Central Information Commission
Mrramamurthy V S vs Ministry Of Social Justice & ... on 5 June, 2014
CENTRAL INFORMATION COMMISSION
Room No. - 308, 2nd Floor, August Kranti Bhawan,
Bhikaji Cama Place, New Delhi - 110066.
Website: cic.gov.in
File No. CIC/KY/A/2013/000005
Appellant : Shri Ramamurthy V.S.
No. 422, 9th A-Main, Kalyananagar
I Stage, Bangalore-560043
Public Authority : The Research Officer & CPIO
National Commission for Scheduled Tribes,
6th Floor, B-Wing, Loknayak Bhawan,
Khan Market, New Delhi-110003
Date of Hearing : 05.06.2014
Date of Decision : 05.06.2014
Presence:
Appellant : Absent
CPIO : Sh. N. Balasubramanian, Research Officer & CPIO
FACTS:
1. Vide RTI application dated 06.06.2013, the appellant sought information on the issues.
2. CPIO, vide its response dated 03.07.2013, allegedly not provided the information to the appellant.
3. The First Appeal (FA) was filed on 08.09.2013, as the desired information was not provided.
4. First Appellate Authority's (FAA), is not on record.
5. Grounds for the Second Appeal filed on 14.10.2013, are contained in the Memorandum of Appeal.
6. HEARING Appellant opted to be absent despite of our due notice to him. Respondents appeared before the Commission personally and made the submissions at length.
DECISION It would be seen here that the appellant, vide his RTI Application dated 06.06.2013, sought some information from the respondents on the issues as contained therein. Respondents vide their response dated 03.07.2013, denied the required information to the appellant by stating that you appellant would be informed in due course. Being aggrieved by the aforesaid response, FA was filed by the appellant on 08.09.2013 before the FAA, who vide his order dated 07.01.2014, directed the CPIO to provide the required information to the Appellant. In compliance of FAA's order, CPIO vide his subsequent letter dated 07.01.2014, has provided the required information (copy of report on Maleru Community) to the appellant.
2. The Commission heard the submissions made by respondents at length. The Commission also perused the case-file thoroughly; especificaly, nature of issues raised by the appellant in his RTI application dated 06.06.2013, respondent's response dated 03.07.2013, FAA's order dated 07.01.2014, respondent's subsequent letter dated 07.01.2014 and also the grounds of memorandum of second appeal.
3. The Commission is of the considered view that the respondents have provided the required information to the appellant in terms of Section 2 (f) of the RTI Act 2005. In view of this, the Commission feels that the appellant's second appeal becomes redundant in this regard. Therefore, it is dismissed.
The appeal is dismissed accordingly.
Sd/-
(M.A. Khan Yusufi) Information Commissioner Copy of this Decision be given free of cost to the parties.
Authenticated true copy (K. L. Das) Deputy Registrar
1. Sh. N. Balasubramanian, Research Officer & CPIO National Commission for Scheduled Tribes, 6th Floor, B-Wing, Loknayak Bhawan, Khan Market, New Delhi-110003
2. Shri Ramamurthy V.S. No. 422, 9th A-Main, Kalyananagar I Stage, Bangalore-560043