Indian Kanoon - Search engine for Indian Law

Central Information Commission

Ashim Deb vs Prime Minister'S Office on 19 November, 2019

                                 के न्द्रीय सूचना आयोग
                       Central Information Commission
                            बाबा गंगनाथ मागग, मुननरका
                        Baba Gangnath Marg, Munirka
                           नई दिल्ली, New Delhi - 110067



नितीय अपील संख्या / Second Appeal No. CIC/PMOIN/A/2018/625497


 Ashim Deb                                                    ... अपीलकताग/Appellant



                                       VERSUS
                                        बनाम




 CPIO, Prime Minister's Office                             ...प्रनतवािीगण /Respondent
 South Block, New Delhi.



Relevant dates emerging from the appeal:

 RTI : 23.04.2018             FA      : 27.05.2018              SA     : 09.07.2018

 CPIO : 30.05.2018            FAO : 22.06.2018                  Hearing : 13.11.2019


                                     ORDER

1. The appellant filed an online application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Prime Minister's Office, South Block, New Delhi seeking information on his letter dated 14.01.2017 and many reminders seeking appointment with the Prime Minister for Page 1 of 3 redressal of grievance against arbitrary arrest and malicious criminal prosecution of a female family member and also to seek justice.

2. The appellant filed a second appeal before the Commission on the grounds that he is aggrieved by the reply of the CPIO and the Order passed by the FAA on his appeal. The appellant requested the Commission to direct the respondent to reply properly mentioning at what time and date his appointment will be scheduled with the Prime Minister.

Hearing:

3. The appellant was not present despite notice. The respondent Shri Parveen Kumar, Under Secretary (RTI) and CPIO, PMO, New Delhi was present in person.

4. The respondent submitted that a point-wise reply has been provided to the appellant vide letter dated 30.05.2018, informed him that his complaint was forwarded to the Secretary, Department of Justice, vide letter No. PMOPG/D/2017/00 49096 dated 01.02.2017, for action as appropriate. The appellant was also informed that the details of the action taken on his complaint could be obtained from the portal www.pgportal.gov.in.

Decision:

5. The Commission, after hearing the submissions of the respondent and perusing the records, observes that an appropriate response has been furnished to the appellant by the respondent. Hence, no further intervention of the Commission is required in the matter.

6. With the above observations, the appeal is disposed of.

7. Copy of the decision be provided free of cost to the parties.

Sd/-

Sudhir Bhargava (सुधीर भागगव) Chief Information Commissioner (मुख्य सूचना आयुक्त) दिनांक / Date 14.11.2019 Authenticated true copy (अनभप्रमानणत सत्यानपत प्रनत) S. S. Rohilla (एस. एस. रोनिल्ला) Dy. Registrar (उप-पंजीयक) 011-26186535 / [email protected] Addresses of the parties:

1. The First Appellate Authority (FAA) Prime Minister's Office, South Block, New Delhi-110011.

2. The Central Public Information Officer (CPIO) Prime Minister's Office, South Block, New Delhi-110011.

3. Shri Ashim Deb, Page 3 of 3