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[Cites 4, Cited by 0]

Central Information Commission

Mr.Varun K Chopra vs Ministry Of Communications And ... on 5 July, 2011

            CENTRAL INFORMATION COMMISSION
            Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066


                               File No.CIC/LS/A/2011/000088

Appellant                  :         Shri Varun K Chopra
Respondent                 :         Ministry of Corporate Affairs
Date of Hearing            :         5.7.2011
Date of Decision           :         5.7.2011
FACTS :

Heard today dated 5.7.2011. Appellant not present. The Ministry of represented by Shri J.B. Kaushish, Under Secretary. He is heard.

2. The matter, in short, is that vide RTI application dated 18.6.2010, the appellant had raised 07 issues which were partly to be responded by the Ministry of Corporate Affairs and partly by DoT. As regards Ministry of Corporate Affairs, the CPIO has given para-wise information vide letter dated 4.8.2010 concerning his Ministry and had advised the appellant to seek information on the rest of the paras from DoT. From the perusal of file, it is noticed that the AA of DoT had passed a detailed order dated 17.9.2010.

3. Interestingly, in the appeal memo filed before this Commission, the appellant had sought the following relief :-

"(i) A suitable amendment be made to Section 14 of the TRAI Act to include the Competition Act, 2002; &
(ii) Section 14(A) of the TRAI Act be suitably amended to remove the MRP Act from the purview fo the TRAI, as the MRTP Act stands repealed with effect from 1st September, 2009."

4. Suffice it to say that amendments proposed to be made in the concerned laws squarely fall in the legislative domain and can not be a subject mater under the RTI Act. In the premises, we are constrained to dismiss the appeal. It is, however, open to the appellant to take up these matters with the Ministry, that is, DoT for appropriate action.

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. The Director & CPIO Ministry of Corporate Affairs, 5th Floor, A-Wing, Shastri Bhawan, New Delhi-110001
2. Shri Varun K Chopra 12, Mahadev Road, Nr GPO, New Delhi