Indian Kanoon - Search engine for Indian Law

Central Information Commission

Mr.B Lakshman Singh vs Food Corporation Of India on 13 August, 2013

                   CENTRAL INFORMATION COMMISSION
                    CLUB BUILDING (NEAR POST OFFICE)
                    OLD JNU CAMPUS, NEW DELHI­110 067
                             TEL: 011­26179548


                                                Decision No.CIC/VS/A/2012/000673/04368
                                                         Appeal No.CIC/VS/A/2012/00673

                                                                           Dated: 13­8­2013
Appellant:                            Shri B. Lakshman Singh
                                      H.No.29,­1440/6/1 (Pt. 451)
                                      East Kakatiyanagar
                                      4th Cross, Neredmet
                                      Secunderabad­500056.

Respondent:                    Public Information Officer,
                                       Food Corporation of India
                                       Distt. Office, FCI Rice Millers Assn. Bldg.
                                       Karimnagar­505001 (A.P.)

Date of Hearing:                      13­8­2013.


                                     O R D E R

Facts:

1. The appellant filed an RTI application on 22­8­2011 requesting for 47 photocopies  of office copies of acceptance notes. 

2. The PIO did not respond. The appellant filed an appeal with the first appellate  authority (FAA) on 9­1­2012.  The appellant approached the Commission on 10­9­2012 in a  second appeal.

Hearing:

3. I heard both the parties through video­conferencing.

4. The appellant referred to his RTI application of 22­8­2011 and stated that he had  sought certain photocopies of the office copies for 47 acceptance notes which were detailed  in the RTI application. The appellant stated that he is yet to be provided the information.

5. The   respondent   stated   that   the   information   has   already   been   provided   to   the  appellant on 14­10­2011. The respondent stated that the background of this matter is that  the   appellant   was   an   employee   of   the   FCI   who   had   been   subjected   to   departmental  proceedings and it was in this connection that the appellant who had earlier worked as  Manager   (Quality   Control)   at   the   place   in   question   had   sought   information   about   47  procurement receipts. The respondent stated that these are documents which are issued on  the receipt of a consignment and they are in the nature of acknowledgement papers. The  respondent stated that at the first stage, i.e., of the CPIO stage, the information was not  provided to the appellant but at the FAA stage, the information was provided directly to the  appellant by the FAA on 14­10­2011.

6. The appellant stated that he had sought photocopies of the office notes but the  respondent has given him photocopies of the originals. The appellant said that for his  purpose, he needed photocopies of the office notes and not  copies of the originals.

7. The respondent stated that this is an old matter dating back to 2001. The respondent  said that to provide photocopies of the originals needed a lot of effort and if the office  copies are available then he will provide the photocopies of the office copies.

Decision:

8. The respondent is directed to provide to the appellant, within 30 days of this order,  the information sought in  the RTI application as available with the respondent.

Appeal is disposed of. Copy of this order be given free of cost to the parties.

(Vijai Sharma) Information Commissioner Authenticated true copy:

(V.K.Sharma) Designated Officer /pcs/