Central Information Commission
Mr Ramesh Chander Yadav vs Comptroller & Auditor General on 25 July, 2014
CENTRAL INFORMATION COMMISSION
Room No.306, 2nd Floor, B-Wing, August Kranti Bhawan
Bhikaji Cama Place, New Delhi-110066.
Website: cic.gov.in
File No.CIC/SM/C/2013/000569/RM
Appellant: Shri Ramesh Chander Yadav, Korba
Public Authority: O/o The Accountant General (A&E),
Raipur
Date of Hearing: 25.07.2014
Date of Decision: 25.07.2014
Heard today, dated 25.07.2014 through video conferencing.
Appellant is present.
Public Authority is represented by Shri MB Satyanarayana, CPIO.
FACTS
Vide RTI dt 27.4.13, appellant had sought some information relating to GPF account no. MD-35602.
2. CPIO vide letter dt 4.6.13, provided a point wise response.
3. Written submissions are received from CPIO/Dy Accountant General, Chhatisgarh, Raipur stating that CPIO vide letter dt 4.6.13 had provided a response and that no first appeal was filed and instead the appellant had directly filed a second appeal.
4. Submissions made by the appellant and public authority were heard. CPIO submitted that a response was provided vide their letter dt 4.6.13 and the appellant did not file an appeal with the designated FAA. Appellant submitted that he is not satisfied with the response.
DECISION
5. The Commission remands the case to the designated FAA, Shri NS Pillai, AG Chattisgarh with directions to provide a response as per the provisions of the RTI Act.
The appeal is disposed of.
Sd/-
(Rajiv Mathur) Chief Information Commissioner 1 2