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Central Information Commission

Mrmukesh Kumar Choudhury vs Icar on 14 July, 2015

                        Central Information Commission, New Delhi
                               File No. CIC/SH/C/2014/000307
                     Right to Information Act­2005­Under Section (18)




Date of hearing                         :      14th July 2015


Date of decision                        :      14th July 2015



Name of the Complainant                 :      Sh. Mukesh Kumar Choudhury,
                                               Duplex No.­16, Part­B, Krishna Township, 
                                               B/h. VUDA Flats, Nr. Yash Complex, Gotri, 
                                               Vadodara, Gujarat­ 390021


Name of the Public Authority            :      Central Public Information Officer,
                                               Central Sheep & Wool Research Institute,
                                               Avikanagar, Tehsil­ Malpura, Via­Jaipur, 
                                               Distt­ Tonk,  Rajasthan ­ 304501




      The Complainant was present at the NIC Studio, Vadodara.

      On behalf of the Respondents, Shri R. A. Sahu, AAO and APIO was present at the 

NIC Studio, Tonk.

Information Commissioner : Shri Sharat Sabharwal This   matter   pertains   to   an   RTI   application   dated   28.3.2014   filed   by   the  Complainant, seeking information on nine points regarding the laws governing export of  CIC/SH/C/2014/000307 sheep from India.  The CPIO responded on 16.4.2014 and informed the Complainant that  the information was not available with the Central Sheep and Wool Research Institute and  that he might contact APEDA and the Department of Animal Husbandry, Dairying and  Fisheries, Ministry of Agriculture, New Delhi to obtain the information.  The Complainant  lodged a complaint with the Commission stating that the CPIO should have transferred his  RTI application under Section 6 (3) of the RTI Act. 

2.  The Complainant stated that the information has not been received by him and  reiterated that the CPIO should have transferred his application under Section 6 (3) to the  concerned public authorities.   The Respondents, on the other hand, referred to the OM  No. 10/2/2008­IR dated 12.6.2008 issued by the Department of Personnel & Training in  support of the reply of the CPIO.   It is noted that paragraph 3 (iii) of the above OM reads  as follows:­ "(iii) A person makes an application to a public authority for information, a part of   which is available with that public authority and the rest of the information is scattered   with more than one other public authorities. In such a case, the PlO of the public   authority receiving the application should give information relating to it and advise the   applicant   to   make   separate   applications   to   the   concerned   public   authorities   for   obtaining information from them. If no part of the information sought, is available with it   but is scattered with more than one other public authorities, the PlO should inform the   CIC/SH/C/2014/000307 applicant   that   information   is   not   available   with   the   public   authority   and   that   the   applicant should make separate applications to the concerned public authorities for   obtaining information from them. It may be noted that the Act requires the supply of   such information only which already exists and is held by the public authority or held   under the control of the public authority. It is beyond the scope of the Act for a public   authority to create information. Collection of information, parts of which are available   with different public authorities, would amount to creation of information which a public   authority under the Act is not required to do. At the same time, since the information is   not related to any one particular public authority, it is not the case where application   should be transferred under sub­section (3) of Section 6 of the Act. It is pertinent to  note   that   sub­section   (3)   refers   to   'another   public   authority'   and   not   'other   public   authorities'. Use of singular form in the Act in this regard is important to note." It   is   further   noted   that   the   contents   of   the   above   paragraph   were   clarified   by   the  Department   of   Personnel   &   Training   by   a   subsequent   OM   No.   10/2/2008­IR   dated  1.6.2009.  

3. Taking   into   account   the   above   instructions   of   the   Department   of   Personnel   &  Training, we see no ground to fault the reply of the CPIO.  The Complainant is at liberty to  file  separate RTI applications  to the  public authorities,  mentioned in  the  CPIO's reply  dated 16.4.2014.  

CIC/SH/C/2014/000307

4. In   view   of   the   foregoing,   further   enquiry   into   this   complaint   is   not   considered  necessary. 

5.  With the above observations, the Complaint is disposed of.

6.  Copies of this order be given free of cost to the parties.

Sd/­ (Sharat Sabharwal) 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.

(Vijay Bhalla) Deputy Registrar CIC/SH/C/2014/000307