Central Information Commission
Shiv Prakash Rai vs Ministry Of Home Affairs on 22 February, 2022
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
द्वितीय अपील संख्या / Second Appeal No. CIC/MHOME/A/2020/121493
Shri Shiv Prakash Rai ... अपीलकताा /Appellant
VERSUS/बनाम
PIO, Ministry of Home Affairs, New Delhi ...प्रद्वतवादीगण /Respondent
Through: Shri Ropna Kharia- US
Date of Hearing : 21.02.2022
Date of Decision : 22.02.2022
Chief Information Commissioner : Shri Y. K. Sinha
Relevant facts emerging from appeal:
RTI application filed on : 06.03.2020
PIO replied on : -
First Appeal filed on : 09.06.2020
First Appellate Order on : -
2ndAppeal/complaint received on : 31.07.2020
Information soughtand background of the case:
The Appellant filed an RTI application dated 06.03.2020 seeking information on following point regarding Citizenship Amendment Act and Indian National Register of Citizens:-
Having not received any information from the CPIO, the Appellant filed a First Appeal dated 09.06.2020 which was not adjudicated.Page 1 of 3
Aggrieved over non receipt of the information, the Appellant approached the Commission with the instant Second Appeal.
Facts emerging in Course of Hearing:
A written submission has been received from CPIO, MHA vide letter dated 17.02.2022 relevant extracts whereof are as under:
In order to ensure social distancing and prevent the spread of the pandemic, COVID-19, hearing was scheduled through audio conference after giving prior notice to both the parties. Both parties are heard through audio conference and reiterated their respective contentions.
Decision:
It is noted that the Respondent had duly responded to the Appellant as is evident from the detailed written submission dated 17.02.2022 filed by the Respondent before the Commission. Considering that the written submission is self explanatory in nature, it is hereby directed that a copy of the same alongwith the relevant annexures shall be sent by the Respondent to the Appellant within three weeks of receipt of this order and the Respondent shall Page 2 of 3 submit a compliance report before the Commission in this regard with necessary proof of service by 31.03.2022.
The appeal is disposed off with the above direction.
Y. K. Sinha (वाई. के. नसन्हा) Chief Information Commissioner (मुख्य सूचना आयुक्त) Authenticated true copy (अद्विप्रमाद्वणत सत्याद्वपत प्रद्वत) S. K. Chitkara (एस. के. द्विटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 3 of 3