Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 11, Cited by 2]

Central Information Commission

Mr.R K Jain vs Department Of Legal Affairs on 21 October, 2013

                           Central Information Commission
           Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
                       Bhikaji Cama Place, New Delhi­110066
                       Web: www.cic.gov.in Tel No: 26167931

                                                    Case No. CIC/SS/C/2013/000308
                                                                  October 21, 2013

Complainant            :      Shri R.K. Jain 

Respondents            :           Department of Legal Affairs and 
                                    The office of the SolicitorGeneral of India
 
Date of Hearing               :      21.10.2013

                                        ORDER

The present complaint, filed by Shri R.K. Jain against Department of Legal  Affairs and the Office of the Solicitor General of India, was taken up for hearing on  21.10.2013   when   the   Respondents­Department   of   Legal   Affairs   were   present  through Shri K. Ginkhan Thang, Dy. Secretary and Ms Asha Sota, US & CAPIO.  However, none was present for the office of the Solicitor General of India as the  notice for hearing was not issued to them. The Complainant was present in person. 

2. The facts giving rise to the instant complaint are that the Complainant had  filed an RTI application dated 07.01.2013 before the CPIO, Solicitor General of India  seeking certain information (like, date and diary number of representation; copy of   and mode of delivery of the same; date­wise action taken on it; copies of note sheet   CIC/SS/C/2013/000308 Page 1 of 8 2 dealing with it etc.)  about the processing of a representation dated 25.08.2011 of  the Indirect Tax Practitioner Association, Bangalore seeking permission for moving  contempt petition against the Complainant. 

3. Although   this   RTI   application   was   filed   with   the   Office   of   the   Solicitor  General of India by the Complainant, it was dealt with by the CAPIO (Ms. Asha  Sota)   Department   of   Legal   Affairs,   New   Delhi,   who   through   her   letter   dated  30.01.2013 transferred the same to the CPIO, Department of Revenue, North Block,  New Delhi u/s 6(3) of the RTI Act. This letter of the CAPIO, however, did not make  mention of the fact as to from whom she (Ms. Asha Sota) had received the said RTI  application of the Complainant. 

4. Thereafter,   the   CPIO,   Department   of   Revenue--   to   whom   the   said   RTI  application was transferred by the CAPIO, Department of Legal Affairs-- vide his  letter   dated   11.02.2013   transferred   this   RTI   application   back   to   the   CAPIO,  Department of Legal Affairs stating that the subject matter of the RTI application  more closely relates to the Department of Legal Affairs. A copy of this letter was  also marked to the Complainant. 

5. On receipt of the above letter, the Complainant by his letter dated 14.02.2013  requested the CAPIO, Department of Legal Affairs to obtain the information from  the Office of the Solicitor General of India since the information had been sought  from his office. 

6. Thereafter the Under Secretary (Shri G.D. Sharma), Department of Legal  Affairs, sent a reply to the Complainant vide his letter dated 20.03.2013 informing  2 him that the concerned section of the department has informed that representation  dated 25.08.2011 is not traceable in the records. 

7. The Complainant then, being dissatisfied with the reply/action on his RTI  application by the Department of Legal Affairs, approached the Commission by way  of instant complaint u/s 18 of the RTI Act, inter­alia, demanding that an enquiry be  instituted u/s 18(2) of the RTI Act in order to verify the Respondents' statement that  representation   in   question   is   not   traceable   in   their   department.   He   has   also  demanded the penal action be initiated against the CAPIO, Ms Asha Sota and Sh.  G.D. Sharma, Under Secretary of Department of Legal Affairs. 

8. During the hearing, the Complainant, while wondering as to how his RTI  application had reached the CAPIO, Department of Legal Affairs, while the same  was filed by him with the office of the Solicitor General of India, states that the  CAPIO, Ms. Asha Sota had wrongly transferred his RTI application to the CPIO,  Department  of Revenue and  that  when the same  was returned  back  to  her,  an  incorrect   reply   had   been   given   to   him   that   representation   in   question   in   not  traceable   in   records   of   the   Department   of   Legal   Affairs.   He   also   questions   the  authority of the CAPIO to respond to the RTI application. He argues that under  section 5(2) of the RTI Act the CAPIO has no power to answer the RTI application.  The CAPIO's job is limited to just forwarding the RTI application to CPIO only. He  thus demands for imposition of penalty on the CAPIO, Ms Asha Sota for causing  obstruction to supply of information by wrongly transferring his RTI application. He  also places on record the reply dated 19.07.2013 of the CAPIO, Ms. Asha Sota,  received   after   the   filing   of   the   present   complaint   before   the   CIC,   by   which   the  CIC/SS/C/2013/000308 Page 3 of 8 4 CAPIO had, inter­alia, stated that"...as per order dated 10.12.2012 of Hon'ble CIC in   the case titled Shri Subhash Chander Agrawal, Shri Ajitabh Sinha and Shri Mani   Ram Sharma vs. Attorney General of India, the Office of Attorney General of India   is   not   public   authority   under   the   RTI   Act.   On   the   same   analogy   the   Office   of   Solicitor General of India cannot be considered a public authority. Therefore, your   application was not transferred to the Office of Solicitor General of India."

9. The Respondents, on their part, submit that there is no CPIO designated at  the   office   of   the   Solicitor   General   of   India   and   that   they   (Department   of   Legal  Affairs) look after the administrative matter in relation to the office of the Solicitor  General of India. Therefore, the RTI application was dealt with/replied to by them.  They   also   claim   that   the   office   of   the   Solicitor   General   of   India   is   not   a   public  authority under the RTI Act as it falls under the same footing as that of the office of  Attorney General of India, which has been declared not to be a public authority  within   the   meaning   of   section   2(h)   of   the   RTI   Act   by   the   Full   Bench   of   the  Commission   in  Subhash   Chandra   Agrawal   &   ors.   v.   Attorney   General   of   India;   CIC/SM/C/2011/1542;   CIC/SM/C/2011/1322   &   CIC/SM/C/2012/609;   dated   10.12.2012.

10. The Complainant objects to the Respondents' statement that the office of  the Solicitor General of India enjoys the same status as that of the office of the  Attorney General of India, and argues that how can the department of Legal Affairs  speak on behalf of the office of the Solicitor General of India. According to him, the  office of Solicitor General of India is an independent body which cannot be equated  with the Attorney General of India. 

4

11. In view of the averments made hereinabove, the following issues/questions  arise for decision/consideration:

i) whether the CAPIO is authorised to respond to an application  made   u/s  6(1)  of the RTI Act or not.
ii) how did the instant RTI application of the Complainant reach  the   CAPIO, Department of Legal Affairs, while it was filed with  office   of   the  Solicitor General of India?
iii) why did the office of the Solicitor General of India not reply to the  RTI  application?
iv) what is the status of the office of the Solicitor General of India  under the RTI  Act? 

12. As regard the first issue, the Commission finds merit in the Complainant's  submission that in terms of sub­section (2) of section 5 of the RTI Act, the CAPIO  has limited duties to perform. Section 5(2) reads as follows:

"5(1) XXXXX    (2) Without prejudice to the provisions of sub­section (1), every  public   authority shall designate an officer, within one hundred  days   of   the   enactment   of   this Act, at each sub­divisional level or  other   sub­district   level   as   a   Central   Assistant Public Information  Officer   or   a   State   Assistant   Public   Information   Officer, as the case  may be, to receive the applications for information or appeals  CIC/SS/C/2013/000308 Page 5 of 8 6 under this Act for forwarding the same forthwith to the Central  Public   Information Officer or the State Public Information Officer  or   senior   officer   specified under sub­section (1) of section 19 or  the   Central   Information   Commission or the State Information  Commission, as the case may be: 

Provided that where an application for information or appeal is  given   to   a   Central Assistant Public Information Officer or a State  Assistant   Public   Information Officer, as the case may be, a period  of five days shall be added   in computing the period for response  specified under sub­section (1) of section  
7." 

13. The provisions of this section clearly define the duties to be performed by a  CAPIO under the RTI Act  i.e. i) to receive the RTI applications or appeals from   citizens and ii) to forward the same to the officers/authority(s) appointed under the   Act   to   deal   with   such   applications/appeals.  The   law   does   not   authorise   the  CAPIO/SAPIO to respond to RTI applications. This duty is specifically entrusted  upon the CPIO/SPIO u/s 7(1) of the RTI Act which reads as follows:

"7.   (1)   Subject   to   the   proviso   to   sub­section   (2)   of   section   5   or   the   proviso to sub­section (3) of section 6, the Central Public  Information   Officer or State Public Information Officer, as the case  may   be,   on   receipt   of   a   request under section 6 shall, as  expeditiously as possible, and in any case within   thirty days of the  receipt   of   the   request,   either   provide   the   information   on   payment  of such fee as may be prescribed or reject the request for any of   the reasons specified in sections 8 and 9:" 

14. Thus the first issue/question here is answered in negative. The CPIO(s) and  the CAPIO(s) of the public authority (i.e. Ministry of Law & Justice) are accordingly  hereby advised to act as per the law henceforth. 

15. As regard the second question, the Commission notes that the Respondents  have answered this question (para 9) hereinabove. According to them since there is  6 no CPIO designated in the office of the Solicitor General of India, and they look  after the administrative function of the former, the RTI application had come to them  for giving response to the Complainant. 

16. As regards the third and fourth questions, the Commission hereby directs  the Respondents--Department of Legal Affairs--who looks after the administrative  functions of the office of the Solicitor General of India, to file a written submission  before the Commission in support of their plea that the Solicitor General of India  falls under the same footing as that of the office of Attorney General for India and  that the full Bench decision of the Commission in the case of Attorney General for  India (as referred to hereinabove) would apply to them (Solicitor General of India)  as well.  The written submission should reach the Commission by or before  20.11.2013.   A   copy   of   the   written   submission   should   also   be   sent   to   the  Appellant for him to file rejoinder, if any.

17. The   matter   shall   now   be   heard   on  28.11.2013   at   1500   Hrs.  Parties  are  directed to be present before the Commission on the scheduled date. 

(Sushma Singh) Information Commissioner CIC/SS/C/2013/000308 Page 7 of 8 8 Authenticated by (D.C. Singh) Deputy Registrar Address to the Parties:

1. Shri R.K. Jain 1512­B, Bhisma Pitamah Marg Opp. ICICI Bank, Defence Colony Wazir Nagar New Delhi 110003
2. The Central Public Information Officer (RTI) Ministry of Law & Justice  Department of Legal Affairs Implementation Cell Shastri Bhawan New Delhi 110001
3. The Solicitor General of India Supreme Court of India Tilak Marg New Delhi 110001 8