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Aparna Jha vs Indira Gandhi National Centre For The ... on 21 February, 2022

Author: Uday Mahurkar

Bench: Uday Mahurkar

                                         के न्द्रीयसच
                                                    ू नाआयोग
                               Central Information Commission
                                       बाबागंगनाथमागग,मुननरका
                                Baba Gangnath Marg, Munirka
                                 नईनिल्ली, New Delhi - 110067

शिकायतसंख्या / Complaint No. CIC/IGNCA/C/2020/696484-UM

Ms. Aparna Jha



                                                                          ....शिकायतकताा/Complainant



                                              VERSUS
                                                बनाम

CPIO,
Indira Gandhi National Centre for the Arts,
11 Janpath , New Delhi - 110001

                                                                          .... प्रशतवादीगण /Respondent



Date of Hearing       :                16.02.2022
Date of Decision      :                18.02.2022

Date of RTI application                                                     17.08.2020
CPIO's response                                                             Not on record
Date of the First Appeal                                                    25.09.2020
First Appellate Authority's response                                        Not on record
Complaint dated                                                             Nil

                                              ORDER

FACTS The Complainant vide his RTI application sought information, as under:-

Dissatisfied due to non-receipt of any reply from the CPIO, the Complainant approached the FAA. Vide online letter dated 27.11.2020, request forward to the CPIO. Vide online letter dated 27.11.2020, First Appeal returned to applicant. Thereafter, the Complainant approached the Commission.

HEARING:

Facts emerging during the hearing:

The following were present:

Complainant: Ms. Aparna Jha participated through AC, Respondent: Absent The Respondent remained absent during the hearing. Despite its continuous efforts, the Commission was not able to contact the Respondent.

The Complainant while reiterating the contents of the RTI Applications stated that he had sought information regarding an inquiry held for harassment of women at workplace etc. She further stated that vide letter dated 27.11.2020 no correct reply has been furnished by the Respondent Page 2 of 3 public authority. She requested the Commission to direct the public authority to furnish satisfactory information.

The Respondent was not present to contest the submissions of the Complainant.

DECISION:

Keeping in view the facts of the case and the submissions made by the Complainant,the Commission notes that the Complainant had no objection to the Complaint being treated as a second appeal for passage of information. The Commission observes that an appropriate reply has not been furnished by the CPIO as per the provisions of the RTI Act, 2005. Moreover, the Commission notes that legitimate information should not be denied by the Respondent on purely technical grounds. Therefore, the Commission directs the Respondent to furnish a complete and correct revised reply to the Complainant, strictly in accordance with the spirit of transparency and accountability as enshrined in the RTI Act, 2005 within a period of 21 days from the receipt of this order under the intimation to the Commission.

The Complaint stands disposed accordingly.

(Uday Mahurkar) (उदय माहूरकर) ू नाआयुक्त) (Information Commissioner) (सच Authenticated true copy (अशिप्रमाशणतएवंसत्याशितप्रशत) (R. K. Rao) (आर.के . राव) (Dy. Registrar) (उि-िंजीयक) 011-26182598 शदनाक ं / Date: 18.02.2022 Page 3 of 3