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Central Information Commission

Mr.B Munikeswara Rao vs Ministry Of Textiles on 14 February, 2014

                        CENTRAL INFORMATION COMMISSION
                        Room No.-307, 2nd Floor, B-Wing, August Kranti Bhawan
                               Bhikaji Cama Place, New Delhi-110066.
                                         Website : cic.gov.in
                                  Telephone No.: +91-11-26105682



                           File No.CIC/LS/A/2013/001465/RM


 Appellant:                                      Shri B. Munikeswara Rao, Narsapur
                                                 (Eluru)
 Public Authority:                               Development Commissioner
                                                 (Handicrafts), M/O Textiles, New Delhi
 Date of Hearing:                                14.02.2014
 Date of decision:                               14.02.2014



Heard today, dated 14.02.2014 through video conferencing.

Appellant is present.

Public Authority is represented by Shri Virendra Kumar, Dy Director (H), CPIO and
Shri RK Jalali, Investigator.

FACTS

Vide RTI dt 20.11.12, appellant had sought information on 25 points relating to Narsapur Mega Cluster.

2. PIO vide letter dt 26.2.13, provided a point wise response and observed that response to four of the queries would be sent subsequently.

3. An appeal was filed on 2.3.13.

4. AA vide order dt 13.3.13, directed Sr Assistant Director (Cluster)/CPIO to provide information on the remaining points within ten days.

5. Submissions made by the appellant and public authority were heard. Appellant submits that he has not been provided a response to queries C, E, I and S of his RTI. CPIO submits that the information on these points is not available with the department and relates to the Ministry which was handling matters upto 2008. According to the CPIO, these four queries were transferred by him to the Ministry, but no response seems to have been provided. The CPIO was not able to show to the Commission letter vide which the matter was referred to the Ministry.

DECISION

6. The Commission directs CPIO to obtain the information from the Ministrhy in respect of queries C, E, I and S and provide the same to the appellant within three weeks from date of receipt of the order.

1

7. CPIO shall also send to the Commission a copy of his letter vide which he had transferred the RTI (4 queries) to the Ministry.

The appeal is disposed of.

Sd/-

(Rajiv Mathur) Central Information Commissioner Authenticated true copy forwarded to:

The Sr. Asstt. Director & CPIO M/o Textiles, O/o the Development Commissioner (Handicrafts)(Cluster Section) West Block No. VII R K Puram New Delhi -110066.
The Director (H) & First Appellate Authority M/o Textiles, O/o the Development Commissioner (Handicrafts)(Cluster Section) West Block No. VII R K Puram New Delhi -110066.
Mr. B Munikeswara Rao H No. 17-1-227, Near Gogulamma Temple Narsapur -534 275.
(Raghubir Singh) Deputy Registrar .02.2014 2