Central Information Commission
Mr.Kumaran K vs Ministry Of Science And Technology on 2 June, 2011
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi-110066
File No.CIC/LS/A/2011/000216
Appellant : Shri K Kumaran
Respondent : CSIR, New Delhi
Date of Hearing : 2.6.2011
Date of Decision : 2.6.2011
FACTS :
Heard today dated 2.6.2011. Appellant not present. CSIR is represented by Dr. D.S. Bedi, CPIO and Shri Subhash Chandra, APIO.
2. It is noticed that in RTI application dated 17.5.2010, the appellant has mentioned that he is not satisfied with the response of CPIO in regard to paras 03 to 10 of the RTI application
3. In the premises, we remand the case to Dr. D.S. Bedi with the direction to revisit these paras and furnish information to the extent possible on the basis of available records in 04 weeks time.
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. Dr. D.S. Bedi CPIO, CSIR, Anusandhan Bhawan, 2, Rafi Marg, New Delhi-110001
2. Shri Kumaran K No 14, Type-II (New), CLRI Staff Quarters, Adyar, Chennai-20