Central Information Commission
Bashir Ahmad Joo vs Ut Of Jammu And Kashmir on 25 May, 2022
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली,
ली New Delhi - 110067
िशकायत सं या / Complaint No. CIC/UTOJK/C/2020/114726
Shri Bashir Ahmad Joo िशकायतकता /Complainant
VERSUS/बनाम
PIO ... ितवादीगण /Respondent
Office of the Executive Engineer, Baramulla
Through: Dalbir Singh- Executive Engineer
Date of Hearing : 24.05.2022
Date of Decision : 25.05.2022
Chief Information Commissioner : Shri Y. K. Sinha
Relevant facts emerging from complaint:
RTI application filed on : 19.04.2017
PIO replied on : 24.11.2017
First Appeal filed on : -
First Appellate Order on : -
2ndAppeal/complaint received on : 22.05.2020
Information soughtand background of the case:
The Complainant filed an RTI application dated 19.04.2017 seeking information on following:-Page 1 of 4
The CPIO, Executive Engineer Electric Division, Baramulla, vide letter dated 24.11.2017 replied as under:-
Dissatisfied with the response, the Complainant filed a Complaint with the State Information Commission, J&K. The Deputy Secretary, J&K, State Information Commission, vide notice dated 04.10.2017 directed the Complainant as under:-Page 2 of 4
The Deputy Registrar, State Information Commission, J&K, vide notice dated 06.11.2017 sought counter reply/statement from PIO, Executive Engineer, Electric Division, Baramulla, as under:-
The Deputy Registrar, State Information Commission, J&K, vide notice dated 21.06.2018 directed the PIO, Executive Engineer, Electric Division, Baramulla, as under:-
The Deputy Registrar, State Information Commission, J&K, vide notice dated 15.03.2019 directed the PIO, Executive Engineer, Electric Division, Baramulla, as under:-
The State Information Commission, J&K, vide interim order dated 26.03.2019 stated as under:-Page 3 of 4
No correspondence pertaining to the orders of the SIC, J&K isavailable on the record of this Commission.
Facts emerging in Course of Hearing:
The Complainant remained absent during the hearing despite prior intimation.
The Respondent represented by Shri Dalbir Singh, Executive Engineer participated in the hearing during video conference. He stated that the order of the SIC, J&K dated 26.03.2019 was also complied with vide letter dated 08.04.2019 wherein the salary details of the employees without revealing their bank account details was provided. A copy of the above mentioned communication was forwarded to the Commission subsequent to the hearing.
Decision:
Perusal of records of the case reveals that adequate information has been provided to the Complainant. The instant case is a Complaint filed u/s 18 of the RTI Act, 2005 where the Commission is only required to ascertain if the information has been denied with any malafide intention or without any reasonable cause by the Respondent. Records of the instant case do not indicate any such deliberate denial/obstruction or concealment of information and hence there appears no malafide on the part of the Respondent which would attract provisions of the Section 18 of the Act, 2005.
In the given circumstances, the Commission is of the considered opinion that there is no reasonable ground for further adjudication of the Complaint at hand. Hence the complaint is dismissed as such.
वाई.
वाई. के . िस हा)
Y. K. Sinha (वाई िस हा
Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S. K. Chitkara (एस. के . िचटकारा) Dy. Registrar (उप-पंजीयक) 011-26186535 Page 4 of 4