Central Information Commission
Hari Narayan Mahajan vs National Textiles Corporation Ltd. on 31 August, 2018
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग
, मुिनरका
Baba Gangnath Marg, Munirka
नई द
ली, New Delhi - 110067
ि तीय अपील सं या / Second Appeal No. CIC/NTCLD/A/2017/136872
Hari Narayan Mahajan
....अपीलकता
/Appellant
VERSUS
बनाम
CPIO, National Textile Corporation
Limited, Western Region office,
NTC House 15 N M Marg, Ballard
Estate, Mumbai - 400001. .... ितवादीगण /Respondent
Dates
RTI application : 04.10.2016
CPIO reply : 22.11.2016
First Appeal : 10.12.2016
FAA Order : 14.03.2017
Second Appeal : 25.05.2017
Date of hearing : 24.08.2018
Facts:
The appellant vide RTI application dated 04.10.2016 sought action taken on the letter dated 25.01.2016. The CPIO replied on 22.11.2016. The appellant was not satisfied with the reply of the CPIO and filed first appeal on 10.12.2016. The First Appellate Authority (FAA) disposed of the appeal by virtue of its order dated 14.03.3017. Aggrieved with the non-supply of the desired information from the respondent authority, the appellant filed second appeal under the provision of Section 19 of the RTI Act before the Central Information Commission on 25.05.2017.
Grounds for Second Appeal The CPIO did not provide the desired information.
Page 1 of 2
Order
Appellant : Present
Respondent : Shri Pramod Kumar,
Deputy General Manager (Operation) along with Shri B.N. Mishra, Deputy Manager (Legal) cum PIO National Textile Corporation Limited During the hearing, the respondent PIO submitted that they had never received the representation dated 25.01.2016 and that was the reason why the requisite reply could not be provided to the appellant earlier.
The appellant submitted before the Commission that he had not received any reply from the respondent authority concerned in this case.
The respondent CPIO is accordingly directed to affirm on affidavit to the Commission that the representation dated 25.01.2016 was never received by the public authority in the National Textile Corporation Limited, within 10 days of the receipt of the order with a copy duly endorsed to the appellant.
With the above observation/direction, the appeal is disposed of. Copies of the order be sent to the concerned parties free of cost.
अिमताभ भ टाचाय)
Amitava Bhattacharya (अिमताभ टाचाय
Information Commissioner ( सूचना आयु )
Authenticated true copy
(अिभ मा णत स या पत ित)
Ajay Kumar Talapatra , Dy. Registrar
011- 26182594 / [email protected] अजय कु मार तलपा , उप-पंजीयक दनांक / Date Page 2 of 2