Central Information Commission
Mr. Vijay Kumar Yadav vs High Court on 17 June, 2013
Central Information Commission, New Delhi
File No.CIC/SM/A/2013/000088
Right to Information Act2005Under Section (19)
Date of hearing : 17/06/2013
Date of decision : 17/06/2013
Name of the Appellant : Sh. Vijay Kumar Yadav,
S/o Sh. Chandrma Prasad Yadav, B199,
Gali No. 6, Katariya Road, Prem Nagar2,
Kirari Suleman Nagar, Delhi 86
Name of the Public Authority : Central Public Information Officer,
Patna High Court Legal Services
Committee,
High Court Building, Patna 800 001
The Appellant was not present in spite of notice.
On behalf of the Respondent, Shri Ravindra Kumar Sinha was present.
Chief Information Commissioner : Shri Satyananda Mishra
2. We heard the submissions of the Respondent.
3. Referring to a representation he had sent earlier regarding the working of the electricity department, the Appellant had wanted to know about the progress made on that representation till now. The CPIO had informed him that his representation had been forwarded to the Secretary of the Bihar State Electricity Board for installing a transformer and that he should now approach CIC/SM/A/2013/000088 the Board to find out about the further progress in the matter. Not satisfied with this reply, he had preferred an appeal, but, it appears, the Appellate Authority had passed no order.
4. During the hearing, the Respondent submitted that the representation received from the Appellant had no connection with the High Court and, even then, the Chairman of the Committee had, with a view to helping the petitioner, forwarded the representation to the State Electricity Board. He argued that, obviously, they would not be in a position to provide any information on what action had been taken on the representation by the Electricity Board authorities. We entirely agree with this. In the first place, the subject matter of the representation has no connection to the High Court or its Legal Services Committee. Therefore, the Appellant must find out about the fate of his representation from the authorities concerned rather than seeking any further information from the Patna High Court Legal Services Committee.
5. There is, thus, no merit in the appeal. It is disposed off accordingly.
6. Copies of this order be given free of cost to the parties.
(Satyananda Mishra) Chief Information Commissioner 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/2013/000088