Central Information Commission
Mrdharmesh Kumar vs Ministry Of Rural Development on 13 March, 2014
CENTRAL INFORMATION COMMISSION
ROOM NO. 329, SECOND FLOOR, C-WING
August Kranti Bhawan, Bhikaji Cama Place,
New Delhi-110066
Tel. No. 91-11-26717356
F. No. CIC/SS/A/2012/001292-YA
Date of hearing : 13.03.2014
Date of decision : 13.03.2014
Appellant : Shri Dharmesh Kumar,
W. Champaran (Bihar)
Respondent : Food Corporation of India
Motihari/Patna (Bihar)
Information Commissioner : Shri Yashovardhan Azad
Relevant fact emerging from appeal:
RTI application filed on : 30.12.2011
PIO Replied on : No reply
First appeal filed on : 31.01.2012
First Appellate Authority order : No order
Second Appeal received on : 07.02.2012
Information sought:
The appellant sought information relating to the Test Report of the samples of rice taken by the Government of India team in 2011 from the Betiah godown of the FCI. Relevant facts emerging during hearing:
The appellant is present through Video Conferencing. Respondent is not present. The appellant filed an RTI application on 30th December, 2011. The appellant stated that he wanted to know the Test Report of the samples of rice taken by the Government of India team in 2011 from the Betiah godown of FCI. His application was transferred to the concerned unit on 02.01.2012 and 11.01.2012. The appellant however, filed first appeal on 31.01.2012 to which a reply was received from the First Appellate Authority, FCI Motihari Unit on 10.2.2012 that the Test Sample Report was not received as yet and hence, could not be provided. Decision:
The respondent is not present nor has any written submission been filed before the Commission. The Commission directs the respondent to furnish the test sample report to the appellant, within two weeks of the receipt of this order, under intimation to the Commission.
The appeal is disposed of accordingly.
(Yashovardhan Azad) 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.V.Mathew) Deputy Registrar