Central Information Commission
Rama Shanker vs Ministry Of Communications & ... on 28 October, 2019
Author: Vanaja N Sarna
Bench: Vanaja N Sarna
क य सच ु ना आयोग
CENTRAL INFORMATION COMMISSION
बाबा गंगनाथ माग
Baba Gangnath Marg
मु नरका, नई द ल - 110067
Munirka, New Delhi-110067
Decision no.: CIC/MOCIT/A/2018/142642/01982
File no.: CIC/MOCIT/A/2018/142642
In the matter of:
Rama Shanker
... Appellant
VS
CPIO & Scientist - C,
Ministry of Electronics & IT,
Electronic Niketan, 6 CGO Complex,
New Delhi - 110 003
... Respondent
RTI application filed on : 10/03/2018 CPIO replied on : 12/04/2018 First appeal filed on : 14/05/2018 First Appellate Authority order : Not on record Second Appeal dated : 06/07/2018 Date of Hearing : 28/10/2019 Date of Decision : 28/10/2019 The following were present: Appellant: Present in person
Respondent: Shri Saurabh Ranjan, Scientist C & CPIO, present in person Information Sought:
The appellant has sought the following information:
1. Provide Minutes of the meeting held on 17.11.2017 under the Chairmanship of Dr. Ajay Kumar, Additional Secretary, MEIT (agenda Modalities for allowing import of second hand goods notified under CRO)
2. Provide the internal file noting between Jt. Director, Director, Jt. Secretary, Additional Secretary and Secretary from 01st July 2017 till date.
3. Provide final notings of the Secretary to the Hon'ble Minister regarding:-1
a. One time exemption for the landed containers at various ports in India b. Future policy of import of second hand multi function devices. Grounds for Second Appeal The CPIO did not provide the desired information.
Submissions made by Appellant and Respondent during Hearing:
The appellant submitted that he had not received any final reply yet. The CPIO submitted that the First Appellate Authority (FAA) vide his order dated 02.07.2018 disposed of the first appeal and requested the appellant to pay the requisite photocopying charges for providing information on points no.
(ii) and (iii) of the RTI application.
The appellant contended that the same was not received by him. Observations:
Based on a perusal of the record, it is noted that the CPIO submitted the despatch report of the FAA order too. However, as the appellant contested the receipt of the reply during the hearing, it was felt appropriate to provide him the same during the proceedings. It is relevant to mention here that the reply by the FAA dated 02.07.2018 was not within 30 days of the receipt of the RTI application. Hence, the information sought should now be provided free of cost to the appellant.
Decision:
In view of the above, the CPIO is directed to provide the requisite information free of cost as discussed above to the Appellant within 7 days from the date of receipt of this order. A compliance report to this effect shall be sent thereafter to the Commission by the CPIO.
The appeal is disposed of accordingly.
Vanaja N. Sarna (वनजा एन. सरना)
Information Commissioner (सच
ू ना आयु त)
Authenticated true copy
(अ भ मा णत स या पत त)
A.K. Assija (ऐ.के. असीजा)
Dy. Registrar (उप-पंजीयक)
011- 26182594 /
दनांक / Date
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