Central Information Commission
Mr.Dilip Kumar Roy vs Ministry Of Agriculture on 19 April, 2011
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/SS/A/2011/000021
Name of Appellant : Shri Dilip Kumar Roy
Name of Respondent : Directorate of Plant Protection, Quarantine
& Storage, Ministry of Agriculture
Date of Hearing : 11.04.2011
ORDER
Shri Dilip Kumar Roy, the appellant has filed this appeal dated 27.12.2010 before the Commission against Directorate of Plant Protection, Quarantine & Storage (DPPQ&S), Ministry of Agriculture, Faridabad, for providing incomplete and incorrect information to his RTI-request dated 1.9.2010, which came up for hearing on 11.04.2011. The appellant was absent, whereas the respondents were represented by Shri V.K. Yadava, Addl. Plant Protection Adviser, Dr. Ravi Prakash, Joint Director & CPIO, Shri Dileep Rao, Chief Administrative Officer, Dr. J.P. Singh, DD(E) and Shri A. Mitava Das, Administrative Officer.
2. The appellant filed RTI-request dated 1.9.2010 addressed to CPIO, Ministry of Agriculture & Cooperation seeking information on twenty two RTI-queries pertaining to purchases and various other activities of DPPQ&S, which was transferred to CPIO, Directorate of Plant Protection, Quarantine & Storage, Faridabad. The CPIO, DPPQ&S vide letter dated 1.10.2010 has provided point-wise relevant information to the appellant. For inspection of files and other papers, relevant to the points raised, the appellant was advised to contact Dy. Director (PP) & CPIO, NPQS, Ranpuri and Chief Administrative Officer & CPIO, Headquarters, Faridabad.
3. Aggrieved by the decision of CPIO, the appellant preferred first-appeal on 14.10.2010 before FAA. The FAA vide order dated 16.11.2010 has decided appellant's first-appeal and upheld the decision of CPIO.
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4. During the hearing the respondents submitted that the requisite information has been provided to the appellant. The appellant was also provided an opportunity to inspect the files/records, on which he has not responded so far.
5. After hearing the respondents and on perusal of the relevant documents on file, the Commission observed that the requisite information, permissible under the RTI Act, has been provided to the appellant.
The matter is disposed of accordingly.
(Sushma Singh) Information Commissioner 19.04.2011 Authenticated true copy:
(K.K. Sharma) OSD & Assistant Registrar Address of the parties:
Shri Dilip Kumar Roy, Flat No. C-605, Sukh Sagar Apartment, Plot No. 12, Sector-9, Dwarka, New Delhi-110075.
The CPIO, Directorate of Plant Protection, Quarantine & Storage, Ministry of Agriculture, NH-IV, Faridabad-121001 (Haryana) The Appellate Authority, Directorate of Plant Protection, Quarantine & Storage, Ministry of Agriculture, NH-IV, Faridabad-121001 (Haryana)