Central Information Commission
Mr. Pattipati Rama Murthy vs Securities And Exchange Board Of India ... on 8 July, 2013
Central Information Commission, New Delhi
File No.CIC/SM/A/2013/000172
Right to Information Act2005Under Section (19)
Date of hearing : 08/07/2013
Date of decision : 08/07/2013
Name of the Appellant : Sh. Pattipati Rama Murthy,
Advocate, Advocate Chambers: A4,
District Court Premises, Ongole, A.P. Pin
523001
Name of the Public Authority : Central Public Information Officer,
Securities and Exchange Board of India,
SEBI Bhavan, Plot No. C4A, G Block,
Bandra Kurla Complex, Bandra (E),
Mumbai 400 051
The Appellant was present.
On behalf of the Respondent, the following were present:
(i) Shri G. Ramar, GM,
(ii) Shri Aman Jain, AGM
Chief Information Commissioner : Shri Satyananda Mishra
2. We heard both the parties.
3. Referring to the general market crash which took place in January 2008 and more particularly on 22 January 2008, the Appellant had wanted the copy CIC/SM/A/2013/000172 of the enquiry report in the matter. The CPIO had informed him that the desired information was not available. Not satisfied, he had preferred an appeal. The Appellate Authority had disposed of the appeal by endorsing the response of the CPIO.
4. During the hearing, the Appellant submitted that there was a very serious crisis in the market in January 2008 and that the Joint Parliamentary Committee and many other agencies had reportedly probed into the said market crash and, therefore, he was not convinced that the SEBI had not looked into this matter. Therefore, he argued that he should be provided with a copy of the enquiry report. On the other hand, the respondent categorically stated that the SEBI had not conducted any enquiry or investigation into this particular event and, therefore, there was no such report to be provided to the Appellant.
5. We have carefully considered the facts of the case. If the SEBI had conducted no enquiry into this matter and if it does not have any such information in its possession, the CPIO cannot obviously invent one for the benefit of the Appellant. There is simply no information to be given.
6. Therefore, we see no reason to interfere in the order of the Appellate Authority. The appeal is disposed off accordingly.
7. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner CIC/SM/A/2013/000172 Authenticated true copy. Additional copies of orders shall be supplied against application and payment of the charges prescribed under the Act to the CPIO of this Commission.
(Vijay Bhalla) Deputy Registrar CIC/SM/A/2013/000172