Central Information Commission
S S Singh vs Ut Of Andaman & Nicobar on 23 October, 2017
CENTRAL INFORMATION COMMISSION
2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi-110066
Decision No. CIC/UTOAN/C/2017/310775, dated 17.10.2017
Shri S. S. Singh v. The Central Public Information Officer (CPIO),
Andaman and Nicobar Administration and another
Relevant dates emerging from the Complaint:
RTI: 09.08.2016 Complaint: 23.09.2016
CPIO: 16.08.2016 Hearing: 13.10.2017
ORDER
1. The complainant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), O/o the Chief Secretary, Andaman and Nicobar (A & N) Islands, seeking information on five points pertaining to his letter dated 12.07.2016 addressed to the A & N Administration, Port Blair, including, inter alia, (i) copies of the Status Report and the Action Taken Report in respect of the aforementioned letter, and (ii) the details of the daily progress made on the aforesaid letter along with the name (s) and the designation (s) of the officer (s) who handled the letter dated 12.07.2016.
2. The complainant filed a complaint before the Commission on the grounds that the requisite information was not furnished by the CPIO. The complainant requested the Commission to direct the CPIO to provide the information sought for by him and to take appropriate action against the errant official under section 18 (1) (c) of the RTI Act.
Page | 1 Hearing:
3. The complainant Shri S. S. Singh was not present despite notice. The respondent Commander Mohan, Hub Master and PIO, Port Management Board, Andaman and Nicobar Islands, Port Blair, attended the hearing through video conferencing.
4. The respondent submitted that vide the PIO's reply dated 06.09.2016 point wise and complete information was furnished to the complainant. The complainant was also requested to remit an amount of Rs. 36 (thirty six rupees for eighteen pages of the information @ Rs. 2 per page) for procuring the copies of the records/ documents in terms of the information sought for by him. On 03.01.2017, after the complainant had remitted the said amount, the copies of the requisite records/ documents were provided to him.
Decision:
5. The Commission, after hearing the submissions of the respondent and perusing the records, observes that due information was furnished to the complainant by the respondent. Hence, no further intervention of the Commission is warranted in the matter.
6. With the above observations, the complaint is disposed of.
7. Copy of the decision be provided free of cost to the parties.
(Sudhir Bhargava) Information Commissioner Authenticated true copy (S.S. Rohilla) Designated Officer Page | 2 Addresses of the parties:
1. The Central Public Information Officer (CPIO), Andaman and Nicobar Administration Secretariat, Port Blair
2. The Central Public Information Officer (CPIO), O/o the Chief Port Administrator, Port Management Board, Port Blair
3. Shri S. S. Singh Page | 3