Central Information Commission
Mrharbans Singh vs Supreme Court Of India on 2 March, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi -110066
Tel : +91-11-26717355
Appeal No.CIC/RM/A/2014/1357
Complainant: Shri Harbans Singh,
S/o Late Shri Nanak Singh,
R/o 124A/540, Block11, Govind Nagar,
Kanpur208006, Uttar Pradesh.
Respondent: Central Public Information Officer/Addl.Registrar,
Supreme Court of India,
New Delhi.
Date of Hearing: 02.03.2016
Date of decision: 02.03.2016
ORDER
Facts:
1. The appellant filed an appeal on 07.02.2014 seeking information regarding his letter petition dated 30.01.2014 about the compensation to the victim of Sikhs riots and he wanted to know who is the nominated officer to deal with his letter petition, what order was passed and ground of order etc.
2. The CPIO responded on 08.03.2014. The appellant filed first appeal before the First Appellate Authority (FAA) on 12.03.2014. The FAA responded on 24.04.2014. The appellant filed second appeal before the Commission on 08.05.2014.
Hearing:
3. The appellant participated in the hearing through video conferencing. The respondent Shri Amerjeet Singh along with Shri Ajay Agarwal, Advocates participated in the hearing personally.
4. Appellant stated that the sought for information has not been provided by the respondent.
5. It is stated by the appellant that the copy of the order passed on the petition by the Registry of the Hon'ble Supreme Court has not been provided to him.
6. It is further stated by the appellant that in a WP(C) No.3114/2007 decided on 03.12.2007 titled as Bhagat Singh Vs. Chief Information Commissioner & others the Hon'ble High Court of Delhi has agreed and allowed the writ petition and the sought for information has been provided to the appellant.
7. Respondent stated that the sought for information has been provided to the appellant except the copy of the order mentioned in the letter petition of the appellant.
Discussion/observations:
8. The copy of the order passed on the letter petition of the appellant should have been provided to the appellant.
Decision:
9. Respondent is directed to provide to the appellant a copy of the order passed by Registrar on appellant's letter petition within 30 days of this order, if available.
The appeal is disposed of. Copy of the decision be given free of cost to the parties.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy (Prakash) Deputy Registrar