Central Information Commission
Govardhan G Bhasme vs Parliment Of India on 28 August, 2018
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 /Second Appeal No.- CIC/PAROI/A/2017/153683
Govardhan G Bhasme ...अपीलकता /Appellant
Versus
बनाम
Central Public Information Officer, ... ितवादी/Respondent
Dir. Parliament of India,
Rajya Sabha Secretariat,
Parliament House/Annexe,
New Delhi-110001.
Dated of Hearing:- 27-08-2018
Dated of Decision:- 27-08-2018
RTI Application filed on:- 23-03-2017
CPIO replied on:- 20-04-2017
First Appeal filed on:- 29-04-2017
FAA's order:- No Record.
2nd Appeal received on:- 02-08-2017
ORDER
Facts:
1. The appellant filed RTI application dated 23-03-2017 seeking miscellaneous information regarding "Short duration discussion on Electoral Reforms" held in Rajya Sabha on 22nd and 23rd March, 2017 and related matters.
2. The appellant filed second appeal on 02-08-2017 before the Commission on the ground that information should be provided to him. Hearing:
3. The appellant participated in the hearing through video conferencing. Mr. Arun Sharma (CPIO) represented the respondent.
4. The appellant stated that the respondent should provide him the sought for information. Further, he stated that in order to get four (4) DVDs of "Short duration discussion on Electoral Reforms" held in Rajya Sabha on 22nd and 23rd March, 2017, he had made the payment of Rs. 400/- to the respondent through the Banker's cheque. He also sought for the web-link of the aforesaid discussion.
5. The respondent stated that they have yet not received the payment from the appellant. However, he agreed to provide the aforesaid four (4) DVDs and web-link of the "Short duration discussion on Electoral Reforms" held in Rajya Sabha on 22nd and 23rd March, 2017, to the appellant, free of cost, within 15 days from the date of receipt of this order.
Discussion/observation:
6. This Commission observed that the respondent should take action as agreed to in para 5 above.
Decision:
7. The respondent is directed to take action as per para 6 above.
The appeal is disposed of. Copy of the order be given to the parties free of cost.
Radha Krishna Mathur (राधा कृ ण माथुर) Chief Information Commissioner (मु य सूचना आयु ) Authenticated true copy (अिभ मािणत स ािपत ित) S.C. Sharma Dy. Registrar एस. सी. शमा , उप-पंजीयक एस. सी.
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