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Central Information Commission

Mrs Kothandaram vs Rural Electrification Corporation ... on 11 February, 2016

                           CENTRAL INFORMATION COMMISSION
                            August Kranti Bhawan, Bhikaji Cama Place,
                                       New Delhi-110066

                                                         F.No. CIC/CC/A/2014/002379-YA




Date of Hearing                            :   11.02.2016

Date of Decision                           :   11.02.2016



Complainant/Appellant                      :   Shri S. Kothandaram

                                               Chennai (T.N.)




Respondent                                 :   Sh. S L Batta,

Sh. Vinay Keswani Rural Electrification Corporation Ltd., Delhi Information Commissioner : Shri Yashovardhan Azad Relevant facts emerging from complaint/appeal:

RTI application filed on : 23.08.2014 CPIO replied on : 28.08.2014 First Appeal filed on : 03.09.2014 First Appellate Authority (FAA) order on : 23.09.2014 Complaint/ Second Appeal received on : 21.11.2014 Information Sought:
The appellant sought information against 21 points about bond issued in favour of one Sh. G. Sevathaiah.
Relevant facts emerging from hearing: The appellant filed an RTI application on 23.08.2014 seeking the above information, which was responded by the CPIO vide letter dated 28.08.2014 denying information under Section 8 (1)(j) of the RTI Act, since the information related to third party. The aggrieved Applicant filed a First Appeal on 03.09.2014 disclosing that information sought was with respect to his father.

The FAA disposed of the first appeal by order dated 23.09.2014 directing the PIO to furnish information as sought by the Appellant upon submission of death certificate of his father and legal heir certificate issued by competent authority in favour of the appellant. Decision:-

The Appellant was not present during the hearing. After hearing the respondent and on perusal of record, the Commission finds the FAA's response to be appropriate and hence there is no requirement for intervention in the same. The Appeal is accordingly dismissed.
The appeal is disposed of accordingly.
(Yashovardhan Azad) 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.
(B.D. Harit) Deputy Secretary & Deputy Registrar Copy to:-
Central Public Information Officer under RTI Nodal Officer - RTI Cell, Rural Electrification Corporation Ltd., MTNL Building, 3rd Floor, Core No.-4 & 5, Scope Complex, 7, Lodhi Road, New Delhi-110003.
Shri S. Kothandaram 4-A, Jainagar, 17th Street, Arumbakkam, Chennai-600106 (Tamil Nadu).