Central Information Commission
Mr.Khem Lal Bansal vs National Human Rights Commission on 5 June, 2012
Central Information Commission
Room No. 305, 2nd Floor, 'B' Wing, August Kranti Bhavan,
Bhikaji Cama Place, New Delhi110066
Web: www.cic.gov.in Tel No: 26167931
Case No. CIC/LS/A/2010/001203/SS
Dated: 05.06.2012
Name of Appellant : Shri Khem Lal Bansal
Name of Respondent : National Human Rights Commission
Date of Hearing : 31.05.2012
ORDER
Shri Khem Lal Bansal, hereinafter called the appellant has filed the present appeal dated 15.6.2010 before the Commission against the respondent National Human Rights Commission (NHRC), New Delhi for providing incomplete information in reply to his RTI-application dated 10.2.2010. The matter came up for hearing on 31.05.2012. The appellant was present whereas the respondent were represented by Shri Sanjay Kumar, Under Secretary, Shri A.K. Shrimali, Assistant Registrar, Shri Anand Kumar, SO and Shri Sunil Arora, Deputy Registrar (Law).
2. The appellant had filed an application dated 10.2.2010 in which he sought information on ten queries pertaining to appellant's complaint considered by the NHCR on 27.11.2006 by transmitting the case to IG Police U.T., Chandigarh. .The CPIO vide letter No. 1611/IPO/2005/RTI/3289 dated 5.4.2010 provided point-wise information to the appellant.
3. Not satisfied with the reply of the CPIO, the appellant preferred first- appeal on 9.4.2010. The FAA vide order No. 16(1)/PIO/2005(RTI)/3189 dated 2 Case No. CIC/LS/A/2010/001302/SS 14.5.2010 has upheld the reply of the CPIO whereby the appellant was informed that his complaint was transmitted to I.G. Police Chandigarh by the NHRC and no action taken report was called for and the case was closed by the NHRC.
4. During the hearing the respondent submit that as per facts of the case, appellant's initial complaint was considered by the NHRC on 27.11.2006 and transmitted the case to I.G. Police U.T. Chandigarh on 4.12.2006 since it was the concerned authority for taking appropriate action. No action report was called for in the matter. The appellant has no grievance against order of the First Appellate Authority and in fact desires reconsideration of the case. The appellant may approach the NHRC for review/reconsideration or any other relief directly to the NHRC and not through the RTI channel.
5. Having considered the submissions of the parties, the Commission observes that requisite information permissible under the RTI Act and as per record has been provided to the appellant. No action is called for on the part of the Commission.
The matter is disposed of on the part of the Commission.
(Sushma Singh) Information Commissioner Authenticated true copy:
(K.K. Sharma) OSD & Deputy Registrar 3 Case No. CIC/LS/A/2010/001302/SS Address of the parties:
Shri Khem Lal Bansal, H. No. 25, Sector 28-A, Chandigarh-160002.
The CPIO, National Human Rights Commission, Faridkot House, Copernicus Marg, New Delhi-110001.
The First Appellate Authority, National Human Rights Commission, Faridkot House, Copernicus Marg, New Delhi-110001.