Central Information Commission
Mrphool Chand vs Prime Minister Office on 12 April, 2016
CENTRAL INFORMATION COMMISSION
2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, NEW DELHI110 066
TEL: 01126717355
Appeal No. CIC/RM/A/2014/001926
Appellant: Shri Phool Chand
R/o B48, Sector15, Noida201301, UP.
Respondent: Central Public Information Officer,
P.M. Office, South Block, New Delhi110011 Date of Hearing: 12.4.2016 Date of Decision: 12.4.2016 O R D E R RTI application:
1. The appellant filed RTI application dated 31.08.2013 seeking information on 8 points about action taken on his letter dated 26.04.2013 pertaining to complaint against mismanagement in PMO & filing VIPs/MPs recommended letters received for recommending certain inclusions in different committees etc.
2. The CPIO responded on 03.10.2013. The appellant filed first appeal dated 19.12.2013 before the first appe1llate authority (FAA). The FAA responded on 21.11.2013.
The appellant filed a second appeal on 15.01.2014 with the Commission. Hearing:
3. The appellant and the respondent both participated in the hearing.
4. The appellant stated that he was seeking information on action taken on letters (as mentioned in the RTI application) written by Indian Association for SC/ST & Physically Handicapped. The appellant alleged that no letter has been placed/put up before the Hon'ble Prime Minister and letters had piled up without any action. The appellant stated that concerned Ministries cannot take action unless such actionable letters are not sent by PMO to the concerned Ministries for taking action. The appellant stated that no approval in writing is obtained from Hon'ble Prime Minister for filing actionable letters.
5. The appellant stated that most of letters are being filed and are not being put up before the Hon'ble Prime Minister. The appellant stated that the policy regarding dealing with the letters is discriminatory as actionable letters received from VIPs are also filed by the PM Office.
6. The respondent stated that in compliance of order of the first appellate authority order, the appellant vide letter dated 19.12.2013 has been informed that as regard point no.
1 and 2, a copy of the letter along with remarks/marking of office on the said letter, has already been provided to him vide letter dated 03.10.2013. The concerned section in the PMO has informed that they have no other records relating to the queries. As regard point no. 3 and 4, available information has already been provided vide letter dated 03.10.2013. As regards point no. 5 to 8, the policy for processing of correspondence received in the PMO was formulated with PM's approval and has been further amended from time to time.
7. The policy has been given to the appellant. The appellant confirmed that the above mentioned information has been received by him. However, the appellant stated that he wanted know that why action has not been taken on aforesaid letters, including their placement before Hon'ble PM.
8. The respondent stated that giving reasons as to why action has not been taken is beyond the duties of CPIO under the RTI Act. The respondent stated that the letters received in the PM Office are dealt with as per Guidelines. The appellant has been provided full information . It was also suggested that if the appellant so wishes, he may visit PMO for any further queries on the procedures etc. Discussion/observations:
9. The action/steps taken by the respondent in dealing with RTI application are satisfactory.
Decision:
10. No intervention of the Commission is required in the matter.
The appeal is disposed of. Copy of the decision be given free of cost to the parties.
(Radha Krishna Mathur) Chief Information Commissioner Authenticated true copy Deputy Registrar