Central Information Commission
Mr. N K Swamy vs Ministry Of Culture on 15 November, 2010
CENTRAL INFORMATION COMMISSION
Room No. 308, B-Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi-110066
File No. CIC/WB/A /2010/000200/LS
Appellant Shri N.K. Swamy
Public Authority Ministry of Culture.
Date of hearing 15.11.2010
Date of decision 15.11.2010
Facts :-
Heard today dated 15.11.2010. Appellant not present. The Ministry is represented by Ms. R. Srinivasan, Director.
2. It is noticed that vide RTI application dated 23.10.2009, the appellant had sought information on 04 paras regarding the duties, responsibilities and the powers being exercised by Shri J. Jain in his capacity as officiating Member Secretary of IGNCA. This was responded to by CPIO vide letter dated 4.1.2010. In the appeal memo filed before this commission, the appellant has shown dissatisfaction with the reply provided to him in respect of para 04 of the RTI application. We have gone through this para as also response of the CPIO thereon. It appears to us that this question has not been categorically answered by CPIO. Hence, the CPIO is directed to intimate the appellant regarding the powers exercisable by Shri J. Jain in the matter of appointments and initiation of disciplinary action etc. in 04 weeks time.
Sd/-
(M.L. Sharma) Central 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.
( K.L. Das ) Assistant Registrar Address of parties :-
1. The Under Secretary & CPIO, Min. of Culture, Shastri Bhawan, New Delhi.
2. Shri N.K. Swamy, 101, Antariksh Apartments, H-3-Block, Vikaspuri, New Delhi-110018.