Central Information Commission
Mr.K Lall vs Ministry Of External Affairs on 1 July, 2011
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001057
Date of Hearing : July 1, 2011
Date of Decision : July 1, 2011
Parties:
Applicant
Shri K. Lall
H.No.90/88(G.F)
Malviya Nagar
New Delhi 110 017
The Applicant was not present during the hearing
Respondents
Ministry of External Affairs
O/o the Joint Secretary (RTI)
Akbar Bhawan
Chanakyapuri
New Delhi
Represented by : Shri Debraj Pradhan, CPIO & JS(RTI)
Shri R.Chandra, Dy. Secretary
Shri R.P.Jaiswal, Dy. Secretary (South)
Information Commissioner : Mrs. Annapurna Dixit
___________________________________________________________________
In the Central Information Commission
at
New Delhi
File No: CIC/AD/A/2011/001057
ORDER
Background
1. The Applicant filed an RTI Application dt.14.9.10 with the CPIO, MEA seeking the status of his letter dt.1.10.09 addressed to Minister of External Affairs and other related information. The CPIO replied on 2.11.10 stating that the same is not traceable in the concerned Division of the Ministry and requested the Applicant to forward another copy of the same immediately so tha action can be taken. Not satisfied with the reply, the Applicant filed an appeal dt.15.12.10 with the Appellate Authority while enclosing a copy of the letter dt.1.10.09. On not receiving any further information, the Applicant filed a second appeal dt.Nil before CIC stating that despite having received another copy of the letter dt.1.10.09, no reply has been received. Decision
2. During the hearing, the Respondents submitted that the Appellant had sent another copy of the letter dated 1.10.09 to the PIO which was forwarded to Deputy Secretary (South) and that the Dy. Secretary had obtained the required information from the Embassies of India in Singapore/Malaysia/Indonesia and forwarded the same to the Appellant.
3. Since the Appellant has not explained as to what detriment has been suffered by him while pursuing this case, his request for compensation is not being considered. Since the PIO has provided available information as sought in the RTI application, the case is closed at the Commission's end.
(Annapurna Dixit) Information Commissioner Authenticated true copy (G.Subramanian) Deputy Registrar Cc:
1. Shri K. Lall H.No.90/88(G.F) Malviya Nagar New Delhi 110 017
2. The Public Information Officer Ministry of External Affairs O/o the Joint Secretary (RTI) Akbar Bhawan Chanakyapuri New Delhi
3. The Appellate Authority Ministry of External Affairs O/o the Secretary South Block Room No.183A New Delhi
4. Officer in charge, NIC