter and supply entire information to the appellant as per available records. A copy of the RTI application is enclosed with this order for ready reference.
Sd/-
( M.L. Sharma) Central 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. Shri Heera Lal Baitha, Assistant Director-I, Deptt. of Posts, o/o the PMG, Northern Region, Muzaffarpur, Bihar.
2. Shri Parmanand Thakur, Old Durgasthan, Mithanpura Lala, PO : Ramna, Muzaffarpur-842002.