Central Information Commission
Dilip Kumar Choudhary vs Bharat Sanchar Nigam Limited on 28 January, 2021
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
File no.: CIC/BSNLD/A/2019/133864
In the matter of:
Dilip Kumar Choudhary
... Appellant
VS
CPIO/DGM (Admn.)
Bharat Sanchar Nigam Limited
O/o CGMTD, New Market, T T Nagar,
Bhopal - 462 003
...Respondent
RTI application filed on : 25/03/2019 CPIO replied on : 05/07/2019 First appeal filed on : 30/05/2019 First Appellate Authority order : 04/07/2019 Second Appeal filed on : 11/07/2019 Date of Hearing : 27/01/2021 Date of Decision : 27/01/2021 The following were present:
Appellant: Present over phone Respondent: Shri M A Khan, GM (Admn) and CPIO, present over phone Information Sought:
The appellant had taken House Building Advance (HBA) in the office in 1999. He had submitted his house registry documents in original in the office along with mortgage deed at that time. In regard to the same he has sought the following information/documents:
1. Copy of his house registry document along with mortgage deed submitted at that time.
2. Provide interest calculation sheet for the HBA.
3. Provide details of deduction of total principal amount of HBA from his salary up-to-date.
Grounds for Second Appeal The CPIO did not provide the desired information.
Submissions made by Appellant and Respondent during Hearing:
The appellant submitted that he is not satisfied with the reply of the CPIO. The CPIO vide written submissions dated 23.01.2021 submitted a detailed explanation regarding the information sought being not available. Moreover the details of the deductions were provided. The CPIO agreed to provide the written submissions dated 23.01.2021 to the appellant. He explained that the appellant was several times helped and everywhere information was searched but could not be traced.
Observations:
Having heard both the parties, it was noted that the information sought is not available with the CPIO. Moreover, sincere efforts were made to trace the same but could not be traced.
Decision:
In view of the submissions of the CPIO, the Commission finds no scope for any intervention in the matter. The Commission accordingly upholds the submissions of the CPIO. A copy of the written submissions of the CPIO dated 23.01.2021 be sent to the appellant within three days of the receipt of this order.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना) Information Commissioner (सच ू ना आयु त) Authenticated true copy (अ भ मा णत स या पत त) A.K. Assija (ऐ.के. असीजा) Dy. Registrar (उप-पंजीयक) 011-26182594 / दनांक/ Date