Central Information Commission
Shri Rajendra Singh Gurung vs Cantt Board, Dehradun on 5 February, 2010
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2009/001057
Appellant : Shri Rajendra Singh Gurung
Public Authority : Cantt Board, Dehradun
(through Shri R.L. Singh, Jr. Assistant)
Date of Hearing : 5.2.2010
Date of Decision : 5.2.2010
FACTS :
By his letter of 6.6.2009, the appellant had sought information on 07 paras regarding H. No. 538. The CPIO had responded to him vide letter dated 29.6.2009. Dissatisfied with the information provided to him, the appellant had filed the first appeal on 3.7.2009. This was responded by CPIO vide letter dated 3.8.2009.
2. In the appeal memo filed before this Commission, it is the submission of the appellant that even though he has received the factual information from the CPIO, it should have been sent to him by AA, as he had filed the first appeal before the latter. It is also his say that the AA does not appear to have understood the true meaning and spirit of the RTI Act and request the Commission to impress the value and importance of RTI Act on the officers of Cantt Board.
DECISION
3. The point of the appellant is well taken. The requisite information has already been provided to him. The matter is, therefore, closed. However, the Commission would like to advise the first AA to decide the appeals herself within the prescribed time frame.
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) Assistant Registrar Address of parties :-
1. Shri R.L. Singh Jr. Assistant Cantt. Board, Dehradun, Uttaranchal.
2. Shri Rajendra Singh Gurung 326A, Garhi Cantt.
Dehradun-248003