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Kondamuri Kusuma Nagendra Prasad vs Ut Of Puducherry on 30 March, 2022

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                     के न्द्रीय सूचना आयोग
                              Central Information Commission
                                 बाबा गंगनाथ मागग, मुननरका
                               Baba Gangnath Marg, Munirka
                               नई दिल्ली, New Delhi - 110067

नितीय अपील संख्या / Second Appeal No.:- CIC/UTPON/A/2021/136370-UM



Mr. Kondamuri Kusuma Nagendra Prasad

                                                                          ....अपीलकताग/Appellant
                                            VERSUS
                                              बनाम

CPIO
O/o The Regional Administrator
Civil Supplies and Consumer Affairs
Yanam - 533464
                                                                         प्रनतवािीगण /Respondent



Date of Hearing       :               25.03.2022
Date of Decision      :               30.03.2022



Date of RTI application                                                    15.06.2021
CPIO's response                                                            12.07.2021
Date of the First Appeal                                                   19.07.2021
First Appellate Authority's response                                       17.08.2021
Date of diarized receipt of Appeal by the Commission                       07.09.2021

                                           ORDER

FACTS The Appellant vide his RTI application sought information on 08 points, as under:-

etc. The CPIO, O/o The Regional Administrator, vide letter dated 12.07.2021 furnished a point-wise reply to the Appellant. Dissatisfied with the reply received from the CPIO, the Appellant filed a First Appeal. The FAA vide order dated 17.08.2021 observed that the information has been furnished and upheld the reply of CPIO.

Thereafter, the Appellant filed a Second Appeal before the Commission.

HEARING:

Facts emerging during the hearing:

The following were present:

Appellant: Kondamuri Kusuma Nagendra Prasad, Present through A/C Respondent: Absent The Appellant while reiterating the contents of the RTI Application submitted that he had sought information regarding the correspondence between the Respondent and the assistant supply officer, copies of letters and representation made to the Respondent by Vijaya Durga Rice Company. He stated that he had sought information regarding the vehicles loaded with rice which were in the custody of yanam police and the analysis report of Rice samples from the authority. Showing his dissatisfaction towards the Department he informed the Commission that no appropriate reply was furnished to him.

The Respondent remained absent during the hearing. Despite its continuous efforts the Commission was not able to contact the Respondent.

DECISION:

Keeping in view the facts of the case and the submissions made by the Appellant, the Commission observes that an appropriate reply has not been furnished by the CPIO as per the provisions of the RTI Act, 2005. Therefore, the Commission directs the Respondent to re-examine the RTI application and furnish a Suitable and an updated revised reply to the Appellant, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the receipt of this order under the intimation to the Commission.

The Appeal stands disposed accordingly.

(Uday Mahurkar) (उिय माहूरकर) (Information Commissioner) (सूचना आयुक्त) Authenticated true copy (अभिप्रमाणित एवं सत्यापित प्रतत) (R. K. Rao) (आर. के. राव) (Dy. Registrar) (उप-पंजीयक) 011-26182598 / [email protected] दिनांक / Date: 30.03.2022 Page 3 of 3