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Central Information Commission

Wilson Benjamin Castellino vs Supreme Court Of India on 31 January, 2019

                                  के   ीय सूचना आयोग
                       Central Information Commission
                            बाबा गंगनाथ माग, मुिनरका

                        Baba Gangnath Marg, Munirka
                          नई   द ली, New Delhi - 110067

ि तीय अपील सं या /Complaint No. CIC/SCOFI/C/2018/100893

Wilson Benjamin Castellino                                ... अपीलकता /Complainant
                                         VERSUS
                                          बनाम

CPIO: O/o Attorney General of                             ... ितवादीगण /Respondent
India, Supreme Court of India,
Tilak Marg, New Delhi.

Relevant dates emerging from the appeal:

RTI : 15.09.2017             FA      :    -               SA    : 01.12.2017

CPIO :     -                 FAO :            -           Hearing: 22.01.2019


                                         ORDER

1. The complainantfiled an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Supreme Court of Indiaseeking informationon seven points, including,inter-alia, a) definition of sentence according to Supreme Court judgment alongwith copies of judgment(s) in this regard, b) Bar Council rules under which complaints against lawyer's irregularity can be made, c) to whom can a complaint be referred to if an advocate acts against principles of natural justice, d) order given by Justice A K Sikri and Justice Ashok Bhushan on 11.09.2017, on prisoner's furlough and parole of 1993 train bomb blast convict Ashfaq.

2. The complainant filed a Complaint before the Commission upon non receipt of any response from the PIO. The appellant requested the Commission to initiate action againsts the CPIO under Section 20 of the RTI Act, 2005.

Hearing:

3. The appellant was not present despite notice. The respondent Mr. Ajay Agrawal, Addl. Registrar & CPIO was present in person.

Interim Decision: 22.01.2019

3. Due to certain unforeseen development, hearing in the matter could not be held. The matter is, therefore, adjourned to 28.02.2019 at 11.40 AM.

4. The Commission directs the Registry of this Bench to issue a Notice for Hearing to the CPIO, O/o Attorney General of India, Supreme Court of India, to whom the RTI application dated 15.09.2017 is addressed.

5. Copy of the interim decision be provided free of cost to the parties.

Sd/-

Sudhir Bhargava (सुधीर भागव)व) मु य सूचना आयु ) Chief Information Commissioner (मु दनांक / Date:29.01.2019 Authenticated true copy (अिभ मािणत स यािपत ित) S.S.Rohilla (एस. एस. रोिह ला) Dy. Registrar (उप-पंजीयक) 011-26186535 / [email protected] Page 2 of 3 Addresses of the parties:

1. The Central Public Information Officer (CPIO), O/o Attorney General of India, Supreme Court of India, Tilak Marg, New Delhi.

2. Mr. Wilson Benjamin Castellino Page 3 of 3